Komalavally.K vs State Of Kerala
2024 Latest Caselaw 12783 Ker

Kerala High Court

Komalavally.K vs State Of Kerala on 21 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 39059 OF 2017
PETITIONER:

          KOMALAVALLY.K
          AGED 55 YEARS
          W/O.DIVAKARAN, "RAJEEV NIVAS", PUNNAD P.O., IRITTY
          (VIA), KANNUR DISTRICT.
          BY ADV SRI.CIBI THOMAS


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF SOCIAL
          WELFARE, SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2     THE DIRECTOR OF SOCIAL WELFARE
          DIRECTORATE OF SOCIAL WELFARE, THIRUVANANTHAPURAM-
          695001.
    3     THE PROJECT OFFICER
          INTEGRATED CHILD DEVELOPMENT PROJECT OFFICE, IRITTY,
          KANNUR-670703.
    4     THE DISTRICT SOCIAL JUSTICE OFFICER
          SOCIAL JUSTICE DEPARTMENT, OFFICE OF THE DISTRICT
          SOCIAL JUSTICE DEPARTMENT, KANNUR-670002.
    5     RATNAVALLY K.
          ANGANWADI WORKER, VIKAS NAGAR ANGANWADI, NO.108,
          ATHITHATTU, IRITTY P.O., KANNUR DISTRICT.

          SRI.BIJOY CHANDRAN-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                W.P(C) No.39059 of 2017
             ==============================
          Dated this the 21st day of May, 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