Kerala High Court
K.R.Ravindran vs State Of Kerala & Others on 19 November, 2021
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
1943
WP(C) NO. 17176 OF 2011
PETITIONER/S:
K.R.RAVINDRAN
S/O.RAGHAVAN NAIR, AGED 58, RESIDING AT,
KIZHAKKUMADOM HOUSE, VENGOLA, MANAGING PARTNER,,
SABARI CONSTRUCTION, VENGOLA.
BY ADV SRI.S.RENJITH
RESPONDENT/S:
1 STATE OF KERALA & OTHERS
REP.BY THE SECRETARY, FINANCE DEPARTMENT,,
THIRUVANANTHAPURAM.695 001.
2 THE DIRECTOR OF TREASURIES
REP.BY THE SECRETARY, FINANCE DEPARTMENT,,
THIRUVANANTHAPURAM.695 001.
3 THE SUB TREASURY OFFICER
NEDUMMKANDAM, IDUKKI-685 553.
4 THE ASSISTANT EXECUTIVE ENGINEER
ROADS SUB DIVISION, PUBLIC WORKS DEPARTMENT,,
NEDUMMKANDAM, IDUKKI-685 553.
OTHER PRESENT:
SMT.DEEPA NARYANAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P.(C). No. 17176 of 2011
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.17176 of 2011
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Dated this the 19th day of November, 2021
JUDGMENT
The learned counsel for the petitioner submitted that the matter is infructuous. Therefore, the writ petition is dismissed as infructuous.
sd/-
P.V.KUNHIKRISHNAN JUDGE das