Abdul Nasir M vs State Of Kerala
2024 Latest Caselaw 14694 Ker

Kerala High Court

Abdul Nasir M vs State Of Kerala 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. 37853 OF 2016
PETITIONER:

            ABDUL NASIR M.,
            AGED 30 YEARS, S/O.MOHAMMAD, MALINGA HOUSE,
            MUTTAM POST, SHRIYA, KASARAGOD DISTRICT,
            PIN - 671 321. PRESENTLY RESIDING AT C-7, INNU
            APARTMENTS, KURAVANKONAM, KOWDIAR,
            THIRUVANANTHAPURAM, PIN - 695 003.
            BY ADVS.
            SRI.S.JUSTUS
            SRI.MANU HUSSAIN

RESPONDENTS:

    1       THE STATE OF KERALA
            REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
            TAXES AND REGISTRATION, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.
    2       THE INSPECTOR GENERAL OF REGISTRATION
            OFFICE OF THE INSPECTOR GENERAL OF REGISTRATION,
            VANCHIYOOR, THIRUVANANTHAPURAM, PIN - 695 035.
    3       THE MARRIAGE OFFICER AND SUB REGISTRAR
            PATTOM, KOWDIAR VILLAGE, THIRUVANANTHAPURAM,
            PIN - 695 004.
            BY ADV.
            SRI.RIYAL DEVASSY, GP
     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.37853 of 2016

                              2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
             W.P.(C)No. 37853 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

petitioner submitted that the matter has become

infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM