G. Santhosh Kumar vs State Of Kerala
2021 Latest Caselaw 21002 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                         WP(C) NO. 22883 OF 2013
PETITIONER:

              G. SANTHOSH KUMAR, AGED 52,
              S/O S.GOVINDAN, RESIDING AT 'SOUPARNIKA', VP III/848A,
              KAVADITHALAKKAL, MANIKANTESWARAM PO, THIRUVANANTHAPURAM
              (NOW WORKING AS ASSISTANT COMMISSIONER, OFIFCE OF THE
              COMMISSIONER OF COMMERCIAL TAXES, TAXES TOWER, KARAMANA
              PO, THIRUVANANTHAPURAM, PIN:695 002).

              BY ADV SRI.C.S.MANU



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO THE
              GOVERNMENT OF KERALA, VIGILANCE (A) DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN:695 001.

     2        DEPUTY SUPERINTENDENT OF POLICE,
              VIGILANCE AND ANTI CORRUPTION BUYREAU, THRISSUR,
              PIN:680001.

     3        COMMISSIONER OF COMMERCIAL TAXES,
              TAX TOWER, KARAMANA P.O., THIRUVANANTHAPURAM, PIN:695
              002.

              BY ADV GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22883 OF 2013                           2



                           VIJU ABRAHAM, J.
                   ..............................................
                  W.P.(Civil). No.22883 of 2013
           ...............................................................
           Dated this the 6th day of October, 2021

                                 JUDGMENT

Counsel for the petitioner submits that the matter has

become infructuous. Submission is recorded. The Writ Petition

is dismissed as infructuous.

sd/-

VIJU ABRAHAM,JUDGE

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