K.K. Sudhakaran vs State Of Kerala
2021 Latest Caselaw 21536 Ker

Citation : 2021 Latest Caselaw 21536 Ker
Judgement Date : 29 October, 2021

Kerala High Court

K.K. Sudhakaran vs State Of Kerala on 29 October, 2021

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943

                               WP(C) NO. 30084 OF 2013

PETITIONER:

               K.K. SUDHAKARAN,
               AGED 64 YEARS,
               S/O.KUMARAN,
               KANNANCHERY HOUSE,
               VAKA.P.O., CHAVAKKAD TALUK,
               THRISSUR DISTRICT.

               BY ADV SRI.RAJIT


RESPONDENTS:

     1         STATE OF KERALA,
               REPRESENTED BY SECRETARY TO MINISTRY OF AGRICULTURAL
               (PLANNING-A) DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2         SECRETARY,
               KERALA FOOD & CIVIL SUPPLY DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM.695 001.

     3         PADDY MARKETING OFFICER,
               SUPPLY CO., S.N.PART, POOTHOLE.P.O.,
               THRISSUR.-680001
     4         OIL PAM INDIA LTD.
               KODIMATHA, KOTTAYAM SOUTH.P.O.,
               KOTTAYAM-686 013.

               BY ADVS.
               GOVERNMENT PLEADER
               SRI.P.BENNY THOMAS
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.K.JOHN MATHAI


OTHER PRESENT:

               SMT.RESHMITHA.R.CHANDRAN - GOVERNMENT PLEADER



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

29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.30084 of 2013

                                        2




                               JUDGMENT

Dated this the 29th day of October, 2021

Learned counsel for the petitioner submitted that

the petitioner is no more and that the legal heirs are not

interested to pursue the matter any more. The submissions

of the learned counsel for the petitioner is recorded and this

writ petition is closed as infructuous.

Sd/-

C.JAYACHANDRAN JUDGE

NR/29/10/2021