Kerala High Court
P.A.Faisal vs K.A.Abdulla Kunhi on 15 July, 2011
Author: J. Chelameswar
Bench: J.Chelameswar, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 2202 of 2008()
1. P.A.FAISAL
... Petitioner
Vs
1. K.A.ABDULLA KUNHI, MADAVOOR HOUSE
... Respondent
2. THE KERALA STATE ELECTION COMMISSION
For Petitioner :SRI.M.SASINDRAN
For Respondent :SRI.S.SANTHOSH KUMAR
The Hon'ble the Chief Justice MR.J.CHELAMESWAR
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :15/07/2011
O R D E R
J. CHELAMESWAR, C.J. &
P.R. RAMACHANDRA MENON J.
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W.A. No. 2202 OF 2008
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Dated, this the 15th day of July, 2011
JUDGMENT
J. Chelameswar, C.J.
Adv. Sri. Arunchandran representing the learned counsel for the appellant Sri. M. Sasindran submits that the matter has become infructuous. Accordingly, the Writ Petition is dismissed as infructuous.
Sd/ J. CHELAMESWAR, CHIEF JUSTICE Sd/ P. R. RAMACHANDRA MENON, JUDGE kmd /True copy/ P.A. to Judge