Jose Thomas vs State Of Kerala
2022 Latest Caselaw 10777 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                        WP(C) NO. 17344 OF 2010
PETITIONER:

          JOSE THOMAS, DEPUTY MINES MANAGER,
          MINES MANAGER (I/C), M/S.MALABAR CEMENTS LIMITED,
          WALAYAR, PALAKKAD.
          BY ADVS.
          SRI.KURIAN GEORGE KANNANTHANAM (SR.)
          SRI.BINOY VASUDEVAN
          SMT.P.G.BABITHA


RESPONDENTS:

    1     THE STATE OF KERALA,
          THE ADDITIONAL CHIEF SECRETARY TO THE
          GOVERNMENT/PRINCIPAL SECRETARY TO THE GOVERNMENT,
          INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
    2     THE DIRECTOR, VIGILANCE & ANTI
          CORRUPTION BUREAU, THIRUVANANTHAPURAM.
    3     M/S.MALABAR CEMENTS LIMITED,
          REPRESENTED BY ITS MANAGING DIRECTOR,
          WALAYAR P.O., PALAKKAD.
    4     THE MANAGING DIRECTOR
          M/S.MALABAR CEMENTS LIMITED,
          WALAYAR P.O., PALAKKAD.
          BY ADVS.
          SRI.K.ANAND SR.
          SMT.LATHA ANAND
          SRI.K.M.FAISAL, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17344 OF 2010

                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 17344 of 2010
       ----------------------------------------------
       Dated this the 21st day of October, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE