Sree Vishweshwara Mahavishnu ... vs V.N. Ambujakshan
2021 Latest Caselaw 24001 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                    &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
    MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943
                           WA NO. 1656 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 19001/2021 OF HIGH COURT OF KERALA
APPELLANTS:

     1        SREE VISHWESHWARA MAHAVISHNU KSHETRAM
              REPRESENTED BY ITS SECRETARY, MANAPURAM P.O., CHERTHALA,
              ALAPPUZHA-688526.
     2        THE SECRETARY,
              SREE VISHWESHWARA MAHAVISHNU KSHETRAM, CHERTHALA,
              ALAPPUZHA-688526.
              BY ADVS.
              P.BIJIMON
              R.SABU
              ABRAHAM JOSEPH
              N.SURESH
              JACOB SAMUEL

RESPONDENTS:

     1        V.N. AMBUJAKSHAN
              AGED 65 YEARS
              S/O. NARAYANAN, VELIPARAMBIL, MANAPURAM P.O., CHERTHALA,
              ALAPPUZHA-688526.
     2        THE DISTRICT POLICE CHIEF,
              CCSB ROAD, CIVIL STATION WARD, ALAPPUZHA, KERALA-688012.
     3        THE DEPUTY SUPERINTENDENT OF POLICE,
              CHERTHALA, ALAPPUZHA-688524.
     4        THE SUB INSPECTOR OF POLICE,
              POOCHAKKAL POLICE STATION, MANAPURAM P.O., CHERTHALA,
              ALAPPUZHA-688526.
              SRI.T.K.SHAJAHAN SENIOR GP

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 13.12.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.1656/2021                 - 2 -




               K.Vinod Chandran & C. Jayachandran JJ
                    -----------------------------------
                      Writ Appeal No.1656 of 2021
                    ------------------------------------
               Dated, this the 13th day of December, 2021

                               JUDGMENT

We were not happy with the appeal especially since the order of

the learned Single Judge is innocuous and only directs appropriate action

in accordance with law. Learned counsel for the appellants submits that

the appellants are not pressing the matter.

The Writ appeal is dismissed as not pressed.

Sd/-

K.Vinod Chandran Judge

sd/-

C.Jayachandran, Judge lgk