Sirajudeen vs Sub Divisional Magistrate, Kollam
2024 Latest Caselaw 12973 Ker

Kerala High Court

Sirajudeen vs Sub Divisional Magistrate, Kollam on 22 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                       WP(C) NO. 29458 OF 2013
PETITIONER:

          SIRAJUDEEN
          S/O. ABDUL RAHMAN, THEKKE KUNNATH VEEDU, THANNI,
          KOLLAM.

          BY ADVS.
               SRI.K.SIJU
               SMT.CHITHRA.S.BABU



RESPONDENTS:

    1     SUB DIVISIONAL MAGISTRATE,
          CIVIL STATION, KOLLAM-691 013.

    2     SUB INSPECTOR OF POLICE
          KOTTIYAM POLICE STATION, KOLLAM DISTRICT-686 651.

    3     THE DISTRICT GEOLOGIST
          GEOLOGY DISTRICT OFFICE, DEPARTMENT OF MINING &
          GEOLOGY, KESAVANIKETHAN, ASRAMAM, KOLLAM-691 002.

          BY ADV. SRI. VENUGOPAL V (GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.29458/2013             2




                       JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P. JUDGE

ats