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Kerala High Court

Unknown vs By Adv.Sri.K.I.Sageer on 9 April, 2018

Author: Anil K.Narendran

Bench: Anil K.Narendran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT:

                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

                  MONDAY, THE 9TH DAY OF APRIL 2018 / 19TH CHAITHRA, 1940

                             WP(C).No. 4477 of 2018
                             -----------------



PETITIONER
---------------


     DEVIKRISHNA T.B.,
     AGED 20YEARS, S/O. BALAKRISHNAN, FINAL B.A ENGLISH,S.N.G
     COLLEGE, NATTIKA, THRISSUR, RESIDING AT, THOYAKAVU HOUSE,
     P.O THALIKKULAM, THRISSUR.


        BY ADV.SRI.K.I.SAGEER


RESPONDENTS:
--------------

1.   CALICUT UNIVERSITY UNION UNIVERSITY ARTS FESTIVAL
     COMMITTEE 2017-18
     REP. BY ITS CHAIRMAN/SECRETARY TO UNIVERSITY UNION,
     UNIVERSITY OF CALICUT, THENJIPALAM, KOZHIKODE - 673 635.

2.   THE CONVENER
     PROGRAMME COMMITTEE, D-ZONE ARTS FEST, 2017-2018,
     UNIVERSITY OF CALICUT, PANAMPILLY MEMORIAL GOVT.
     COLLEGE, CHALAKKUDY - 680 307.

        BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
     ON 09-04-2018,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:



sdr/-
10.04.18

                      ANIL K. NARENDRAN, J.
               ------------------------------------------
                     W.P.(C) No.4477 of 2018
               ------------------------------------------
               Dated this the 9th day of April, 2018

                             JUDGMENT

The petitioner has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the respondents to permit her to participate in the Inter-Zone Arts Fest, 2017-2018 for the Kerala Nadanam and Classical Dance competitions.

2. Today, when this writ petition is taken up for consideration, it is submitted by the learned counsel for the petitioner that the relief sought for in this writ petition has become infructuous.

In such circumstances, this writ petition is dismissed as infructuous.

Sd/-

ANIL K. NARENDRAN JUDGE bpr //TRUE COPY// P.A. TO JUDGE