Anandhu Ramesh vs Th State Of Kerala
2021 Latest Caselaw 15590 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                       WP(C) NO. 13548 OF 2021
PETITIONER/S:

               ANANDHU RAMESH,
               AGED 27 YEARS, S/O M.T RAMESH,
               MOOLEKUZHIYIL HOUSE, MAZHUVANOOR P.O.
               IRAPURAM, ERNAKULAM DISTRICT,
               PIN-686 669
               BY ADVS.
               SRI.K.S.ARUN KUMAR
               SRI.JUSTINE JACOB
               SMT.BINDU MOHAN
               SMT.AMRUTHA P S
               SMT.AMRUTHA K P
               SRI.VIJAY SANKAR V.H.


RESPONDENT/S:

    1          TH STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY,
               REVENUE DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.
    2          SECRETARY
               FISHERIES DEPARTMENT,
               THIRUVANANTHAPURAM, PIN-695 009.
    3          DEPUTY DIRECTOR OF FISHERIES
               FISHERIES COMPLEX, SALIM ALI ROAD,
               ERNAKULAM-682 018.
               BY SMT.VINITHA B., GOVERNMENT PLEADER

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   23.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.13548 of 2021                   2




                           W.P.(C) No.13548 of 2021
                   -----------------------------------------------


                                   JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioner, this

writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE

pv