Muhammed Saheed Vannathan vs The Superintendent Of Police
2022 Latest Caselaw 4915 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                   WP(C) NO. 3673 OF 2013
PETITIONER:

          MUHAMMED SAHEED VANNATHAN
          AGED 42 YEARS
          S/O.C.IBRAHIM,
          RESIDING AT ZEENATH MAHAL,
          MUNDAYAD P.O., KANNUR DIST.
          BY ADVS.
          SRI.C.K.SREEJITH
          SMT.MARY RAMZOM LOUIZ


RESPONDENTS:

    1     THE SUPERINTENDENT OF POLICE
          DISTRICT HEAD QUARTERS,
          KANNUR DIST 670 601.
    2     THE SUB INSPECTOR OF POLICE,
          BEKKAL POLICE STATION
          HOSDURG TALUK, KANHANGAD,
          KASARGOD 671 716.
    3     ADDITIONAL DIRECTOR GENERAL OF POLICE
          OFFICE OF ADDITIONAL DIRECTOR GENERAL OF
          POLICE,
          POLICE HEAD QUARTERS,
          TRIVANDRUM 695 001.
    4     THE SECRETARY TO GOVERNMENT
          MINISTRY OF EXTERNAL AFFAIRS
          PARLIAMENT HOUSE, NEW DELHI,
          REPRESENTED BY SENIOR CENTRAL GOVT. STANDING
          COUNCIL,
          HIGH COURT OF KERALA,
          ERNAKULAM 682 031.
    5     AHAMMED NABEEL MOUVAL HAMZA
          S/O.KADER MOUVAL HAMZA
          AGED 30 YEARS,
          RESIDING AT SHAHANY VILLA,
          3/127, P.O.PUNTAL,
          BEKKAL, KANHANGAD,
          KASARGOD 671 716.
          BY ADVS.
          KARTHIK BHAVADASAN
          S.VISHNU (TRIPUNITHURA)
 WP(C) NO.3673 OF 2013
                                         2


                        SMT VINITHA .V SR GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
       ON 29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
       FOLLOWING:
 WP(C) NO.3673 OF 2013
                                         3



                        MOHAMMED NIAS C.P., J
                        .......................................
                         W.P.(C) No.3673 of 2013
                    ................................................
                   Dated this the 29 th day of April, 2022

                                   JUDGMENT

In view of the Memo dated 06.04.2022 filed by the

petitioner, the writ petition is dismissed as not

pressed.

Sd/-

MOHAMMED NIAS C.P., JUDGE

AMV/29/04/2022