Mohammed Nihas.C.C vs State Of Kerala
2021 Latest Caselaw 6156 Ker

WP(C).No.25759 OF 2020(T)
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

       FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      WP(C).No.25759 OF 2020(T)


PETITIONER:

               MOHAMMED NIHAS.C.C
               AGED 28 YEARS
               S/O. JAMAL, P.W.D.CONTRACTOR, AL-HAYIR, 6TH MILE,
               KADIRUR P.O., ERUVATH, KANNUR DISTRICT.

               BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENTS:

        1      STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE PUBLIC WORKS
               DEPARTMENT, GOVT, SECRETARIAT, THIRUVANANTHAPURAM,
               PIN-695001.

        2      THE CHIEF ENGINEER,
               THE PUBLIC WORKS DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM, PIN-695001.

        3      THE EXECUTIVE ENGINEER,PWD BUILDING DIVISION,
               THALASSERY, KANNUR DISTRICT, PIN-670101.

        4      THE ASSISTANT EXECUTIVE ENGINEER,PWD BUILDING
               DIVISION, THALASSERY, KANNUR DISTRICT, PIN-670101.

        5      THE ASSISTANT ENGINEER,PWD BUILDING DIVISION,
               THALASSERY, KANNUR DISTRICT, PIN-670101.

   *    6      ADDL R6.THE DISTRICT COLLECTOR,KANNUR,COLLECTORATE,
               KANNUR P.O,KANNUR DISTRICT,PIN 670001
               ADDL R6 IS IMPLEADED AS PER ORDER DATED 11/01/2021
               IN IA 1/2021 IN WP(C) 25759/2020



               SMT.PRINCY XAVIER,GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25759 OF 2020(T)
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                                 P.V.ASHA, J.
              -----------------------------------------------------
                       W.P(c) No.25759 of 2020 - T
               ----------------------------------------------------
                Dated this the 19th day of February, 2021

                             JUDGMENT

The learned counsel for the petitioner submits that

the Writ Petition has become infructuous. Hence the

Writ Petition is dismissed as infructuous.

Sd/- (P.V.ASHA, JUDGE)

rtr/