Musthafa Nottam Veettil vs. The Commissioner Of Customs
Held
The High Court, noting the submission by the petitioner's counsel that the passport had been released, decided to close the writ petition as the underlying grievance was resolved.
Facts
The petitioner filed a writ petition seeking relief, the specific nature of which is not detailed in the judgment but is implied to be related to the release of their passport. During the pendency of the petition, the petitioner's passport was released.
Key Issues
No specific legal issues were adjudicated or discussed by the Court, as the petition was closed based on the petitioner's submission that the relief sought (release of passport) had already been obtained.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946 WP(C) NO. 43171 OF 2023 PETITIONER: MUSTHAFA NOTTAM VEETTIL, AGED 47 YEARS, S/O. MOIDEEN KUTTY NOTTAM VEETTIL, RESIDING AT NOTTAM VEETTIL HOUSE, VELLIYAMPURAM, THEYYALINGAL P. O., MALAPPURAM DISTRICT, KERALA, PIN – 676320. BY ADVS. SRI. HAMZATH ALI V. K. SRI. P. ANTO THOMAS SMT. AYISHA AFRIN A. V. K. RESPONDENTS: 1 THE COMMISSIONER OF CUSTOMS, OFFICE OF THE COMMISSIONER OF CENTRAL TAX AND CENTRAL EXCISE, GST BHAVAN, MANANCHIRA, CALICUT, KERALA, E-MAIL: COMMR-CEXCALICUT@NIC.IN, PIN – 673001. 2 THE SUPERINTENDENT OF CUSTOMS, CUSTOMS PREVENTIVE DIVISION, 7TH FLOOR, MANANCHIRA ROAD, KOZHIKODE, E-MAIL: CE46PREV.KER@NIC.IN, PIN – 673001. 3 THE STATION HOUSE OFFICER, KARIPPUR POLICE STATION, KARIPPUR P. O., MALAPPURAM DISTRICT, PIN – 673638. BY ADV. SRI. SREEJITH P. R. - SC THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 43171 OF 2023 2 DINESH KUMAR SINGH, J. -------------------------- W.P.(C) No. 43171 of 2023 ---------------
The judgment continues below.
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