Sreekanth vs State Of Kerala
2022 Latest Caselaw 276 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   TUESDAY, THE 11TH DAY OF JANUARY 2022/21ST POUSHA, 1943
                     WP(C) NO. 24066 OF 2021


PETITIONER:

         SREEKANTH, AGED 44 YEARS,
         S/O. RAJASEKHARAN NAIR,
         MURINGOTH HOUSE, MEKKADAMB P.O.,
         RAKKAD, MUVATTUPUZHA.

         BY ADV S.DILEEP (KALLAR)
RESPONDENTS:

    1    STATE OF KERALA REPRESENTED THROUGH
         SECRETARIATE TO GOVERNMENT,
         CIVIL SUPPLIES, SECRETARIAT,
         THIRUVANANTHAPURAM 695 001.

    2    DISTRICT SUPPLY OFFICER,
         PUBLIC DISTRIBUTION SYSTEM,
         CIVIL STATION, KAKKANAD P.O.,
         ERNAKULAM 682 030.

    3    TALUK SUPPLY OFFICER,
         PUBLIC DISTRIBUTION SYSTEM,
         MINI CIVIL STATION, VAZHAPILLY,
         MUVATTUPUZHA, MUDAVOOR P.O. 686 669.

    4    VALAKOM GRAMA PANCHAYATH,
         MEKKADAMB P.O., MUVATTUPUZHA,
         682 318 REPRESENTED THROUGH ITS PRESIDENT.

    5    SIJU M.N., AGED 42, S/O. NARAYANAN NAIR,
         MURINGOTH LAKSHMI VILASAM, SOUTH MARADI,
         MUVATTUPUZHA.

         BY GOVT.PLEADER SMT.PARVATHY KOTTOL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.24066/2021

                                    2




                              JUDGMENT

Dated this the 11th day of January, 2022

The learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE ncd/11.01.2022