Sathisha A.K vs Child Welfare Committee
2023 Latest Caselaw 1574 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. 21116 OF 2013
PETITIONER/S:

    1       SATHISHA A.K.
            S/O.KRISHNA KULAL, ARJUNAGULI HOUSE, PATLA P.O,
            MADHUR, KASARAGOD DISTRICT, PIN 671 124.
    2       SUMITHRA A
            D/O.KRISHNA KULAL, ARJUNAGULI HOUSE, PATLA P.O,
            MADHUR, KASARAGOD DISTRICT, PIN 671 124.
            BY ADVS.
            SRI.C.S.MANU
            SRI.S.K.PREMRAJ


RESPONDENT/S:

            CHILD WELFARE COMMITTEE
            ERNAKULAM DISTRICT, GOVERNMENT CHILDRENS HOME,
            KAKKANAD, ERNAKULAM, PIN 682 030, REPRESENTED BY
            ITS CHAIRPERSON.
OTHER PRESENT:

            SRI.K.M.FAISAL, GP


     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. 21116 of 2013



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

                              W.P.(C) No. 21116 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