K.I.Paulose vs Kerala Water Authority
2021 Latest Caselaw 8768 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

     TUESDAY, THE 16TH DAY OF MARCH 2021/25TH PHALGUNA, 1942

                       WP(C).No.1103 OF 2021(K)


PETITIONER:

               K.I.PAULOSE, AGED 64 YEARS,
               S/O.ITTIYAVARA VARKEY, KUNNEL HOUSE,
               KUNNACKAL P.O., MUVATTUPUZHA,
               ERNAKULAM DISTRICT - 682 316.

               BY ADVS.
               SRI.ANIL GEORGE
               SRI.JOBY JACOB PULICKEKUDY

RESPONDENTS:

      1        KERALA WATER AUTHORITY,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               JALABHAVAN, THIRUVANANTHAPURAM - 695 033.

      2        THE SUPERINTENDING ENGINEER,
               KERALA WATER AUTHORITY, P.H.CIRCLE,
               MALAPPURAM - 676 506.

      3        THE EXECUTIVE ENGINEER,
               OFFICE OF THE EXECUTIVE ENGINEER,
               KERALA WATER AUTHORITY, PH DIVISION,
               MALAPPURAM, PIN - 676 506.

               R1-R3 BY ADV. SRI.MILLU DANDAPANI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.1103/2021

                                      2




                              JUDGMENT

Dated this the 16th day of March, 2021

The learned counsel for the petitioner submits that due

to subsequent events, the writ petition has become

infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH JUDGE ncd/16.03.2021