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    MUHAMMED DANISH C. K. (MINOR) v. THE STATE OF KERALA

    IN THE HIGH COURT OF KERALA AT ERNAKULAM

    PRESENT

    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    WEDNESDAY, THE 18TH DAY OF MAY 2022 / 28TH VAISAKHA, 1944

    WP(C) NO. 40241 OF 2018

    PETITIONER/S:

    1 MUHAMMED DANISH C. K. (MINOR)

    S/O.MUHAMMED ASHRAF C.K., REPRESENTED BY MUHAMMED ASHRAF C.K., S/O. IBRAYI, CHERANKANDI, KARAKKAMALA P.O., WAYANAD DISTRICT-670645.

    2 ASHWIN RAJ T.R.,(MINOR),

    S/O.RAJESH KUMAR T.B., REPRESENTED BY RAJESH KUMAR T.B., S/O.BALAN, SREESHA NIVAS, CLUB KUNNU, MANATHAVADY P.O., WAYANAD DISTRICT-

    670645.

    3 ATHISH SHAIJO (MINOR),

    S/O.SHAIJO JACOB, REPRESENTED BY SHAIJO JACOB, S/O.JACOB, PLATHOTTATHIL, PALAVAYAL P.O., VIA, CHERUPUZHA, KASARAGODE DISTRICT-670511.

    4 RAHUL RAJ G.,(MINOR),

    S/O.GOPALAKRISHNAN P.V., REPRESENTED BY GOPALAKRISHNAN, S/O.CHANDU, VATTAPARA HOUSE, MUNNAD P.O., VIA, CHENGALA, KASARAGODE DISTRICT-

    670541.

    BY ADV SUNIL V.MOHAMMED

    RESPONDENT/S:

    1 THE STATE OF KERALA

    REPRESENTED BY THE SECRETARY FOR SPORTS AND

    YOUTH AFFAIRS DEPARTMENT, SECRETARIAT,

    THIRUVANANTHAPURAM -695001.

    2 THE KERALA STATE SPORTS COUNCIL,

    REPRESENTED BY ITS SECRETARY, STATUE JUNCTION,

    PALAYAM, THIRUVANANTHAPURAM-695001.

    3 THE KERALA STATE VOLLEYBALL ASSOCIATION,

    NOORMAHAL, PERUMTHALMANNA P.O., MALAPURAM

    DISTRICT-679322.

    1

    -2-

    4 THE VOLLEYBALL FEDERATION OF INDIA,

    REPRESENTED BY ITS SECRETARY GENERAL, ROOM

    NO.72, JAWAHARLAL NEHRU STADIUM, CHENNAI-

    600003.

    BY ADVS.

    ROSHEN D. ALEXANDER D

    VISHNUDAS HARIDAS

    TINA ALEX THOMAS(K/000532/2004) HARIMOHAN(K/000327/2018)

    OTHER PRESENT:

    SMT.VIDYA KURIAKOSE, GP

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR

    ADMISSION ON 18.05.2022, THE COURT ON THE SAME DAY

    DELIVERED THE FOLLOWING:

    -3-

    P.V.KUNHIKRISHNAN, J.

    ====================================================== W.P.(C) No.40241 of 2018

    ============================================================= Dated this the 18th day of May, 2022

    JUDGMENT

    The learned counsel for the petitioners submitted that the prayers in this writ petition have become infructuous. Therefore, this writ petition is dismissed as infructuous. sd/-

    P.V.KUNHIKRISHNAN

    JUDGE

    das

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    MUHAMMED DANISH C. K. (MINOR) v. THE STATE OF KERALA
    (May 18, 2022)