Dr.Fysal Kollanta Valappil vs State Of Kerala
2022 Latest Caselaw 6000 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                          WP(C) NO. 18833 OF 2013
PETITIONER:

            DR.FYSAL KOLLANTA VALAPPIL
            FAZEELA MANZIL, NAMBIAR PEEDIKA, NETTOOR
            P.O.,THALASSERY.

            BY ADVS.
                   SRI.ELVIN PETER P.J.
                   SRI.K.R.GANESH
                   SRI.T.G.SUNIL PRANAVAM


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM - 695001.
    2       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,HEALTH AND
            FAMILY WELFARE DEPARTMENT,SECRETARIAT,
            THIRUVANANTHAPURAM - 695001.
    3       THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
            HOUSING BOARD BUILDINGS, SHANTHI NAGAR,
            THIRUVANANTHAPURAM - 695001.
    4       THE DIRECTOR OF MEDICAL EDUCATION
            THIRUVANANTHAPURAM - 695001.

            SR.G.P-SRI.C.N.PRABHAKARAN


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.18833/2015                    2



                             JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Recording the submission, this writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/