Muhammad Faizal Khan A vs University Of Kerala
2024 Latest Caselaw 33306 Ker

Kerala High Court

Muhammad Faizal Khan A vs University Of Kerala on 15 November, 2024

                                          2024:KER:86003
                              1
WP(C) No.8152 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

 FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA,

                             1946

                 WP(C) NO. 8152 OF 2020

PETITIONERS:

    1    MUHAMMAD FAIZAL KHAN A, AGED 20 YEARS
         S/O. ABDUL RASHEED M, VARUVILAKATHU VEEDU, T.C
         53/1503, VELLAYANI JUNCTION, NEMOM P.O,
         THIRUVANANTHAPURAM. 695 020

    2    PAVANKUMAR A.S, AGED 20 YEARS
         S/O. ANILKUMAR N.K, KRISHNA, VP-96, VENNIYOOR,
         VENGANOOR, THIRUVANANTHAPURAM 695 523 (NOW
         RESIDING AT GOVINDAM, V.P 16/107A, DR. AMBEDKAR
         GRAMAMA, VENGANOOR, THIRUVANNATHAPURAM 695 523.

         BY ADVS.
         V.PHILIP MATHEW
         SRI.GIBI.C.GEORGE



RESPONDENTS:

    1    UNIVERSITY OF KERALA
         REPRESNTED BY ITS REGISTRAR, SENATE HOUSE,
         PALAYAM, THIRUVANANTHAPURAM 695 034

    2    THE VICE CHANCELLOR,
         UNIVERSITY OF KERALA, SENATE HOUSE, PALAYAM,
         THIRUVANANTHAPURAM 695 034

    3    THE CONTROLLERE OF EXAMINATIONS,
         UNIVERSITY OF KERALA, SENATE HOUSE, PALAYAM,
         THIRUVANANTHAPURAM 695 034

    4    THE NODAL OFFICER, STUDENTS GRIEVANCE CELL,
                                                       2024:KER:86003
                                   2
WP(C) No.8152 of 2020

               UNIVERSITY OF KERALA, SENATE HOUSE, PALAYAM,
               THIRUVANANTHAPURAM 695 034

    5          THE PRINCIPAL, NATIONAL COLLEGE, MANACAUD P.O,
               THIRUVANANTHAPURAM 695 009.


               BY ADV SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF
               KERALA


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION       ON   15.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                                2024:KER:86003
                                         3
WP(C) No.8152 of 2020

                                 JUDGMENT

Dated this the 15th day of November, 2024

The writ petition is preferred seeking for a direction

to the 2nd respondent to consider and pass orders on Exts.P6

and P7 representations and for a direction to the 4 th

respondent to restore the entry in Ext.P3. It is the case of

the petitioner that the status of the property of the petitioner

is erroneously shown as 'Nilam' in the BTR and in this regard

he has preferred Exts.P6 and P7 representations before the

2nd respondent.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submits that the

prayers sought for in this writ petition have become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.M.MANOJ JUDGE das 2024:KER:86003

APPENDIX OF WP(C) 8152/2020

PETITIONER EXHIBITS

EXHIBIT P1 COPY OF IDENTITY CARD OF THE FIRST PETITIONER

EXHIBIT P2 COPY OF IDENTITY CARD OF THE SECOND PETITIONER.

EXHIBIT P3 COPY OF REPRESENTATION DATED NIL SUBMITTED BY THE FIRST PETTITIONER BEFORE THE SECOND RESPONDENT

EXHIBIT P4 COPY OF REPRESENTATION DATED NIL SUBMITTED BY THE SECOND PETITIONER BEFORE THE SECOND RESPONDENT

EXHIBIT P5 COPY OF REPRESENTATION DATED NIL SUBMITTED BY THE FIRST PETITIONER BEFORE THE STUDENTS GRIEVANCE CELL.

EXHIBIT P6 COPY OF REPRESENTATION DATED NIL SUBMITTED BY THE SECOND PETITIONER BEFORE THE STUDENTS GRIEVANCE CELL.

EXHIBIT P7 COPY OF JUDGMENT DATED 10-03-2020 PASSED IN W.P(C) NO. 7120/2020

EXHIBIT P8 COPY OF MEMO DATED 12-03-2020 PASSED BY THE JOINT REGISTRAR (EXAMS), UNIVERSITY OF KERALA

EXHIBIT P9 COPY OF TIME TABLE OF 4TH SEMESTER BSW DEGREE EXAMINATIONS.