A.M.Haneefa vs District Legal Services Authority
2024 Latest Caselaw 13456 Ker

Kerala High Court

A.M.Haneefa vs District Legal Services Authority on 24 May, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE EASWARAN S.
            FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                             WP(C) NO. 31542 OF 2018
PETITIONER:

              A.M.HANEEFA
              AGED 71 YEARS
              T.C NO.17/1711(1), SIMLA, POOJAPURA,
              THIRUVANANTHAPURAM.

              BY ADV. PRAVEEN VYASAN


RESPONDENT:

     1        DISTRICT LEGAL SERVICES AUTHORITY
              TRIVANDRUM, O/O THE DISTRICT LEGAL SERVICES AUTHORITY,
              VANCHIYOOR, TRIVANDRUM-695 038.
     2        S.VIJAYAN
              WARDEN, CENTRAL PRISON, POOJAPURA, TRIVANDRUM,
              RESIDING AT MAHIMA, MANNANVILA ROAD,
              THITTAMANGALAM, TRIVANDRUM - 695012

              BY ADVS.
              SRI. K.M. FAISAL, GOVERNMENT PLEADER
              SRI.S.BALACHANDRAN (KULASEKHARAM)
              SRI.V.R.GOPU



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.31542 of 2018

                                    2




                             JUDGMENT

Dated this the 24th day of May, 2024

When the matter is taken up for consideration

today, learned Counsel appearing for the 2nd

respondent submitted that the petitioner expired

two years back and the legal heirs have not been

yet brought on record.

Accordingly, the writ petition is closed as

abated, leaving open the liberty to the petitioner's

legal representatives to come on record, if so

desired.

Sd/-

EASWARAN S.

JUDGE NB/24-5

APPENDIX OF WP(C) 31542/2018

PETITIONER EXHIBITS:

EXHIBIT P1 TRUE COPIES OF THE PETITION DATED 22-05-2013 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT LOK ADALATH EXHIBIT P2 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT IN PL 2920 OF 2013 EXHIBIT P3 TRUE COPY OF THE EXECUTION PETITION AS EP.NO.94 OF 2014 FILED BY 2ND RESPONDENT BEFORE THE HONOURABLE MUNSIFFS COURT EXHIBIT P4 TRUE COPY OF THE HANDWRITTEN LETTER DATED 14/03/2013 EXHIBIT P5 TRUE COPY OF THE LEGAL NOTICE DT.10.06.15 EXHIBIT P6 TRUE COPY OF THE REPLY DATED 15.06.2015

RESPONDENT EXHIBITS:

EXHIBIT R2(a) COPY OF OBJECTION DATED 28/3/2016 FILED BY THE PETITIONER TO E.P.94/2014 BEFORE THE MUNSIFF COURT, THIRUVANANTHAPURAM. EXHIBIT R2(b) COPY OF WITNESS SCHEDULE DATED 2/8/2018 FILED BY THE 2ND RESPONDENT HEREIN IN THE MUNSIFF COURT, THIRUVANANTHAPURAM.

TRUE COPY P.A. TO JUDGE