Abdul Jaleel N.K vs State Of Kerala
2023 Latest Caselaw 799 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                        WP(C) NO. 20486 OF 2013
PETITIONER:

          ABDUL MAJEED, NADUVILEKALATHIL HOUSE,
          INDUSTRIAL ESTATE ROAD, MANJERI - 676 121


          BY ADVS.
          SMT.K.P.SANTHI
          SMT.BEENA JOHN
          SRI.R.JAYAKRISHNAN MUTHUKULAM


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
          GOVERNMENT, HOME DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001
    2     SUPERINTENDENT OF POLICE, MALAPPURAM - 676505
    3     THE CIRCLE INSPECTOR OF POLICE, MANCHERRY - 676 121
    4     THE SUB INSPECTOR OF POLICE,
          MANCHERRY POLICE STATION - 676 121
          SRI.K.M.FAISAL, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20486 OF 2013

                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 20486 of 2013
       ----------------------------------------------
       Dated this the 12th day of January, 2023


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE