Arjun Babu T vs State Police Chief
2021 Latest Caselaw 13923 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                        WP(C) NO. 25682 OF 2019
PETITIONER/S:

            ARJUN BABU T.,
            AGED 23 YEARS
            S/O.SURESH BABU, SEMAS,
            THEKKEPURAKKAL HOUSE,
            CHERUVANOOR, KOLATHARA P.O.,
            KOZHIKODE - 673 655.

            BY ADVS.
            P.VIJAYA BHANU (SR.)
            SRI.P.M.RAFIQ
            SRI.M.REVIKRISHNAN
            SRI.V.C.SARATH
            SRI.VIPIN NARAYAN
            SRI.THOMAS J.ANAKKALLUNKAL
            SRI.AJEESH K.SASI
            SMT.POOJA PANKAJ
            SRUTHY N. BHAT


RESPONDENT/S:

     1      STATE POLICE CHIEF,
            POLICE HEADQUARTERS,
            VAZHUTHACADU - 695 010.

     2      COMMISSIONER OF POLICE,
            THIRUVANANTHAPURAM CITY,
            THIRUVANANTHAPURAM - 695014.

     3      STATION HOUSE OFFICER,
            MUSEUM POLICE STATION,
            THIRUVANANTHAPURAM - 695 033.

     4      PRINCIPAL, GOVERNMENT LAW COLLEGE,
            THIRUVANANTHAPURAM - 695037.
 WP(C) NO. 25682 OF 2019
                                 2




    5       THE UNIT SECRETARY,
            STUDENTS FEDERATION OF INDIA,
            GOVERNMENT LAW COLLEGE UNIT,
            THIRUVANANTHAPURAM - 695 037.


            SRI. N.B. SUNIL NATH, GP


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   06.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 25682 OF 2019
                               3




               P.V.KUNHIKRISHNAN, J.
             ===================
              WP(C) No. 25682 OF 2019
             ===================
          Dated this the 6th day of July 2021


                      JUDGMENT

The learned counsel for the petitioner submitted that,

the prayers in the writ petition are infructuous. Therefore,

the writ petition is dismissed as infructuous.

(Sd/-)

P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 25682 OF 2019

APPENDIX OF WP(C) 25682/2019

PETITIONER ANNEXURE

EXHIBIT P1 COPY OF THE PETITION PREFERRED BY THE MOTHER OF THE PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P2 COPY OF THE TIME TABLE FOR FOURTH SEMESTER EXAMINATIONS CONDUCTED BY THE UNIVERSITY OF KERALA.

EXHIBIT P3 COPY OF THE PETITION FILED BY THE STUDENTS OF THE GOVT. LAW COLLEGE, THIRUVANANTHAPURAM TO THE 1ST RESPONDENT DATED 17/09/2019.

                         // True Copy    //


                           PA to Judge