VARGHESE CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant writ petition has been filed for the following reliefs:-

(2.) On this day, when the matter came up for hearing, Mr. Midhun M. Suresh, learned counsel representing learned counsel for the petitioner, submitted that the writ petition can be dismissed as infructuous. Placing on record the above, writ petition is dismissed as infructuous.