Latha. M vs State Of Kerala
2024 Latest Caselaw 14280 Ker

Kerala High Court

Latha. M vs State Of Kerala on 29 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                       WP(C) NO. 15790 OF 2024


PETITIONER:

          LATHA. M
          AGED 57 YEARS, W/O LATE KUNHIKANNAN,
          RESIDING AT KUNNATH HOUSE,
          KOLAPPURAM NORTH, ABDUL RAHIMAN NAGAR,
          TIRURANGADI, MALAPPURAM., PIN - 676305

          BY ADVS.
          SIDHARTH O.
          SUSANTH SHAJI
          ALBIN A. JOSEPH



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF REVENUE, SECRETARIAT,
          THIRUVANANTHAPURAM., PIN - 695011

    2     TAHSILDAR
          TIRURANGADI TALUK, CHEMMAD,
          TIRURANGADI, MALAPPURAM DISTRICT,
          PIN - 676306

    3     VILLAGE OFFICER, A.R NAGAR VILLAGE
          POOLAKKAL PURAYA, ABDUL RAHIMAN NAGAR,
          MALAPPURAM DISTRICT, PIN - 676305

          SRI. SUNIL KUMAR KURIAKOSE. GOVT. PLEADER




     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. 15790 OF 2024
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C). No.15790 of 2024
               --------------------------------------------
                 Dated this the 29th day of May, 2024

                             JUDGMENT

When the case is taken up, the counsel for the petitioner

submitted that the matter has become infructuous.

The writ petition is hence dismissed as infructuous.

Sd/-

T.R. RAVI JUDGE

Pn