Kerala High Court
Priyanka.C.S.(Minor) vs The Commissioner For Entrance on 12 August, 2014
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
TUESDAY, THE 12TH DAY OF AUGUST 2014/21ST SRAVANA, 1936
WP(C).No. 14363 of 2011 (U)
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PETITIONER(S):
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PRIYANKA.C.S.(MINOR),D/O.C.K.SEKHARAN,
CHOLLANAL HOUSE, CHEMPANTHOTTY.P.O,NEDIYANGA
VILLAGE, THALIPARAMBU TALUK, KANNUR DISTRICT
KERALA, NOW RESIDING AT 41/7TH STREET, DAE TOWNSHIP
KALPAKKAM, KANCHEEPURAM DISTRICT, TAMIL NADU
REPRESENTED BY HER FATHER C.K.SEKHARAN
BY ADV. SRI.B.PREMOD
RESPONDENT(S):
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1. THE COMMISSIONER FOR ENTRANCE
EXAMINATIONS, HOUSING BOARD BUILDING, SANTHI NAGAR
THIRUVANANTHAPURAM-695001.
2. THE TAHSILDAR,TALUK OFFICE,THALIPARAMBU,
KANNUR DISTRICT-670631.
R2 BY ADV. GOVERNMENT PLEADER SRI.RAFEEK.V.K
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).No.14363 of 2011
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Dated this the 12th day of August, 2014
J U D G M E N T
It is submitted by counsel for the petitioner Sri.B.Premod, that the matter has become infructuous. Accordingly, the writ petition is dismissed as infructuous.
A.K.JAYASANKARAN NAMBIAR JUDGE mns/