M.C.Devassy @ Chacko Devassy vs The Secretary To The Angamaly ...
2024 Latest Caselaw 8954 Ker

Kerala High Court

M.C.Devassy @ Chacko Devassy vs The Secretary To The Angamaly ... on 27 March, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                           WP(C) NO. 15688 OF 2014


PETITIONER:

              M.C.DEVASSY @ CHACKO DEVASSY
              AGED 73 YEARS
              S/O. CHACKO, MAZHUVANCHERRY HOUSE, VENGOOR,
              KIDANGOOR.P.O., ERNAKULAM.

              BY ADVS.
              SRI.SAJEEVAN KURUKKUTTIYULLATHIL
              SMT.SARITHA THOMAS



RESPONDENT:

              THE SECRETARY TO THE ANGAMALY MUNICIPALITY IN THE CAPACITY
              OF THE REGISTRAR OF BIRTHS AND DEATHS,
              MUNCIPAL OFFICE ANGAMALY, ANGAMALY.P.O. PIN-683572.

              BY ADVS.
              SRI.V.M.KURIAN, SC, ANGAMALY MUNICIPALITY
              SRI. P.P.THAJUDEEN, SC, ANGAMALY MUNICIPALITY
              ANIL K.MUHAMED



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15688 OF 2014


                                2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
              W.P.(C) No.15688 of 2014
         ----------------------------------------------
      Dated this the 27th day of March, 2024



                          JUDGMENT

The above writ petition is filed with the following

prayers:

"i) call for the entire records leading up to Ext. P3 and quash the same by a Writ of Certiorari or other appropriate Writ or Order or direction.

ii) to issue a Writ of Mandamus or other appropriate Writ or direction to the respondent to dispose of the application which is numbered as PH2 11672/13 in accordance with law by issuing the Non- availability Certificate to the petitioner in respect of the non-

registration of the birth of his son who is mentioned in Exhibit P1 and P2;

iii) To grant such other relief's as this Hon'ble court may deem fit in the circumstances of this case." SIC WP(C) NO. 15688 OF 2014

2. The petitioner is aggrieved by Ext.P3. In

Ext.P3 it is only stated that the birth of the child can

be registered in the Panchayath were the child born. I

think, this order need not be interfered by this Court.

Moreover, this writ petition is pending before this

Court from 2014 onwards. If there is any surviving

grievance to the petitioner, the petitioner is free to

agitate the same separately.

With the above observation, this writ petition is

closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 15688 OF 2014

APPENDIX OF WP(C) 15688/2014

PETITIONER EXHIBITS

P1. THE TRUE COPY OF THE SECONDARY SCHOOL LEAVING CERTIFICATE OF THE SON OF THE PETITIONER.

P21. THE TRUE COPY OF THE FRONT PAGE OF THE INDIAN PASSPORT WITH NUMBER K 2876502 OF THE SON OF THE PETITION.

P3. THE TRUE COPY OF THE LATER THE BEARING NO. PH2 11672 DATED 5-11-13 ISSUED BY THE MUNCIPAL OFICE, ANGAMALLY TO THE PETITIONER.

RESPONDENTS EXHIBITS :         NIL


                          //TRUE COPY//


                           PA TO JUDGE