P.K.Subramaniam vs State Of Kerala And Others
2023 Latest Caselaw 5980 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
            WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                              WP(C) NO. 5585 OF 2011
PETITIONER/S:

                P.K.SUBRAMANIAM
                U.D.CLERK, CENTRAL OFFICE,, CHIRAKKAL KOVILAKAM DEVASWOM,
                CHIRAKKAL,, KANNUR.

                BY ADVS.
                SRI.J.JULIAN XAVIER
                SRI.FIROZ K.ROBIN



RESPONDENT/S:

     1          STATE OF KERALA AND OTHERS
                REPRESENTED BY ITS SECRETARY TO REVENUE, (DEVASWOM) DEPARTMENT,
                THIRUVANANTHAPURAM.

     2          THE TRUSTEE
                CHIRAKKAL KOVILAKAM DEVASWOM,, CHIRAKKAL P.O., KANNUR-670 011.

     3          EXECUTIVE OFFICER
                CHIRAKKAL KOVILAKAM DEVASWOM,, CHIRAKKAL P.O., KANNUR-670 011.

     4          ASSISTANT COMMISSIONER
                MALABAR DEVASWOM BOARD, THALASSERY-670 101.

     5          THE COMMISSIONER
                MALABAR DEVASWOM BOARD,, KOZHIKODE-673 006.

            BY ADVS.
            SRI.V.KRISHNA MENON, SC, MALABAR DEVASWOM BOARD
            SRI.K.V.SOHAN
            SMT.SREEJA SOHAN.K.
            SRI.K.MOHANAKANNANSCMALABAR DEVASWOM
            SRI.N.MANOJ KUMARSCMALABAR DEVASWOM
            SRI.V.KRISHNA MENON, SC, MALABAR DEVASWOM BOARD
            SRI.K.R.SUNIL, SC, MALABAR DEVASWOM BOARD



OTHER PRESENT:
             SRI R LEKSHMI NARAYAN SC




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2023, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5585 OF 2011
                              2




                          JUDGMENT

Learned counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ

petition is dismissed as infructuous.

Sd/-

sab                                       AMIT RAWAL
                                             JUDGE