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Biju Thomas vs Union Of India
2021 Latest Caselaw 22361 Ker

Citation : 2021 Latest Caselaw 22361 Ker
Judgement Date : 9 November, 2021

Kerala High Court
Biju Thomas vs Union Of India on 9 November, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                       WP(C) NO. 14372 OF 2021
PETITIONERS:

    1     BIJU THOMAS,
          AGED 45 YEARS,
          S/O THOMAS,
          RESIDING AT KODITHOTTATHIL HOUSE,
          POONJAR.P.O, POONJAR THEKKEKKARA,
          POONJAR, KOTTAYAM-686581.
    2     BIJUMON.K.B,
          AGED 48 YEARS,
          S/O.BABY JOHN,
          RESIDING AT KAKKUZHIYIL HOUSE,
          KUMMANNOOR,
          KINDANGOOR, KOTTAYAM-686572.
    3     RAJU.K.M,
          AGED 55 YEARS,
          S/O.KUNNATHUPARAMBIL,
          ARUVITHURA.P.O, ERATTUPETTA,
          KOTTAYAM-686122.
    4     ANTONY GEORGE,
          AGED 57 YEARS,
          S/O VARKEY,
          RESIDING AT KALAPPURAKKAL HOUSE,
          MEENACHIL, ARUVITHURA.P.O, KOTTAYAM-686122.
    5     PETER.N.P,
          AGED 42 YEARS,
          S/O PATHROSE, NEDUMALAYIL,
          PATHAMPUZHA.P.O,
          POONJAR THEKKEKKARA, KOTTAYAM-686582.
    6     SUNNY,
          AGED 48 YEARS,
          S/O DEVASIA, RESIDING AT MOOLAKKUNNEL,
          UCC P.O, ALUVA, UNION CHRISTIAN COLLEGE,
          ERNAKULAM-683102.
    7     JOSE DEVASIA.K,
          AGED 53 YEARS,
          S/O DEVASIA,
          RESIDING AT KALIYAR THOTTAM, KURAVILANGADU,
          KOTTAYAM-686633.

          BY ADVS.
          SRI.S.SABARINADH
          SRI.INDULEKHA JOSEPH
 WP(C).No.14372/2021

                               2



RESPONDENTS:

    1     UNION OF INDIA,
          REPRESENTED THROUGH PRINCIPAL SECRETARY,
          MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
          NEW DELHI-110001.
    2     THE REGISTRAR GENERAL AND CENSUS COMMISSIONER,
          INDIA, NDCC-II BUILDING,
          JAI SINGH ROAD, NEW DELHI-110001.
    3     STATE OF KERALA,
          REPRESENTED THROUGH PRINCIPAL SECRETARY,
          BACKWARD CLASSES DEVELOPMENT DEPARTMENT,
          THIRUVANANTHAPURAM-01.

          BY ADV SRI.JAGADEESH LAKSHMAN, CGC
          SMT.VINITHA B, SR.GOVERNMENT PLEADER
          SRI.P.VIJAYAKUMAR, ASGI


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14372/2021

                                  3




                           JUDGMENT

Dated this the 9th day of November, 2021

The learned counsel for the petitioner submits that

due to subsequent events and passing of Annexure R2(a)

order, the reliefs prayed for being met and therefore this writ

petition has become infructuous. Accordingly, this writ petition

is dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE SR WP(C).No.14372/2021

APPENDIX OF WP(C) 14372/2021

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE PHOTOCOPY OF THE REPLY DATED 24/03/2021 TO RTI APPLICATION BY NO.1/2021 ISSUED BY JUNIOR SUPREINTENDENT (PUBLIC INFORMATION OFFICER),FAMILY COURT,PALA Exhibit P2 A TRUE PHOTOCOPY OF THE RTI APPLICATION DATED 15/03/2021 SUBMITTED BY 2ND PETITIONER BEFORE THE PUBLIC INFORMATION OFFICER,ILAKKAD AND ITS REPLY DATED 13/04/2021 TO RTI APPLICATION DATED 15/03/2021 ISSUED BY PUBLIC INFORMATION OFFICER Exhibit P3 A TRUE PHOTOCOPY OF THE CERTIFICATE DATED 04/06/2012 ADDRESSED TO THE VILLAGE OFFICER,THEKKEKARA REGARDING SNEHA PETER,D/O OF 5TH PETITIONER ISSUED BY FR.MATHEW OF MAR SLEEVA CHURCH Exhibit P4 A TRUE PHOTOCOPY OF THE CERTIFICATE DATED 03/06/2015 ISSUED TO 1ST PETITIONER AS PER G.O.

(MS)NO.376/63/S.EDN.DATED 07/06/93 BY HEADMASTER,S.M.V.H.S.S,POONJAR Exhibit P5 A TRUE PHOTOCOPY OF THE PHOTOGRAPH REVEALING THE ACTIVITITES OF DALIT CATHOLIC MAHAJANA SABHA(DCMS) Exhibit P6 A TRUE PHOTOCOPY OF THE PROGRAM SCHEDULE OF DALIT CATHOLIC MAHAJANA SABHA(DCMS)DATED 07/12/2018. Exhibit P7 A TRUE PHOTOCOPY OF THE PUBLIC NOTICE DATED 25/03/2019 ISSUED BY DALIT CATHOLIC MAHAJANA SABHA(DCMS) Exhibit P8 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 09/08/2017 SUBMITTED BY THE 1ST PETITIONER BEFORE THE CHIEF MINISTER OF KERALA Exhibit P9 A TRUE PHOTOCOPY OF THE LETTER BY NO.19/B2/2018/BCDD DATED 05/02/2018 WP(C).No.14372/2021

ISSUED BY 3RD RESPONDENT TO THE 1ST PETTITIONER Exhibit P10 A TRUE PHOTOCOPY OF THE LETTER BY NO.BCDD B1/35/2019-BCDD DATED 09/01/2020 ISSUED BY 3RD RESPONDENT TO THE 1ST PETITIONER Exhibit P11 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 13/07/21 SUBMITTED BY PETITIONERS BEFORE THE 2ND RESPONDENT.

RESPONDENTS' EXHIBITS:

ANNEXURE R2(a) A TRUE COPY OF THE LETTER NO.12/7/2020-

SS FROM THE OFFICE OF THE SECOND RESPONDENT ADDRESSED TO THE PETITIONER DATED 10.08.2021 ANNEXURE R2(b) A TRUE COPY OF THE NOTIFICAITOIN ISSUED BY THE SECOND RESPONDENT DATED 07.01.2020.

ANNEXURE R2(c) A TRUE COPY ORDER OF THE HON'BLE SUPREME COURT IN WP No.133 OF 2009 DATED 09.04.2009 ANNEXURE R2(d) A TRUE COPY OF THE JUDGMENT OF HIGH COURT OF BOMBAY, NAGPUR BENCH IN THE WRIT PETITION (CIVIL) NO.2258 OF 2010 DATED 02.12.2020 ANNEXURE R2(e) A TRUE COPY OF THE JUDGMENT OF THE HIGH COURT OF MADRAS IN W.P.No.19316 OF 2020 DATED 18.12.2020

 
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