Siraj T.A vs District Collector
2024 Latest Caselaw 14708 Ker

Kerala High Court

Siraj T.A 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. 12486 OF 2017
PETITIONER:

            SIRAJ T.A., AGED 41 YEARS,
            S/O.LATE T.A.ALIYAR, THARAKKAANDATHIL HOUSE,
            THOTTUMUKKAM P.O., ALUVA - 683 105.
            BY ADVS.
            SMT.AYSHA YOUSEFF
            SMT.M.KABANI DINESH
            SMT.MOLLY JACOB
            SMT.PRIYANKA SEBASTIAN
            SMT.RABIA BEEGAM T.K.

RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            CIVIL STATION, KAKKANAD, ERNAKULAM - 682 021.
    2       THE DISTRICT LEVEL AUTHORISED COMMITTEE,
            REPRESENTED BY ITS CONVENOR, PRINCIPAL
            AGRICULTURAL OFFICER, KAKKANAD, COCHIN - 682 030.
    3       THE LOCAL LEVEL MONITORING COMMITTEE
            KEEHUMADU GRAMA PANCHAYAT REPRESENTED BY THE
            CONVENORAGRICULTURAL OFFICER,
            KRISHIBHAVAN,KEEZHUMAD - 683 112.
    4       THE VILLAGE OFFICER
            ALUVA EAST VILLAGE, ALUVA - 680 641.
    5       THE REVENUE DIVISIONAL OFFICER
            FORT KOCHI - 682 001.
    6       KEEZHUMAD GRAMA PANCHAYATH
            ALUVA - 683 112, REPRESENTED BY ITS SECRETARY
            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.12486 of 2017

                              2




              P.V.KUNHIKRISHNAN, J.
               ------------------------------
             W.P.(C)No. 12486 of 2017
       ----------------------------------------------
      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