Najala Mujeeb vs State Of Kerala
2021 Latest Caselaw 12492 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 19TH DAY OF MAY 2021 / 29TH VAISAKHA, 1943
                      WA NO. 658 OF 2021
AGAINST THE JUDGEMENT IN 7163/2021 OF HIGH COURT OF KERALA
                        DATED 9.4.2021,
APPELLANT/PETITIONER:


     NAJALA MUJEEB
     W/O. MUJEEB RAHMAN, THEKKINIKKADAN HOUSE,
     EDAVANNA P.O, MALAPPURAM, PIN-676 541


RESPONDENTS/RESPONDENTS:


   STATE OF KERALA
   REPRESENTED BY THE SECRETARY TO GOVERNMENT,
1.
   KERALA PRISONS AND CORRECTIONAL SERVICES DEPARTMENT,
   GOVERNMENT SECRETARIAT, TRIVANDRUM-695 001
   DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL SERIVES,
2. PRISONS HEADQUARTERS, POOJAPPURA,
   THIRUVANANTHAPURAM-695 012.
     THE SUPERINTENDENT,
3.
     CENTRAL PRISON, KANNUR, PIN-670 004

       BY SR. GOVERNMENT PLEADER SRI. ARAVINDAKUMAR BABU


     THIS WRIT APPEAL HAVING          BEEN   FINALLY HEARD ON
19.05.2021, THE COURT ON THE          SAME   DAY DELIVERED THE
FOLLOWING:
        W.A. No. 658 of 2021
                                             2



                                  JUDGMENT

---------------------------------------------- Dated this the 19th day of May, 2021

S. Manikumar, CJ.

Though being aggrieved by the judgment in W.P(C). No.7163 of

2021 dated 9.4.2021, instant writ appeal is filed. On this day, when the

matter came up for hearing, Mrs. Sherin Shajahan, learned counsel for

the appellant submitted that nothing survives in this appeal for further

adjudication.

3. Submission is placed on record. She further submitted that

appellant would take steps seeking regularisation of the period of

overstay to the competent authority.

Writ appeal is closed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.

W.A. No. 658 of 2021

APPENDIX

PETITIONER'S EXHIBITS ANNEXURE P1 - A TRUE COPY OF THE APPLICATION ALONG WITH ENCLOSURES DATED 22.02.2021 FOR REGULARIZATION FILED BEFORE THE HON'BLE CHIEF MINISTER. ANNEXURE P2 - TRUE COPY OF THE ORDER DATED 01.04.2021 ISSUED BY THE SUPERINTENDENT , CENTRAL PRISON, KANNUR. ANNEXURE P3 - TRUE COPY OF THE COVID 19 TEST REPORT DATED 09.04.2021.