Mohammad Akbar vs The State Of Kerala
2022 Latest Caselaw 3524 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                      WP(C) NO. 23884 OF 2015
PETITIONER:

            MOHAMMAD AKBAR
            AGED 38 YEARS
            S/O. ABDU HAJI, VEMMULLY HOUSE, EDAYATTUR P.O.,
            MELATTOOR, MALAPPURAM.

            BY ADVS.
            SRI.GEORGE SEBASTIAN
            SRI.R.SYLESHWAREN NAIR

RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY PRINCIPAL SECRETARY TO THE
            GOVERNMENT, PUBLIC WORKS DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

    2       THE SUPERINTENDING ENGINEER
            PWD, ROADS AND BRIDGES, NORTH CIRCLE, KOZHIKODE-
            673 101.

    3       P.MOHAMMED
            PARAYIL HOUSE, OLLAKARA P.O.,
            MALAPPURAM DISTRICT-676 306.

            BY ADV SRI.SAJI SANKARAN NAIR
            ADV.DEEPA NARAYANAN, SR. GOVT.PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   22.03.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.23884/2015

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.23884 of 2015
            ----------------------------------------------
          Dated this the 22nd day of March, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE