Kerala High Court
Katharuppa vs Moideenkutty on 17 October, 2024
Author: V.G.Arun
Bench: V.G.Arun
2024:KER:77200
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
WP(C) NO. 1505 OF 2023
PETITIONER/S:
KATHARUPPA
AGED 80 YEARS
SON OF SAIDAALI MOLLA,YYAMMADAKKAL, CHERUKUDANGADU
P.O., PARUTHUR VILLAGE, PATTAMBI TALUK, PALAKKAD
DISTRICT, PIN - 679305.
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENT/S:
1 MOIDEENKUTTY
AGED ABOUT 52 YEARS, KEEZHILLATHUPARAMBIL, KODUMUNDA
P.O., PATTAMBI, PALAKKAD DISTRICT, PIN - 679303.
2 SADIK
AGED ABOUT 38 YEARS, VELUTHEDATHUTHODI HOUSE, KODUMUNDA
P.O., PATTAMBI, PALAKKAD DISTRICT, PIN - 679303.
3 BASHEER
SON OF MUHAMMED KUTTY, AGED ABOUT 40 YEARS, THOTTUNGAL
HOUSE, CHERUKUDANGAD P.O., PALLIPRAM, PATTAMBI,
PALAKKAD DISTRICT, PIN - 679305.
4 NAZAR
SON OF ABOOBACKER, AGED ABOUT 39 YEARS,
VELUTHODATHPALLIYALIL, CHERUKUDANGAD P.O., PALLIPRAM,
PATTAMBI, PALAKKAD DISTRICT, PIN - 679305.
5 SUB INSPECTOR OF POLICE
THRITHALA POLICE STATION, PALAKKAD DISTRICT,
2024:KER:77200
WP(C) NO. 1505 OF 2023 2
PIN - 676503.
6 DEPUTY SUPERINTENDENT OF POLICE
SHORNUR, PALAKKAD DISTRICT, PIN - 679121.
7 DISTRICT POLICE CHIEF
PALAKKAD, PALAKKAD DISTRICT, PIN - 678014.
8 ROAD SAFETY AUTHORITY
PALAKKAD DISTRICT REPRESENTED BY ITS CHAIRMAN, DISTRICT
COLLECTOR, PALAKKAD, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD DISTRICT, PIN - 678013.
9 REGIONAL TRANSPORT OFFICER
PALAKKAD, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD
DISTRICT, PIN - 678001.
0 JOINT REGIONAL TRANSPORT OFFICER
PALAKKAD, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD
DISTRICT, PIN - 678001.
11 PARUTHUR GRAMA PANCHAYATH
PALLIPRAM P.O., PATTAMBI, PALAKKAD DISTRICT REPRESENTED
BY ITS SECRETARY, PIN - 679305.
12 THE SECRETARY, PARUTHUR GRAMA PANCHAYATH
PALLIPRAM P.O., PATTAMBI, PALAKKAD DISTRICT, PIN -
679305.
BY ADVS.
RAIHANATH T.H.
Haroon Rasheed A
SRI.P.S.APPU, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO. 1505 OF 2023 3
JUDGMENT
The learned counsel for the petitioner submits that the
writ petitioner is no more and hence the matter may be closed
reserving the right of the legal heirs to approach this Court, if
warranted.
In view of the above submission, the writ petition is
dismissed as abated.
Sd/-
V.G.ARUN
JUDGE
Sru
2024:KER:77200
APPENDIX OF WP(C) 1505/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE PHOTOGRAPHS OF AUTO RICKSHAWS PARKED IN
FRONT OF THE BUILDING OF PETITIONER.
Exhibit P2 TRUE COPY OF COMMUNICATION DATED 24.2.2020
ISSUED BY THE PUBLIC INFORMATION OFFICER OF
ELEVENTH RESPONDENT PANCHAYATH TO ONE
MR.MUNEER A.
Exhibit P3 TRUE COPY OF THE RECEIPT DATED 11.3.2021
ISSUED BY THE ELEVENTH RESPONDENT IN
CONNECTION WITH THE COMPLAINT SUBMITTED BY
THE PETITIONER.
Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 11.1.2023
SUBMITTED BY THE PETITIONER BEFORE THE FIFTH
RESPONDENT WITH COPY TO THE SIXTH RESPONDENT.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED 12.01.2023
SUBMITTED BEFORE THE 8TH RESPONDENT
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 12.01.2023
SUBMITTED BEFORE THE 10TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED 12.01.2023
SUBMITTED BEFORE THE 12TH RESPONDENT.
RESPONDENTS EXHIBITS
Exhibit R12 (1) True copy of the decision of Traffic
Regulatory Committee dated 29/1/2022.
Exhibit R12 (2) True copy of the decision of Traffic
regulatory Committee dated 9/1/2023.
