Aishabi Majeed vs Mathilakam Grama Panchayat
2024 Latest Caselaw 13563 Ker

Kerala High Court

Aishabi Majeed vs Mathilakam Grama Panchayat on 24 May, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR. JUSTICE EASWARAN S.
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                   WP(C) NO. 23071 OF 2018


PETITIONER/S:

          AISHABI MAJEED
          AGED 58 YEARS
          W/O. LATE MAJEED, MADATHIPARAMBIL HOUSE,
          KOOLIMUTTAM, KODUNGALLUR TALUK.
          BY ADVS.
          SRI.M.SHAJU PURUSHOTHAMAN
          SRI.K.S.RAJESH



RESPONDENT/S:

    1     MATHILAKAM GRAMA PANCHAYAT
          P.O.MATHILAKAM, KODUNGALLUR TALUK,
          THRISSUR DISTRICT, PIN - 680 685,
          REPRESENTED BY THE SECRETARY TO PANCHAYAT.
    2     THE SECRETARY
          MATHILAKAM GRAMA PANCHAYAT,P.O.MATHILAKAM,
          KODUNGALLUR TALUK,THRISSUR DISTRICT,
          PIN - 680 685.
    3     RUSEENA SHIHAB
          W/O. SHIHAB, CHETHIPADATH HOUSE,
          P.O.CHENTRAPPINNI, KODUNGALLUR TALUK,
          PIN - 680 687.
    4     SAIFUDHEEN
          S/O. MOHAMMED, ILLATHUPARAMBIL HOUSE,
          KOOLIMUTTAM, KODUNGALLUR TALUK - 680 691.
          BY ADVS.
          SRI.S.P.ARAVINDAKSHAN PILLAY
          SRI.S.A.ANAND
 W.P.C. No.23071 of 2018       2


          SMT.L.ANNAPOORNA
          SRI.PETER JOSE CHRISTO
          SMT.N.SANTHA
          SRI.V.VARGHESE



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.C. No.23071 of 2018           3




                         EASWARAN S. , J.
                      -------------------------
                   W.P.C. No.23071 of 2018
                 -----------------------------------
              Dated this the 24th day of May 2024

                            JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner submitted that this writ petition

has become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE NS