K.R.Ravindran vs State Of Kerala & Others
2021 Latest Caselaw 22773 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                                   1943
                       WP(C) NO. 17176 OF 2011
PETITIONER/S:

               K.R.RAVINDRAN
               S/O.RAGHAVAN NAIR, AGED 58, RESIDING AT,
               KIZHAKKUMADOM HOUSE, VENGOLA, MANAGING PARTNER,,
               SABARI CONSTRUCTION, VENGOLA.
               BY ADV SRI.S.RENJITH


RESPONDENT/S:

    1          STATE OF KERALA & OTHERS
               REP.BY THE SECRETARY, FINANCE DEPARTMENT,,
               THIRUVANANTHAPURAM.695 001.
    2          THE DIRECTOR OF TREASURIES
               REP.BY THE SECRETARY, FINANCE DEPARTMENT,,
               THIRUVANANTHAPURAM.695 001.
    3          THE SUB TREASURY OFFICER
               NEDUMMKANDAM, IDUKKI-685 553.
    4          THE ASSISTANT EXECUTIVE ENGINEER
               ROADS SUB DIVISION, PUBLIC WORKS DEPARTMENT,,
               NEDUMMKANDAM, IDUKKI-685 553.

OTHER PRESENT:

               SMT.DEEPA NARYANAN, SR.GP

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   19.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 17176 of 2011




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

                             W.P.(C) No.17176 of 2011
                       =============================================================

                Dated this the 19th day of November, 2021

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter is infructuous. Therefore, the writ petition is dismissed

as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das