NISHAB MULLOLI Vs. THE MUKKOM SERVICE CO-OPERATIVE ...

JUDGEMENT

(1.) Since the interim order has been complied with, nothing remains in the writ petition. Hence, the writ petition would stand dismissed as infructuous, leaving open the remedy of the Government to proceed against the Bank for recovery of the amounts, if necessary by invoking the provisions of the Kerala Revenue Recovery Act, 1968, if protection has been afforded as directed.