D. Dharmadas vs State Of Kerala Represented By The
2021 Latest Caselaw 3833 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      WP(C).No.21401 OF 2011(A)


PETITIONER:

               D. DHARMADAS
               AGED 36 YEARS,
               S/O.DANIEL, T.C.VII/227, KANJIRAMPARA.P.O,
               KANJIRAMPARA, THIRUVANANTHAPURAM DISTRICT.

               BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY THE
               SECRETARY TO GOVERNMENT,GENERAL EDUCATION(S&LYA),
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM.

      2        THE KERALA STATE YOUTH WELFARE BOARD,
               REPRESENTED BY ITS MEMBER SECRETARY,
               T.C.25/1531, PULIKKAL BANGLAVU,
               HOUSING BOARD JUNCTION,
               THIRUVANANTHAPURAM.

      3        THE DEPUTY DIRECTOR,
               THE KERALA STATE YOUTH WELFARE BOARD,
               T.C.25/1531,PULIKKAL BANGLAVU,
               HOUSING BOARD JUNCTION, THIRUVANANTHAPURAM.

               R1 BY GOVERNMENT PLEADER



               SMT. REKHA C NAIR - SR.GP

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD               ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21401 OF 2011         2

                            JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition has

become infructuous by efflux of time and that

he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.2.2021