M.S.Jayasankaran vs Union Of India
2022 Latest Caselaw 6700 Ker

WP(C) NO. 26186 OF 2019            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                          WP(C) NO. 26186 OF 2019
PETITIONER/S:
          M.S.JAYASANKARAN,
          AGED 57 YEARS
          S/O.P.K.SANKARANKUTTY MENON, PRESENTLY RESIDING AT
          FFB ROYAL TEMPLE VIEW, KISHATH LANE, BEHIND
          KALIKKOTTA PALACE, THRIPUNITHURA, PIN- 682301.

               BY ADVS.
               A.T.ANILKUMAR
               V.SHYLAJA


RESPONDENT/S:
    1     UNION OF INDIA,
          REPRESENTED BY SECRETARY TO THE GOVERNMENT, NEW
          DELHI- 110001.

      2        THE CHAIRMAN,
               INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF
               INDIA (IRDA), SYNO.115/1, FINANCIAL DISTRICT,
               NANAKRAMGUDA, GACHIBOWLI, ANDHRA PRADESH, PIN-
               500032.

      3        THE PRESIDENT,
               INDIAN INSTITUTE OF INSURANCE SURVEYORS AND LOSS,
               ASSESSORS, (IIISLA), ADMINISTRATIVE OFFICE, HISLA
               315, PARAS CHAMBERS, D.NO.3-5-890, HIMAYAT NAGAR,
               HYDERABAD, PIN- 500029.

               BY ADVS.
               SMT.MINI GOPINATH, CGC
               SRI.K.L.NARASIMHAN
               SRI.RAJAN P.KALIYATH
               SRI.N.KRISHNA PRASAD
               SMT.CIYARA O.M.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 26186 OF 2019               2




                         P.V.KUNHIKRISHNAN, J
                   --------------------------------------------
                       W.P.(C.) No. 26186 of 2019
                      --------------------------------------
                  Dated this the 9th day of June, 2022


                                 JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS