Mohammed Ashraf T.A vs State Of Kerala
2023 Latest Caselaw 115 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
  FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                 WP(C) NO. 42005 OF 2022
PETITIONER/S:

         MOHAMMED ASHRAF T.A
         AGED 39 YEARS
         S/O. ABDUL KHADER,
         RESIDING AT THALIYADUKKAM HOUSE,
         PANDI P.O., KASARAGOD DISTRICT, PIN - 671543

         BY ADVS.
         T.MADHU
         C.R.SARADAMANI
         SHAHID AZEEZ
         RENJISH S. MENON



RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY GOVERNMENT PLEADER,HIGH COURT OF
         KERALA, PIN - 682031

    2    THE KERALA STATE YOUTH WELFARE BOARD
         YOUTH BHAVAN, NEAR DOORDARSHAN KENDRA,
         KUDAPPANAKKUNNU P.O., THIRUVANANTHAPURAM - 695
         043, REPRESENTED BY ITS CHAIRMAN., PIN - 695043

    3    THE CHAIRMAN
         ORGANIZING COMMITTEE, DISTRICT KALOLSAVAM 2022,
         KASARAGOD, OFFICE OF THE KARADKKA BLOCK
         PANCHAYAT, KARADKKA P.O., KASARAGOD DISTRICT, PIN
         - 671542

    4    THE CHAIRMAN
         ORGANIZING COMMITTEE, STATE LEVEL KALOLSAVAM
         2022, OFFICE OF THE DISTRICT PANCHAYAT, KOLLAM,
         KOLLAM DISTRICT, PIN - 691009

    5    SANTHOSH KUMAR C.V
 WPC No.42005 of 2022

                                      2



              TEAM MANAGER, KINANOOR KARINDALAM BLOCK PANCHAYAT
              VOLLEY BALL TEAM, OFFICE OF THE KINANOOR -
              KARINDALAM BLOCK PANCHAYAT, KASARAGOD DISTRICT,
              PIN - 671314

              BY ADVS.
              GOVERNMENT PLEADER
              LAKSHMI SREEDHAR



OTHER PRESENT:

              GP RAJEEV JYOTHISH GEORGE



       THIS     WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON     06.01.2023,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC No.42005 of 2022

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                                   V. G. ARUN, J
                       ............................................
                       W.P.(C).Nos. 42005 of 2022
                ..............................................................
                Dated this the 6th day of January, 2023


                                    JUDGMENT

The learned counsel for the petitioner submits that the issue

involved is rendered infructuous.

This is recorded and this Writ Petition is dismissed as

infructuous.

Sd/-

V. G. ARUN, JUDGE Dxy WPC No.42005 of 2022

APPENDIX OF WP(C) 42005/2022

PETITIONER EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE GUIDELINES FOR KERALOLSAWAM 2022 ISSUED BY THE SECOND RESPONDENT

Exhibit-P2 THE TRUE COPY OF THE APPEAL DATED 12/12/2022 FILED BY THE FIFTH RESPONDENT BEFORE THE THIRD RESPONDENT

Exhibit-P3 THE RECEIPT EVIDENCING PAYMENT OF RS.1000/- BY THE FIFTH RESPONDENT TOWARDS APPEAL FEE ON 13/12/2022

Exhibit-P4 THE TRUE COPY OF THE DECISION DATED 15/12/2022 TAKEN BY THE THIRD RESPONDENT IN EXHIBIT P2 APPEAL

Exhibit-P5 THE TRUE COPY OF THE RELEVANT PORTION OF THE SCHEDULE OF KERALOLSAVAM 2022 (STATE LEVEL)