Krishnankutty.P vs The Guruvayoor Devaswom
2021 Latest Caselaw 1358 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                       WP(C).No.5229 OF 2011(C)


PETITIONER:

               KRISHNANKUTTY.P, MANAGER (A & G),
               GURUVAYOOR DEVASWOM, GURUVAYOOR.

               BY ADV. SHRI.M.V.S.NAMPOOTHIRY

RESPONDENTS:

      1        THE GURUVAYOOR DEVASWOM,
               REPRESENTED BY ITS MANAGING COMMITTEE,
               GURUVAYOOR DEVASWOM OFFICE, GURUVAYOOR.

      2        THE ADMINISTRATOR,
               GURUVAYOOR DEVASWOM, GURUVAYOOR.

      3        T.V.SOMASUNDARAN, DEPUTY ADMINISTRATOR (L & A),
               GURUVAYOOR DEVASWOM, GURUVAYOOR.

               BY ADVS. SRI.P.GOPAL
                        SRI.B.MURALEEDHARAN
                        SRI.P.NANDAKUMARSCGURUVAYUR D BOARD
                        SRI.V.KRISHNA MENON - SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5229 OF 2011(C)

                               -2-



                           JUDGMENT

Dated this the 13th day of January 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