Deepa Ignatious vs State Of Kerala
2024 Latest Caselaw 26793 Ker

Kerala High Court

Deepa Ignatious vs State Of Kerala on 5 September, 2024

                                                 2024:KER:67506

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

 THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                    WP(C) NO. 14648 OF 2021


PETITIONER/S:

          DEEPA IGNATIOUS
          AGED 52 YEARS
          W/O LATE DR. IGNATIOUS K.J, RESIDING IN THE ADDRESS
          KALLAPARAMBAN HOUSE, CHERIYAVAPALASSERY ACHAN
          LODGE ROAD, NEDUMBASSERY VILLAGE, ANGAMALY
          P.O.ERNAKULAM DISTRICT-683 573.



          BY ADV G.SREEKUMAR (CHELUR)


RESPONDENT/S:

    1     STATE OF KERALA
          REP BY THE SECRETARY TO THE GOVERNMENT, HOME
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM DISTRICT, PIN-695 001.

    2     THE CIRCLE INSPECTOR OF POLICE,
          OFFICE OF THE CIRCLE INSPECTOR OF POLICE,
          NEDUMBASSERY POLICE STATION, NEDUMBASSERY
          P.O.ERNAKULAM DISTRICT, PIN-683 111

    3     THE STATION HOUSE OFFICER,
          NEDUMBASSERY POLICE STATION, NEDUMBASSERY
          P.O.ERNAKULAM DISTRICT, PIN-683 111.
                                                  2024:KER:67506
WP(C) NO. 14648 OF 2021

                                -2-


    4       ABRAHAM
            AGED 70 , FATHERS NAME NOT KNOWN, RESIDING IN THE
            ADDRESS PURAKADAN HOUSE, CHERIYAVAPALASSERY
            ACHAN LODGE ROAD, NEDUMBASSERY VILLAGE,
            ANGAMALY SOUTH P.O.ERNAKULAM DISTRICT-683 573.



OTHER PRESENT:

            GP SRI. RIYAL DEVASSY


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                            2024:KER:67506
WP(C) NO. 14648 OF 2021

                                 -3-



                            JUDGMENT

(Dated this the 5th day of September 2024)

The counsel for the petitioner submits that the writ

petition has become infructuous.

Recording the above submission, writ petition is

dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE

JS