Devaprasad @ Panan vs The State Of Kerala
2024 Latest Caselaw 27135 Ker

Kerala High Court

Devaprasad @ Panan vs The State Of Kerala on 6 September, 2024

                                                 2024:KER:68146

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                    WP(C) NO. 10120 OF 2021


PETITIONER/S:

          DEVAPRASAD @ PANAN,
          AGED 62 YEARS
          S/O LATE VASUDEVAN, MELEPPURA VEEDU, KADAKURSSI,
          KANNADI P.O, PALAKKAD-678701.



          BY ADV BINOY VASUDEVAN


RESPONDENT/S:

    1     THE STATE OF KERALA,
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
          GOVERNMENT, HOME DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     THE DISTRICT POLICE CHIEF
          OFFICE OF THE DISTRICT POLICE CHIEF,
          D.P.O. ROAD, YAKKARA, PALAKKAD, PIN-678003.

    3     THE CIRCLE INSPECTOR OF POLICE
          OFFICE OF THE CIRCLE INSPECTOR, PALAKKAD, PIN-678001.

    4     THE SUB INSPECTOR OF POLICE
          TOWN SOUTH POLICE STATION, PALAKKAD, PIN-678001.
                                                        2024:KER:68146
WP(C) NO. 10120 OF 2021

                                   -2-
     5        PRABHALACHANDRIKA
              AGED 64 YEARS
              W/O LATE SUKUMARAN, AGED ABOUT 64 YEARS,
              NIRANJANA HOUSE, KOPPAM, NEAR LIONS SCHOOL,
              PALAKKAD-678001.

     6        SANJEEV
              S/O PRABHALACHANDRIKA, AGED ABOUT 42 YEARS,
              NIRANJANA HOUSE, KOPPAM, NEAR LIONS SCHOOL,
              PALAKKAD-678001.



              BY ADVS.
              R.HARISHANKAR
              PARVATHY NAIR



OTHER PRESENT:

              GP SRI. RIYAL DEVASSY


         THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.09.2024,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                            2024:KER:68146
WP(C) NO. 10120 OF 2021

                                 -3-



                            JUDGMENT

(Dated this the 6th day of September 2024)

The counsel appearing for the petitioners submits that

the cause in the writ petition does not survive.

Therefore, the writ petition is dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE

JS