K.Suresh Menon vs Kerala Forest Development ...
2023 Latest Caselaw 11110 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                        WP(C) NO. 9873 OF 2015
PETITIONER:

          K.SURESH MENON
          AGED 58 YEARS
          "DAKSHINA",ERAKKATTU PARAMBU,
          MAKKADA P.O,KOZHIKODE 673 611

          BY ADVS.
          SRI.DEEPU THANKAN
          KUM.P.V.JAYALAKSHMY


RESPONDENTS:

    1     KERALA FOREST DEVELOPMENT CORPORATION LTD.
          AARANGAKONAM,KARAPUZHA,KOTTAYAM,
          REPRESENTED BY ITS MANAGING DIRECTOR 686 003

    2     THE MANAGING DIRECTOR
          KERALA FOREST DEVELOPMENT CORPORATION
          LTD,AARANGAKONAM,KARAPUZHA,KOTTAYAM 686 003

    3     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          FOREST AND WILD LIFE(D) DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHPAURAM 695 001

          BY ADVS.
          SRI.JUSTIN JACOB, SR.GP
          SMT.KABANI DINESH, SC, KFDC
          SRI.T.R.HARIKUMAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9873 OF 2015     -2-



                         JUDGMENT

Learned Counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

VV