Rajeevan K vs Registrar General, High Court Of ...
2022 Latest Caselaw 12292 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                         W.P.(C) NO.3221 OF 2018
PETITIONER:

              RAJEEVAN K.,
              ADVOCATE, AGED 59 YEARS, S/O.LATE P.KUNHAMBU,
              R/AT KAKKANATH HOUSE,
              P.O. KANHANGAD SOUTH, KASARGOD DISTRICT.

              BY ADVS.
              SRI.SURESH KUMAR KODOTH
              SRI.K.P.ANTONY BINU


RESPONDENTS:

     1        REGISTRAR GENERAL,
              HIGH COURT OF KERALA, ERNAKULAM-682 031.

     2        BAR COUNCIL OF KERALA
              REPRESENTED BY ITS SECRETARY,
              HIGH COURT CAMPUS, ERNAKULAM-682 031.

     3        N.L.MUHAMMED KUNHI
              AGED 66 YEARS, S/O. N. ABDULLA,
              R/AT NELLIYARA, PARAPPA VILLAGE, HOSDURG TALUK,
              P.O. PARAPPA, KASARGOD DISTRICT-671 533.

    R1        SRI.ELVIN PETER P.J.

    R2        SRI.GEORGE MATHEWS

              SRI.B.DEEPAK
              SRI.V.JOHN SEBASTIAN RALPH
    R3
              SRI.K.J.JOSEPH ERNAKULAM
              SRI.V.JOHN THOMAS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               -2-
W.P.(C) NO.3221 OF 2018




                          JUDGMENT

Dated this the 22nd day of December, 2022

Learned Counsel for the petitioner submits that the

writ petition has been rendered infructuous. This is

recorded and the writ petition is dismissed as infructuous.

Sd/-

V.G. ARUN JUDGE bpr