Lalumon Chandran vs State Of Kerala
2021 Latest Caselaw 13409 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                         WP(C) NO. 28898 OF 2019
PETITIONER:

              LALUMON CHANDRAN
              AGED 45 YEARS
              S/O. CHANDRAN,
              RESIDING AT KANDANAD P.O.,
              AIMCOMBU, PALA,
              KOTTAYAM-686 653.

              BY ADVS.
              M.NARENDRA KUMAR
              SRI.C.RAMAN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          MINISTRY OF HOME AFFAIRS,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

    2     DISTRICT SUPERINTENDENT OF POLICE
          OFFICE OF THE SUPERINTENDENT OF POLICE,
          COLLECTORATE P.O., KOTTAYAM DISTRICT, PIN-686 002.

    3     CIRCLE INSPECTOR OF POLICE
          KUMARAKOM, KOTTAYAM DISTRICT, PIN-686 002.

    4     SUB INSPECTOR OF POLICE
          KUMARAKOM, KOTTAYAM DISTRICT, PIN-686 002.

    5     C.I.T. UNION
          KUMARAKOM-REPRESENTED BY ITS SECRETARY,
          KESAVAN, CITU OFFICE, KUMARAKOM,
          KOTTAYAM DISTRICT, PIN-686 002.

    6     KERALA TOURISM DEVELOPMENT CORPORATION
          KOTTAYAM-REPRESENTED BY ITS MANAGER, KTDC,
          KUMARAKOM, KOTTAYAM DISTRICT, PIN-686 002.
 WP(C) NO. 28898 OF 2019
                                 2




         BY ADVS.
         SRI.P.A.AHAMED, SC, KTDC LTD.
         SRI.THOUFEEK AHAMED


OTHER PRESENT:

         SRI.N.B.SUNIL NATH, GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 28898 OF 2019
                               3




                P.V.KUNHIKRISHNAN, J.
             ===================
               WP(C) No.28898 OF 2019
             ===================
          Dated this the 28th day of June 2021


                      JUDGMENT

The learned counsel for the petitioner submitted that,

the writ petition is infructuous. Therefore, this writ petition

is dismissed as infructuous.

(Sd/-) P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 28898 OF 2019

APPENDIX OF WP(C) 28898/2019

PETITIONER ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE AGREEMENT NO.06/2019-20 DATED 25.9.2019.

EXHIBIT P1(a) THE TRUE COPY OF THE LETTER DATED 22.8.2019.

EXHIBIT P2 THE TRUE COPY OF THE ACKNOWLEDGEMENT SIGNED BY THE PETITIONER DATED 26.9.2019.

EXHIBIT P3 THE TRUE COPY OF THE LETTER DATED 15.10.2019 ADDRESSED TO THE KERALA TOURISM DEVELOPMENT CORPORATION.

EXHIBIT P4 THE TRUE COPY OF THE COMPLAINT DATED 15.10.2019 SUBMITTED BEFORE THE DISTRICT SUPERINTENDNET OF POLICE, KUMARAKOM.

                      // True Copy    //

                        PA to Judge