Kuthubudheen vs The District Superintendent Of ...
2022 Latest Caselaw 9808 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                        WP(C) NO. 23793 OF 2016

PETITIONER/S:

           KUTHUBUDHEEN
           AGED 33 YEARS
           S/O.ABDUTTY, AGED 33 YEARS, ATTUPURATH HOUSE,PORUR P.O.,
           NILAMBUR TALUK,MALAPPURAM DISTRICT.
           BY ADV SRI.U.K.DEVIDAS


RESPONDENT/S:

     1     THE DISTRICT SUPERINTENDENT OF POLICE
           MALAPPURAM, MALAPPURAM DISTRICT - 676 505.
     2     THE SUB INSPECTOR OF POLICE
           WANDOOR POLICE STATION,MALAPPURAM DISTRICT - 679 328.
     3     NANI ALIAS SAKKEER,
           AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER,MUNDAMBRA HOUSE, KARULAI P.O., NILAMBUR
           TALUK,MALAPPURAM DISTRICT - 679 344.
     4     THE PASSPORT OFFICER,
           PASSPORT OFFICE, MALAPPURAM,MALAPPURAM DISTRICT - 679 505.
           BY ADVS.

           SMT.C.G.PREETHA, CGC
           R4 BY SRI. MANU S., ASG OF INDIA




           R1 AND 2- SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 23793/2016                :2:



                              SHAJI P. CHALY, J.
            ---------------------------------------------------------
                         W.P.(C). No. 23793 of 2016
              ---------------------------------------------------------
                  Dated this the 26th day of August, 2022.

                              JUDGMENT

The petitioner has filed this writ petition seeking the following

reliefs:

1. A writ of mandamus or any other appropriate writ, order or direction to the fourth respondent to renew or issue a fresh passport to the petitioner.

2. A writ of mandamus or any other appropriate writ, order or direction to the first and second respondents to take appropriate action in Exts. P2, P3 and P5 complaints forthwith.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv