Hariprakash.H vs State Of Kerala
2022 Latest Caselaw 6917 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       WP(C) NO. 19110 OF 2013
PETITIONER:

          HARIPRAKASH.H
          S/O. LATE HARIDAS KAIMAL, SREE HARI HOUSE, PEROOR P.O.,
          ETTUMANOOR, KOTTAYAM.

          BY ADVS.
          SRI.S.RANJIT (KOTTAYAM)
          SRI.GOKUL DAS V.V.H.



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PRINCIPAL SECRETARY, HIGHER EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN-695001.

    2     THE REGISTRAR
          MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS,
          KOTTAYAM, PIN-686560.

    3     THE VICE CHANCELLOR
          MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS,
          KOTTAYAM, PIN-686560.

    4     THE DIRECTOR
          SCHOOL OF MANAGEMENT & BUSINESS STUDIES, MAHATMA GANDHI
          UNIVERSITY, PRIYADARSHINI HILLS, KOTTAYAM, PIN-686560.

          BY ADVS.
          SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
          SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
          DR.P.LEELAKRISHNAN, SC, M.G.UNIVERSITY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19110 OF 2013
                                 2



                           JUDGMENT

It is submitted by the learned counsel for

the petitioner that the writ petition has

become infructuous by efflux of time and that

he is not pressing the same.

The writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS