Kerala High Court
Damodaran Nair vs K.S.E.B on 14 August, 2007
Author: H.L.Dattu
Bench: H.L.Dattu, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP No. 23228 of 2000(M)
1. DAMODARAN NAIR
... Petitioner
Vs
1. K.S.E.B.
... Respondent
For Petitioner :SRI.P.P.JACOB
For Respondent :SRI.P.SANTHALINGAM, SC, KSEB
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.T.SANKARAN
Dated :14/08/2007
O R D E R
H.L.Dattu, C.J. & K.T.Sankaran, J.
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O.P.No.23228 of 2000-M
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Dated, this the 14th day of August, 2007
JUDGMENT
H.L.Dattu, C.J.
As on today, in our view, the reliefs sought for by the petitioner does not survive for consideration of this Court. Therefore, the Original Petition is disposed of, as having become infructuous.
(2) However, liberty is reserved to the petitioner to approach this Court again if for any reason the grievance pleaded in the Original Petition survives for consideration of this Court.
3. In view of the order passed in the Original Petition, the reliefs sought in C.M.P.No.39128 of 2000 need not be considered by this Court. Accordingly, the said C.M.P. is also rejected.
Ordered accordingly.
H.L.Dattu Chief Justice K.T.Sankaran Judge vku/-