R.Thulaseedharan vs State Of Kerala
2022 Latest Caselaw 1797 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                         WP(C) NO. 6804 OF 2014
PETITIONER/S:

             R.THULASEEDHARAN
             DOOR NO 4-69, KALYANAMANDAPAM ROAD, KONDAPPALLY,
             VIJAYAWADA, KRISHNA DISTRICT, ANDHRA PRADESH 521228
             BY ADVS.
             DR.K.P.SATHEESAN (SR.)
             SRI.ANOOP.V.NAIR
             SRI.M.R.JAYAPRASAD
             SRI.P.MOHANDAS ERNAKULAM
             SRI.S.VIBHEESHANAN

RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
             INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPRUAM 695001
     2       THE KERALA MINERALS AND METALS
             MINERAL SEPARATION UNIT, KOVITHOTTAM, CHAVARA,
             KOLLAM 691583, REPRESENTED BY ITS MANAGING DIRECTOR
     3       THE DEPUTY GENERAL MANAGER M.S
             KERALA, MINERALS AND METALS LTD, MINERAL SEPARATION
             UNIT, KOVILTHOTTAM, CHAVARA, KOLLAM 691583
             BY ADV SMT.LATHA KRISHNAN


OTHER PRESENT:

             SMT.SHINYMOL. GOVT.PLEADER

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.02.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No. 6804 of 2014

                                     2




                          VIJU ABRAHAM, J.
                     -----------------------------------
                      W.P.(C) No. 6804 of 2014
            -----------------------------------------------------
            Dated this the 16th day of February, 2022


                              JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

Sd/-

VIJU ABRAHAM, JUDGE Dxy WPC.No. 6804 of 2014

APPENDIX OF WP(C) 6804/2014

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE TENDER NOTIFICATION NO KMML/MS/MINES/RS/KV/03/2014 DATED 07-02- 2014 PUBLISHED BY THE 3RD RESPONDENT EXHIBIT P2 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER FOR TRANSFERRING AN AMOUNT OF RS 10,26,250/- INFAVOUR OF THE 2ND RESPONDENTBY THE KERALA 3- PROCUREMENT PAYMENT NEFT REMITTANCE INFORMATION FORM EXHIBIT P3 TRUE COPY OF THE RECEIPT ISSUED BY THE STATE BANK OF HYDERABAD TO THE PETITIONER DATED 01-03-2014 EXHIBIT P4 TRUE COPY OF THE RECEIPT ISSUED BY THE FEDERAL BANK KARUNAGAPPALLY DATED 05-03-2014 EXHIBIT P5 TRUE COPY OF THE RECEIPT ISSUED BY THE FEDERAL BANK, KARUNAGAPPALLY DATED 05-03-2014 EXHIBIT P6 TRUE COPY OF THE LETTER GIVEN BY THE SENIOR MANAGER, FEDERAL BANK, KARUNAGAPPALLY BRANCH DATED 06-03-2014 EXHIBIT P7 TRUE COPY OF THE NOTIFICATION ISSUED BY THE STATE BANK OF INDIA AS DIRECTED BY THE RESERVE BANK OF INDIA EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 15-01-2014 IN W.A NO 1338/2013