Kerala High Court
G.Santhamohan vs Kerala State Co-Operative Federation on 23 September, 2015
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
WEDNESDAY, THE 23RD DAY OF SEPTEMBER 2015/1ST ASWINA, 1937
WP(C).No. 21536 of 2008 (L)
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PETITIONER:
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G.SANTHAMOHAN, RETIRED DEPUTY GENERAL
MANAGER (EXTENSION & MASS COMMUNICATION), RESIDING
AT 'SOWBHAGYA', ALTHARA ROAD, VELLAYAMBALAM
THIRUVANANTHAPURAM-695 010.
BY ADV. SRI.P.RAMAKRISHNAN
RESPONDENTS:
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1. KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT LIMITED (MATSYAFED)
KURAVANKONAM, THIRUVANANTHAPURAM, REPRESENTED BY
ITS MANAGING DIRECTOR.
2. THE DIRECTOR OF FISHERIES, OFFICE OF THE
DIRECTOR OF FISHERIES, VIKAS BHAVAN
THIRUVANANTHAPURAM.
3. STATE OF KERALA, REPRESENTED BY ITS
SECRETARY, DEPARTMENT OF FISHERIES AND PORTS
THIRUVANANTHAPURAM.
R1 BY ADV. SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
R3 BY ADV. GOVERNMENT PLEADER SRI. S. JAMAL
R1 BY ADV. SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23-09-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JJJ
K. VINOD CHANDRAN, J.
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W.P.(C) No. 21536 of 2008 (L)
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Dated this the 23rd day of September, 2015
J U D G M E N T
Since it is submitted that the petitioner expired in the year 2010, the Writ Petition would stand closed, leaving open the remedy; with the legal heirs, if so advised.
Sd/-
K.VINOD CHANDRAN, JUDGE //True Copy// P.A. to Judge jjj