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Thomas Babu vs Marriage Officer Fo Alangad Sub ...
2021 Latest Caselaw 22498 Ker

Citation : 2021 Latest Caselaw 22498 Ker
Judgement Date : 9 November, 2021

Kerala High Court
Thomas Babu vs Marriage Officer Fo Alangad Sub ... on 9 November, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                      WP(C) NO. 2374 OF 2013


NAME AND ADDRESS OF THE PETITIONERS:

    1     THOMAS BABU
          AGED 38 YEARS
          RESIDING AT THOTTATHIL HOUSE,
          NEDUMBASSERY P.O,
          ALUVA - 683 585

    2     DR.ISSAC BABU,
          AGED 36 YEARS,
          RESIDING AT THOTTAHIL HOUSE,
          NEDUMBASSERY P.O,
          ALUVA - 683 585

          BY ADVS.
          SRI.BABU KARUKAPADATH
          SRI.JAGAN GEORGE
          SRI.KANDAMPULLY RAHUL
          SRI.K.A.NOUSHAD
          SRI.P.G.PRAMOD
          SMT.M.A.VAHEEDA BABU



NAME AND ADDRESS OF THE RESPONDENTS:

    1     MARRIAGE OFFICER FOR THE ALANGAD SUB REGISTRY,
          SUB REGISTRAR OFFICE,
          ALANGAD,
          KONGURPALLY P.O,
          PIN - 683 518

    2     MR.BABURAJ,
          S/O.C THOMAS,
          RESIDING AT THOTTATHIL HOUSE,
          NEDUMBASSERY P.O,
          ALUVA - 683 585

    3     MRS.LEELA,
          AGED ABOUT 45 YEARS,
          MANAYATH HOUSE, 12,
 WP(C) NO.2374/2013
                           2

        EAST KADUNGALLUR - 683 102

        BY ADV. SMT.DEEPA NARAYANAN, SENIOR
        GOVERNMENT PLEADER




     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.2374/2013
                         3




              P.V.KUNHIKRISHNAN, J
        -------------------------------
             W.P.(C)No.2374 of 2013
       --------------------------------
     Dated this the 09th day of November 2021

                     JUDGMENT

The learned counsel appearing for the

petitioners submitted that the writ petition

has become infructuous.

Therefore, this Writ petition is dismissed

as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM

 
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