Kerala Traditional Artisans ... vs State Of Kerala
2022 Latest Caselaw 5667 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                       WP(C) NO. 31056 OF 2013
PETITIONER/S:

               KERALA TRADITIONAL ARTISANS UNION-KTAU
               REGISTER NO 03-03-2007 H.O CHENGANNOOR,
               REPRESENTED BY ITS SECRETARY, PLUMBING DIVISION,
               KANNUR, HAVING ITS OFFICE AT V.P 313, CHOVVA
               ROAD, ANDATHODU, KANNUR DISTRICT 670003
               BY ADV SMT.M.M.DEEPA


RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM
    2          THE MANAGING DIRECTOR
               KERALA WATER AUTHORITY, JALABHAVAN,
               THIRUVANANTHAPURAM
    3          THE SUPERINTENDING ENGINEER
               KERALA WATER AUTHORITY, CIRCLE OFFICE, THANA,
               KANNUR
    4          ASSISTANT EXECUTIVE ENGINEER
               KERALA WATER AUTHORITY, KANNUR SUB DIVISION,
               THANA
    5          ASSISTANT ENGINEER
               KERALA WATER AUTHORITY, KANNUR SUB DIVISION,
               THANNA
               SRI. P.M. JOHNY, SC KWA
OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR. GP
        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   27.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31056 of 2013



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

                              W.P.(C) No. 31056 of 2013
                       =============================================================

                    Dated this the 27th day of May, 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

W.P.(C). No. 31056 of 2013

APPENDIX OF WP(C) 31056/2013

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE FORMAT UNDER RULE RA1 EXHIBIT P2 TRUE COPY OF THE APPLICATION FORM ISSUED IN BOOKLET BY THE WATER SUPPLY SUB DIVISION, THANA, KANNUR EXHIBIT P3 TRUE COPY OF THE MINUTES OF THE MEETING DATED 25-03-2013 HELD IN THE CHAMBER OF THE 3RD RESPONDENT EXHIBIT P4 TRUE COPY OF THE ORDER NO KWA/HO/RMC/R1/1088/2013 DATED 16-07-2013 ISSUED BY THE 2ND RESPONDENT EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 20-07-2013 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT