Sanjay Menon vs State Of Kerala
2023 Latest Caselaw 5994 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                          WP(C) NO. 27735 OF 2014
PETITIONER:

              SANJAY MENON
              AGED 21 YEARS
              S/O.M.VIJAYAKUMAR, ANJALI, NEAR GOVT. HOSPITAL, MALA,
              THRISSUR.
              BY ADVS.
              SRI.P.HARIDAS
              SMT.S.SIKKY
              SRI.P.C.SHIJIN


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
              EDUCATION, GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695001.
     2        COMMISSIONER OF ENTRANCE EXAMINATION
              THIRUVANANTHAPURAM-695001.
     3        MAHATMA GANDHI UNIVERSITY
              REPRESENTED BY ITS REGISTRAR, KOTTAYAM, MAHATMA GANDHI
              UNIVERSITY, KOTTAYAM-686001.
     4        PRINCIPAL
              GOVT.LAW COLLEGE, ERNAKULAM-682031.
              BY ADVS.
              SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
              SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY



     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. 27735 OF 2014
                                 2



                             JUDGMENT

It is submitted by the learned counsel for

the petitioner that this writ petition has

become infructuous by efflux of time and that he

is not pressing the same.

This writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS