Dharmarajan vs State Of Kerala
2022 Latest Caselaw 8075 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 35113 OF 2011
PETITIONER:

          DHARMARAJAN
          AGED 45 YEARS
          S/O.VALIYAPARAMBU BALAN, KANIMANGALAM, THRISSUR
          DISTRICT.
          BY ADVS.
          SRI.G.SREEKUMAR (CHELUR)
          SRI.K.RAVI PARIYARATH


RESPONDENTS:

    1     STATE OF KERALA
          REP. BY THE SECRETARY TO THE GOVT.
          LOCAL SELF GOVERNMENT DEPARTMENT,
          GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2     THE THRISSUR CORPORATION
          REP. BY ITS SECRETARY, M O ROAD, THRISSUR-680 001.
    3     THE ASSISTANT ENGINEER
          THE THRISSUR CORPORATION, REP. BY ITS SECRETARY, MO
          ROAD, THRISSUR-680001.




          SMT.VIDYA KURIAKOSE, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35113 OF 2011
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 35113 of 2011
       ----------------------------------------------
        Dated this the 29th day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE