Jincy Chacko vs State Of Kerala
2021 Latest Caselaw 994 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                       WP(C).No.2209 OF 2011(A)


PETITIONER:

               JINCY CHACKO
               W/O.JAMES JOHN, AGED 34 YERAS,, PARACKAL HOUSE,
               KARIAMBADY P.O.,PALAKKALMOOLA, WAYANAD DISTRICT

               BY ADV. SRI.R.DIVAKARAN

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY ITS CHIEF SECRETARY,, SECRETARIAT,
               THIRUVANATHAPURAM

      2        WATER APPELLATE AUTHORITY
               THIRUVANANTHAPURAM,REP.BY ITS SECRETARY

      3        SECRETARY TO CIVIL SUPPLY DEPARTMENT
               GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM

      4        SECRETARY TO ENVIRONMENT DEPARTMENT
               GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM

      5        KERALA PUBLIC SERVICE COMMISSION
               DISTRICT OFFICE,WAYANAD,, KALPETTA-673121

      6        BIJITHA K.S.KUNNIL PUTHENPURACKAL
               HOUSE,PAYYAPILLY P.O.,KOILERI,MANATHAWADY

               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2209 OF 2011(A)

                                   2


                              JUDGMENT

Dated this the 11th day of January 2021

The learned counsel for the petitioner submits that this

matter has become infructuous. This writ petition is, therefore,

dismissed as having become infructuous.

                                       Sd/- DEVAN RAMACHANDRAN

    STU                                         JUDGE