Elizebath Chakkappan vs Korah K.Varghese
2022 Latest Caselaw 6166 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                               &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                      WA NO. 1424 OF 2021
AGAINST THE JUDGMENT IN WP(C).NO.11241/2021 OF HIGH COURT
                           OF KERALA
APPELLANTS/RESPONDENTS 4 TO 7:

    1       ELIZEBATH CHAKKAPPAN, AGED 78 YEARS,
            W/O LATE CHAKKAPPAN, CHINGAMTHARA VEETTIL,
            MAROTTICHUVADU KARA, VAZHAKKALA VILLAGE,
            EDAPPALLY, ERNAKULAM,PIN-682024.

    2       ROY, AGED 55 YEARS,
            S/O.LATE CHAKKAPPAN, CHINGAMTHARA VEETTIL,
            MAROTTICHUVADU KARA, VAZHAKKALA VILLAGE,
            EDAPPALLY, ERNAKULA, PIN-682024.

    3       JOJO, AGED 48 YEARS,
            S/O.LATE CHAKKAPPAN, CHINGAMTHARA VEETTIL,
            MAROTTICHUVADU KARA, VAZHAKKALA VILLAGE,
            EDAPPALLY, ERNAKULA, PIN-682024.

    4       JIJO, AGED 46 YEARS,
            S/O LATE CHAKKAPPAN, CHINGAMTHARA VEETTIL,
            MAROTTICHUVADU KARA, VAZHAKKALA VILLAGE,
            EDAPPALLY, ERNAKULA, PIN-682024.

            BY ADVS. M/S.SAJI.P.JOSEPH, K.T.SAJU, G.MINI,
            A.SEENA, DEEPESH E.S., THANKARAJAN P.K., DAYANA
            MATHEW


RESPONDENTS/RESPONDENTS 1 TO 3/PETITIONER:

    1       KORAH K.VARGHESE, AGED 60 YEARS,
            S/O.M.V.VARGHESE, KILITHATTIL HOUSE,
            KUNNATHANADU TALUK,
            VENGOOR WEST VILLAGE, CHUNDAKKUZHI.P.O,
            ERNAKULAM-683546.
     2          THE DIRECTOR GENERAL OF POLICE, POLICE HEAD
               QUARTERS, PATTOM.P.O, THIRUVANANTHAPURAM,PIN-
               695004.

    3          SUPERINTENDENT OF POLICE, ALUVA RURAL, ALUVA,
               PIN-683101.

    4          THE STATION HOUSE OFFICER, KALAMASSERY POLICE
               STATION, KALAMASSERY, ERNAKULAM, PIN-683104.

               SMT. PRINCY XAVIER, SR.G.P.


        THIS    WRIT    APPEAL   HAVING     BEEN   FINALLY   HEARD    ON
01.06.2022,       THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
   ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
=============================================
              W.A. No. 1424 of 2021
  [arising out of the impugned judgment dated 28.9.2021 in WP(C). No. 11241/2021]
=============================================
          Dated this the 1st day of June, 2022

                               JUDGMENT

ALEXANDER THOMAS, J.

Today when the matter has been taken up for consideration,

Sri.Saji P.Joseph, learned counsel appearing for the

appellants/respondents 4 to 7 in the WP(C), would submit on the

basis of instructions of his parties that the matter in this case have

already been settled out of court, and therefore the appeal has

become infructuous and can be closed accordingly.

Recording the above submission, the above Writ Appeal will

stand dismissed as infructuous.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

MMG