P.R.Danavan vs The Assistant Engineer
2022 Latest Caselaw 6713 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       WP(C) NO. 18787 OF 2022
PETITIONERS:

    1     P.R. DANAVAN
          AGED 67 YEARS
          S/O. LATE RAJAPPAN, PARAMBATHERIL HOUSE,
          NEDUVANNUR, CHOWARA P.O.,
          ALUVA TALUK, ERNAKULAM DISTRICT - 683 571.
    2     ARUN SAGAR,
          S/O. P.R.DANAVAN, PARAMBATHERIL HOUSE,
          NEDUVANNUR, CHOWARA P.O.,
          ALUVA TALUK, ERNAKULAM DISTRICT - 683 571.
    3     ABITHA @ AMRITHA,
          D/O. P.R.DANAVAN, PARAMBATHERIL HOUSE,
          NEDUVANNUR, CHOWARA P.O.,
          ALUVA TALUK, ERNAKULAM DISTRICT - 683 571.

          BY ADVS.
          SRI. G.HARIHARAN
          SRI. PRAVEEN.HARIHARAN


RESPONDENT:

          THE ASSISTANT ENGINEER
          KERALA STATE ELECTRICITY BOARD,
          KOZHINJAMPARA SECTION AT NATTUKAL,
          CHITTUR TALUK,
          PALAKKAD DISTRICT - 678 554.

          SRI. B.PREMOD - SC


     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.18787 OF 2022

                               2




                           JUDGMENT

The learned counsel for the petitioners submits

that, the writ petition has become infructuous.

Accordingly, the writ petition is closed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR