Ashraf vs State Of Kerala
2022 Latest Caselaw 9512 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                    WP(C) NO. 233 OF 2013
PETITIONERS:

    1     ASHRAF
          S/O.CHEKKU, AGED 39 YEARS,
          KUTTIPULAKKAL HOUSE,MUKKAM, KOZHIKODE DISTRICT.
    2     K.P.KOYA, S/O.KUNHALI,
          AGED 59 YEARS, KALLIKANDATHIL HOUSE
          MUKKAM, KOZHIKODE DISTRICT.
    3     K.P.ISMAIL, S/O.ANDULLA
          KUTTIPALAKKAL HOUSE, MUKKAM,KOZHIKODE DISTRICT.
          BY ADVS.
          SRI.K.MUHAMMED SALAHUDHEEN
          SRI.K.MINTOOB CHAND

RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY SECRETARY OF
          PANCHAYAT, THIRUVANANTHAPURAM.
    2     THE MUKKAM GRAMA PANCHAYATH,
          REP. BY ITS SECRETARY MUKKAM GRAMA PANCHAYATH
          MUKKOM, KOZHIKODE DISTRICT-673602.
    3     THE SECRETARY, MUKKAM GRAMA PANCHAYATH,
          MUKKAM, KOZHIKODE DISTRICT-673602.
    4     THE PRESIDENT MUKKAM GRAMA PANCHAYATH MUKKAM,
          KOZHIKODE DISTRICT-673602.
    5     SUB INSPECTOR OF POLICE,
          MUKKAM POLICE STATION, MUKKAM
          KOZHIKODE DISTRICT-673602.
          BY ADVS.SMT.VIDYA KURIAKOSE, GP
          SRI.AJITH GEORGE
          SRI.P.J.MATHEW


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.08.2022, ALONG WITH WP(C).22530/2012, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.233/2013 & 22530/2012

                                   2




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                    WP(C) NO. 22530 OF 2012
PETITIONER:

           K.P.MURALEEDHARAN
           AGED 47 YEARS, S/O.KARUNAKARAN,
           KRISHNAPURAM HOUSE,MUKKAM P.O., 673 639,
           KOZHIKODE DIST.
           BY ADV SRI.P.K.MOHAMED JAMEEL

RESPONDENTS:

    1      STATE OF KERALA
           REP. BY THE SECRETARY TO GOVERNMENT,
           DEPARTMENT OF LOCAL SELF GOVERNMENT,
           SECRETARIAT, THIRUVANANTHAPURAM - 695 001
    2      MUKKAM GRAMA PANCHAYATH
           REP. BY ITS SECRETARY
           MUKKAM P.O, KOZHIKODE DIST - 673 602
           BY ADVS.
           GOVERNMENT PLEADER SMT.DEEPA NARAYANAN
           SRI.AJITH GEORGE
           SRI.P.J.MATHEW


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2022, ALONG WITH WP(C).233/2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.233/2013 & 22530/2012

                                   3




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
         W.P.(C).Nos.233 of 2013 & 22530 of 2012
            ----------------------------------------------
          Dated this the 25th day of August, 2022


                          JUDGMENT

When these writ petitions came up for consideration,

the learned counsel for the petitioners submitted that the

matters are infructuous.

Therefore, these writ petitions are dismissed as

infructuous.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE