R. Vijayakumar vs State Of Kerala
2022 Latest Caselaw 10506 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                        WP(C) NO. 10802 OF 2011
PETITIONER:

            R. VIJAYAKUMAR, PROPRIETOR,
            MARIAN SPICES, 8/1767, JAWAHAR ROAD, KOOVAPPADAM,
            MATTANCHERY.
            BY ADVS.


RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY THE
            SECRETARY, DEPARTMENT OF CIVIL SUPPLIES,
            THIRUVANANTHAPURAM - 695 001.
    2       THE MANAGING DIRECTOR
            KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
            KOCHI - 682 030.

            BY ADVS.
            SRI. K.M. FAISAL, GOVERNMENT PLEADER
            SHRI N.D.PREMACHANDRAN,SC,SUPPLYCO
            SRI.MATHAI VARKEY MUTHIRENTHY, SC, SUPPLYCO



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10802 OF 2011

                                     2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 10802 of 2011
       ----------------------------------------------
       Dated this the 07th day of October, 2022


                         JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the 2 nd respondent

submitted that the matter is infructuous. The counsel

who filed this writ petition submitted that, he

relinquished the vakalath. In the light of the above

submission, I think this writ petition can be dismissed as

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                             P.V.KUNHIKRISHNAN
DM                                                  JUDGE