Mohinudheen vs. The District Police Chief
Held
The High Court recorded the petitioner's submission that the writ petition was not pressed. Consequently, the Court dismissed the writ petition as having been not pressed.
Facts
The petitioner, a GST-registered individual, filed a writ petition seeking police protection, as evidenced by their representation and registration certificate. However, during the hearing, the petitioner's counsel submitted that the writ petition was not being pressed.
Key Issues
No legal issues were adjudicated by the Court as the petitioner chose not to press the writ petition, leading to its dismissal without a decision on the merits.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN MONDAY, THE 20TH DAY OF DECEMBER 2021 / 29TH AGRAHAYANA, 1943 WP(C) NO. 29162 OF 2021 PETITIONER: MOHINUDHEEN, AGED 39 YEARS S/O. HAMZA HAJI, PACHEERI HOUSE, VALIYANGADI, PERINTHALMANNA, MALAPPURAM DISTRICT-679322. BY ADV BABU S. NAIR RESPONDENTS: 1 THE DISTRICT POLICE CHIEF, DISTRICT POLICE CHIEF OFFICE, PALAKKAD, PALAKKAD DISTRICT-678001. 2 THE STATION HOUSE OFFICER, OTTAPPALAM POLICE STATION, PALAKKAD DISTRICT-679101. 3 THE HEALOAD WORKERS WELFARE FUND BOARD, LOACL COMMITTEE, OTTAPPALAM, PALAKKAD DISTRICT, REPRESENTED BY ITS CHAIRMAN, PIN-679101. 4 THE PRESIDENT, THE HEADLOAD WORKERS UNION (STU), OLD LAKKIDI AKALOOR P.O., PALAKKAD DISTRICT-679302. BY ADV THOMAS ABRAHAM SRI. E.C. BINEESH .G.P. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2 W.P.(C)No. 29162 of 2021 JUDGMENT Dated this the 20 th day of Dec
ember, 2021. The learned counsel for the petitioner submits that this writ petition is not pressed. This submission is recorded. Consequently this writ petition is dismissed as having
The judgment continues below.
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