Jitty Mathew vs Kerala State Spors Council
2021 Latest Caselaw 15600 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                  WP(C) NO. 29780 OF 2015
PETITIONER:
          JITTY MATHEW, AGED 17 YEARS (MINOR)
          REPRESENTED BY HER MOTHER SONIYAMMA MATHEW,
          W/O. LATE V.S.MATHEW, VELUTHURUTHEL HOUSE, MUTTAR
          VILLAGE, KUTTANADU TALUK, ALAPPUZHA-689 574.
         BY ADVS.
         SRI.ABDUL JALEEL.A
         SMT.M.A.SULFIA

RESPONDENTS:
    1     KERALA STATE SPORS COUNCIL
          THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS
          PRESIDENT.
    2    KERALA RACE BOATS AND AMATEUR ROWING ASSOCIATION
         "MANJUSHA", CHATHANADU, ALLEPPEY-688 001,
         REPRESENTED BY ITS SECRETARY.
    3    G.SRIKUMARA KURUP
         SECRETARY, KERALA RACE BOATS AND AMATEUR ROWING
         ASSOCIATIONS, "MANJUSHA", CHATHANADU,
         ALLEPPEY-688 001.
    4    RAGHINI R.
         INCHARGE SPORTS AUTHORITY OF INDIA,WATER SPORTS
         CENTRE, PUNNAMMADA, AVALAKKUNNU P.O.,
         ALAPPUZHA-688 006.
         BY ADVS.
         SMT.LATHA ANAND, SC, KERALA STATE SPORTS COUNCIL
         SMT.P.LISSY JOSE.
         SRI.S.SANTHOSH KUMAR
         SMT.DEEPA NARAYANAN, SENIOR 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.29780/15
                                     :-2-:

                     Dated this the 23rd day of July, 2021


                              JUDGMENT

Learned counsel for the petitioner submits that the above matter

has become infructuous. Hence, this writ petition is dismissed as

infructuous.

All pending interlocutory applications are closed.

Sd/-

T.R.RAVI, JUDGE ami/