Mullen Sulaiman vs State Of Kerala
2024 Latest Caselaw 13671 Ker

Kerala High Court

Mullen Sulaiman vs State Of Kerala on 27 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                      WP(C) NO. 24977 OF 2017


PETITIONER:

          MULLEN SULAIMAN
          AGED 45,
          S/O.IMBICHI MOHAMMED HAJI,
          PALAPPATTA HOUSE,
          PULIYAKODU MELMURI,
          KUZHIMANNA P.O.,
          MALAPPURAM.
          BY ADVS.
          SRI.K.R.VINOD
          SMT.M.S.LETHA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE PRINCIPAL SECRETARY,
          LOCAL SELF GOVERNMENT (D.B.),
          SECRETARIAT,
          THIRUVANANTHAPURAM,
          PIN-695001.
    2     THE DISTRICT COLLECTOR
          MALAPPURAM DISTRICT,
          UPHILL P.O.,
          MALAPPURAM-673001.
    3     KUZHIMANNA GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,
          KUZHIMANNA P.O.,
          MALAPPURAM-673641.
    4     K.P.ALAVIKUTTY
          S/O.KAMMAD, PENGATTUCHALIL HOUSE,
          AKKAPPARAMBA P.O.,
          KUZHIMANNA,
          MALAPPURAM-673641.
    5     KUNJIKANNAN
          ANAPPATTATHU SCHEDULED CASTE COLONY,
          AKKAPPARAMBA P.O.,
          KUZHIMANNA,
          MALAPPURAM-673641.
 WP(C) NO. 24977 OF 2017

                                        2

        6          TANBEEHUL ISLAM SANGHAM MAHALLE JAMA-ATH
                   COMMITTEE
                   REPRESENTED BY ITS SECRETARY,
                   PULIYACODE MELMURI,
                   AKKAPPARAMBA P.O., KUZHIMANNA,
                   MALAPPURAM-673641.
                   BY ADVS.
                   GOVERNMENT PLEADER
                   SRI.JITHIN LUKOSE
                   SRI.T.M.KHALID
                   SMT.T.J.MARIA GORETTI
                   SMT.V.MIMITA
                   SRI.P.SAMSUDIN
                   SMT.K.P.SUSMITHA
                   SRI.VINOD SINGH CHERIYAN
                   SRI.P.VENUGOPAL 108692

                   SRI. BIMAL K NATH - SR. GP


            THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
   ADMISSION        ON   27.05.2024,   THE   COURT   ON   THE    SAME   DAY
   DELIVERED THE FOLLOWING:
 WP(C) NO. 24977 OF 2017

                                    3


                             JUDGMENT

The learned counsel for the petitioner submitted that

the matter has become infructuous .

Accordingly, this writ petition is dismissed as

infructuous.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 24977 OF 2017

APPENDIX OF WP(C) 24977/2017

PETITIONER EXHIBITS EXHIBIT P1 THE COPY OF THE RESOLUTION OF THE 3RD RESPONDENT DATED 09.05.2013 TO FORWARD THE APPLICATION OF THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P2 THE COPY OF THE NO OBJECTION CERTIFICATE ISSUED BY THE DISTRICT MEDICAL OFFICER, MALAPPURAM, DATED 19.06.2013.

EXHIBIT P3 THE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.21692/2013 DATED 05.09.2013.

EXHIBIT P4 THE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.19049/2013 DATED 05.09.2013.

EXHIBIT P5 THE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 04.06.2014 REJECTING THE APPLICATION SUBMITTED BY THE PETITIONER.

EXHIBIT P6 THE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.6392/2015 DATED 23.06.2015.

EXHIBIT P7 THE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 30.06.2016 REJECTING THE STATUTORY APPEAL FILED BY THE PETITIONER.

EXHIBIT P8 THE COPY OF THE LETTER ISSUED BY THE 6TH RESPONDENT DATED 16.03.2016.