Chacko Thomas @ V.C.Thomas vs State Of Kerala
2021 Latest Caselaw 9802 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.17621 OF 2015(C)


PETITIONER/S:

                CHACKO THOMAS @ V.C.THOMAS
                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 OF
                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.17621 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