Kerala High Court
K.Padmanabhan vs The Deputy Director Of Panchayaths on 7 July, 2020
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 07TH DAY OF JULY 2020 / 16TH ASHADHA, 1942
WP(C).No.17285 OF 2013(I)
PETITIONER:
K.PADMANABHAN
RAJANI NIVAS, UCHANATHU COLONY,
AMBIKA MARKET P.O., VECHOOR,
VAIKOM, KOTTAYAM DISTRICT.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.ANOOP.V.NAIR
SMT.DAKSHINA SARASWATHY
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS (ERNAKULAM)
SMT.G.MANJU
SRI.P.T.RASHEED
SRI.RAMESH CHAND
SMT.SERIN ELZA JOHN
RESPONDENTS:
1 THE DEPUTY DIRECTOR OF PANCHAYATHS
KOTTAYAM-686 001.
2 THE SECRETARY
VECHOOR GRAMA PANCHAYAT, KUDAVECHOOR P.O.,
VAIKOM, KOTTAYAM-686 144.
3 THE VILLAGE OFFICER
VECHOOR VILLAGE, KUDAVECHOOR P.O.,
VAIKOM, KOTTAYAM-686 144.
R1 & R3 BY SENIOR GOVERNMENT PLEADER SRI.B.VINOD
R2 BY ADV. SRI.MATHEW SKARIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.07.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
T.R. RAVI,J.
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W.P.(C)No.17285 of 2013
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Dated this the 7th day of July, 2020
JUDGMENT
It is submitted that the petitioner is no more. The issue has hence become abated and the Writ Petition is dismissed as infructuous.
Sd/-
T.R. RAVI JUDGE dsn