Nanditha Abdul Latheef vs State Of Kerala
2023 Latest Caselaw 7644 Ker

WP(C) NO. 22211 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                          WP(C) NO. 22211 OF 2023
PETITIONER/S:
          NANDITHA ABDUL LATHEEF
          AGED 40 YEARS
          RESIDING @ PONNU COTTAGE, MYLAPORE.P.O, KOLLAM, PIN
          - 691589

               BY ADVS.
               R.KISHORE (KALLUMTHAZHAM)
               AMAR S.R.


RESPONDENT/S:
     1    STATE OF KERALA
          REPRESENTED BY SECRETARY DEPARTMENT OF SOCIAL
          JUSTICE, SECRETARIAT, THIRUVANTHAPURAM, PIN - 695001

      2        DISTRICT COLLECTOR
               OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE,
               KOLLAM, PIN - 691001

      3        CHAIRMAN
               CHILD WELFARE COMMITTEE, JUVENILE HOME
               PREMISES,BEACH ROAD, KOLLAM, PIN - 691001

      4        JAVAD
               AGED 44 YEARS
               RESIDING @ MUDICHIRA PUTHENVEEDU, NEDUMBANA.P.O,
               KOLLAM, PIN - 691576


OTHER PRESENT:
          SRI.B.S.SYAMANTAK, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 22211 OF 2023               2




                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C.) No. 22211 of 2023
                     --------------------------------------
                 Dated this the 14th day of July, 2023


                                 JUDGMENT

The above writ petition is filed with following prayers :

i) "Issue a Writ of Mandamus or any appropriate writ, order or direction setting aside Exhibit: P3 issued by the 3 rd respondent in the interest of Justice.

ii) Issue a Writ of Certiorari or any appropriate writ or Order calling up the records pertaining to Exhibit: P3 and Quashing the same.

iii) Issue a Writ of Mandamus or any appropriate writ, order or direction declaring that the Permanent Custody of the breast feeding child is with the Petitioner.

iv) Any other relief which this Hon'ble court may deem fit.

v) Grant cost of the writ Petition." [SIC]

2. When this writ petition came up for consideration,

the learned Government Pleader submitted that the order

passed by the 3rd respondent is recalled and the same is

produced with a memo. If that is the case, the prayers in this

writ petition are infructuous.

Recording the submission of the writ petition, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 22211/2023

PETITIONER EXHIBITS

Exhibit:P1 THE TRUE COPY OF THE MARRIAGE CERTIFICATE DATED 19.07.2021

Exhibit:P2 THE TRUE COPY OF THE BIRTH CERTIFICATE OF THE MINOR CHILD DATED 15.04.2021

Exhibit:P3 THE TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 19.04.2023