St.George Forance Church,Kaipuzha vs The District Superintendent Of ...
2024 Latest Caselaw 28556 Ker

Kerala High Court

St.George Forance Church,Kaipuzha vs The District Superintendent Of ... 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. 344 OF 2008

        AGAINST THE JUDGMENT IN WPC NO.11996 OF 2007 OF HIGH COURT OF

                                 KERALA

REVIEW PETITIONER/PETITIONER:

            ST.GEORGE FORANCE CHURCH, KAIPUZHA
            KOTTAYAM REPRESENTED BY ITS TRUSTEE, E.K.MATHEW, AGED
            61 YEARS, S/O.KUNJEEPU JOSEPH,, ELACKAD, KOTTAYAM.

            SRI.M.J.THOMAS


RESPONDENTS/RESPONENTS:

    1       THE DISTRICT SUPERINTENDENT OF POLICE,
            KOTTAYAM.

    2       THE CIRCLE INSPECTOR OF POLICE
            KOTTAYAM EAST, KOTTAYAM.

    3       THE SUB INSPECTOR OF POLICE
            GANDHI NAGAR, KOTTAYAM.

    4       ANNAMMA THOMAS PALLIKIZHAKKETHIL
            KAIPUZHA, KOTTAYAM.

    5       MATHEW S/O.ANNAMMA THOMAS
            PALLIKIZHEKKETHIL, KAIPUZHA,, KOTTAYAM.



     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                  2024:KER:71802
RP NO. 344 OF 2008

                               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 they are not pressing the same.

This review petition is, therefore, closed as having

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu