G. Sasidhara Kurup vs State Of Kerala
2023 Latest Caselaw 6805 Ker

WP(C) NO. 15567 OF 2023              1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                          WP(C) NO. 15567 OF 2023
PETITIONER/S:
          G. SASIDHARA KURUP
          AGED 65 YEARS
          S/O GOPALAKURUP (LATE), VAISAKHAM, PARAKODE P.O,
          PATHANAMTHITTA, PIN - 691554
               BY ADVS.
               J.JULIAN XAVIER
               FIROZ K.ROBIN
               ROY JOSEPH
               ANIES MATHEW
               ANJANA RAM
               NIRMAL KURIEN EAPEN


RESPONDENT/S:
    1     STATE OF KERALA
          REP. BY ITS SECRETARY, OFFICE OF THE CHIEF
          ENGINEER, IRRIGATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695013
    2     CHIEF ENGINEER
          IRRIGATION AND ADMINISTRATION, CITY GOVERNMENT
          OFFICE, PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
    3     EXECUTIVE ENGINEER
          OFFICE OF THE EXECUTIVE ENGINEER, IRRIGATION
          DIVISION, KOLLAM, PIN - 691002
    4     ASSISTANT EXECUTIVE ENGINEER
          OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER,
          IRRIGATION SUB DIVISION, KOZHENCHERRY P.O,
          PATHANAMTHITTA, PIN - 689641
    5     ASSISTANT ENGINEER
          OFFICE OF THE ASSISTANT ENGINEER IRRIGATION
          SECTION, RANNI, PATHANAMTHITTA, PIN - 689672

           SMT.VIDYA KURIAKOSE, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 15567 OF 2023            2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C.) No. 15567 of 2023
                    --------------------------------------
                Dated this the 20th day of June, 2023


                              JUDGMENT

When this writ petition came up for consideration, the

learned counsel for the petitioner submitted that the prayers

in this writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS