Mahir Hassan vs University Of Calicut
2024 Latest Caselaw 14678 Ker

Kerala High Court

Mahir Hassan vs University Of Calicut on 31 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
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                    WP(C) NO. 36298 OF 2016
PETITIONERS:

    1       MAHIR HASSAN M.K.,
            VAKERI HOUSE, Y.M NAGAR, THENHIPALAM P.O.,
            MALAPPURAM DISTRICT - 673 636
    2       ABDUL BASITH K
            AGED 22 YEARS, KMT HOUSE, KUZHIMANNA P.O.,
            MALAPPURAM DISTRICT
    3       MUHAMMED ANSAR P
            AGED 22 YEARS, PADINHARAMPADI HOUSE, MUNDAKKULAM
            MUTHUVALLUR P.O., MALAPPURAM DISTRICT
            BY ADV. SRI.M.MUHAMMED SHAFI

RESPONDENTS:

    1       UNIVERSITY OF CALICUT
            REP. BY REGISTRAR UNIVERSITY CAMPUS, CALICUT
            UNIVERSITY P.O., MALAPPURAM DISTRICT
    2       THE VICE CHANCELLOR
            UNIVERSITY OF CALICUT UNIVERSITY CAMPUS, CALICUT
            UNIVERSITY P.O., MALAPPURAM DISTRICT
    3       DEAN OF STUDENTS' WELFARE
            DEPARTMENT OF STUDENTS WELFARE, UNIVERSITY OF
            CALICUT, UNIVERSITY CAMPUS, CALICUT UNIVERSITY
            P.O., MALAPPURAM DISTRICT
    4       THE RETURNING OFFICER
            ELECTION TO DEPATMENTAL STUDENTS UNION 2016-17
            UNIVERSITY CAMPUS, CALICUT UNIVERSITY P.O.,
            MALAPPURAM DISTRICT
            BY ADV. SRI.P.C.SASIDHARAN, SC, CALICUT
            UNIVERSITY


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   31.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.36298 of 2016

                              2




              P.V.KUNHIKRISHNAN, J.
               ------------------------------
             W.P.(C)No. 36298 of 2016
       ----------------------------------------------
      Dated this the 31st day of May, 2024




                      JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioners submitted that the matter has become

infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj