Santhosh K.J vs State Of Kerala
2022 Latest Caselaw 6191 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. 6793 OF 2015


PETITIONERS:

    1     SANTHOSH K.J.
          KUDIYIRIPPIL HOUSE, ANGAMALY SOUTH P.O, ANGAMALY,
          ERNAKULAM DISTRICT.
    2     K.C.PAUL
          KACHAPPILLY HOUSE, ANGAMALY SOUTH P.O, ANGAMALY,
          ERNAKULAM DISTRICT.
    3     K.JAYAPRAKASH
          AMBADI HOUSE, ANGAMALY SOUTH P.O, ANGAMALY,
          ERNAKULAM DISTRICT.
          BY ADV SRI.VIJAI MATHEWS


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS CHIEF SECRETARY,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2     DISTRICT COLLECTOR
          COLLECTORATE,
          ERNAKULAM - 682 030.
    3     SECRETARY
          ANGAMALY MUNICIPALITY, ANGAMALY,
          ERNAKULAM DISTRICT - 683 573.
    4     RELIANCE JIO INFOCOMM LTD
          2ND FLOOR, CHANDRIKA CHAMBERS,
          S.A ROAD, VYTTILA,
          KOCHI-19, REPRESENTED BY ITS MANAGING DIRECTOR,
          KERALA CIRCLE.
    5     GOPALAKRISHNAN
          INDIRALAYAM, CHAMPANNOOR,
          ANGAMALY SOUTH P.O,
 WP(C) NO. 6793 OF 2015
                                2

            ANGAMALY, ERNAKULAM DISTRICT - 683 572.
            BY ADVS.
            SRI.V.M.KURIAN, SC, ANGAMALY MUNICIPALITY
            SRI. P.P.THAJUDEEN, SC, ANGAMALY MUNICIPALITY
            ANIL K.MUHAMED
            SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER
            SRI.C.S.AJITH PRAKASH, STANDING COUNSEL



     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. 6793 OF 2015
                                 3


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 6793 of 2015
       ----------------------------------------------
         Dated this the 01st day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioners

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