Panneri Ashokan vs Sajith Choyapurath
2021 Latest Caselaw 22779 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. 8742 OF 2011
PETITIONER:

          PANNERI ASHOKAN,
          S/O.SARADA,
          ORAVAYAL, KADOOR,
          P.O.CHERUPAZHASSI, KOLACHERY (VIA),
          KANNUR DISTRICT.

          BY ADV SRI.P.U.SHAILAJAN



RESPONDENTS:

    1     SAJITHA CHOYAPURATH (MINOR),
          D/O.SREEJA CHOYAPURATH, CHOYAPURATH HOUSE,
          POROLAM P.O., KUTTYATOOR, KANNUR DISTRICT,
          PIN - 670602 REPRESENTED BY MOTHER AND GUARDIAN,
          SREEJA CHOYAPURATH, RESIDING AT THE ABOVE ADDRESS.

    2     KERALA WOMEN'S COMMISSION
          THIRUVANANTHAPURAM, NEAR LOURDES CHURCH,
          P.M.G., PATTOM P.O., THIRUVANANTHAPURAM-4.

          BY ADV SMT.A.PARVATHI MENON




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.8742/2011
                            2




              P.V.KUNHIKRISHNAN, J
        -------------------------------
             W.P.(C)No.8742 of 2011
       --------------------------------
     Dated this the 19th day of November 2021

                     JUDGMENT

The learned counsel appearing for the

petitioner submitted that the writ petition

has become infructuous.

Therefore, this Writ petition is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM