Thyagarajan vs The Sub Inspector Of Police, ...
2022 Latest Caselaw 8659 Ker

WP(C) NO. 29279 OF 2012            1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                          WP(C) NO. 29279 OF 2012
PETITIONER/S:
     1    THYAGARAJAN
          AGED 35 YEARS
          SON OF SUNDHARAN, RESIDING AT MADAMBIKKATTIL HOUSE,
          NALOOR VILLAGE, THALAPPILLY TALUK, THRISSUR DISTRICT
          (OWNER OF LORRY BEARING REGISTRATION NO. KL-13-J-
          4782).

      2        VIJAYAKRISHNAN
               AGED 25 YEARS
               SON OF GANGADHARAN, RESIDING AT KARUMATHIL HOUSE,
               KALLEDUTHUPADY, MUNDATHIKODU VILLAGE, THALAPPILLY
               TALUK, THRISSUR DISTRICT (DRIVER OF LORRY BEARING
               REGISTRATION NO. KL-13-J-4782).

      3        BIJU K.JOHN
               AGED 37 YEARS
               SON OF JOHNY, RESIDING AT KEEZHEDATH HOUSE, ATHANI
               (P.O.), NALOOR VILLAGE, THALAPPILLY TALUK, THRISSUR
               DISTRICT (OWNER CUM OPERATOR OF HITACHI BEARING
               SERIAL NO. HHKHN102CC0001110).

               BY ADV SRI.P.M.ZIRAJ


RESPONDENT/S:
          THE SUB INSPECTOR OF POLICE, WADAKKANCERY POLICE
          STTION, THRISSUR DISTRICT
          WADAKKANCHERY POLICE STATION, THRISSUR DISTRICT, PIN-
          680324.


OTHER PRESENT:
          SMT. VIDYA KURIAKOSE GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29279 OF 2012               2




                          P.V.KUNHIKRISHNAN, J
                    --------------------------------------------
                        W.P.(C.) No. 29279 of 2012
                       --------------------------------------
                   Dated this the 6th day of July, 2022


                                 JUDGMENT

The counsel for the petitioners submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS