Jayendran S vs The District Police Chief
2023 Latest Caselaw 9394 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
            FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                             WP(C) NO. 27587 OF 2023
PETITIONER:

              JAYENDRAN S
              AGED 65 YEARS, S/O. SHIVAN PILLAI
              RESIDING AT SHIVAPRADOSHAM, METHODU LANE, THAMALAM,
              POOJAPURA P.O., THIRUVANANTHAPURAM, PIN - 695 012.

              BY ADVS.
                        N.ANAND
                        RAJESH O.N.
                        HARIKRISHNAN K.U.



RESPONDENTS:

     1        THE DISTRICT POLICE CHIEF
              THIRUVANANTHAPURAM CITY KANAKA NAGAR, NANTHANCODE,
              THIRUVANANTHAPURAM, PIN - 695 033.

     2        THE STATION HOUSE OFFICER
              THIRUVALLOM POLICE STATION, THIRUVANANTHAPURAM,
              PIN - 695 027.

     3        STATE CO-OPERATIVE ELECTION COMMISSION (SCEC)
              REPRESENTED BY ITS SECRETARY, CO-BANK TOWERS, PALAYAM,
              VIKAS BHAVAN P.O., THIRUVANANTHAPURAM, PIN - 695 033.

     4        THE RETURNING OFFICER
              THIRUVANANTHAPURAM DISTRICT TAXI DRIVERS CO-OPERATIVE
              SOCIETY T. NO. 723, FORT, THIRUVANANTHAPURAM,
              PIN - 695 023.

     5        THE THIRUVANANTHAPURAM DISTRICT TAXI DRIVERS CO-OPERATIVE
              SOCIETY T. NO. 723
              FORT, THIRUVANANTHAPURAM, PIN - 695 023.
              REPRESENTED BY ITS SECRETARY

              BY ADVS.
                        RESHMI THOMAS (GP)
                        P.C.SASIDHARAN (R4)
                        C.M. NAZAR (SC FOR SCEC)

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.27587 of 2023          2




                          JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P.

JUDGE

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