Mohammed Nazeer P.S vs Ministry Of Shipping
2021 Latest Caselaw 1352 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.31595 OF 2016(Y)


PETITIONER:

               MOHAMMED NAZEER P.S.
               WELFARE INSPECTOR, GAD,
               COCHIN PORT TRUST, PIN-682 009.

               BY ADV. SRI.P.SANTHOSH KUMAR (PANAMPALLY NAGAR)

RESPONDENTS:

      1        MINISTRY OF SHIPPING
               REPRESENTED BY THE SECRETARY, NEW DELHI-110 001.

      2        COCHIN PORT TRUST
               REPRESENTED BY ITS SECRETARY, COCHIN-682 009.

      3        THE CHAIRMAN
               COCHIN PORT TRUST, COCHIN-682 009.

               R1 BY SRI.ANISH JAIN, CGC
               R2 TO R3 BY ADVS. SRI.K.ANAND (SR.)
               SMT.LATHA ANAND, SC, COCHIN PORT TRUST




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31595 OF 2016(Y)

                                   2

                                 JUDGMENT

Dated this the 13th day of January 2021

The learned counsel for the petitioner submits that the

writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioner, this

writ petition is dismissed as infructuous.

Sd/-

GOPINATH P.

JUDGE

DK