Mohammed Mishab vs Joint Commissioner Of Customs ...
2021 Latest Caselaw 8594 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                       WP(C).No.959 OF 2021(T)


PETITIONER:

               MOHAMMED MISHAB
               AGED 22 YEARS
               S/O.BASHEER ABDULLA MUHIN, PUTHIYAPURA HOUSE,
               NELLIKUNNU POST, KASARGOD-671 121.

               BY ADVS.
               SRI.M.S.SAJEEV KUMAR
               SMT.A.N.JYOTHILEKSHMI
               SMT.LAKSHMI S KUMAR

RESPONDENTS:

      1        JOINT COMMISSIONER OF CUSTOMS (PREVENTIVE)
               4TH FLOOR, CATHOLIC CENTRE, BROADWAY, COCHIN-682 031.

      2        ASST. COMMISSIONER OF CUSTOMS,
               AIR CUSTOMS, KANNUR INTERNATIONAL AIRPORT, MATTANNUR,
               KERALA-670 702.

               R1-R2 BY ADV. SRI.M.S.AMAL DHARSAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.959/2021               2


                            JUDGMENT

Dated this the 15th day of March 2021

Learned counsel for the petitioner, on instructions, submits

that the passport has already been returned to the petitioner on

08.03.2021 and as such, the writ petition is rendered infructuous.

Accepting the said statement, this writ petition is closed as

infructuous.

Sd/-

A.M.BADAR

JUDGE

smp