B.Sasidharan vs State Of Kerala And Others
2021 Latest Caselaw 22287 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                       WP(C) NO. 1071 OF 2011
PETITIONER/S:

               B.SASIDHARAN
               KARETTE, VAMANAPURAM,TRIVANDRUM 695 606.
               BY ADVS.
               SRI.S.RAMESH BABU
               SRI.N.KRISHNA PRASAD


RESPONDENT/S:

    1          STATE OF KERALA AND OTHERS
               FOD AND CIVIL SUPPLIES DEPARTMENT,GOVERNMENT,
               SECRETARIAT, TRIVANDRUM 695 001.
    2          THE DISTRICT COLLECTOR
               THIRUVANANTHAPURAM -695606
    3          THE DEPUTY COLLECTOGENERAL
               COLLECTORATE, THIRUVANANTHAPURAM-695606
    4          SHAILAJA VIJAYANWIFE OF VIJAYAN
               'UTHRADAM',JARETTE, VAMAPANAPURAM,, TRIVANDRUM
               695 606.
               BY ADV SRI.J.JAYAKUMAR


OTHER PRESENT:

               SMT.RASHMI.K.M, SR.GP



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   05.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                             -2-
W.P.(C). No. 1071 of 2011




                               P.V.KUNHIKRISHNAN, J.
                               ==============================================================


                                  W.P.(C) No.1071 of 2011
                     ===================================================================================


                  Dated this the 5th day of November, 2021


                                                JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition are infructuous.

Therefore, the writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das