Naizha vs S.I. Of Police
2021 Latest Caselaw 9803 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.16827 OF 2015(C)


PETITIONER/S:

                NAIZHA, AGED 37 YEARS
                W/O SAJEED, RAMLA MANZIL, MAVELIKKARA P.O.,
                VALLIKUNNAM VILLAGE, MAVELIKKARA TALUK,
                ALAPPUZHA DISTRICT. (OWNER OF A LORRY BEARING
                REGISTRATION NO.KL-31-D-458)

                BY ADV. SRI.P.M.ZIRAJ

RESPONDENT/S:

                S.I. OF POLICE, KARUNAGAPPALLY POLICE STATION
                KARUNAGAPPALLY POLICE KOLLAM DISTRICT, PIN:678864.


OTHER PRESENT:

                SR GP SMT REKHA C NAIR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16827 OF 2015(C)          ..2..




                            JUDGMENT

Dated this the 23rd day of March 2021

The learned Counsel for the petitioner submits

that the writ petition has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN SB/24/03/2021 JUDGE

//true copy // P.A to Juge