K. M. Naseer vs State Of Kerala
2022 Latest Caselaw 4374 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. 7656 OF 2022


PETITIONER:

         K.M.NASEER, S/O. K.A MUHAMMED,
         AGED 56 YEARS, KARAPPAN VEETTIL,
         MANNUTHY P.O., MULLAKKARA,
         TRICHUR - 680 651.

         BY ADV SUJITH MATHEW JOSE


RESPONDENTS:

    1    STATE OF KERALA REPRESENTED BY
         THE ADDL. CHIEF SECRETARY TO GOVERNMENT,
         FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM.

    2    MANAGING DIRECTOR,
         KERALA WATER AUTHORITY,
         JALA BHAVAN, VELLAYAMBALAM,
         THIRUVANANTHAPURAM - 695 010.

    3    SUPERINTENDING ENGINEER,
         KERALA WATER AUTHORITY,
         PH CIRCLE PALAKKAD,
         PALAKKAD - 678 012.

    4    EXECUTIVE ENGINEER,
         KERALA WATER AUTHORITY,
         PH DIVISION SHORNUR,
         PALAKKAD - 679 121.

         BY ADVS.
         R1-SMT.PARVATHY KOTTOL, G.P.
         R2-R4 SRI. P.M.JOHNY, 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.7656/2022

                                  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