K.N.Easo vs State Of Kerala
2022 Latest Caselaw 2009 Ker

WP(C) NO. 4365 OF 2012                   1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                               WP(C) NO. 4365 OF 2012
PETITIONER/S:

               K.N.EASO
               AGED 63 YEARS
               S/O.KELEESE, CHAITHRAKAM, UOHAKADA P.O., TRIVANDRUM.

               BY ADV SRI.SABU S.KALLARAMOOLA


RESPONDENT/S:
     1    STATE OF KERALA
          REPRESENTED BY SECRETARY, DEPARTMENT OF HEALTH AND
          FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM-
          695001.

      2        ASSISTANT DRUGS CONTROLLER & LICENCING AUTHORITY
               OFFICE OF THE ASSISTANT DRUGS CONTROLLER,
               VANCHIYOOR, THIRUVANANTHAPURAM-695004.

               BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

               SMT.VIDYA KURIAKOSE, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    18.02.2022,        THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 4365 OF 2012              2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 4365 of 2012
                    --------------------------------------
             Dated this the 18th day of February, 2022


                              JUDGMENT

The above writ petition is filed with following prayers :

"(i) Issue a writ of certiorari or any other writ, order or direction calling for the records pertaining to Ext.P5 notice and quash the same as illegal

(ii) Issue a writ of mandamus or any other writ, order or direction directing the 2nd respondent to stop all further proceedings of Ext.P5 notice till the final disposal of the above Writ Petition.

(i) Grant such other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case." [SIC]

2. When this writ petition came up for consideration,

the learned Government Pleader submitted that probably, the

prayers in this writ petition have become infructuous.

In the light of the above submission, this writ petition is

dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SK