Kerala High Court
Keepat Acharabiyoda Attaby vs Thekku Keelappura Jameelabi on 1 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
OP(C)NO. 786 OF 2021
AGAINST THE ORDER IN I.A.NO.19/2020 IN O.S.NO.7/2020 OF THE SUB
COURT, AMMINI ISLAND, LAKSHADWEEP.
PETITIONERS:
1 KEEPAT ACHARABIYODA ATTABY,
AGED 44 YEARS
D/O. KASIMIKOYA,
KEEPAT ACHARABIYODA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
2 KEEPAT ACHARABIYODE SAUDABI
AGED 42 YEARS
D/O. KASIMIKOYA,
KEEPAT ACHARABIYODA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
3 KEEPAT ACHARABIYODA ALI AKBAR,
AGED 32 YEARS
S/O. KASIMIKOYA,
KEEPAT ACHARABIYODA HOUSE,
AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
4 KEEPAT ACHARABIYODA SAIFULLA
AGED 30 YEARS
S/O. KASIMIKOYA, KEEPAT ACHARABIYODA HOUSE,
AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
5 KEEPAT ACHARABIYODA FAREEDA BEEGAM,
AGED 28 YEARS
D/O. KASIMIKOYA, KEEPAT ACHARABIYODA HOUSE,
AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553. ALL THE
PETITIONER/PETITIONER/PLAINTIFFS ARE REPRESENTED BY
POA KEEPAT ACHARABIYODA MOHAMMED KOYA,
AGED 56YEARS, S/O. SAITHUKOYA,
KEEPAT ACHARABIYODA HOUSE,
AGATHI ISLAND,
UT OF LAKSHAWEEP 682 553.
BY ADVS. P.M.MOHAMMED SALIH
SRI.T.M.MUHAMED HAFEES
O.P.(C)No.786/2021
-:2:-
SMT.K.SINDHU ELIAS
SHRI.SARATH KARTHA
RESPONDENTS:
1 THEKKU KEELAPPURA JAMEELABI
D/O. LATE KEEPAT ACHARABIYODA ABOOBAKCR KOYA,
THEKKU KEELAPPURA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
2 AMMIPPURA VALIYABI,
D/O. LATE KEEPAT ACHARABIYODA ABOOBAKCR KOYA,
AMMIPPURA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
3 THEKKU KEELAPPURA MUHAMMED KOYA,
D/O. LATE KEEPAT ACHARABIYODA ABOOBAKCR KOYA, THEKKU
KEELAPPURA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
4 AMMIPPURA ATTAKOYA,
D/O. LATE KEEPAT ACHARABIYODA ABOOBAKCR KOYA,
AMMIPPURA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
5 THEKKU KEELAPPURA SAINABA,
D/O. LATE KEEPAT ACHARABIYODA ABOOBAKCR KOYA,
THEKKU KEELAPPURA HOUSE, AGATHI ISLAND,
UT OF LAKSHADWEEP 682 553.
BY ADVS. LAL K.JOSEPH
SURESH SUKUMAR
KOYA ARAFA MIRAGE
ANZIL SALIM
CHACKO MATHEWS K.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C)No.786/2021
-:3:-
Dated this the 1st day of March,2023
JUDGMENT
The original petition is filed to direct the Court of
the Subordinate Judge, Amini Island, to consider and
dispose of I.A.No.19/2020 in O.S.No.7/2020.
2. Pursuant to the order dated 21.02.2023 passed
by this Court, the Chief Ministerial office of the above
court has informed this Court that the suit itself was
disposed of and the entire records have been forwarded
to the District Court, Kavaratti.
3. In the light of the above communication, I hold
that the original petition has become infructuous.
Resultantly, the original petition is dismissed as
infructuous.
Sd/-
C.S.DIAS,JUDGE
DST/01.03.2023 //True copy/
P.A.To Judge
