Jayaprakash vs Rajappan M.R
2024 Latest Caselaw 14225 Ker

Kerala High Court

Jayaprakash vs Rajappan M.R on 29 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
 WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                    WP(C) NO. 22142 OF 2016
PETITIONER/S:

    1    JAYAPRAKASH M.B.,
         AGED 38 YEARS, S/O BALAN,
         MANNATTU HOUSE, KAYOOR WARD AND KARA,
         EDAMARUKU P.O.,BHARANANGANAM VIA,
         KOTTAYAM -686 652.

    2    MANOJ M. B.,
         MANNATU HOUSE, KAYOOR WARD AND KARA,
         EDAMARUKU P.O., BHARANNANGANAM VIA,
         KOTTAYAM-686 652.

         BY ADVS.

         SRI.JOHNSON MANAYANI
         SRI.BENHUR JOSEPH MANAYANI
         SRI.JEEVAN MATHEW MANAYANI


RESPONDENT/S:

    1    RAJAPPAN M.R.
         S/O RAMAN, AGED 41 YEARS, MANNATTU HOUSE,KAYOOR,
         EDAMAM P.O., KOTTAYAM-686 652.

    2    SUKUMARAN M.R.
         S/O RAMAN, MANNATTU HOUSE,KAYOOR, EDAMAM P.O.,
         KOTTAYAM-686 652.

    3    THE DISTRICT COLLECTOR,
         COLLECTORATE, KOTTAYAM 686 001.

    4    THE DISTRICT MEDICAL OFFICER (DMO),
         COLLECTORATE, KOTTAYAM-686 001.

    5    THE BHARANANGANAM GRAMA PANCHAYAT
         REP.BY ITS SECRETARY, BHARANGANAM P.O.
 WP(C) No 22142 OF 2016

                                    2

             KOTTAYAM.686 578.

     6       THE STATE OF KERALA
             REP. BY ITS SECRETARY TO LOCAL SELF GOVERNMENT,
             SECRETARIAT, TRIVANDRUM-695 001.

             BY ADVS.

             SRI.K.K.AKHIL
             SRI.T.A.UNNIKRISHNAN


OTHER PRESENT:

             SMT.K.B.SONY-GOVERNMENT PLEADER
             SRI. PRAKASH C. VADAKKAN- STANDING COUNSEL


      THIS    WRIT      PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   29.05.2024,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No 22142 OF 2016

                                       3




                               JUDGMENT

The learned Counsel for the petitioners submit that

the matter has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

M.A. ABDUL HAKHIM, JUDGE

S.M.K. WP(C) No 22142 OF 2016

APPENDIX OF WP(C) 22142/2016

PETITIONERS' EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 5TH RESPONDENT HEREIN IN W.P.(C) NO.26576 OF 2O11 OF THIS HON'BLE COURT.

EXHIBIT P2 TRU COPY OF THE OBJECTION FILED BY THE RESPONDENTS 1 AND 2 AND ANOTHER IN W.P.C.26576 OF 2011.`

EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT DATED 26.3.2011 I W.P.C.26576 OF 2010 OF THIS HON'BLE COURT.

EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT IN CONT.CASE (C) NO.889 OF 2011 DATED 2.3.2012.

EXHIBIT P5 THE TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 5TH RESPONDENT HEREIN (4TH RESPONDENT IN CONT.CASE (C) NO.384 OF 2013 BEFORE THE HON'BLE HIGH COURT OF DATED 29.7.2014.

EXHIBIT P6 THE TRUE COPY OF THE JUDGMENT IN CONT.CASE (C) O.384 OF 2013 OF THE HON'BLE COURT DATED 2.8.2013.