Kerala High Court
Samseena.K.S vs The Morgal Puthur Grama Panchayath on 12 August, 2014
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 18TH DAY OF AUGUST 2017/27TH SRAVANA, 1939
WP(C).No. 19353 of 2014 (T)
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PETITIONER(S):
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SAMSEENA.K.S.,
D/O.N.A. ABDUL SALAM, AGED 28 YEARS,
OPPOSITE GLP SCHOOL, CERAMICS ROAD,
THERUVATH, KASARAGOD -671 121.
BY ADVS.SRI.M.SASINDRAN,
SRI.V.VENUGOPAL.
RESPONDENT(S):
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1. THE MORGAL PUTHUR GRAMA PANCHAYATH,
KALLANGAI, KASARAGOD DISTRICT- 671 128,
REPRESENTED BY ITS SECRETARY
2. THE SECRETARY,
MOGRAL PUTHUR GRAMA PANCHAYATH,
KALLANGAI, KASARAGOD DISTRICT- 671 128.
3. THE CHIEF AREA MANAGER, INDANE AREA OFFICE,
INDANE OIL CORPORATION LIMITED, 2ND FLOOR,
P.M.K. TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE -673 020.
* ADDL. R4 IMPLEADED
4. THE DISTRICT TOWN PLANNER, KASARAGOD-671 121.
* ADDL. R4 IS IMPLEADED AS PER ORDER IN I.A.NO.10925/2014
DATED 12/08/2014.
R3 BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR,
SRI.P.GOPINATH,
SRI.P.BENNY THOMAS,
SRI.K.JOHN MATHAI,
SRI.JOSON MANAVALAN,
SRI.KURYAN THOMAS.
ADDL. R4 BY GOVT. PLEADER SRI.RAVIKRISHNAN.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18-08-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
K. VINOD CHANDRAN, J.
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W.P.(C) No. 19353 of 2014 (T)
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Dated: 18th August, 2017
J U D G M E N T
The learned Counsel for the petitioner submits that the matter has become infructuous. Hence, the writ petition is dismissed as infructuous.
Sd/-
K.VINOD CHANDRAN, JUDGE //True Copy// P.A. to Judge jjj 18/8/17