Vinodkumar T A vs Director General Of Police
2024 Latest Caselaw 13355 Ker

Kerala High Court

Vinodkumar T A vs Director General Of Police on 23 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      WP(C) NO. 15735 OF 2024
PETITIONERS:

     1       VINODKUMAR T A, AGED 49 YEARS
             S/O ASHOKAN, THARAYIL HOUSE, KANDESWARAM,
             IRINJALAKUDA, THRISSUR, PIN - 680121

     2       KIRAN, AGED 34 YEARS, S/O RAJAN, OTTALI HOUSE,
             KATTOOR, THRISSUR, PIN - 680702

             BY ADV P.A.MUJEEB
             SMT. RESHMA R.



RESPONDENTS:

     1       DIRECTOR GENERAL OF POLICE
             PATTOM, TRIVANDRUM, PIN - 695010

     2       SUPERINTENDENT OF POLICE (RURAL)
             IRINJALAKUDA, THRISSUR, PIN - 680121

     3       DEPUTY SUPERINTENDENT OF POLICE
             IRINJALAKKUDA, THRISSUR, PIN - 680121

     4       PRADEEP P K, AGED 62 YEARS
             PALAZHI HOUSE, IRINJALAKKUDA, THRISSUR - 680121


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15735 OF 2024
                                      2


                                   JUDGMENT

Smt.Reshma R. - learned counsel submitted that

pending this lis the disputes between the parties have been

settled and therefore that this writ petition is not being

pressed.

In the afore circumstances, this writ petition is

dismissed as having been withdrawn.

Sd/- DEVAN RAMACHANDRAN JUDGE stu