K.P.Praveen Kumar vs State Of Kerala
2021 Latest Caselaw 11112 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8793 OF 2021(Y)

PETITIONER:

               K.P.PRAVEEN KUMAR
               AGED 48 YEARS
               S/O LATE KESAVAN NAIR, KEEZHAVIYUR AMSOM, NADUVATHUR
               DESOM, KOYILANDY TALUK, P.O.NADUVATTAM.
               BY ADVS.
               SHRI.V.S.CHANDRASEKHARAN
               SMT.LEKSHMI SWAMINATHAN
               SRI.S.JAYAKUMAR
               SMT.ANITHA MATHAI MUTHIRENTHY

RESPONDENTS:
      1        STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE CHIEF ELECTION COMMISSIONER,
               ELECTION COMMISSION OF INDIA, NEW DELHI-110 001.

      3        KERALA STATE POLICE CHIEF,
               POLICE HEAD QUARTERS, TRIVANDRUM-695 003.

      4        THE CHIEF ELECTION COMMISSIONER,
               ELECTION COMMISSION OF KERALA, TRIVANDRUM-695 001.

      5        THE RETURNING OFFICER,
               NADAPURAM ASSEMBLY CONSTITUENCY , DISTRICT COLLECTOR,
               KOZHIKODE-673 101.

      6        UNION OF INDIA,
               REPRESENTED BY SECRETARY, MINISTRY OF HOME AFFAIRS,
               CABINET SECRETARIAT, NEW DELHI-110 001.



               SRI.DEEPULAL MOHAN,SC,
               SRI KODOTH SREEDHARAN, SC,
               SRI.P.VIJAYA KUMAR,ASGI,
               SRI.K.V.SOHAN,STATE ATTORNEY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8793 of 2021(Y)


                                         :2:




                                      JUDGMENT

Dated this the 07th day of April 2021

The learned counsel appearing for the

petitioner submits that the Writ Petition has

become infructuous. Accordingly, the Writ Petition

is dismissed as infructuous.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.8793 of 2021(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION DATED 22.3.2021 GIVEN TO THE 5TH RESPONDENT

EXHIBIT P2 TRUE COPY OF THE CIRCULAR DATED NIL ISSUED BY THE 4TH RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 17.4.2019 IN WPC 12424/2019

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE