Mariyama Mathew vs State Of Kerala
2023 Latest Caselaw 2885 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 2ND DAY OF MARCH 2023 / 11TH PHALGUNA, 1944
                  WP(C) NO. 26937 OF 2021
PETITIONERS:

    1    MARIYAMA MATHEW, AGED 85 YEARS
         W/O.P.K.MATHEW, PLAPPARAMBIL HOUSE, VAKATHANAM
         P.O., KOTTAYAM, KERALA - 686 538.

    2    P.K.MATHEW, AGED 88 YEARS
         S/O.KURIYAN, PLAPPARAMBIL HOUSE, VAKATHANAM P.O.,
         KOTTAYAM, KERALA - 686 53.

    3    SONI JOHN MATHEW, AGED 49 YEARS
         S/O.P.K.MATHEW, PLAPPARAMBIL HOUSE, VAKATHANAM
         P.O., VAKATHANAM VILLAGE, CHANGANCHERRY TALUK,
         KOTTAYAM DIST., REPRESENTED BY HIS POWER ATTORNEY
         HOLDER VARGHESE CHANDY, S/O.CHANDY, MANGALAPPALLY
         (H), AGED 72 YEARS, KUZHIMATTAM P.O., PANACHIKKAD
         VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM DIST., PIN
         - 686 533.

         BY ADV ALEXANDER JOSEPH



RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HOME AFFAIRS, SECRETARIAT,
         THIRUVANANTHAPURAM - 695 001.

    2    THE DISTRICT POLICE CHIEF
         KOTTAYAM DISTRICT, KOTTAYAM - 686 002.
 W.P.(C).No.26937/2021

                                -:2:-

    3       THE INSPECTOR OF POLICE
            VAKATHANAM POLICE STATION, CHANGANCHERRY, KOTTAYAM
            DISTRICT, PIN - 686 538.

    4       MINI K.U., AGED 48 YEARS
            W/O.JACOB P.MATHEW, PLAPPARAMBIL HOUSE, VAKATHANAM
            P.O., VAKATHANAM VILLAGE, CHANGANACHERRY TALUK,
            KOTTAYAM DIST PIN - 686 538.

            BY ADVS.P.V.ANILKUMAR
            E.D.GEORGE D.SARITHA

            S. REKHA,SR. PP




     THIS     WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   02.03.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.26937/2021

                                -:3:-




                          JUDGMENT

Dated this the 2nd day of March, 2023

In view of the judgment delivered in O.P.(Crl) No.430/2021

by this Court, the prayer in this writ petition has become

infructuous.

Accordingly, it is dismissed as infructuous.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp