Jamaliyath vs The Union Territory Of ...
2021 Latest Caselaw 2140 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MRS. JUSTICE SHIRCY V.

   TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      WP(C).No.28768 OF 2020(U)


PETITIONER :-

                JAMALIYATH
                AGED 37 YEARS
                D/O. SAINUL ABID, THIRINIPURA HOUSE,
                KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP

                BY ADV. SRI.BABU S. NAIR

RESPONDENTS :-

      1         THE UNION TERRITORY OF LAKSHADWEEP
                REPRESENTED BY ITS ADMINISTRATOR,
                KAVARATTI ISLAND, PIN-682 555

      2         THE DISTRICT POLICE CHIEF,
                KAVARATTI, UNION TERRITORY OF LAKSHADWEEP,
                PIN-682 555

      3         THE STATION HOUSE OFFICER,
                KAVARATTI POLICE STATION,
                UNION TERRITORY OF LAKSHADWEEP,
                PIN-682 555

                R1-3 BY ADV. MANU S., SCGC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28768 OF 2020

                               2




                           JUDGMENT

Dated this the 19th day of January 2021

The learned counsel for the petitioner

submitted that the matter is not pressed. It is

recorded.

Accordingly, this petition is dismissed as

not pressed.

Sd/-

SHIRCY V.

JUDGE SMA