M.Abdul Salam vs. State Of Kerala
Held
The Court noted that the dispute between the parties had been settled. Consequently, the writ petition was closed.
Facts
The petitioner filed a writ petition before the High Court. The matter involved a dispute between the petitioner and other parties. The learned counsel for the petitioner reported that the matter has been settled between the parties.
Key Issues
Whether the writ petition needs to be adjudicated upon when the parties have reached a settlement.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE ANTONY DOMINIC & THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU TUESDAY, THE 10TH DAY OF OCTOBER 2017/18TH ASWINA, 1939 WP(C).No.32034 of 2017 (D) --------------------------------- PETITIONER: -------------- M.ABDUL SALAM AGED 63 YEARS, S/O. MOIDEEN SHA, RAJI MANZIL VALLAKADAVU P.O, TRIVANDRUM, PROPRIETOR, ROYAL AMUSEMENT PARK FESTIVAL AND EXHIBITION, 3/168,EXPO AMUSEMENT PARK OFFICE, THRITHALA ROAD, PALLIPURAM, PALAKKAD (DT) 679 305
BY ADVS.SRI.SANTHARAM.P SMT.REKHA ARAVIND RESPONDENTS: ----------------- 1. STATE OF KERALA REPRESENTED BY CHIEF SECRETARY SECRETARIAT, THIRUVANTHAPURAM 695 001
THE SUB INSPECTOR OF POLICE PERINTHALAMANNA POLICE STATION, MALAPPURAM (DT) PIN 679 322
THE CIRCLE INSPECTOR OF POLICE PERINTHALMANNA POLICE STATION, MALAPPURAM (DT) PIN 679 322
THE SUPEERINTENDANT OF POLICE MALAPPURAM.
INDIVEETTIL IBRAHIM S/O. MUHAMMAD HAJI, 56 YEARS, INDIVEETTIL HOUSE, THEKKAN KUTTOOR, THEKKAN KUTTOOR AMSOM PULLUR DESOM, THIRUR TALUK 676 101
WP(C).No.32034 of 2017 (D
The judgment continues below.
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