E.A.Aboobacker vs State Of Kerala
2022 Latest Caselaw 10238 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                     WP(C) NO. 19832 OF 2010
PETITIONERS:
    1     E.A.ABOOBACKER, ADVOCATE,
          ELAVAKKAT HOUSE, VAZHAKALA JUNCTION,,
          KAKKANAD WEST P.O., KOCHI-682 030.
    2     E.A.NIZAMUDDIN, ADVOCATE, DO. DO.
          REP. BY DULY APPOINTED POWER OF ATTORNEY
          E.A.ABOOBACKER,, ELAVAKKAT HOUSE, VAZHAKALA
          JUNCTION,, KAKKANAD WEST P.O., KOCHI-682030.
    3     K.A.ABDULKALAM
          ELAVAKKAT HOUSE, DO. DO.
          BY ADVS.SMT.BINDHU K.NAIR
          SMT.S.SUJA
          SRI.SHINU J.PILLAI

RESPONDENTS:
    1     STATE OF KERALA
          REP. BY THE CHIEF SECRETARY,, GOVERNMENT
          SECRETARIAT,, THIRUVANANTHAPURAM-695 001.
    2     THE LAND REVENUE COMMISSIONER
          KERALA,, THIRUVANANTHAPURAM-695 001.
    3     THE DISTRICT COLLECTOR
          ERNAKULAM,, CIVIL STATION, KAKKANAD-682030.
    4     THE SPECIAL TAHSILDAR (LA)
          KOCHI REFINERIES LIMITED,, NORTH FORT GATE,
          TRIPUNITHURA.
    5     SECRETARY
          INFORMATION TECHNOLOGY (A) DEPARTMENT,,
          THIRUVANANTHAPURAM-695 001.
    6     MS.INFOPARK, PARK OFFICE
          THAPASYA, KAKKANAD,, KOCHI-682030, REP. BY ITS
          CHIEF EXECUTIVE OFFICER.
          BY ADVS.SRI.K.M.FAISAL, GOVERNMENT PLEADER
          SRI.P.A.AHAMMED
          SMT.RASHMI. K.V., SC, INFOPARK
          SRI.THOUFEEK AHAMED
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   15.09.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.19832/2010

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.19832 of 2010
            ----------------------------------------------
        Dated this the 15th day of September, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE