Jamseer vs The Univeristy Of Calicut
2021 Latest Caselaw 14541 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 23176 OF 2014
PETITIONER:

            JAMSEER
            AGED 18 YEARS
            S/O.KASIM, CHONOR KANDIYIL HOUSE,
            ONCHIAM P.O. CHOMBALA (VIA), VADAKARA TALUK,
            KOZHIKKODE DISTRICT PIN-673 308.

            BY ADVS.
            SRI.P.K.IBRAHIM
            SMT.K.P.AMBIKA
            SRI.D.B.BINU
            SRI.G.KIRAN
            SMT.A.A.SHIBI



RESPONDENTS:

    1       THE UNIVERISTY OF CALICUT
            THENHIPPALAM, UNIVERSITY OF CALICUT P.O,
            MALAPPURAM DISTRICT, REPRESENTED BY ITS REGISTRAR,
            PIN-673635

    2       THE VICE CHANCELLOR
            UNIVERSITY OF CALICUTC- 673 635

    3       THE PRINCIPAL
            FAROOK COLLEGE, P.O.FAROOK COLLEGE, CALICUT-673 632

            BY ADV SRI.A.A.ABUL HASSAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23176 OF 2014
                                2


                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak