V.V.Venugopal vs Kerala State Consumer Disputes ...
2022 Latest Caselaw 2991 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA,
                            1943
                  WP(C) NO. 18310 OF 2012
PETITIONER/S:

          V.V.VENUGOPAL, SECRETARY,PERINTHALMANNA TALUK
          RURAL HOUSING SOCIETY LTD.NO.270,
          P.O.PERINTHALMANNA,MALAPPURAMDISTRICT.
          BY ADVS.
          SRI.C.D.DILEEP
          SMT.SHYLAJA VARGHESE


RESPONDENT/S:

    1     KERALA STATE CONSUMER DISPUTES REDRESSAL
          COMMISSION, VAZHUTHACAUD,
          THIRUVANANTHAPURAM.695014, REPRESENTED BY ITS
          SECRETARY.
    2     CONSUMER DISPUTES REDRESSAL FORUM
          MALAPPURAM DISTRICT,PIN-676505.
    3     SANKARANARAYANAN
          S/O.RAMAN EZHUTHACHAN,MELETTIL HOUSE, P.O.ELAD,
          MALAPPURAM DISTRICT-679340.
    4     LEELA, W/O.SANKARANARAYANAN, S/O.RAMAN
          EZHUTHACHAN, MELITTIL HOUSE, P.O.ELAD,
          MALAPPURAM DISTRICT-679340.
 ADDL.R5 THE KERALA STATE CO-OPERATIVE HOUSING FEDERATION
         LTD. PB NO.1896, KALOOR, ERNAKULAM, REPRESENTED
         BY ITS GENERAL MANAGER
          IS IMPLEADED AS PER ORDER DATED 17.10.12 IN IA.
          13604/12.K.
          BY ADVS.
          SRI.P.JAYARAM
          SRI.A.N.RAJAN BABU
                                         -2-
W.P.(C). No. 18310 of 2012



               SMT.DEEPA NARAYANAN, SR.G.P.



        THIS      WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION        ON     16.03.2022,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -3-
W.P.(C). No. 18310 of 2012




                         P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 18310 of 2012
                       =============================================================

                   Dated this the 16th day of March, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das