M.P.Sivadasan vs The Managing Director
2021 Latest Caselaw 3391 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      WP(C).No.32748 OF 2011(P)

PETITIONERS:

      1        M.P.SIVADASAN, SUPERVISOR, KERALA TOURISM DEVELOPMENT
               CORPORATION,AYURVEDA LAKE RESORT, THANNEERMUKKAM,
               ALLEPPEY DISTRICT.

      2        K.J.JOSEPH, SUPERVISOR, KERALA TOURISM
               DEVELOPMENT CORPORATION, OAKFIELD RESORT,
               PHAMEDU, MUNNAR, IDUKKI DISTRICT.

               BY ADVS.
               SMT.AYSHA YOUSEFF
               SRI.JOBI.A.THAMPI
               SMT.MOLLY JACOB
               SMT.NITHYA SUGUNAN
               SMT.RABIA BEEGAM T.K.

RESPONDENTS:

      1        THE MANAGING DIRECTOR, KTDC
               K.T.D.C. HOTELS & RESORTS LIMITED,
               MASCOT SQUARE, TRIVANDRUM - 695 033.

      2        THE KERALA TOURISM DEVELOPMENT CORPORATION
               REPRESENTED BY ITS MANAGING DIDRECTOR, K.T.D.C.
               HOTELS & RESORTS LIMITED, MASCOT SQUARE,
               TRIVANDRUM - 695 033.

      *3       ANIL. K., RECEPTIONIST, PONMUDI GOLDEN PEAK
               HOTEL, PONMUDI P.O., THIRUVANANTHAPURAM.

      4        MUTHUKUMAR, RECEPTIONIST, HOTEL CHAITHRAM,
               THAMPANOOR, THIRUVANANTHAPURAM.
               (ADDL RESPONDENTS 3 AND 4 ARE IMPLEADED AS PER ORDER
               DATED 04.01.2020 IN IA NO.20278/2011)

               BY ADVS.
               SRI.P.A.AHAMED,SC FOR KTDC LTD.
               SRI.PIRAPPANCODE V.S.SUDHIR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 32748/11
                                2




                            JUDGMENT

It is submitted by the learned counsel

for the petitioners that this writ petition

has become infructuous by efflux of time and

that he is not pressing the same. This writ

petition is, therefore, closed as having

become infructuous.

Sd/-

                                    DEVAN RAMACHANDRAN
       RR                                 JUDGE