Mobin Markose vs Mahatma Gandhi University
2023 Latest Caselaw 525 Ker

WP(C) NO. 20589 OF 2017              1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                    WP(C) NO. 20589 OF 2017
PETITIONER/S:

          MOBIN MARKOSE
          AGED 22 YEARS, S/O MARKOSE JACOB,
          KOITHARA HOUSE, COLONY ROAD,
          MANJUMMEL P.O., ERNAKULAM

          BY ADVS.
          SRI.S.RAJEEV
          SRI.K.K.DHEERENDRAKRISHNAN
          SRI.V.VINAY
RESPONDENT/S:

    1     MAHATMA GANDHI UNIVERSITY
          PRIYADARSHINI HILLS, KOTTAYAM- 686 007
          REP. BY ITS REGISTRAR
    2     REGISTRAR
          MAHATMA GANDHI UNIVERSITY
          PRIYADARSHINI HILLS, KOTTAYAM- 686 007
    3     VICE CHANCELLOR
          MAHATMA GANDHI UNIVERSITY
          PRIYADARSHINI HILLS, KOTTAYAM- 686 007
    4     CONTROLLER OF EXAMINATIONS
          MAHATMA GANDHI UNIVERSITY
          PRIYADARSHINI HILLS, KOTTAYAM- 686 007

    5     FEDERAL INSTITUTE OF SCIENCE TECHNOLOGY
          HORMIS NAGAR, MOOKKANNUR, ANGAMALY,
          ERNAKULAM- 683 577
          BY ADV SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

          SRI SURIN GEORGE IPE, SC
    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20589 OF 2017                      2




                                  JUDGMENT

When this writ petition was taken up for consideration, the learned

counsel appearing for the petitioner submitted that the prayers sought in this

writ petition have become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS