Binulal K.G vs Additional District Magistrate, ...
2021 Latest Caselaw 15110 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. 19195 OF 2015
PETITIONER/S:

            BINULAL K.G.
            S/O.KRISHNAN ASARI, SREEPADAM, SBMRA-B-30,
            BHAJANAMADOM ROAD, PEYAD, THIRUVANANTHAPURAM.

            BY ADV SRI.SAJU.S.A



RESPONDENT/S:

    1       ADDITIONAL DISTRICT MAGISTRATE, OFFICE OF THE ADM
            CIVIL STATION, KUDAPPANAKUNNU, PEROORKADA,
            THIRUVANANTHAPURAM, PIN-695005.

    2       ASSISTANT EXECUTIVE ENGINEER
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL SUB
            DIVISION, NEDUMANGAD, PIN-695541.

    3       N.S.S.KARAYOGAM
            PULICHAMALA, REPRESENTED BY ITS SECRETARY, PARAPPARA
            P.O., THIRUVANANTHAPURAM, PIN-695551..

            R2-R3 BY ADV SRI.V.V.BINU, SC, KERALA STATE ELECTRICITY
            BOARD LIMITED

            R1 BY GP, ADV.SRI.RENIL ANTO,




     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. 19195 OF 2015        ..2..



                          JUDGMENT

The learned Counsel for the respondents submits

that the transformer in question has since been removed

from the place to another locality and the matter has

become infructuous.

The writ petition is dismissed as infructuous

accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/16/07/2021

//true copy //

P.A To Judge