Suresh Kumar vs State Of Kerala
2021 Latest Caselaw 13462 Ker

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE AMIT RAWAL
                  MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                                 WP(C) NO. 18647 OF 2014
PETITIONER/S:
                SURESH KUMAR
                S/O SUKUMARAN
                MOLUKURUSSI HOUSE
                THOTTAKKARA P.O
                OTTAPALAM, PALAKKAD DISTRICT

                BY ADVS.
                SRI.BABU S. NAIR
                SRI.R.RANJITH K4892011


RESPONDENT/S:
                1. STATE OF KERALA
                REP. BY THE PRINCIPAL SECRETARY,
                DEPARTMENT OF SOCIAL JUSTICE
                GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT
                TRIVANDRUM, PIN 695 001

                2. THE DISTRICT COLLECTOR, PALAKKAD, PIN 678 001

                3. DIRECTOR, DEPARTMENT OF SOCIAL JUSTICE
                GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT
                TRIVANDRUM, PIN - 695 001

                4. THE DISTRICT OFFICER
                SOCIAL JUSTICE, PALAKKAD, PIN 678 001

                5. THE PALAKKAD CO-OPERATIVE URBAN BANK LTD,
                PALAKKAD, REP. BY ITS SECRETARY, PIN - 678 001

                6. THE KAZHANI SERVICE CO-OPERATIVE BANK LTD,
                KAVASSERY P.O, PALAKKAD DISTRICT, REP. BY ITS SECRETARY
                PIN 678 013

                BY ADVS.
                SMT.K.AMMINIKUTTY
                SRI.BABY MATHEW
                SRI.N.RAGHURAJ
                SRI.A.V.RAVI


OTHER PRESENT:

                 GP SRI B HARISH KUMAR


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
 Wpc No.18647 of 2014
                                      2




                              JUDGMENT

Learned counsel for the petitioner submitted that the matter

has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

sab                                         AMIT RAWAL
                                                 JUDGE