A.M.Shanavas vs State Of Kerala
2021 Latest Caselaw 5292 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                         WP(C).No.15163 OF 2011(U)

PETITIONER:
                A.M.SHANAVAS, ASSISTANT ENGINEER(CIVIL),
                GREATER COCHIN DEVELOPMENT AUTHORITY,
                ERNAKULAM, COCHIN -20.

                BY ADVS.
                SRI.ELVIN PETER P.J.
                SMT.POOJA SURENDRAN

RESPONDENTS:
       1        STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
                GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

       2        GREATER COCHIN DEVELOPMENT AUTHORITY, ERNAKULAM,
                COCHIN -20, REPRESENTED BY ITS, SECRETARY, PIN - 682 020.

       3        SMT.DIVYA VIJAYAN, ASSISTANT ENGINEER (CIVIL),
                GREATER COCHIN DEVELOPMENT AUTHORITY,
                ERNAKULAM, COCHIN -20, PIN - 682 020.

       4        IBRAHIM.M.M, ASSISTANT ENGINEER (CIVIL),
                GREATER COCHIN DEVELOPMENT AUTHORITY,
                ERNAKULAM, COCHIN -20, PIN - 682 020.

       5        SWAPNA.K, ASSISTANT ENGINEER (CIVIL),
                GREATER COCHIN DEVELOPMENT AUTHORITY,
                ERNAKULAM, COCHIN -20, PIN - 682 020.

                BY ADVS.SMT.S.AMBILY
                        SRI.BOBBY THOMAS
                        SRI.K.K.CHANDRAN PILLAI SR.
                        SRI.A.S.SAJUSH PAUL
                        SRI.THOMAS JAMES MUNDACKAL
                        SRI.TONY THOMAS INCHIPARAMBIL
                        SRI.SUNILKUMAR KURIAKOSE-GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15163 OF 2011(U)
                            -2-

                       JUDGMENT

Dated this the 12th day of February 2021

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.

The writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv