Kerala High Court
Lissie Medical And Educational ... vs State Of Kerala on 22 February, 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
MONDAY,THE 22ND DAY OF FEBRUARY 2016/3RD PHALGUNA, 1937
WP(C).No. 25518 of 2009 (H)
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PETITIONERS :
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1. LISSIE MEDICAL AND EDUCATIONAL INSTITUTION
REPRESENTED BY ITS DIRECTOR, REPRESENTED BY
REV. FR. MATHEW MUTTAMTHOTTY, LISSIE HOSPITAL,
ERNAKULAM, COCHIN-18.
2. ST.JOSEPH'S COLLEGE OF PHARMACY,
REPRESENTED BY ITS ADMINISTRATOR, SR. REKHA, MUTTOM
CHERTHALA, ALAPPUZHA DISTRICT.
3. THE CARITHAS COLLEGE OF PHARMACY,
REPRESENTED BY ITS DIRECTOR, REV. DR. JACOB
KOLLAPARAMBIL, THELLAKOM P.O., KOTTAYAM.
BY ADVS.SRI.KURIAN GEORGE KANNANTHANAM (SR.)
SRI.TONY GEORGE KANNANTHANAM
SRI.JIJI THOMAS
RESPONDENTS :
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1. STATE OF KERALA, REPRESENTED ITS SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT
GOVERNMENT SECRETARIAT, TRIVANDRUM.
2. THE DIRECTOR OF MEDICAL EDUCATION, TRIVANDRUM.
3. THE DIRECTOR, D. PHARM ADMISSIONS,
DIRECTORATE OF MEDICAL EDUCTION, TRIVANDRUM
R1 TO R3 BY GOVERNMENT PLEADER SRI. MANOJ KUNJACHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22-02-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No. 25518 of 2009
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Dated this the 22nd day of February, 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