Ttk Devaswom Managing Committe vs Shailaja Sreedhar
2021 Latest Caselaw 13661 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
      THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                           RP NO. 549 OF 2016
 AGAINST THE JUDGMENT IN WPC 15253/2016 OF HIGH COURT OF KERALA,
                               ERNAKULAM
REVIEW PETITIONER/S:

          TTK DEVASWOM MANAGING COMMITTEE, REPRESENTED BY ITS
          PRESIDENT E.P.HARIJANTHAN NABMBOOTHIRI, TTK DEVASWOM,
          TALIPARAMBA, KANNUR - 670141

          BY ADVS.
          SMT.SREEDEVI KYLASANATH
          SRI.ACHUTH KYLAS
          SRI.JOSELAL GEORGE
          SMT.KAMALAKSHY KYLASANATH



RESPONDENT/S:

          SHAILAJA SREEDHAR, AGED 50 YEARS, RECEPTIONIST,
          TRICHAMBARAM SREE RAJARAJESWARA TEMPLE GUEST HOUSE,
          TALIPARAMBA, KANNUR - 670142

          MALABAR DEVASWOM BOARD, KOZHIKODE, REPRESENTED BY ITS
          PRESIDENT, KOZHIKODE - 673006

          THE COMMISSIONER, MALABAR DEVASWOM BOARD, CIVIL
          STATION, KOZHIKODE - 673006

          THE ASSISTANT COMMISSIONER, MALABAR DEVASWOM BOARD,
          KANHANGAD - 671315, KASARAGOD

          THE EXECUTIVE OFFICER, TALIPARAMBA, TRICHAMBARAM,
          KANHANGAD DEVASWOM (TTK DEVASWOM), TALIPARAMBA, KANNUR
          - 670141

          BY ADV R.LAKSHMI NARAYAN, SC, MALABAR DEVASWOM BOARD



THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 01.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 549 OF 2016
                                       2



                                 JUDGMENT

This review petition is filed by a third person seeking to review the

judgment dated 19.04.2016 in W.P.(C).No.15253 of 2016. However, today

when the matter was taken up, learned Counsel for the review petitioner

submitted that the subject issues raised in the review petition has virtually

become infructuous, consequent to the disposal of the writ petition which was

pending before this Court.

Therefore, the review petition is dismissed as infructuous recording the

above.

Sd/-

SHAJI P.CHALY JUDGE

uu 01.07.2021