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A. Abdul Kabeer vs The State Of Kerala
2023 Latest Caselaw 6599 Ker

Citation : 2023 Latest Caselaw 6599 Ker
Judgement Date : 13 June, 2023

Kerala High Court
A. Abdul Kabeer vs The State Of Kerala on 13 June, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                        WP(C) NO. 32075 OF 2016
PETITIONER:

          A. ABDUL KABEER
          AGED 38 YEARS
          S/O.ABDUL HAMEED RAWUTHAR, HILAL MANZIL,KARALIKONAM,
          ARKANNUR PO, AYUR, PIN 691533,KOLLAM DISTRICT
          BY ADVS.
          SRI.P.CHANDRASEKHAR
          SMT.V.A.HARITHA
          SMT.MARY RESHMA GEORGE
          SMT.P.M.MAZNA MANSOOR
          SRI.S.PRASANTH
          SRI.C.R.SYAMKUMAR
          SRI.SOORAJ T.ELENJICKAL
          SMT.SANDHYA R.NAIR


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY,GOVERNMENT OF KERALA,
          SECRETARIAT,THIRUVANANTHAPURAM, PIN 695001
    2     LAND REVENUE COMMISSIONER
          THIRUVANANTHAPURAM, PIN 695033
    3     THE DISTRICT COLLECTOR
          KOLLAM PIN 691001
    4     THE GEOLOGIST
          DEPARTMENT OF MINING AND GEOLOGY,KOLLAM, PIN 691001
    5     SHRI.A.N. CHACKOCHAN
          MANAGING PARTNER, AISWARYA GRANITES,ELAVINNOODU,
          ELEMAD,ARKANNUR PO, PIN 691533, KOLLAM DISTRICT
    6     SHRI. TINSON JOHN
          MANAGING DIRECTOR, AISWARYA GRANITES,ELAVINNOODU,
          ELEMAD, ARKANNUR PO,PIN 691533, KOLLAM DISTRICT
          BY ADVS.
          SRI.G.BHAGAVAT SINGH
          SRI.G.BHAGAVAT SINGH
          SMT.K.V.DHANYA
          SRI.APPU.P.S-GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32075 OF 2016                      2



                                     JUDGMENT

Dated this the 13th day of June, 2023

It is submitted by the learned counsel for the

petitioner that the writ petition has become infructuous.

This writ petition is accordingly dismissed as

infructuous.

Sd/-


                                                           ANU SIVARAMAN
    ska                                                          JUDGE
 

 
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