The Kalikav Grama Panchayath vs The Kerala Agro-Industries ...
2022 Latest Caselaw 8669 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         WP(C) NO. 8498 OF 2011
PETITIONER:

          THE KALIKAV GRAMA PANCHAYATH
          BY THE SECRETARY, KALIKAV, NILAMBUR TALUK,
          MALAPPURAM DISTRICT.
          BY ADV SMT.M.MEENA JOHN


RESPONDENTS:

    1     THE KERALA AGRO-INDUSTRIES CORPORATION
          CORPORATION LTD., (A GOVERNMENT OF KERALA, UNDERTAKING)
          BY THE MANAGING DIRECTOR, THIRUVANANTHAPURAM.
    2     THE DIVISIONAL ENGINEER
          THE KERALA AGRO INDUSTRIES CORPORATION LTD.,
          WANDOOR-679 328.
          BY ADVS.
          SRI.P.BENNY THOMAS
          SRI.M.GOPIKRISHNAN NAMBIAR
          SRI.P.GOPINATH
          SRI.K.JOHN MATHAI
          SRI.R.RAMADAS



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8498 OF 2011
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 8498 of 2011
       ----------------------------------------------
         Dated this the 06th day of July, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE