V.Anilkumar vs Union Of India
2024 Latest Caselaw 10133 Ker

Kerala High Court

V.Anilkumar vs Union Of India on 5 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                         WP(C) NO. 1827 OF 2015
PETITIONER/S:

            V.ANILKUMAR, AGED 33 YEARS
            S/O.VASU NAIR, ANIL NIVAS, MAYAPURAM,
             DHONI P.O, AKATHETHARA VILLAGE, PALAKKAD -678 009.
            BY ADV SRI.K.P.BALAGOPAL


RESPONDENT/S:

    1       UNION OF INDIA,
            REPRESENTED BY SECRETARY TO DEPARTMENT OF FOOD
            ANDPUBLIC DISTRIBUTION, KRISHI BHAVAN, BAPA NAGAR,NEW
            DELHI - 110001.
    2       STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENTOF
            KERALA, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM - 695
            001.
    3       SECRETARY TO GOVERNMENT
            CIVIL SUPPLIES AND CONSUMER AFFAIRS DEPARTMENT,
            GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.
    4       DIRECTOR OF CIVIL SUPPLIES AND CONSUMER AFFAIRS
            DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM 695 001.
 Addl.R5    A.POOKUNJU
            AGED 67 YEARS
            S/O.HASSANARU KUNJU, VALIYACHENKILATH HOUSE,
            AVALOOKUNNU PO., ALAPPUZHA.
            (IS IMPLEADED AS ADDL. R5 VIDE ORDER DTD. 3.2.15 IN IA
            1297/15)
            BY ADVS.
            ASSISTANT SOLICITOR GENERAL
            GOVERNMENT PLEADER
            SRI.R.PARAMESWARA IYER
            SRI.SIRAJ KAROLY
            SRI. T.C. KRISHNA - DSGI INCHARGE
            SRI. VENUGOPAL V, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1827 OF 2015                2



                                 JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF WP(C) 1827/2015

PETITIONER EXHIBITS EXT.P-1: TRUE COPY OF THE NATIONAL FOOD SECURITY ACT 2013 (ACT 20 OF 2013).