P.A.Sadiq vs Tahsildar, North Paravur
2021 Latest Caselaw 18439 Ker

WP(C) NO. 390 OF 2009                    1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                              WP(C) NO. 390 OF 2009
PETITIONER/S:

              P.A.SADIQ
              AGED 47 YEARS, S/O. ABDUL KHADER,, MANAGING
              PARTNER, ABDU BROTHERS,, GALAZY BUILDINGS, MANIMALA
              ROAD JUNCTION,, EDAPPALLY.P.O, COCHIN-24.

              BY ADVS.
              SRI.T.M.ABDUL LATHEEF
              SRI.A.MUHAMMED HASHIM



RESPONDENT/S:

      1       TAHSILDAR, NORTH PARAVUR

      2       JUNIOR SUPERINTENDENT PARAVUR
              TALUK OFFICE, NORTH PARAVUR.

      3       VILLAGE OFFICER
              KARUMALLOOR VILLAGE,, NORTH PARAVUR.

      4       SUB INSPECTOR OF POLICE
              NORTH PARAVUR POLICE STATION,, NORTH PARAVUR.

              BY ADV GOVERNMENT PLEADER, SMT.DEEPA NARAYANAN,
              SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.09.2021,        THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 390 OF 2009             2




                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                      W.P.(C.) No.390 of 2009
                   --------------------------------------
            Dated this the 7th day of September, 2021


                             JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS