Mujeeb Rahman.K vs District Collector Malappuram
2022 Latest Caselaw 10682 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                                  WP(C) NO. 34970 OF 2017
PETITIONERS:

      1        MUJEEB RAHMAN.K, AGED 43 YEARS
               AGED 43 YEARS, S/O. AHMAD, PUNCHALAKKAL HOUSE, PALLIKKAL P.O.,
               MALAPPURAM.

      2        SHAMSUDHEEN, AGED 48 YEARS, S/O. ERUTTI, CHEDAKUTHU HOUSE,
               PALLIKKAL P.O., MALAPPURAM.

      3        SAIDALAVI, AGED 49 YEARS, S/O. VEERAAN, CHALADY HOUSE, PALLIKKAL P.O.,
               MALAPPURAM.

      4        MOHAMMED ARIFA, AGED 46 YEARS, S/O. SAIDALAVI, CHANATHPARAMBU HOUSE,
               PALLIKKAL P.O.,MALAPPURAM.

               BY ADV SRI.L.RAJESH NARAYAN


RESPONDENTS:

      1        DISTRICT COLLECTOR, COLLECTORATE,
               UP HILL, MALAPPURAM, KERALA - 676 505.

      2        REVENUE DIVSIIONAL OFFICER, TIRUR - 676 110.

      3        DISTRICT REGISTRAR (GENERAL), O/O THE DISTRICT REGISTRAR GENERAL,
               MALAPPURAM - 670 502.

      4        SUB INSPECTOR OF POLICE, TIRUR - 620 116.

      5        SECRETARY, PALLIKKAL JUMA MASJID MAHALLU COMMITTEE, PALLIKKAL P.O.,
               MALAPPURAM - 673 653.

      6        SECRETARY, PALLIKKAL GRAMA PANCHAYATH,
               PALLIKKAL P.O., MALAPPURAM - 673 653.

               BY ADV SRI.R.RAMADAS

               R1 TO 4 - SRI.JOBY JOSEPH, SENIOR GOVERNMENT PLEADER

       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34970 OF 2017
                                           :: 2 ::


                                       JUDGMENT

Dated this the 21st day of October 2022

This writ petition is filed seeking the following reliefs:

"i) issue a writ in the nature of mandamus or any such other writ, direction or orders commanding the 3 rd respondent to forthwith ensure that the 5th respondent initiates action to register the marriage of the children of the members of the mahallu in the register maintained with it even if it is conducted by persons not prescribed by the mahallu;

ii) issue a writ in the nature of mandamus or any such other writ, direction or orders commanding the 5 th respondent to issue certificate of marriage of the children of the petitioners after entering the same in the register maintained with it forthwith;

iii) issue a writ in the nature of mandamus or any such other writ, direction or orders commanding the respondents 1 to 3 to issue necessary orders forthwith to ensure that the 5 th respondent registers the marriage of the children of the members of the mahallu in the register maintained with it even if it is conducted by persons not prescribed by the mahallu;

iv) issue a writ in the nature of mandamus or any such other writ, direction or orders commanding the 6th respondent to forthwith issue marriage certificate of the children of the petitioners on their producing affidavits of witnesses."

2. On this day, when the matter came up for consideration, learned

counsel for the petitioner submitted that the matter has become

infructuous.

Accordingly, writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes