Sanal Kumar vs Guruvayur Dewaswam
2021 Latest Caselaw 1356 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.10590 OF 2013(W)


PETITIONER:

               SANAL KUMAR
               AGED 56 YEARS
               S/O.K.V.VASUDHEVAN NAMBOOTHIRIPAD,
               KARUTHEDATHU MANA, POOZHIKULANGARA, POST NEENDOOR
               VIA., KOTTAYAM. WORKING AS "KOYMA", GURUVAYUR
               DEWASWAM, GURUVAYUR.

               BY ADVS.
               SRI.SUNIL NAIR PALAKAT
               SRI.K.N.ABHILASH
               SRI.K.K.ANIL KUMAR
               SMT.R.LEELA
               SMT.N.K.SHEEBA

RESPONDENTS:

      1        GURUVAYUR DEWASWAM
               REPRESENTED BY ITS ADMINISTRATOR,
               GURUVAYUR DAWASWAM, GURUVAYUR-680101.

      2        THE ADMINISTRATOR
               THE GURUVAYUR DEWASWAM, GURUVAYUR-680 101.

               R1 TO R2 BY ADV. SRI.P.GOPAL


               SRI SYAMJIRAM, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10590 OF 2013(W)

                                   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