Shemin A.S vs. District Police Chief
Held
The High Court closed the writ petition as infructuous. This decision was based on the submission made by the learned counsel for the petitioners, indicating that the matter no longer required adjudication.
Facts
The specific facts leading to the filing of the writ petition are not detailed in the judgment. The petition was filed by two individuals, one of whom held a GST registration certificate, and involved complaints to the police.
Key Issues
The primary legal issue addressed was whether the writ petition remained live for adjudication. The Court found it had become infructuous based on the petitioners' counsel's submission.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN FRIDAY, THE 28TH DAY OF OCTOBER 2022 / 6TH KARTHIKA, 1944 WP(C) NO. 6207 OF 2021 PETITIONER: 1 SHEMIN A.S AGED 34 YEARS S/O. ABDUL SATHAR, SHIYAS MANZIL, PARAKKULAM, UMAYANALLOOR P.O., KOLLAM-691589. 2 SHEEJA SATHAR, AGED 54 YEARS W/O. ABDUL SATHAR, SHIYAS MANZIL, PARAKKULAM, UMAYANALLOOR P.O., KOLLAM-691589. BY ADVS. C.RAJENDRAN SRI.B.K.GOPALAKRISHNAN SRI.B.N.HASKAR RESPONDENTS: 1 DISTRICT POLICE CHIEF KOLLAM CITY POLICE, OFFICE OF THE DISTRICT POLICE CHIEF, KOLLAM DISTRICT-691001. 2 INSPECTOR OF POLICE, KOTTIYAM POLICE STATION, KOLLAM DISTRICT-691571. 3 DEPUTY SUPERINTENDENT OF POLICE, CHATHANNOOR SUB DIVISION, CHATHANNOOR, KOLLAM DISTRICT-691572. 4 ANEESH RAHMAN, M/S.PAVAKKADA, KOTTIYAM P.O., KOLLAM-691572. M.RAJEEV-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 6207 OF 2021 2
JUDGMENT Dated this the 28th day of October, 2022 It is submitted by the learned counsel for the petitioners that the writ petition has become infruct
The judgment continues below.
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