Kerala High Court
K.M.Pareeth vs Kerala State Electricity Board on 17 May, 2016
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY, THE 17TH DAY OF MAY 2016/27TH VAISAKHA, 1938
WP(C).No. 12065 of 2004 (J)
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PETITIONER(S):
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K.M.PAREETH, S/O.MOHAMMED,
PROPRIETOR, UNIONSAW MILLS, NADAKKAL,
ERATTUPETTA, KOTTAYAM DISTRICT.
BY ADV. SRI.ANCHAL C.VIJAYAN
RESPONDENT(S):
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1. KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM P.O. THIRUVANANTHAPURAM,,
REP. BY ITS SECRETARY.
2. THE EXECUTIVE ENGINEER,
ELECTRICAL DIVISION, PALA, KOTTAYAM.
3. THE ASSISTANT EXECUTIVE ENGINEER,
ELECTRICAL MAJOR SECTION, ERATTUPETTA,
KOTTAYAM DISTRICT.
R1 TO R3 BY SMT.P.K.RADHIKA-KSEB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17-05-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No. 12065 of 2004
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Dated this the 17th day of May, 2016
J U D G M E N T
The learned counsel for the petitioner submits that the writ petition has become infructuous. Recording the said submission made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous.
Sd/-
sab A.MUHAMED MUSTAQUE, JUDGE
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