C.M.Ameer Ali vs District Supply Officer
2024 Latest Caselaw 13557 Ker

Kerala High Court

C.M.Ameer Ali vs District Supply Officer on 24 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                       WP(C) NO. 38241 OF 2015
PETITIONER:

           C.M.AMEER ALI
           C.H. HOUSE, AYSHA MANZIL, BOYS HIGH SCHOOL ROAD,
           PERUMBAVOOR P.O., PIN - 683 542.

           BY ADVS.
                SRI.V.V.ASOKAN (SR.)
                SRI.R.JAIKRISHNA
                SRI.K.I.MAYANKUTTY MATHER



RESPONDENTS:

    1      DISTRICT SUPPLY OFFICER
           ERNAKULAM - 682 030.

    2      THE DISTRICT COLLECTOR
           ERNAKULAM - 682 030.

    3      COMMISSIONER
           FOODS AND CIVIL SUPPLIES DEPARTMENT,
           THIRUVANANTHAPURAM - 695 001.

           BY ADV. SMT. THUSHARA JAMES (SR GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.38241/2015             2




                       JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P. JUDGE

ats