Yoosaf Kooliyadan vs State Of Kerala
2022 Latest Caselaw 9809 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                         WP(C) NO. 7063 OF 2014

PETITIONER/S:

     1     YOOSAF KOOLIYADAN
           PAPPINIPARA P.O., MANJERI (VIA), MALAPPURAM DISTRICT - 676 122.
     2     MOHAMMED P. SO.CHEKKALI AGED 49 YEARS PALAKKAL HOUSE
           KARAKUNNU P.O., MANJERI (VIA), MALAPPURAM DISTRICT.
     3     MUHAMMED I.K., ILLIKKAL HOUSE, PULIKKALODY, VADAPURAM P.O.,
           MALAPPURAM DISTRICT.
     4     AMINA M., W/O. ANZARI, KUNNUMMAL HOUSE, MANJERI CALICUT
           ROAD, THURAKKAL, MANJERI, MALAPPURAM DISTRICT.
     5     DIVYA R., W/O. SREERAJ E., EDAKKAL HOUSE, ELAMKULAM,
           KUNNAKKAVU POST, PERINTHALMANNA TALUK, MALAPPURAM
           DISTRICT.
     6     NOUSHADALI P., S/O. ISMAYIL, CHORUPETTY HOUSE,
           KARAKUNNU P.O.,
           MANJERI (VIA), MALAPPURAM DISTRICT.
           BY ADV SRI.U.K.DEVIDAS


RESPONDENT/S:

     1     STATE OF KERALA, REPRSENTED BY THE SECRETARY,
           INFORMATION TECHNOLOGY DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
     2     THE DIRECTOR, KERALA STATE INFORMATION TECHNOLOGY MISSON,
           VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 004.
     3     THE SECRETARY, AKSHAYA PROJECT,
           MALAPPURAM, MALAPPURAM P.O.,
           PIN - 676 505.
     4     THE DISTRICT COLLECTOR, MALAPPURAM - 676 505.




           SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26.08.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 7063/2014          :2:




                            SHAJI P. CHALY, J.
          ---------------------------------------------------------
                       W.P.(C). No. 7063 of 2014
            ---------------------------------------------------------
                Dated this the 26th day of August, 2022.

                            JUDGMENT

The petitioners have filed this writ petition challenging Ext. P3

order dated 19.11.2013 issued by the Government of Kerala and

seeking a direction to respondents Nos. 1 to 4 to strictly comply with

the conditions in Ext. P3 circular and P9 notice in the case of opening

of new Akshaya Centres.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioners submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv