P.R. ASOKAN, PERUMBRATH VEEDU, EDAPPADY P.O., KOTTAYAM DISTRICT Vs. CHIEF TODDY WORKERS WELFARE FUND INSPECTOR, TODDY WORKERS WELFARE FUND OFFICE, THIRUVANANTHAPURAM,

JUDGEMENT

(1.) NO representation for the petitioner. Counsel for respondents 3 and 4 submits that this writ petition has become infructuous. Obviously for the above reason, the petitioner seems to be no more interested in prosecuting this case. This writ petition is accordingly dismissed for non prosecution.