Ashique Ali vs State Of Kerala
2022 Latest Caselaw 6182 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                     WP(C) NO. 20708 OF 2014
NAME AND ADDRESS OF THE PETITIONER:

          ASHIQUE ALI
          AGED 31 YEARS
          S/O.A.A.ALI, ANDETH HOUSE, MEKKALADY, KALADY.
          BY ADVS.
          SRI.M.A.ABDUL HAKHIM
          SRI.JOSEPH GEORGE KANNAMPUZHA


NAME AND ADDRESS OF THE RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM.
    2     SECRETARY
          INDUSTRIAL DEPARTMENT, STATE OF KERALA, SECRETARIAT,
          THIRUVANANTHAPURAM.
    3     GEOLOGIST
          DEPARTMENT OF MINING AND GEOLOGY, ERNAKULAM DISTRICT
          OFFICE, CIVIL STATION, KAKKANAD, COCHIN - 682 030.
          BY ADVS.
          SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20708 OF 2014
                                 2


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 20708 of 2014
       ----------------------------------------------
         Dated this the 01st day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the prayers in the writ petition has

become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE