Abdulla Ibrahim vs The Managing Director
2021 Latest Caselaw 20592 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        WP(C) NO. 33392 OF 2010
PETITIONER:

          ABDULLA IBRAHIM
          AGED 56 YEARS, S/O.LATE IBRAHIM HAJI, 2ND FLOOR,
          CENTURY PARK, NEAR NEW BUS STAND, KASARAGOD.

          BY ADVS.
          SRI.M.SASINDRAN
          SRI.V.VENUGOPAL



RESPONDENT:

          THE MANAGING DIRECTOR
          KERALA POLICE HOUSING AND CONSTRUCTION CORPORATION
          LTD., CHANDRASEKHARAN NAIR STADIUM, PALAYAM, VIKAS
          BHAVAN P.O., THIRUVANANTHAPURAM.

          BY ADVS.
          SRI.V.J.JOSEPH
          SMT.M.V.LIGI
          SRI.G.S.REGHUNATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.33392/2010
                           2




                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                W.P.(C)No.33392 of 2010
           --------------------------------
      Dated this the 01st day of October 2021

                       JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, the Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM