Assainar K.K vs State Of Kerala
2021 Latest Caselaw 993 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      WP(C).No.13577 OF 2018(V)


PETITIONER:

               ASSAINAR K.K.,
               AGED 55 YEARS,
               S/O. LATE MOHAMMED HAJI K.K.,RESIDING AT DOOR NO.
               XI/354, KACHERI KALICHATH HOUSE, EDAKKANAD,
               MUTTANNUR POST, MANGALAM,
               MALAPPURAM DISTRICT - 676 561.

               BY ADVS.
               SRI.T.P.PRADEEP
               SRI.S.SREEDEV

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE DIRECTOR OF INDUSTRIES AND
               COMMERCE, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM - 695 001.

      2        THE GENERAL MANAGER,
               DISTRICT INDUSTRIES, CIVIL STATION,
               PALAKKAD - 678 001,REPRESENTED BY ITS GENERAL
               MANAGER.

      3        THE ASSISTANT EXECUTIVE ENGINEER,
               KSEB, NIDA, KANJIKODE SECTION,
               PALAKKAD - 678 001.



               SMT SHEEJA C S, SR GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13577 OF 2018                 2




                                   JUDGMENT

When this matter was taken up, Sri.S.Sreedev, the learned counsel

appearing for the petitioner, submitted that the relief sought for has become

infructuous and prays that this writ petition be dismissed as not pressed.

This writ petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV