Jose D.Kalleli vs State Of Kerala
2024 Latest Caselaw 16473 Ker

Kerala High Court

Jose D.Kalleli vs State Of Kerala on 11 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

          TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946

                           WP(C) NO. 6103 OF 2016

PETITIONER/S:

            JOSE D.KALLELI
            AGED 47 YEARS
            KALLELI HOUSE, OPPOSITE S.H.COLLEGE, CHALAKUDY-680307.

            BY ADVS.
            SRI.A.JAYASANKAR
            SRI.MANU GOVIND
            SRI.C.V.MANUVILSAN
            SRI.S.SABARINADH



RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME AFFAIRS,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2      THE DISTRICT MAGISTRATE (EXECUTIVE)
            THRISSUR, CIVIL STATION, THRISSUR-680003.

     3      THE ADDITIONAL DISTRICT MAGISTRATE (EXECUTIVE)
            THRISSUR, CIVIL STATION, THRISSUR-680003.

     4      THE DISTRICT POLICE CHIEF
            CIVIL STATION, AYYANTHOLE, THRISSUR-680003.


OTHER PRESENT:

            SRI.IMAM GRIGORIUS KARAT-GP




      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 11.06.2024,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.6103 of 2016

                                      2




                             JUDGMENT

The learned counsel for the petitioner filed memo dated

11.06.2024 to the effect that he has been instructed by the party not

to proceed with the matter further.

Heard. Memo recorded.

The writ petition is dismissed as not pressed.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.6103 of 2016

APPENDIX OF WP(C) 6103/2016

PETITIONER EXHIBITS

P1 : TRUE COPY OF THE RENEWAL ORDER NO.C7.75503/08/K.DIS PASSED BY R2 ON 17-6-2010.

P2 : TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER WITH R2 DT.20-12-2-2011.

P3 : TRUE COPY OF THE SAID NOTICE NO.C7/38348/10 DT.21-4-2012.

P4 : TRUE COPY OF THE WRITTEN SUBMISSIONS MADE BY THE PETITIONER BEFORE R2 ON 9-5-12.

P5 : TRUE COPY OF THE REQUEST LETTER MADE BY THE PETITIONER BEFORE R2 ON 11-6-2016.

P6 : TRUE COPY OF THE REPLY COMMUNICATION NO.C5- 2650/16 FROM THE R2 TO THE PETITIONER DT.28-1-16.

P7 : TRUE COPY OF THE DECLINING ORDER NO.C7/38348/10/K.DIS PASSED BY R3 ON 3-7-12.

P8 : TRUE COPY OF THE CIRCULAR NO.76689/F1/09/HOME ISSUED BY THE JOINT SECRETARY OF HOME AFFAIRS ON 14- 9-2010.

P9 : TRUE COPY OF THE JUDGMENTS PASSED BY THIS HON'BLE COURT IN O.BALANARAYANAN V.STATE OF KERALA AND CHANDRAN NAIR V.ADDL.DISTRICT MAGISTRATE, KARARAGOD.