SHIBU BABY JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions have been filed challening the operation and implementation of the Kerala Police (Amendment) Ordinance, 2020. Petitioners herein challenges the constitutional validity of Section 118A inserted in the Kerala Police Act, 2011 and seeks for a declaration that Section 118A of the Kerala Police Act, 2011 is unconstitutional since the same is violative of Articles 14, 19(1) (a), and 21 of the Constitution of India.

(2.) Today, when these cases are taken up for consideration, it is brought to the notice of this court that later the Government have issued Ordinance No.80 of 2020 withdrawing the Kerala Police (Amendment) Ordinance, 2020 (79 of 2020).

(3.) In view of the subsequent development, nothing further survives in these writ petitions for adjudication. Writ petitions are dismissed.