ALHAN PALAKKATHODI Vs. STATE OF KERALA

JUDGEMENT

(1.) When this matter was called today, the learned counsel for the petitioners are ad idem that, in view of the interim orders of this Court dated 19.11.2020 and 30.11.2020, the petitioners have all obtained admission in the Schools and to the Courses they wanted. They, therefore, prayed that the afore mentioned interim orders be confirmed and this writ petition be disposed of on such terms.

(2.) The learned senior Government Pleader also affirm the afore submissions; and am, therefore, of the view that nothing survives in this writ petition for further consideration.