M.Mammunni vs State Of Kerala
2021 Latest Caselaw 17055 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                  WP(C) NO. 15836 OF 2021
PETITIONER/S:

    1     M.MAMMUNNI
          AGED 63 YEARS
          S/O. KUNHEEN, PRESIDENT,
          KERALA VYAPARI VYAVASAYI EKOPANA SAMITHI,
          FEROKE UNIT, VYAPARA BHAVAN,
          P.O.FEROKE, PIN-673 631
    2     A.ANOOP,
          AGED 52 YEARS
          S/O. LATE A.ARJUNAN, GENERAL SECRETARY,
          KERALA VYAPARI VYAVASAYI EKOPANA SAMITHI,
          FEROKE UNIT, VYAPARA BHAVAN,
          P.O.FEROKE, PIN-673 631
          BY ADV SRI.R.RAMADAS


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001
    2     THE CHEIF SECRETARY,
          SECRETARIAT, GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM-695 001 (CHAIRMAN,
          STATE EXECUTIVE COMMITTEE OF STATE DISASTER
          MANAGEMENT AUTHORITY)
 WP(C) NO.15836 OF 2021            2



    3          THE DISTRICT COLLECTOR,
               KOZHIKODE (CHAIRMAN, DISTRICT DISASTER
               MANAGEMENT AUTHORITY), CIVIL STATION,
               KOZHIKODE-673 001



               BY SRI.V.MANU, SPL.GOVERNMENT PLEADER



        THIS    WRIT   PETITION       (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   12.08.2021,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.15836 OF 2021         3




                  W.P.(C)No.15836 of 2021
            -----------------------------------------------

                         JUDGMENT

It appears that the prayers in the writ petition have

become infructuous. The writ petition is therefore, closed.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj