Anil Pulickal vs The Union Of India
2021 Latest Caselaw 22308 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                          WP(C) NO. 24948 OF 2015

PETITIONER/S:

             ANIL PULICKAL
             AGED 43 YEARS
             S/O. P.A.KESAVAN, NATTIKA BEACH P.O., THRISSUR DISTRICT.
             BY ADV SRI.G.SREEKUMAR (CHELUR)


RESPONDENT/S:

     1       THE UNION OF INDIA
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, MINISTRY
             OF LAW AND JUSTICE, NEW DELHI-110 001.
     2       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, LOCAL SELF
             GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.
     3       THE NATTIKA GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY, NATTIKA P.O., THRISSUR DISTRICT-
             680 001.
             BY ADVS.
             R3 BY SRI.S.P.ARAVINDAKSHAN PILLAY
             SRI.S.A.ANAND
             SMT.L.ANNAPOORNA
             SRI.K.A.BALAN
             SRI.PETER JOSE CHRISTO
             SMT.N.SANTHA
             SRI.V.VARGHESE




             R2 - SRI.K.P.HARISH,SENIOR GOVERNMENT PLEADER
             R1 BY SRI. P. VIJAYAKUMAR, ASGI




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 24948 of 2015                   :2:




              Dated this the 5th day of November, 2021.

                              JUDGMENT

This writ petition is filed seeking the following relief:

1. To issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to immediately pay all the amounts due up to date to the unskilled workers under the third respondent Panchayat, in terms of Ext. P1 in the interest of justice.

2. Today, when the matter is taken up, learned counsel for the

petitioner, Sri. G. Sreekumar, submitted that the writ petition has

become infructuous, since the matter is settled and the payment is

received.

Accordingly, this writ petition is dismissed as infructuous.

sd/- SHAJI P. CHALY, JUDGE.

Rv