K.Padmanabhadas vs State Of Kerala
2021 Latest Caselaw 17424 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                       WP(C) NO. 22708 OF 2010
PETITIONER/S:

            K.PADMANABHADAS,
            ASTAPADI, TC 37/121, NEAR FORT HIGH SCHOOL,
            FORT, THIRUVANANTHAPURAM.

            BY ADVS.
            SRI.M.BALAGOVINDAN
            SRI.T.K.ANANDA PADMANABHAN


RESPONDENT/S:

   1        STATE OF KERALA,
            SECRETARY TO GOVERNMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-01.

   2        EXECUTIVE OFFICER,
            SREE PADMANABHASWAMY TEMPLE, WEST NADA,
            FORT,THIRUVANANTHAPURAM-695 023.

   3        COL.P.R.G.NAIR,
            EXECUTIVE OFFICER, SREE PADMANABHASWAMY TEMPLE,
            WEST NADA, FORT, THIRUVANANTHAPURAM-695 023.

            BY ADVS.
            SRI.S.V.BALAKRISHNA IYER SR.
            SRI.P.B.KRISHNAN
            SRI.P.M.NEELAKANDAN


OTHER PRESENT:

            SNR. GP. SRI.JUSTIN JACOB


    THIS      WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON      25.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 22708 OF 2010
                                -2-




                          JUDGMENT

The learned counsel for the petitioner submits

that the writ petition has become infructuous. Hence, the writ

petition is dismissed as infructuous.

sd/-

MOHAMMED NIAS C.P.

Judge STK