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Ashhar A vs State Of Kerala
2021 Latest Caselaw 13630 Ker

Citation : 2021 Latest Caselaw 13630 Ker
Judgement Date : 1 July, 2021

Kerala High Court
Ashhar A vs State Of Kerala on 1 July, 2021
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
           THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                              WP(C) NO. 5996 OF 2014
PETITIONER:

                  ASHHAR A,
                  AGED 43 YEARS,
                  S/O.S.ABDUL HASSAN ALI,
                  RESIDING AT T.C.14/1924,
                  PALAYAM, TRIVANDRUM - 695 034.

                  BY ADVS.
                  SMT.S.LAKSHMY
                  SMT.RENI JAMES


RESPONDENTS:

       1          STATE OF KERALA REPRESENTED BY
                  THE SECRETARY, INFORMATION &
                  PUBLIC RELATIONS DEPARTMENT,
                  THIRUVANANTHAPURAM - 695 001.

       2          THE DIRECTOR
                  INFORMATION & PUBLIC RELATIONS DEPARTMENT,
                  GOVERNMENT OF KERALA, SECRETARIAT,
                  THIRUVANANTHAPURAM - 695 001.



                  SMT. DEEPA NARAYANAN, SR.GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5996 OF 2014
                                  2



                          JUDGMENT

Dated this the 1st day of July 2021

Learned counsel for the petitioner submits that

the writ petition petition has become infructuous.

Hence, the writ petition is dismissed as

infructuous.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 5996 OF 2014

APPENDIX OF WP(C) 5996/2014

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION OF THE SECOND RESPONDENT DATED 10/01/2012 PUBLISHED IN MANORAMA DAILY DATED 08/02/2012.

EXHIBIT P2 A TRUE COPY OF THE LETTER DATED 27/7/2012.

EXHIBIT P3 A TRUE COPY OF THE APPLICATION UNDER THE RIGHT TO INFORMATION ACT DATED 23/12/2012.

EXHIBIT P4 A TRUE COPY OF THE REPLY DATED 25/01/2013

EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 25/5/2013.

EXHIBIT P6 A TRUE COPY OF THE REPLY DATED 25/01/2013.

EXHIBIT P7 A TRUE COPY OF THE REMINDER DATED 22/10/2013.

EXHIBIT P8 A TRUE COPY OF THE NOTIFICATION PUBLISHED IN MANORAMA DAILY DATED 15/02/2014.

             //TRUE COPY//            PA TO JUDGE
 

 
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