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Ansif Benasor vs Union Of India
2023 Latest Caselaw 571 Ker

Citation : 2023 Latest Caselaw 571 Ker
Judgement Date : 11 January, 2023

Kerala High Court
Ansif Benasor vs Union Of India on 11 January, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 891 OF 2023
PETITIONER:

          ANSIF BENASOR,
          AGED 29 YEARS,
          S/O KABEER, VETTTTOR VILABHAGAM, VARKALA TALUK,
          THIRUVANANTHAPURAM RURAL, PIN - 695141

          BY ADVS.
          P.ANOOP (MULAVANA)
          THANIMA S.


RESPONDENTS:

    1     UNION OF INDIA,
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
          MINISTRY OF EXTERNAL AFFAIRS, ROOM NO. 4095, B WING,
          JAWAHARLAL NEHRU BHAWAN, 23-D, JANPATH,
          NEW DELHI, PIN - 110011

    2     SECRETARY TO THE GOVERNMENT HOME DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM,P.O, THIRUVANANTHAPURAM DISTRICT
          PIN - 695001

    3     THE SUPERINTENDENT OF POLICE,
          OFFICE OF THE SUPERINTENDENT OF POLICE,
          FXRF-5CF SHASTRI NAGAR, POOJAPURA,
          THIRUVANANTHAPURAM
          PIN - 695012

    4     THE SUB INSPECTOR OF POLICE,
          ANCHUTHENGU POLICE STATION,
          CHIRAYINKEEZHU,THIRUVANANTHAPURAM, PIN - 695306

    5     THE PASSPORT OFFICER,
          OFFICE OF THE PASSPORT OFFICER,
          REGIONAL PASSPORT OFFFICE ,
          SNSM BUILDING, PETA,KARALKADA JN.P.O,
          KAITHAMUKKU,THIRUVANANTHAPURAM
          PIN - 695024
 WP(C) NO. 891 OF 2023           -2-




            BY ADV.
            SRI.MANU S., DSGI
            SRI.JIMMY GEORGE, GP


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   11.01.2023,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 891 OF 2023       -3-



                        JUDGMENT

Learned counsel for the petitioner seeks permission

to withdraw the writ petition with liberty to file afresh as

there are certain mistakes. Ordered accordingly.

Sd/-

AMIT RAWAL JUDGE vv

 
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