Sanal Kumar vs Kerala Water Authority
2022 Latest Caselaw 4369 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 7TH DAY OF APRIL 2022/17TH CHAITHRA, 1944
                      WP(C) NO. 5075 OF 2021


PETITIONER:

         SANAL KUMAR, AGED 48 YEARS,
         S/O. SANKARANARAYANA PANICKER,
         'CONTRACTOR', RESIDING AT
         DEVAKIMANDIRAM, CHAMPAKULAM P.O.,
         ALAPPUZHA DISTRICT, PIN - 688 505.

         BY ADVS.
         S.JAYAKRISHNAN
         SRI.S.PARAMESWARA PRASAD


RESPONDENTS:

    1    KERALA WATER AUTHORITY,
         REPRESENTED BY ITS MANAGING DIRECTOR,
         JALABHAVAN, VELLAYAMBALAM P.O.,
         THIRUVANANTHAPURAM, PIN - 695 010.

    2    THE CHIEF ENGINEER,
         KERALA WATER AUTHORITY, JALABHAVAN,
         THIRUVANANTHAPURAM, PIN - 695 010.

    3    THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER,
         KERALA WATER AUTHORITY, JALABHAVAN,
         VELLAYAMBALAM P.O.,
         THIRUVANANTHAPURAM, PIN - 695 010.

    4    THE EXECUTIVE ENGINEER,
         KERALA WATER AUTHORITY,
         PH DIVISION, THIRUVALLA,
         PATHANAMTHITTA DISTRICT, PIN - 689 101.

         BY ADV. SHRI.P.BENJAMIN PAUL, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.5075/2021

                                  2




                            JUDGMENT

Dated this the 7th day of April, 2022

The learned counsel for the petitioner submits that due

to subsequent events, the writ petition has become

infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH JUDGE ncd/08.04.2022