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Judgment
8 paragraphs · 190 wordsS. Manikumar, CJ
The petitioner has filed this writ petition seeking the following reliefs:
Issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Exts.P8, P9 and P11 orders and set aside the same;
To issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext. P12 order and set aside the same.
To issue a writ of mandamus or any other appropriate writ or order restraining the 5th respondent from continuing as Vigilance Officer of the Kerala Tourism Development Corporation.
To issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents 1 to 3 to terminate the service of the 5th respondent as Vigilance Officer of the Kerala Tourism Developmet Corporation.
However, today, when the matter is taken up for consideration, Ms. Gouri Balagopal, learned counsel representing the learned counsel for the petitioner, submitted that the reliefs sought for in the writ petition has become infructuous.
Placing on record the said submission, instant writ petition is dismissed as infructuous.