Zarine Habeeb vs National Human Rights Commission
2022 Latest Caselaw 584 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

          FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943

                            WP(C) NO. 24234 OF 2011

PETITIONER/S:
            ZARINE HABEEB
            ROAD, COCHIN 682 018.

             BY ADVS.
             SMT.SUMATHY DANDAPANI (SR.)
             SRI.MILLU DANDAPANI


RESPONDENT/S:

     1       NATIONAL HUMAN RIGHTS COMMISSION
             FARIDKOT HOUSE,COPERNICUS MARG,NEW DELHI 110 001,, REPRESENTED
             BY ITS SECRETARY GENERAL.

     2       THE UNDER SECRETARYCO-ORDINATION
             NATIONAL HUMAN RIGHTS COMMISSION,, FARIDKOT HOUSE,COPERNICUS
             MARG,NEW DELHI 110 001

     3       FACULTY CO-ORDINATOR
             NATIONAL INSTITUTE OF HUMAN RIGHTS NATIONAL LAW, SCHOOL OF
             INDIA UNIVERSITY,NAGARBHAVI,BENGALURU, 560 202.

     4       NATIONAL INSTITUTE OF HUMAN RIGHTSNHR
             NATIONAL LAW SCHOOL OF INDIA UNIVERSITY,, NAGARBHAVI,BENGALURU
             560 202,REPRESENTED BY THE, FACULTY CO-ORDINATOR , NIHR.

             BY ADVS.
             ASSISTANT SOLICITOR GENERAL
             S.MANU
             SRI.GEORGE JOHNSON
             SRI.GEORGE JOHNSON


OTHER PRESENT:

             SRI.ASWIN SEDHUMADHAVAN, GP


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

14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    P.V.KUNHIKRISHNAN, J
              --------------------------------------------
                  W.P.(C.) No. 24234 of 2011
                 --------------------------------------
           Dated this the 14th day of January, 2022


                           JUDGMENT

When this matter came up for consideration, the counsel

for the 4th respondent submitted that the amount due to the

petitioner is handed over to the counsel for the petitioner by

way of Demand Draft. The counsel for the petitioner submitted

that the same is received. In the light of the above submission,

nothing survives in this writ petition.

Therefore, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1 PHOTOCOPY OF LETTER DATED 15.1.2009 OF THE 1ST RESPONDENT ISSUED TO THE PETITIONER VIDE D.O.NO.7/9/208/P.R.P&P

EXT.P2 PHOTOCOPY OF REPLY DATED 6.1.2010 SUBMITTED BY THE PETITIONER BEFORE THE VICE CHANCELLOR OF THE 3RD RESPONDENT.

EXT.P3 PHOTOCOPY OF COMMUNICATION RECEIVED BY THE PETITIONER FROM THE 2ND RESPONDENT VIDE REF.NO.7(9)/2008- PRP&P DATED 6.1.2011

EXT.P4 PHOTOCOPY OF LAWYER NOTICE ISSUED BY ADV.G.GOPALAKRISHNAN NAIR, ON BEHALF OF THE PETITIONER TO THE RESPONDENTS ON 12.2.2011

EXT.P5 PHOTOCOPY OF POSTAL RECEIPTS EVIDENCING DISPATCH OF EXT.P4 LAWYER NOTICE TO THE RESPONDENTS

EXT.P6 PHOTOCOPY EMAIL DATED FEBRUARY 22, 2011 OF THE 3RD RESPONDENT ADDRESSED TO THE PETITIONER

EXT.P7 PHOTOCOPY OF THE REPLY DATED 23.2.2011 OF THE PETITIONER TO THE 3RD RESPONDENT

EXT.P8 PHOTOCOPY OF THE REPLY DATED 23.2.2011 OF THE PETITIONER FROM THE ADDL.PRIVATE SECRETARY TO THE HON.MOS (HOME)

EXT.P9 PHOTOCOPY OF LETTER FROM THE 2ND RESPONDENT TO THE ADDL.PRIVATE SECRETARY TO THE HON.MOS (HOME) VIDE DO NO.7/9/2008-PRP&P DATED 22.6.2011

RESPONDENT'S EXHIBITS : NIL