Kerala High Court
Abhinaya Xavier (Minor) vs Union Of India on 24 April, 2012
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
TUESDAY, THE 24TH DAY OF APRIL 2012/4TH VAISAKHA 1934
WP(C).No. 6520 of 2012 (L)
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PETITIONER(S):
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1. ABHINAYA XAVIER (MINOR),
REPRESENTED BY HER NEXT FRIEND
S. JANETMARY 85A (NEW NO.17/237),
SOUTH ERAYUMANTHURAI, KOVILVILAGAM,
THUTHOOR (P), POOTHURAI,
KANYAKUMARI DIST., TAMIL NADU-629 176.
2. AGUNA XAVIER (MINOR),
REPRESENTED BY HER NEXT FRIEND
S. JANETMARY, 85A (NEW NO.17/237),
SOUTH ERAYUMANTHURAI, KOVILVILAGAM,
THUTHOOR (P), POOTHURAI, KANYAKUMARI DISTRICT,
TAMIL NADU- 629 176.
BY ADVS. SRI.V.M.SYAM KUMAR,
SRI.YASH THOMAS MANNULLY,
SRI.G.SANTHOSH KUMAR (P).,
SRI.V.N.HARIDAS.
RESPONDENT(S):
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1. UNION OF INDIA,
REPRESENTED BY THE SECRETARY,
MINISTRY OF HOME AFFAIRS, NEW DELHI.
2. STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT OF KERALA.
3. CIRCLE INSPECTOR OF POLICE, NEENDAKARA
COASTAL POLICE STATION, KOLLAM DISTRICT, KERALA.
4. SRI.UMBERTO VITELLI, MASTER OF THE VESSEL,
M.V. ENRICA LEXIE A FOREIGN FLAG VESSEL,
FLYING THE FLAG OF ITALY, PRESENTLY ANCHORED
WITHIN THE COCHIN PORT LIMITS.
5. SRI.LATORRE MASSIMILIANO,
ITALIAN NATIONAL EMPLOYED ON BOARD
THE VESSEL M.V. ENRICA LEXIE,
PRESENTLY ANCHORED WITHIN THE
COCHIN PORT LIMITS REPRESENTED BY
THE MASTER OF THE VESSEL.
WP(C).No. 6520 of 2012 (L)
6. SRI.SALVATORE GIRONE,
ITALIAN NATIONAL EMPLOYED ON BOARD
THE VESSEL M.V. ENRICA LEXIE,
PRESENTLY ANCHORED WITHIN THE COCHIN PORT LIMITS,
REPRESENTED BY THE MASTER OF THE VESSEL.
7. DIRECTOR GENERAL OF SHIPPING,
DIRECTORATE GENERAL OF SHIPPING,
JAHAZ BHAVAN, WALCHAND H.MARG, MUMBAI-400 001.
8. PRINCIPAL OFFICER,
MERCANTILE MARINE DEPARTMENT,
WILLINGTON ISLAND, NORTH END. P.O., KOCHI- 682 009.
9. COMMANDANT, COAST GUARD HEAD QUARTERS,
DISTRICT NO.4, KOCHI-682 004.
10. INDIAN SPACE SCIENCE DATA CENTRE, ISTRAC,
INDIAN SPACE RESEARCH ORGANIZATION,
NEW BEL ROAD, BANGALORE- 560 231.
BY ADV. SRI.P.PARAMESWARAN NAIR, ASG. OF INDIA.
R2 & R3 BY GOVT. PLEADER MR.ABDUL SALAM.
R4 TO R6 BY SRI.SUHAIL DUTT, SENIOR ADVOCATE.
SRI.V.J.MATHEW, SENIOR ADVOCATE.
ADVS. SRI.DILJECT TITUS,
SRI.VIPLAV SHARMA,
SRI. ABHIXIT SINGH,
SRI.BIJISH B.TOM.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24-04-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
A.M.SHAFFIQUE, J.
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W.P.(C).No.6520/2012-L
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Dated this the 24th day of April, 2012.
J U D G M E N T
Learned counsel for the petitioner seeks permission to withdraw the writ petition as the subject matter of the writ petition has been amicably compromised by the parties. The learned Government Pleader appearing for respondent Nos.2 and 3 submitted that any settlement between the parties shall not affect the interest of the State. No doubt, the State's interest cannot be infringed by any bilateral contract between the other parties to this case. Therefore, recording the above, the writ petition is permitted to be withdrawn.
Sd/-
(A.M.SHAFFIQUE, JUDGE) ms