Citation : 2023 Latest Caselaw 4313 Ker
Judgement Date : 31 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
WP(C) NO. 37803 OF 2010
PETITIONER:
B.RAMAKRISHNAN
S/O.BALAN PANIKAR, SNV HOUSE, VANCHUROM,,
CHULLIMANNOOR.P.O., NEDUMANGAD.
BY ADV SRI.M.DINESH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, P.W.D.,,
SECRETARIAT, THIRUVANANTHAPURAM.
2 EXECUTIVE ENGINEER K.S.T.P. DIVISION
PULLAMON, KOTTARAKKARA.
3 ASSISTANT EXECUTIVE ENGINEER
K.S.T.P. DIVISION, PULLAMON, KOTTARAKKARA.
4 ANAD GRAMA PANCHAYATH
REPRESENTED BY SECRETARY, ANAD.P.O.,,
THIRUVANANTHAPURAM.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
BY SRI.T.K.SHAJAHAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.37803 of 2010
2
MOHAMMED NIAS. C.P.,J
-----------
WP(C) No.37803 of 2010
------------------
Dated this the 31st day of March, 2023
JUDGMENT
Learned counsel for the parties submit that they do not have any
instructions in the matter. At this distance of time, there is no likelihood
of the reliefs sought in the above case surviving. Accordingly, the writ
petition is closed without prejudice to the right of the parties to file an
application seeking restoration, if there is anything surviving for
consideration on the basis of the cause of action urged in the above case.
Sd/- MOHAMMED NIAS C.P., JUDGE
dlk/31.3.2023
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!