Prajeesh Thuruthiyil vs State Of Kerala
2021 Latest Caselaw 15096 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. 18592 OF 2015
PETITIONER/S:

            PRAJEESH THURUTHIYIL
            S/O.T.P. PRABHAKARAN, THARANGAM,
            25/1335/GURUVAYOORAPPAN COLLEGE, PPO, KOZHIKODE -14.

            BY ADVS.
            SRI.K.MOHANAKANNAN
            SMT.A.R.PRAVITHA



RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            REVENUE(DEVASWOM) DEPARTMENT,
            THIRUVANANTHAPURAM - 695 001.

    2       THE COMMISSIONER
            MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
            ERANJIPALAM, KOZHIKODE - 673 006.

    3       THE ASSISTANT COMMISSIONER
            MALABAR DEVASWOM BOARD, KOZHIKODE DIVISION,
            KOZHIKODE - 673 006.

    4       SURESHKUMAR P.M.
            PRABHALAYAM, MOKAVUR, ERNAJIKKAL P.O., KOZHIKODE.

    5       HITHESH T.K.
            THOVVAKADAVATH, PADANILAM P.O.,
            KUNNAMANGALAM - 673 611.

    6       GIRISHKUMAR E.M.
            CHERAPATH HOUSE, KAKKODI P.O., KOZHIKODE - 673 611.

    7       RAJEEVAN
            KRISHNAPRIYA, NADUVANNUR P.O., KOZHIKODE.

    8       PREMBASIN J.N.
            OORALLUR P.O., KOYILANDY, KOZHIKODE - 673 620.
 WP(C) NO. 18592 OF 2015        ..2..

    9     KANDANKUTTY
          NELLIYAD HOUSE, MAKKADA P.O., KAKKODI,
          KOZHIKODE - 673 611.

          BY ADVS.
          SRI.K.R.SUNIL, SC, MALABAR DEVASWOM BOARD
          SMT.P.K.RADHIKA, SC, MALABAR DEVASWOM BOARD




     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. 18592 OF 2015             ..3..



                               JUDGMENT

The learned Counsel for the petitioner submits

that the period of the Area Committee has since

expired and the writ petition has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/16/07/2021

//true copy //

P.A to Judge