Kerala Sthree Vedi vs State Of Kerala
2023 Latest Caselaw 4027 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                   OP NO. 34500 OF 2000
PETITIONER/S:

         KERALA STHREE VEDI

         BY ADV SRI.K.S.MADHUSOODANAN



RESPONDENT/S:

         STATE OF KERALA


OTHER PRESENT:

         GP JOSHI THANNIKKAMATTOM




     THIS ORIGINAL PETITION HAVING COME UP FOR ADMISSION
ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.34500 of 2000
                                           2




                     MOHAMMED NIAS C.P., J.
      ............................................................................
                    W.P. (C) No. 34500 of 2000
      .............................................................................
           Dated this the 30th day of March, 2023


                                 JUDGMENT

The learned counsel for the petitioner submits

that the matter has become infructuous. Accordingly,

the Writ Petition is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE

al/-/30.3.2023