Subramanian vs Kerala State Electricity Board
2024 Latest Caselaw 5626 Ker

Kerala High Court

Subramanian vs Kerala State Electricity Board on 16 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR. JUSTICE AMIT RAWAL
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                 WP(C) NO. 12403 OF 2015
PETITIONER:

         SUBRAMANIAN
         S/O.NARAYANAN EZHUTHASSAN, PARACKAL HOUSE,
         PATHAKKARA AMSOM DESOM, PERINTHALMANNA TALUK,
         MALAPPURAM DISTRICT.

         BY ADV SRI.P.JAYARAM


RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD LIMITED
         VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM -
         695 004, REPRESENTED BY ITS SECRETARY.

    2    EXECUTIVE ENGINEER
         ELECTRICAL SECTION, K.S.E.B., PERINTHALMANNA,
         MALAPPURAM - 679 322.

    3    ASSISTANT ENGINEER
         ELECTRICAL SUB DIVISION, K.S.E.B.,
         PERINTHALMANNA, MALAPPURAM - 679 322.

    4    ADDITIONAL DISTRICT MAGISTRATE
         MALAPPURAM - 676 505.

    5    NARAYANAN EZHUTHASSAN
         S/O.LATE KRISHNAN EZHUTHASSAN, PARACKAL HOUSE,
         PATHAKKARA AMSOM DESOM, PERINTHALMANNA TALUK,
         MALAPPURAM DISTRICT, PIN - 679 322.

         BY ADVS.
         SRI.V.V.BINU, SC, KSEB LIMITED
         Riji Rajendran
         SRI.SAJU.S.A
 W.P.(C)No.12403 of 2015
                              2


OTHER PRESENT:

           SR GP SRI T K VIPINDAS




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.12403 of 2015
                                3




                            JUDGMENT

Dated this the 16th day of February 2024

When the writ petition is taken up for consideration,

learned counsel for the petitioner submits that the matter has

become infructuous.

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Pending interlocutory applications, if any, shall stand

closed.

Sd/-

Amit Rawal Judge vpv