Munas T.A. vs State Of Kerala Represented By
2021 Latest Caselaw 7835 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

  FRIDAY, THE 05TH DAY OF MARCH 2021/14TH PHALGUNA, 1942

                   WP(C).No.12239 OF 2018(D)


PETITIONER:

              MUNAS T.A., S/O.ABDUL SALAM,
              THEKKENANGARATH HOUSE, NETTOOR P.O.,
              MARADU, ERNAKULAM-682 040.

              BY ADVS.
              SRI.ASHIK K.MOHAMMED ALI
              SMT.P.K.JAYASREETHANKACHI
              SMT.M.K.LEELA

RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY
              THE CHIEF SECRETARY, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

     2        THE DIRECTOR, DIRECTORATE OF
              AGRICULTURE DEVELOPMENT AND FARMERS'
              WELFARE DEPARTMENT, VIKAS BHAVAN,
              THIRUVANANTHAPURAM-695 033.

     3        THE ADDITIONAL DIRECTOR (MARKETING),
              DIRECTORATE OF AGRICULTURE DEVELOPMENT AND
              FARMERS' WELFARE DEPARTMENT, VIKAS BHAVAN,
              THIRUVANANTHAPURAM-695 033.

     4        THE SECRETARY, AGRICULTURAL URBAN
              WHOLESALE MARKET, MARADU,
              ERNAKULAM-682 040.

     5        THE DISTRICT COLLECTOR,
              COLLECTORATE, KAKKANAD,
              ERNAKULAM-682 030.
 WP(C) No.12239/2018
                              :2 :


       6      THE DIRECTOR, THE VIGILANCE AND
              ANTI-CORRUPTION BUREAU, DIRECTORATE,
              PMG, VIKAS BHAVAN P.O.,
              THIRUVANANTHAPURAM-695 033.

           BY ADV.SRI.RANJITH THAMPAN, ADDL.ADVOCATE GENERAL
           BY GOVERNMENT PLEADER SMT. DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:



ncd
 WP(C) No.12239/2018
                                  :3 :




                          JUDGMENT

~~~~~~~~~

Dated this the 5th day of March, 2021

The learned counsel for the petitioner submits that

the writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/05.03.2021