Abdul Kalam Azad M.S vs The Bar Council Of Kerala
2024 Latest Caselaw 10461 Ker

Kerala High Court

Abdul Kalam Azad M.S vs The Bar Council Of Kerala on 11 April, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
 THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 31739 OF 2017
PETITIONER:

            ABDUL KALAM AZAD M.S.
            S/O.LATE MUHAMMED SHEREEF,
            AGED 56 YEARS, KHAYAR NIVAS, VADAKKEVILA P.O.,
            KOLLAM,PIN-691010.
            BY ADVS.
            SRI.A.C.DEVY
            SRI.A.M.ABDULLA


RESPONDENTS:

    1       THE BAR COUNCIL OF KERALA
            BAR COUNCIL BHAVAN, NEAR HIGH COURT CAMPUS,
            KOCHI-682031, REPRESENTED BY ITS SECRETARY.
    2       THE BAR COUNCIL OF INDIA
            21, ROUSE AVENUE INSTITUTIONAL AREA, NEW DELHI-2,
            REPRESENTED BY ITS SECRETARY.
            R1 BY ADV SRI.T.T.RAKESH
            R2 BY ADV SRI.RAJIT, SC, BCI



     THIS     WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON     11.04.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.31739 of 2017

                                   2


                            JUDGMENT

Dated this the 11th day of April, 2024

The petitioner has approached this Court aggrieved by the

demand of payment of higher fee for enrolment by the Bar

Council of Kerala, he being a retired Government servant.

Petitioner challenges Ext.P3 notification and the amendment of

Rule 2(a) of Chapter V of Bar Council of Kerala Rules. On

06.10.2017, this Court passed an interim order in his favour and

on the basis of the same he got enrolled on 17.12.2017.

2. When the writ petition was taken up for hearing, the

learned counsel for the petitioner submitted that the petitioner

has no further grievance to be redressed. The learned counsel

appearing for the Bar Council also submitted that the writ

petition can be closed as the petitioner has already enrolled.

Hence, nothing survives in this writ petition.

Writ Petition is accordingly closed.

Sd/-

S.MANU, JUDGE skj

APPENDIX OF WP(C) 31739/2017

PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE RELIEVING CERTIFICATE DATED 31.05.2017 ISSUED TO THE PETITIONER BY JOINT-DEVELOPMENT COMMISSIONER (R.E) FROM RURAL DEVELOPMENT DEPARTMENT, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE DEGREE OF BACHELOR OF LAWS CERTIFICATE DATED 27.08.1991 ISSUED TO THE PETITIONER FROM UNIVERSITY OF KERALA.

EXHIBIT P3 A TRUE COPY OF THE ENROLLMENT FEES STRUCTURE PUBLISHED BY THE BAR COUNCIL OF KERALA IN ITS OFFICIAL WEBSITE, BARCOUNCILOFKERALA.ORG AND ACCESSED BY PETITIONER ON 05.06.2017.

EXHIBIT P4 A TRUE COPY OF THE ENROLLMENT APPLICATION NO.747/2017 SUBMITTED BEFORE THE BAR COUNCIL OF KERALA DATED 27.09.2017.