Shareefa Beevi vs The State Of Kerala
2024 Latest Caselaw 22965 Ker

Kerala High Court

Shareefa Beevi vs The State Of Kerala on 31 July, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE EASWARAN S.
 WEDNESDAY, THE 31 ST DAY OF JULY 2024 / 9TH SRAVANA,
                                  1946
                    WP(C) NO. 34424 OF 2018
PETITIONER/S:

             SHAREEFA BEEVI
             AGED 62 YEARS
             PUTHUPARAMBIL HOUSE, PAINGANAM, MUNDAKKAYAM
             P.O, KOTTAYAM 686 513.
             BY ADVS.
             P.K.IBRAHIM
             SMT.K.P.AMBIKA
             SRI.A.L.NAVANEETH KRISHNAN

RESPONDENT/S:

     1       THE STATE OF KERALA
             DEPARTMENT OF GENERAL ADMINISTRATION(MINORITY
             WELFARE), SECRETARIAT(ANNEX),
             THIRUVANANTHAPURAM 695001
     2       THE DIRECTOR,
             MINORITY WELFARE DEPARTMENT, 4TH FLOOR, VIKAS
             BHAVAN, THIRUVANANTHAPURAM, PIN-695001.
     3       DR.P.T.SANUDHEEN,
             WHITE HOUSE, AMAYANNUR P.O., KOTTAYAM, PIN-
             686025.
             BY ADVS.
             GOVERNMENT PLEADER
             SRI.K.P.MUJEEB


OTHER PRESENT:

             SR.GP- SMT. RESHMI K.M


         THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON   31.07.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.34424 of 2018

                               -2-



                           JUDGMENT

Dated this the 31st day of July, 2024

Learned Counsel for the petitioner submits

that the matter has become infructuous.

Therefore, the writ petition is dismissed as

infructuous.

Sd/-

EASWARAN S. JUDGE Scl/