Joseph Pyli vs Geologist
2024 Latest Caselaw 28563 Ker

Kerala High Court

Joseph Pyli vs Geologist on 25 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.13919/2023

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                                              2024:KER:71246
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

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

                                 1946

                        WP(C) NO. 13919 OF 2023

PETITIONERS:

    1      JOSEPH PYLI,AGED 66 YEARS
           S/O PYLI, PARAYIL HOUSE, PUTHUPPARIYARAM P.O,
           IDUKKI – 685 608

    2      EMILY JOSEPH PYLI, AGED 62 YEARS
           W/O JOSEPH, AGED 62 PARAYIL HOUSE,
           PUTHUPPARIYARAM P.O, IDUKKI – 685 608, PIN
           - 685608

           BY ADVS. MATHEW JOHN (K)
           ABY J AUGUSTINE



RESPONDENTS:

    1      GEOLOGIST,
           DEPT. OF MINING AND GEOLOGY, DISTRICT OFFICE,
           IDUKKI MINI CIVIL STATION, THODUPUZHA - 685 584

    2      THE TAHSILDAR,
           TALUK OFFICE, THODUPUZHA – 685 584

    3      THE VILLAGE OFFICER,
           MANAKKAD VILLAGE, THODUPUZHA - 685 608

           Smt. Deepa V., GP


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.13919/2023

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                                                 2024:KER:71246


                            JUDGMENT

The learned counsel for the petitioners submits that the

matter has become infructuous. Hence, this writ petition is

dismissed as infructuous.

SD/-

DR. KAUSER EDAPPAGATH JUDGE kp