BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition was filed in the year 2003, seeking the following reliefs:

(2.) The learned Government Pleader submits that the petitioner conducted a toddy shop upto 2006 and therefore, the matter has become infructuous.

(3.) Having adverted to the nature of the reliefs, I am of the view that the matter has become infructuous. Accordingly, the original petition is dismissed as infructuous.