Lijo Cheriyan vs M/S.Hinduja Leyland Finance Ltd
2023 Latest Caselaw 8141 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                        WP(C) NO. 5110 OF 2016
PETITIONER:

           LIJO CHERIYAN
           AGED 36 YEARS
           S/O.CHERIYAN, CHENNAMKERIYATHU, AREEPARAMBU P.O.,
           AREEPARAMBU VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT
           (OWNER OF LORRY BEARING REGISTRATION NUMBER KL-05-AK-
           3175).

           BY ADV
           SRI.P.M.ZIRAJ


RESPONDENTS:

    1      M/S.HINDUJA LEYLAND FINANCE LTD
           2ND FLOOR, AMBILI BUILDING, WARRIAM ROAD,
           ERNAKULAM DISTRICT-682016,
           REPRESENTED BY ITS BRANCH MANAGER.

    2      THE MANAGER
           THE HINDUJA LEYLAND FINANCE LTD, 2ND FLOOR, AMBILI
           BUILDING, WARRIAM ROAD, ERNAKULAM DISTRICT-682016.

    3      THE SUB INSPECTOR OF POLICE
           KOTTAYAM EAST POLICE STATION, KOTTAYAM DISTRICT-686003.

    4      THE SUB INSPECTOR OF POLICE
           CHERTHALA POLICE STATION, ALAPPUZHA DISTRICT-688524.

    5      THE DISTRICT POLICE CHIEF
           KOTTAYAM DISTRICT-686001.

    6      THE DISTRICT POLICE CHIEF
           ALAPPUZHA DISTRICT-688001.

    7      THE STATE POLICE CHIEF
           THIRUVANANTHAPURAM-695001.

    8      THE STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT,
           HOME DEPARTMENT, GOVERNMENT OF KERALA,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
 WP(C) NO. 5110 OF 2016          -2-




            BY ADV
            SRI.APPU P.S., GOVERNMENT PLEADER
            SRI.P.SHRIHARI


     THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   31.07.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 5110 OF 2016     -3-



                         JUDGMENT

Learned Counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, this writ

petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE vv