V.P.Rasheed vs State Of Kerala
2024 Latest Caselaw 13372 Ker

Kerala High Court

V.P.Rasheed vs State Of Kerala on 23 May, 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
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                        WP(C) NO. 25459 OF 2014
PETITIONER:

            V.P.RASHEED
            AGED 58 YEARS
            S/O. LATE PAREED KHAN, KAYYA MAHAL, NH BYEPASS,
            EDAPPALLY, ERNAKULAM.

            BY ADVS.
            SRI.SHAIJAN C.GEORGE
            SRI.M.T.AJITH
            SMT.S.REKHA KUMARI
            SMT.SAJITHA GEORGE



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
            REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

    2       DISTRICT COLLECTOR
            CIVIL STATION, KAKKANAD - 682 030.

    3       DEPUTY COLLECTOR LA
            NO.1, KOCHI METRO RAIL PROJECT, CIVIL STATION, KAKKANAD
            - 682 030.

            SRI.RIYAL DEVASSY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.25459 of 2014


                                2

                  P.V.KUNHIKRISHNAN,J.
              ---------------------
                 W.P (C) No.25459 of 2014
           ---------------------------
             Dated this the 23rd day of May, 2024

                           JUDGMENT

The counsel for the petitioner submitted that this writ

petition is infructuous. Hence, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng