Akbar Bin Kalam vs Indian Rare Earths
2021 Latest Caselaw 12963 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                    WP(C) NO. 12057 OF 2021
PETITIONER/S:

            AKBAR BIN KALAM
            AGED 30 YEARS, PROPRIETOR M/S.CHALAYYAM
            TRAVELS, CHALAYYAM DALE, KOZHIKODU WEST,
            AYANIYELIKULANGARA, S.V.MARKET, KOLLAM-690573.

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            K.S.SMITHA
            S.UMA DEVI
            V.R.SANJEEV KUMAR
            SRILAXMI SURESH



RESPONDENT/S:

            INDIAN   RARE  EARTHS  (GOVERNMENT   OF  INDIA
            UNDERTAKING, DEPARTMENT OF ATOMIC ENERGY),
            NATIONAL HIGHWAY CHAVARA, KOLLAM DISTRICT-691
            584 [REPRESENTED BY ITS DEPUTY GENERAL MANAGER
            (cOMMERCIAL)]


OTHER PRESENT:

            SC FOR IREL M.GOPIKRISHNAN NAMBIAR



    THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   15.06.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                            V.G.ARUN, J.
            -----------------------------------------------
                  W.P(C).No.12057 of 2021
            -----------------------------------------------
           Dated this the 15th day of June, 2021

                             JUDGMENT

Learned counsel for the petitioner submits that the issue

involved in the writ petition has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

V.G.ARUN, JUDGE

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