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Uma Sankar C.G vs The State Of Kerala
2021 Latest Caselaw 13529 Ker

Citation : 2021 Latest Caselaw 13529 Ker
Judgement Date : 1 July, 2021

Kerala High Court
Uma Sankar C.G vs The State Of Kerala on 1 July, 2021
WP(C) NO. 28237 OF 2019            1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                          WP(C) NO. 28237 OF 2019
PETITIONER/S:

               UMA SANKAR C.G.
               AGED 51 YEARS
               S/O.K.C.GOPALAN, CHALAPPILLIL HOUSE, TRIPPUNITHURA,
               PIN-682301

               BY ADV NAVANEETH.N.NATH



RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF HOME,
               STATE SECRETARIAT, THIRUVANANTHAPURAM-695001

      2        THE CITY POLICE COMMISSIONER,
               ERNAKULAM CITY, ERNAKULAM-682011

      3        THE CIRCLE INSPECTOR OF POLICE
               HILL PALACE POLICE STATION, TRIPPUNITHURA,
               ERNAKULAM-682301

      4        THE SUB INSPECTOR OF POLICE,
               HILL PALACE POLICE STATION, TRIPPUNITHURA,
               ERNAKULAM-682301

      5        SOMAN
               AGED 64 YEARS
               S/O.LATE NARAYANAN, MANNATTIL HOUSE, MEKKARA
               AYYANKALI ROAD, THEKKUMBHAGAM, TRIPPUNITHURA-682301


OTHER PRESENT:
          SRI.N.B.SUNIL NATH, GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28237 OF 2019                2



                         P.V.KUNHIKRISHNAN, J
                    --------------------------------------------
                        W.P.(C.) No.28237 of 2019
                       --------------------------------------
                   Dated this the 1st day of July, 2021


                                 JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 28237/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE WARNING LETTER DATED 14.02.2017

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 06.09.2019 ISSUED TO THE 5TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGMENT CARD/PROOF OF DELIVERY OF THE REGISTERED COMMUNICATION DATED 12.09.2019 OF EXHIBIT P2

EXHIBIT P4 TRUE COPY OF THE MEMORANDUM OF PLAINT AND THE INJUNCTION APPLICATION DATED 17.10.2019 SUBMITTED BY THE 5TH RESPONDENT BEFORE THE HON'BLE MUNSIFF COURT, ERNAKULAM

EXHIBIT P5 TRUE COPY OF THE NOTICE CONTAINING AGENDA AND SCHEDULE OF PROGRAM OF GENERAL BODY MEETING TO BE HELD ON 27.10.2019

EXHIBIT P6 TRUE COPY OF THE RECEIPT ISSUED BY SIVA CATERS, MEKKARA, TRIPPUNITHURA ACKNOWLEDGING THE RECEIPT OF ADVANCE AMOUNT OF RS.10.10,000/- FROM THE PETITIONER

EXHIBIT P7 TRUE COPY OF THE COMPLAINT DATED 21.10.2019 FILED BY THE PETITIONER AS THE SECRETARY OF THE SABHABEFORE THE 3RD RESPONDNET

EXHIBIT P8 TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICE OF THE 3RD RESPONDNT DATED 21.10.2019

EXHIBIT P9 TRUE COPY OF THE COMPLAINT DATED 22.10.2019 SUBMITTED BEFORE THE 2ND RESPONDENT

EXHIBIT P10 TRUE COPY OF THE POSTAL RECEIPT EVIDENCING SUBMISSION OF EXHIBIT P9 BEFORE THE 2ND RESPONDENT

 
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