R. Jagada Bai vs The State Of Kerala
2021 Latest Caselaw 4233 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                           WP(C).No.25480 OF 2006(R)


PETITIONER:

                 R. JAGADA BAI
                 UPPER DIVISION CLERK, THE COURT OF THE, JUDICIAL MAGISTRATE
                 OF FIRST CLASS-II,KANNUR.

                 BY ADV. SRI.T.R.RAJAN

RESPONDENTS:

       1         THE STATE OF KERALA
                 REP. BY THE SECRETARY, HOME (C) DEPARTMENT,, SECRETARIAT,
                 THIRUVANANTHAPURAM.

       2         THE CHIEF JUDICIAL MAGISTRATE
                 THALASSERY.

       3         THE JUDICIAL FIRST CLASS MAGISTRATE
                 THALASSERY.

       4         T.P. RAMESH
                 UPPER DIVISION CLERK, THE COURT OF THE, CHIEF JUDICIAL
                 MAGISTRATE, THALASSERY.

       5         THE JUDICIAL FIRST CLASS MAGISTRATE-II
                 KANNUR.

                 BY ADV. SRI.ELVIN PETER P.J.


OTHER PRESENT:

                 SMT. SUNIL KUMAR KURAIAKOSE - SR.GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 04.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25480 OF 2006(R)

                                2




                            JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. This writ petition is

accordingly dismissed as infructuous.

SD/-

                                    DEVAN RAMACHANDRAN

rp                                           JUDGE