Jeby John vs State Of Kerala
2021 Latest Caselaw 5293 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.15161 OF 2011(U)


PETITIONER:

               JEBY JOHN, ASSISTANT EXECUTIVE ENGINEER,
               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,
               PIN - 695 001.

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

               BY ADVS. SRI. SUNILKUMAR KURIAKOSE, GP
                        SRI.JIMMY GEORGE, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15161 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