Vikraman vs State Of Kerala
2023 Latest Caselaw 6135 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        WP(C) NO. 9915 OF 2014
PETITIONER:

            VIKRAMAN
            S/O.KUNJACHAN, RESIDING AT PADANNEL KALATHIL
            (GREESHMALAYAM), KLAPPANA NORTH,
            KLAPPANA P.O., KOLLAM-690525.
            BY ADVS.
            SRI.DIPU.R
            SRI.SANAL P.RAJ


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY,
            DEPARTMENT OF HOME AFFAIRS, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695001.
    2       SUB DIVISIONAL MAGISTRATE (R.D.O).
            KOLLAM, OFFICE OF THE SUB DIVISIONAL MAGISTRATE,
            COLLECTORATE, KOLLAM-691013.
    3       SUB INSPECTOR OF POLICE
            OCHIRA POLICE STATION, OCHIRA P.O.,
            KOLLAM- 690526.
    4       JAYACHANDRAN
            S/O.SREEDHARA PANICKER,
            RESIDING AT ILLIKKULATHU VEEDU, KLAPPANA SOUTH,
            KLAPPANA P.O., KOLLAM-690525.


            SMT. MARY BEENA JOSEPH -SENIOR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No.9915 of 2014
                                      2




                                 JUDGMENT

The learned counsel for the petitioner submitted that with

passage of time nothing survives in this case.

Recording the submission of the learned counsel for the

petitioner, the writ petition is closed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

SMF

//TRUE COPY// PA TO JUDGE