Kurian Abraham vs The State Of Kerala
2024 Latest Caselaw 13375 Ker

Kerala High Court

Kurian Abraham vs The State Of Kerala on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                            WP(C) NO. 26872 OF 2016
PETITIONER:

              KURIAN ABRAHAM
              AGED 55 YEARS
              S/O CHIKKU CHACKO, KALRICKEL HOUSE, KUZHIMATTOM PO.,
              PANACHIKKADU VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT

              BY ADV. SRI. AJITH MURALI



RESPONDENTS:

     1        THE STATE OF KERALA
              REP. BY CHIEF SECRETARY, GOVERNMENT OF KERALA,
              SECRETARIAT, THIRUVANANTHAPURAM - 695 001

     2        THE DISTRICT COLLECTOR
              KOTTAYAM, KOTTAYAM DISTRICT - 686 001

     3        THE REVENUE DIVISIONAL OFFICER
              KOTTAYAM, KOTTAYAM TALUK, KOTTAYAM DISTRICT - 686 101

     4        THE VILLAGE OFFICER
              PANACHIKKADU VILLAGE, CHANGANASSERRRY TALUK,
              KOTTAYAM DISTRICT - 686 101

     5        THE SECRETARY
              PANACHIKKADU GRAMA PANCHAYATH, PANACHIKKADU VILLAGE,
              CHANGANASSERRRY TALUK, KOTTAYAM DISTRICT - 686 101

     6        THE SENIOR GEOLOGIST
              DEPARTMENT OF MINING AND GEOLOGY,
              KOTTAYAM DISTRICT - 686 001

              BY ADVS.
              SRI. B.S. SYAMANTAK, GP
              SMT. ANU GEORGE
              SRI. SIBY CHENAPPADY



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26872 OF 2016


                                 2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
              W.P.(C) No.26872 of 2016
         ----------------------------------------------
       Dated this the 23rd day of May, 2024



                       JUDGMENT

When this writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that, the prayers in this writ

petition have become infructuous.

Therefore, this Writ Petition is dismissed as

infructuous.

Sd/-

                                     P.V.KUNHIKRISHNAN
nvj                                         JUDGE