Vasudevan V vs Forest Working Plan Officer
2021 Latest Caselaw 15089 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                         WP(C) NO. 196 OF 2014
PETITIONER/S:

            VASUDEVAN V.
            IRUVILANGADU HOUSE, PERINGOTTUKURISSI,
            PALAKKAD-678574.

            BY ADVS.
            SRI.P.BABU KUMAR
            SRI.P.YADHU KUMAR



RESPONDENT/S:

    1       FOREST WORKING PLAN OFFICER
            PALAKKAD-678508.

    2       THE PRINCIPAL CHIEF FOREST CONSERVATOR
            THIRUVANANTHAPURAM.

    3       THE CONSERVATOR OF FOREST
            EASTERN CIRCLE, OLAVAKKODE-686633.

    4       CHIEF CONSERVATOR OF FOREST
            NORTHERN RANGE, ARAKKINAR P.O., MATHOTTAM, KOZHIKODE.

    5       THE SECRETARY TO GOVERNMENT
            FOREST WILD LIFE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695001.

            BY ADVS.
            GOVERNMENT PLEADER
            SRI.SANDESH RAJA.K., SPL. G.P. (FOREST)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 196 OF 2014            ..2..

                                 JUDGMENT

The learned Counsel for the petitioner submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/16/07/2021

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P.A To Judge