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Rajan. G. Pinayuvila vs The Deputy Accountant General (A&Rs)
2024 Latest Caselaw 13568 Ker

Citation : 2024 Latest Caselaw 13568 Ker
Judgement Date : 24 May, 2024

Kerala High Court

Rajan. G. Pinayuvila vs The Deputy Accountant General (A&Rs) on 24 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE EASWARAN S.
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                      WP(C) NO. 365 OF 2018
PETITIONER/S:

            RAJAN. G. PINAYUVILA
            PINARVILA VEEDU, VETTIPUZHA, PUNALUR,
            KOLLAM - 691 305.
            BY ADVS.
            SRI.S.SANTHOSH KUMAR
            SMT.P.LISSY JOSE.


RESPONDENT/S:

    1       THE DEPUTY ACCOUNTANT GENERAL (A&RS)
            OFFICE OF THE ACCOUNTS GENERAL (G &
            SSA),THIRUVANANTHAPURAM - 695 001.
    2       THE COMMERCIAL TAX OFFICER
            DEPARTMENT OF COMMERCIAL TAXES,MINI CIVIL STATION,
            PUNALUR, PIN 691 305.




            DSGI, SRI. SAYED M. THANGAL, G. P.



     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.365 of 2018             2




                         EASWARAN S. , J.
                      -------------------------
                     W.P.C. No.365 of 2018
                 -----------------------------------
              Dated this the 24th day of May 2024

                            JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner submitted that this writ petition

has become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE NS

 
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