A.K. Traders vs State Of Kerala
2023 Latest Caselaw 679 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    WP(C) NO. 24778 OF 2015
PETITIONER/S:
          A.K. TRADERS
          K.P.IV/422, THOTTUMUKHAM P.O., AUVA, REPRESENTED
          BY ITS MANAGING PARTNER, K.S.KOCHU PILLAI,
          KALLUMKAL VEEDU, ALUVA (EAST), ALUVA P.O.
          BY ADVS.
          SRI.P.A.MOHAMMED SHAH
          SMT.V.A.HARITHA
          SMT.MARY RESHMA GEORGE
          SRI.K.NANDAKUMAR
          SRI.S.PRASANTH
          SRI.SOORAJ T.ELENJICKAL
RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, POWER
          DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM-
          695001.
    2     KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY MANAGING DIRECTOR, KERALA
          ELECTRICITY BOARD BYDYUTHI BHAVANAM, PATTOM,
          THIRUVANANTHAPURAM-695004.
    3     SCRAP DISPOSAL COMMITTEE
          REPRESENTED ITS CONVENER, KERAAL STATE
          ELECTRICITY BAORD, CENTRAL REGION, ERNAKULAM-
          682035.
    4     DEPUTY CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD, ELECTRICAL
          CIRCLE, VYDYUTHI BHAVAN, PERUMBAVOOR, ERNAKULAM
          DISTRICT-683542.
          BY ADVS.
          SRI.RAJU JOSEPH SR.
          SRI.K.T.PAULOSE, SC, KSEB
          SRI. JOBY JOSEPH, SR. GP.


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 24778 of 2015
                                      -2-


                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

relief:-

"To call for the records relating to Exhibit P-1 to P-3 and to issue a writ of mandamus directing respondents 3 & 4 to approve and confirm the auction notified as per Exhibit P2 notification in favour of the petitioner forthwith."

2. Today when the writ petition is taken up, Sri. P. A.

Mohammed Shah, learned counsel for the petitioner, submitted that the

subject matter of the writ petition has become infructuous.

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb

///TRUE COPY///

P. A. TO JUDGE