Irshad K Y vs State Of Kerala
2025 Latest Caselaw 8318 Ker

Kerala High Court

Irshad K Y vs State Of Kerala on 25 April, 2025

                                                      2025:KER:33172
W.P(C)No.14007 of 2025
                                    1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR. JUSTICE S.MANU

    FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                         WP(C) NO.14007 OF 2025

PETITIONER:
          IRSHAD K Y, AGED 51 YEARS
          S/O. YOUSAF, PROPRIETOR OF M/S. KUTTIKKATTUKUDIYIL
          SAW MILL AND VINEERS, MUDICKAL P.O, THANDEKKADU,
          VENGOLA, ERNAKULAM DISTRICT, PIN - 683547

            BY ADVS.
            VIPIN VARGHESE
            T.U.SUJITH KUMAR
            NOUFAL K.N.


RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695001

     2      THE REGIONAL CHEMICAL EXAMINER'S LABORATORY
            INFOPARK ROAD, THRIKKAKARA, KAKKANAD, ERNAKULAM
            DISTRICT, REPRESENTED BY ITS JOINT DIRECTOR,
            PIN - 682030

     3      THE STATION HOUSE OFFICER
            PERUMBAVOOR POLICE STATION, PERUMBAVOOR P.O,
            ERNAKULAM DISTRICT, PIN - 683542

     4      UNITED INDIA INSURANCE COMPANY
            REPRESENTED BY ITS BRANCH MANAGER, PROPERTY AND
            CASUALTY HUB KOCHI, SHARANYA, HOSPITAL ROAD,
            ERNAKULAM DISTRICT, PIN - 682011

            SRI.P.K.MANOJKUMAR, STANDING COUNSEL
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2025:KER:33172
W.P(C)No.14007 of 2025
                                       2




                                JUDGMENT

Dated this the 25th day of April, 2025

The learned counsel for the Petitioner submits that the matter is

not pressed.

This Writ Petition is therefore, dismissed as not pressed.

Sd/-

S.MANU JUDGE

vgd/25.04.25