Ratnamma vs District Collector
2024 Latest Caselaw 14693 Ker

Kerala High Court

Ratnamma vs District Collector on 31 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
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 23696 OF 2016
PETITIONER:

            RATNAMMA
            PALLIPPARAMBIL HOUSE, KONOOR, NALUKETTU P.O,
            PIN-680 308, THRISSUR DISTRICT.
            BY ADV SRI.M.V.ANANDAN

RESPONDENTS:

    1       DISTRICT COLLECTOR
            CIVIL STATION, THRISSUR, PIN - 680 003.
    2       REVENUE DIVISIONAL OFFICER
            OFFICE OF THE REVENUE DIVISIONAL OFFICER, CIVIL
            STATION, THRISSUR, PIN-680 003.
    3       TAHSILDAR, TALUK OFFICE
            CHALAKKUDY, THRISSUR.
    4       ADDL.R4:MR.K.K PAUL (PAUL KOKKATT)
            KOKKATT HOUSE, KALLETTUMKARA, THRISSUR DISTRICT-
            680683.(IS IMPLEADED AS PER ORDER DATED 25.7.16
            IN IA 11742/16)

            BY ADV.
            SRI.B.S.SYAMANTAK, GP


     THIS     WRIT    PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.23696 of 2016

                              2




              P.V.KUNHIKRISHNAN, J.
               ------------------------------
             W.P.(C)No. 23696 of 2016
       ----------------------------------------------
      Dated this the 31st day of May, 2024




                      JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj