M.Naushervan vs The Kerala State Information ...
2021 Latest Caselaw 10805 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                   WP(C).No.7049 OF 2012(E)


PETITIONER:

              M.NAUSHERVAN
              AGED 50 YEARS, S/O.MUHAMMED HANEEFA,
              CHERUVIL,
              NARIKKALLUMUKKU, PALACHIRA P.O.,VARKALA,
              THIRUVANANTHAPRAM DIST
              NOW WORKING AS SPECIAL TAHASILDAR
              (LA HN DIVISION NO.1)HARIPPAD,
              ALAPPUZHA DISTRICT

              BY ADVS.
              SRI.C.R.SIVAKUMAR
              SMT.C.B.BHAGYALEKSHMY

RESPONDENTS:

      1       THE KERALA STATE INFORMATION COMMISSION
              REP.BY ITS COMMISSIONER SECRETARY,
              STATE INFORMATION COMMISSION,
              THIRUVANANTHAPURAM PIN-695039

      2       THE APPELLATE AUTHORITY/TAHSILDAR
              TALUK OFFICE, THIRURANGADI P.O.,
              MALAPPURAM DISTRICT, PIN-676306

      3       G.SURESHKUMAR
              EDARIKKODU TEXTILES, PUTHUPPARAMB P.O,
              EDARIKKODU VIA,
              MALAPPURAM DISTRICT, PIN-676501

      4       THE STATE OF KERALA
              REP.BY THE SECRETARY, DEPARTMENT OF LAW,
              SECRETARIAT,
              THIRUVANANTHAPURAM, PIN-695039
 W.P.(C) No.7049/12               -:2:-


                 R1 BY SRI.M.AJAY, SC, STATE INFORMATION COMMN.
                 R1 BY ADV. SRI.KISHOR B.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.7049/12                    -:3:-




                               JUDGMENT

Dated this the 30th day of March, 2021

It is submitted by the learned counsel for the petitioner that

during the pendency of this writ petition, the petitioner has paid the

penalty imposed by Ext.P11 order impugned in this writ petition

In such circumstances, this writ petition has become

infructuous and accordingly the same is dismissed as infructuous.

Sd/-

                                        BECHU KURIAN THOMAS
                                               JUDGE
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                         /True Copy/                        PS to Judge