Neeraj Rehman vs Kerala State Electricity Board
2024 Latest Caselaw 9427 Ker

Kerala High Court

Neeraj Rehman vs Kerala State Electricity Board on 3 April, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                      WP(C) NO. 19311 OF 2015
PETITIONER:

          NEERAJ REHMAN
          AGED 25 YEARS
          S/O ABDURAHIMAN V.P, RESIDING AT 10/B, SKYLINE HILLS
          DALE, RAJIV NAGAR, CALICUT, 673004
          BY ADV SRI.C.P.MOHAMMED NIAS


RESPONDENT:

          KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY ITS CHAIRMAN, VYDYUTHI BHAVANAM,
          PATTOM PALACE, THIRUVANANTHAPURAM 695 001
          BY ADVS.
          SRI.K.S.ANIL, SC, KSEB
          SMT.ANEETHA A.G., SC, KERALA STATE ELECTRICITY BOARD
          LIMITED


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      Sathish Ninan, J.
             ==============================
                 W.P(C) No.19311 of 2015
             ==============================
          Dated this the 3rd day of April, 2024

                        JUDGMENT

The learned counsel for the petitioner submits

that this writ petition has become infructuous.

The said submission is recorded.

Writ petition is dismissed as infructuous.

Sd/-

Sathish Ninan, Judge SVP