Naganandaswamy vs The District Excise Commissioner
2023 Latest Caselaw 1572 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                    WP(C) NO. 26408 OF 2013
PETITIONER/S:

            NAGANANDASWAMY
            S/O RETNAMOORTY GOUNTER, VELLARANKALMED (HO),
            KOZHIPATHY VILLAGE, VANNAMADA P.O., CHITTUR
            TALUK, PALAKKAD DISTRICT-678 555.
            BY ADV SRI.P.R.VENKATESH


RESPONDENT/S:

    1       THE DISTRICT EXCISE COMMISSIONER
            CIVIL STATION, PALAKKAD-678 001.
    2       KERALA TODDY WORKERS WELFARE FUND BOARD
            REPRESENTED BY THE DISTRICT WELFARE FUND
            INSPECTOR, PALAKKAD-678 001.
            BY ADVS.
            GOVERNMENT PLEADER
            SRI.K.D.BABU,SC,KTWWFB(TODDY WORKERS WE


OTHER PRESENT:

            SRI.K.M.FAISAL, GP,
            SRI.G.SANTHOSH KUMAR, SC (KTWWFB)


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 26408 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 26408 of 2013
                         =============================================================

                   Dated this the 20th day of January, 2023

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous. Therefore,

this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das