A.V Jose vs The Secretary
2022 Latest Caselaw 6021 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. 29146 OF 2013
PETITIONER:

            A.V JOSE,AGED 68 YEARS
            S/O.ALUKKA VARGHESE, RESIDING AT PUTHUSSERY, ALUKKA
            HOUSE, EAST FORT P.O., THRISSUR-680005.

               BY ADVS.
                       SRI.T.SETHUMADHAVAN
                       SRI.K.JAYESH MOHANKUMAR
                       SRI.PUSHPARAJAN KODOTH
                       SMT.VANDANA MENON


RESPONDENTS:

    1       THE SECRETARY
            CORPORATION OF THRISSUR, THRISSUR-680001.
    2       THE THRISSUR CORPORATION
            REPRESENTED BY ITS SECRETARY, THRISSUR-680001.
    *3      STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
            SECRETARIAT, THIRUVANANTHAPURAM

            *(IS IMPLEADED AS PER THE ORDER DATED 29/11/2013 IN IA
            16118/2013

            BY ADV SRI. SANTHOSH P.PODUVAL, SC, THRISSUR
            CORPORATION


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.29146/2013                    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/