Anamika Johns vs Kerala State Sports Council
2021 Latest Caselaw 250 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      WP(C).No.28232 OF 2020(D)

PETITIONERS:

      1        ANAMIKA JOHNS, AGED 21 YEARS,
               D/O. JOHN.T, RESIDING AT THOTTIYIL HOUSE,
               CHENNALODE P.O, KALPETTA, WAYANAD - 673 122.

      2        AJINS T. SAJI, AGED 20 YEARS,
               S/O.T.J. SAJI, RESIDING AT THOPPURATH HOUSE,
               KAVUMANNAM P.O, KALPETTA, WAYANAD - 673 122.

               BY ADV. KUM.NIHARIKA HEMA RAJ

RESPONDENTS:

      1        KERALA STATE SPORTS COUNCIL
               REPRESENTED BY ITS SECRETARY, STATUE JUNCTION,
               THIRUVANANTHAPURAM - 695 001.

      2        KERALA TABLE TENNIS ASSOCIATION
               REPRESENTED BY ITS PRESIDENT,
               REGIONAL SPORTS CENTRE, KADAVANTHRA - 682 020.

      3        TABLE TENNIS FEDERATION OF INDIA,
               REPRESENTED BY ITS SECRETARY, 1-15, 3RD FLOOR,
               DSIDC COMPLEX, NEAR UDYOG NAGAR METRO STATION,
               ROHTAK ROAD, NEW DELHI - 110 041.

      4        TABLE TENNIS ASSOCIATION OF KERALA
               REPRESENTED BY ITS SECRETARY, YMCA,
               THIRUVANANTHAPURAM - 695 001.

      5        STATE OF KERALA
               REPRESENTED BY THE SECRETARY,
               SPORTS AND YOUTH AFFAIRS, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

               BY ADVS. SRI.ENOCH DAVID SIMON JOEL
                        SRI.S.SREEDEV
                        SRI.RONY JOSE
                        SRI.CIMIL CHERIAN KOTTALIL
                        SMT.LATHA ANAND, SC
                        SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28232 OF 2020

                               2




                         JUDGMENT

The learned counsel for the petitioner

submits that the matter has become

infructuous.

In view of the above submission, this

writ petition is dismissed as infructuous.

Sd/-

P.V.ASHA, JUDGE.

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