Samuel @ V.C.Samuel vs State Of Kerala
2021 Latest Caselaw 9801 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.17622 OF 2015(C)


PETITIONER/S:

                SAMUEL @ V.C.SAMUEL
                S/O.CHACKO, VADAKKUMTHALA VEETTIL,
                VENNIKKULAM PO,
                PATHANAMTHITTA DISTRICT.

                BY ADVS.
                SRI.UNNI. K.K. (EZHUMATTOOR)
                SRI.V.SUMESH

RESPONDENT/S:

      1         STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY
                GOVERNMENT OG KERALA, GOVT.SECRETARIAT,
                THIRUVANANTHAPURAM 695 001.

      2         DISTRICT COLLECTOR
                PATHANAMTHITTA.

      3         THE SENIOR GEOLOGIST
                MINING AND GEOLOGY MINI CIVIL STATION,
                ARANMULA, PATHANAMTHITTA 689 547


OTHER PRESENT:

                R1-R3 BY SR GP SMT REKHA C NAIR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17622 OF 2015(C)     ..2..




                            JUDGMENT

Dated this the 23rd day of March 2021

Adv.Prafin Joseph Zacharia, appearing on behalf

of Adv.Unni.K.K. the learned Counsel for the

petitioner submits that the writ petition has become

infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

                                MURALI PURUSHOTHAMAN
      SB/24/03/2021                     JUDGE
                            //true copy//

                            P.A To Judge