Baisil Attipetty @ Basil A G vs The State Of Kerala
2022 Latest Caselaw 837 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                   WP(C) NO. 3330 OF 2014
PETITIONER/S:

         BAISIL ATTIPETTY @ BASIL A G
         S/O.GEORGE, ATTIPETTY HOUSE, NAYARAMBALAM P.O.,
         KOCHI-682509.
         BY ADV SRI.BAISIL ATTIPETTY @ BASIL A G (PARTY-
         IN-PERSON)

RESPONDENT/S:

    1    THE STATE OF KERALA
         REPRESENTED BY SECRETARY TO GOVERNMENT, CONSUMER
         AFFAIRS DEPARTMENT, GOVERNMENT OF KERALA,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
         695001.

    2    CHAIRMAN OF THE SELECTION COMMITTEE FOR THE POST
         OF MEMBER GENERAL IN CONSUMER DISPUTES REDRESSAL
         FORUM, ERNAKULAM AND PRESIDENT OF KERALA STATE
         CONSUMER REDRESSAL COMMISSION, SHISHU VIHAR LANE,
         VAZHUTHAKCAUD, SHASTAMANGALAM P.O.,
         THIRUVANANTHAPURAM-695010.

    3    MEMBER
         SELECTION COMMITTEE FOR THE POST OF MEMBER
         (GENERAL), CONSUMER DISPUTES REDRESSAL FORUM,
         ERNAKULAM AND SECRETARY TO GOVERNMENT, LAW
         DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM-605001.

    4    MEMBER
         SELECTION COMMITTEE FOR THE POST OF MEMBER
         (GENERAL), CONSUMER DISPUTES REDRESSAL FORUM,
         ERNAKULAM AND SECRETARY TO GOVERNMENT, FOOD,
         CIVIL SUPPLIES AND CONSUMER AFFAIRS, GOVERNMENT
         OF KERALA, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
 WP(C) NO. 3330 OF 2014

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     5     CONSUMER DISPUTES REDRESSAL FORUM
           ERNAKULAM, REPRESENTED BY ITS PRESIDENT,
           ERNAKULAM-682018.

     6     SHEEN JOSE
           MEMBER (GENERAL), CONSUMER DISPUTES REDRESSAL
           FORUM, ERNAKULAM-682018.



OTHER PRESENT:

           SENIOR GOVT.PLEADER SRI. ASHWIN SETHUMADHAVAN
           BY ADV. SRI. BRIJESH MOHAN


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD       ON
17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3330 OF 2014

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                         JUDGMENT

The learned counsel for the petitioner submits that the matter has become infructuous. Accordingly, it is dismissed as infructuous.

SD/- MOHAMMED NIAS C.P, Judge

ani/17/1/

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