Sunil Kumar vs State Of Kerala
2022 Latest Caselaw 6926 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        WP(C) NO. 10273 OF 2013
PETITIONER/S:

1           SUNIL KUMAR, PALAYIL VEEDU, KOVALAM
            THIRUVANANTHAPURAM (SHP ROOM NO.6, KERALA STATE HOUSING
            BOARD, KALPAKA NAGAR, CHACKAL, THIRUVANTHAPURAM)

2           SHAJI KUMAR, S/O GANGADHARAN, KP 3/138
            VADAYIL KADAYIL VEEDU, KARIKKAKAM
            BEACH PO, THIRUVANANTHAPURAM

            BY ADVS.
            SRI.K.B.PRADEEP
            SRI.ASHOK SURESH



RESPONDENT/S:

1           STATE OF KERALA, REP. BY ITS SECRETARY
            HOUSING (A) DEPARTMENT, GOVERNMENT OF KERALA
            THIRUVANANTHAPURAM - 695 001

2           KERALA STATE HOUSING BOARD, HOUSING BOARD BUILDINGS
            HOUSING BORAD JUNCTION, THIRUVANANTHAPURAM,
            REP. BY ITS SECRETARY 695 004

3           REGIONAL ENGINEER, KERALA STATE HOUSING BOARD
            HOUSING BOARD BUILDINGS, HOUSING BOARD JUNCTION
            THIRUVANANTHAPURAM - 695 004

            BY ADVS.
            SR.GOVERNMENT PLEADER SRI. C.N.PRABHAKARAN




     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10273 OF 2013     ..2..




                      JUDGMENT

Adv.K.B.Pradeep, the learned Counsel for the

petitioner submits that the writ petition has become

infructuous. Accordingly, the writ petition is dismissed

as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/14/06/2022