Thatchi Musthafa vs State Of Kerala
2024 Latest Caselaw 28555 Ker

Kerala High Court

Thatchi Musthafa vs State Of Kerala on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          RP NO. 122 OF 2006

        AGAINST THE JUDGMENT DATED 12.01.2005 IN WPC NO.1220 OF 2005

                       OF HIGH COURT OF KERALA

REVIEW PETITIONER/LEGAL HEIR OF 3RD RESPONDENT:

            THATCHI MUSTHAFA
            W/O.LATE K.K.MUSTHAFA, KURUMPALIL HOUSE,,
            MUDDICKAL P.O., PERUMBAVOOR.

            SRI.ASP.KURUP
            SRI.SADCHITH.P.KURUP


RESPONDENTS/RESPONDENTS & PETITIONER:

    1       STATE OF KERALA, REPRESENTED BY
            SECRETARY (LOCAL ADMINISTRATION),, LOCAL SELF
            GOVERNMENT (M) DEPARTMENT, TRIVANDRUM.

    2       PERUMBAVOOR MUNICIPALITY REPRESENTED BY
            ITS SECRETARY, PERUMBAVOOR.

    3       V.A.ABDUL LATHEEF S/O.AHAMMED
            VARIKKADAN HOUSE, MUDIKKAL, PERUMBAVOOR.

            SRI.S.V.BALAKRISHNA IYER SR.
            SRI.K.JAYAKUMAR
            SRI.P.B.KRISHNAN
            SRI.MATHEW B. KURIAN
            SRI.K.T.THOMAS
            SRI.A.V.THOMAS



     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                     2024:KER:71841
RP NO. 122 OF 2006

                                  2



                                ORDER

It is submitted by the learned counsel for the petitioner

that the review petition has become infructuous by efflux of time

and that he is not pressing the same.

This review petition is, therefore, closed as having

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu