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M/S. St.Thomas Modern Rice Mill vs The State Of Kerala
2021 Latest Caselaw 10654 Ker

Citation : 2021 Latest Caselaw 10654 Ker
Judgement Date : 29 March, 2021

Kerala High Court
M/S. St.Thomas Modern Rice Mill vs The State Of Kerala on 29 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                       WP(C).No.2977 OF 2014(V)

PETITIONER:

               M/S. ST.THOMAS MODERN RICE MILL
               PUNNAPRA, REPRESENTED BY ITS MANAGING PARTNER,
               DEVASIA JOSEPH, PADINJAREPARAMBIL, KALARCODE,
               ALAPPUZHA.

               BY ADVS.
                       SRI.G.SHRIKUMAR (SR.)
                       SRI.ANIL VINCENT
                       SRI.R.MANOJ
                       SRI.J.OM PRAKASH

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               CIVIL SUPPLIES DEPARTMENT,
               STATE SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2        THE DISTRICT COLLECTOR
               ALAPPUZHA, PIN 688 001.

      3        THE KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
               REPRESENTED BY ITS GENERAL MANAGER, P.B NO.2030,
               MAVELI ROAD, MAVELI BHAVAN, GANDHI NAGAR,
               KOCHI 682 020.

      4        THE CHAIRMAN AND MANAGING DIRECTOR
               THE KERALA STATE CIVIL SUPPLIES CORPORATION,
               P.B NO.2030, MAVELI BHAVAN, MAVELI ROAD,
               GANDHI NAGAR, KOCHI 682 020.

      5        THE AGRICULTURAL OFFICER
               KRISHI BHAVAN, THAKUZHY P.O, ALAPPUZHA 688 562.

               SRI N.D.PREMACHANDRAN,SC,SUPPLYCO
               G.P-SRI.RENIL ANTO KANDAMKULATHY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).2977/2014                     2



                               JUDGMENT

Adv.Sri.Emmanual Sanju, the learned counsel representing the counsel

for the petitioner, submits that the writ petition has become infructuous.

Accordingly, the same is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/

 
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