Bhavani vs District Collector
2024 Latest Caselaw 14686 Ker

Kerala High Court

Bhavani vs District Collector on 31 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 29312 OF 2016            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                          WP(C) NO. 29312 OF 2016
PETITIONER/S:

               BHAVANI
               AGED 58 YEARS
               W/O.NATESAN, AGED 58 YEARS,MADHU BHAVANAM,
               KOZHUVALLOOR MURI,MULAKUZHA VILLAGE, CHENGANNUR
               TALUK.

               BY ADV SRI.S.MUHAMMED HANEEFF



RESPONDENT/S:

      1        DISTRICT COLLECTOR
               ALAPPUZHA DISTRICT, COLLECTORATE, ALAPPUZHA -
               688004.

      2        REVENUE DIVISIONAL OFFICER
               CHENGANNUR - 688024.

      3        TAHSILDAR
               TALUK OFFICE, CHENGANNUR-688024.

      4        VILLAGE OFFICER
               MULAKKUZHA VILLAGE, MULAKKUZHA 688004.

      5        SUB INSPECTOR OF POLICE
               CHENGANNUR POLICE STATION, CHENGANNUR 688004.

      6        ASSISTANT EXECUTIVE ENGINEER
 WP(C) NO. 29312 OF 2016           2


               PUBLIC WORKS DEPARTMENT, CHENGANNUR-688004.

      7        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
               DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

               BY ADVS.
               GOVERNMENT PLEADER, SRI.B.S.SYAMANTAK




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29312 OF 2016            3




                       P.V.KUNHIKRISHNAN, J
                     --------------------------------------
                      W.P.(C.) No. 29312 of 2016
                     --------------------------------------
                 Dated this the 31st day of May, 2024



                               JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS