Nissar Ahamed vs The Inspector General Of ...
2021 Latest Caselaw 5307 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                      WP(C).No.29673 OF 2015(H)



PETITIONER:

               NISSAR AHAMED
               S/O. KALLATRA ABBAS HAJI,
               RESIDING AT RAHMATH MANZIL,
               POST KALNAD, KASARAGOD -671 317.

               BY ADVS.
               SRI.JOY THATTIL ITTOOP
               SRI.A.G.ADITYA SHENOY
               SRI.BIJISH B.TOM


RESPONDENTS:

      1        THE INSPECTOR GENERAL OF REGISTRATION
               DEPARTMENT OF REGISTRATION,
               VANCHIYUR P.O.,
               THIRUVANANTHAPURAM - 695 035.

      2        THE DEPUTY INSPECTOR GENERAL OF REGISTRATION
               OFFICE OF THE DEPUTY INSPECTOR GENERAL OF
               REGISTRATION, NORTH ZONE,
               OPPOSITE HEAD POST OFFICE,
               KOZHIKODE - 673 001.

      3        THE SUB REGISTRAR
               OFFICE OF THE SUB REGISTRAR,
               KASARAGOD - 671 121.

      4        SMT.FAREEDA
               W/O.ABDULKHADER THIDIL,
               RESIDING AT DURGA HIGH SCHOOL ROAD,
               KANHANGAD, HOSDURG TALUK,
               KASARAGOD 671 315

      5        T.K.SAFREENA
               D/O.ABDULKHADER THIDIL,
               RESIDING AT DURGA HIGH SCHOOL ROAD,
               KANHANGAD, HOSDURG TALUK,
               KASARAGOD 671 315
 WP(C).No.29673 OF 2015(H)

                               2




      6      T.K. SHARMINA
             D/O.ABDULKHADER THIDIL,
             RESIDING AT DURGA HIGH SCHOOL ROAD,
             KANHANGAD, HOSDURG TALUK,
             KASARAGOD 671 315

             BY ADVS. SRI.P.BENNY THOMAS
                      SRI.M.GOPIKRISHNAN NAMBIAR
                      SRI.K.JOHN MATHAI
                      SRI.JOSON MANAVALAN
                      SRI.KURYAN THOMAS
             GOVERNMENT PLEADER SRI.SYAMJIRAM


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29673 OF 2015(H)

                               3




                            JUDGMENT

Learned counsel for the petitioner prays that he

may be permitted to withdraw the writ petition

without prejudice to his right to approach any other

forum for appropriate reliefs.

Writ petition is hence dismissed as withdrawn

with the above liberty.

Sd/-

T.R.RAVI JUDGE

Pn