Kerala High Court
Ashraf Ek vs State Of Kerala on 16 February, 2022
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 4330 OF 2022
PETITIONER:
ASHRAF EK,
AGED 56 YEARS,
S/o.KUNHIMARAKKAR, ECHAKKANAKATH,
MARAKKADAVU, PONNANI NAGARM,
PONNANI, MALAPPURAM - 679583.
BY ADV E.C.AHAMED FAZIL
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF FISHERIES, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LIMITED (MATSYFED),
MATSYFED, KAMALESHWARAM, MANACADU POST,
THIRUVANANTHAPURAM - 695009,
REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 695009
3 MATSYFED DISTRICT OFFICER, MALAPPURAM,
MATSYFED DISTRICT OFFICE,
MINI CIVIL STATION, TIRUR,
MALAPPURAM DISTRICT- 676101.
BY ADVS.
T.P.PRADEEP, SC, MATSYAFED
SMT.PARVATHY KOTTOL, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.4330/2022
2
JUDGMENT
Dated this the 16th day of February, 2022 The learned counsel on either side submit that the documents have already been handed over to the petitioner and consequently the writ petition has become infructuous. Accordingly, recording the said submission so made, the writ petition is dismissed as infructuous.
Sd/-
N. NAGARESH JUDGE SR