R.Chandrika vs Kappikadu Milk Plroducers ...
2023 Latest Caselaw 6002 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. 6642 OF 2012
PETITIONER:

               R.CHANDRIKA
               AGED 49, W/O.SUNDARAN, ARUN NIVAS, KAPPIKADU
               P.O., POOVACHAL P.O., TRIVANDRUM DISTRICT-695
               575.
               BY ADVS.
               SRI.ABRAHAM MATHEW (VETTOOR)
               SRI.SRI.ANIL ABEY JOSE
               SMT.BINI ELIZABETH

RESPONDENTS:
    1    KAPPIKADU MILK PLRODUCERS CO-OP.SOCIETY
         LTD.T.123(DT) APCOS, KAPPIKAD, POOVACHAL P.O.,
         TRIVANDRUM-695575 REPRESENTED BY ITS PRESIDENT.
    2          STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO DAIRY
               DEVELOPMENT DEPARTMENT, SECRETARIAT,
               TRIVANDRUM.
    3          DIRECTOR
               DAIRY DEVELOPMENT DEPARTMENT, PATTOM,
               TRIVANDRUM.
    4          DEPUTY DIRECTOR DAIRY DEVELOPMENT DEPARTMENT
               PATTOM, TRIVANDRUM.
               BY ADVS.
               SRI.GEORGE POONTHOTTAM
               GOVERNMENT PLEADER



        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. 6642 OF 2012

                                2


                           JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/- DEVAN RAMACHANDRAN, JUDGE lsn