K.P. Ranjini vs The Secretary, Thalassery ...

Citation : 2022 Latest Caselaw 8795 Ker
Judgement Date : 7 July, 2022

Kerala High Court
K.P. Ranjini vs The Secretary, Thalassery ... on 7 July, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        WP(C) NO. 31941 OF 2013
PETITIONER:

            K.P. RANJINI
            AGED 23 YEARS
            W/O.P.RAVEENDRAN, MULLANKANDY HOUSE,
            KOTTAYAMPOYIL P.O., THALASSERY
            BY ADV SRI.O.D.SIVADAS


RESPONDENTS:

    1       THE SECRETARY, THALASSERY MUNICIPALITY
            THALASSERY MUNICIPALITY, THALASSERY - 670 101.
    2       THALASSERY MUNICIPALITY
            REPRESENTED BY THE SECRETARY, THALASSERY - 670 101.
    3       THE REGISTRAR OF BIRTHS AND DEATHS
            HEALTH INSPECTOR GRADE-I, THALASSERY MUNICIPALITY,
            THALASSERY - 670 101.
            BY ADV SRI.I.V.PRAMOD


            SMT.VIDYA KURIAKOSE, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31941 OF 2013
                                  2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 31941 of 2013
       ----------------------------------------------
         Dated this the 07th day of July, 2022


                        JUDGMENT

The above writ petition is filed with the following prayers:

"(i) issue a writ of mandamus or other writ or direction directing the respondents to issue the birth certificate of the petitioner's son Roshin K.P. born on 16.1.1984 at Karuna Hospital, Chirakkara, Thalassery without any further delay.

(ii) issue such other relief which this Hon'ble Court deem just and fit in the circumstance of the case."[SIC]

2. The main prayer in the writ petition is to issue a direction to the respondents to issue birth certificate of the petitioner's son Roshin K.P. born on 16.1.1984. This writ petition is pending before this Court from 2013 onwards. There is no interim order passed in this case.

If there is any surviving grievance to the petitioner, the petitioner is free to approach the respondent Municipality WP(C) NO. 31941 OF 2013 3 and if the petitioner approached the Municipality, the Municipality will do the needful in accordance to law.

With the above observation, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 31941 OF 2013 4 APPENDIX OF WP(C) 31941/2013 PETITIONER EXHIBITS EXHIBIT P1 : TRUE COPY OF THE APPLICALTION DATED 23.09.2013 SUBMITTED BY THE PETITIONER EXHIBIT P2 : TRUE COPY OF THE APPLICATION DATED 23.09.2013 SUBMITTED BY THE PETITIONER'S HUSBAND EXHIBIT P3 : TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER EXHIBIT P4 : TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER'S HUSBAND EXHIBIT P5 : TRUE COPY OF THE COMMUNICATION DATED 13.11.2013 EXHIBIT P6 : TRUE COPY OF THE LETTER DATED 16.11.2013 SUBMITTED BY THE PETITIONER RESPONDENT'S EXHIBITS: NIL //TRUE COPY// PA TO JUDGE