Sheela George vs The Kerala State Electricity ...
2021 Latest Caselaw 11217 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                      WP(C).No.24788 OF 2016(W)


PETITIONER:

               SHEELA GEORGE
               PROPRIETOR, POPULAR MARBLES, P.O.MURINGOOR,
               THRISSUR DISTRICT

               BY ADV. SHRI.P.DEEPAK


RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY THE SPECIAL OFFICER, REVENUE, VYDUTHI
               BHAVANAM, THIRUVANANTHAPURAM-695001

      2        THE ASSISTANT ENGINEER
               ELECTRICAL SECTION, MELOOR, THRISSUR DISTRICT-680002


OTHER PRESENT:

               SRI.JAICE JACOB, SC.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.24788/2016              2


                            JUDGMENT

Dated this the 7th day of April 2021

Learned counsel for the petitioner submits that the

petitioner has filed a memo for not pressing the instant writ

petition.

This writ petition is accordingly dismissed as not pressed.

Sd/-

A.M.BADAR

JUDGE

smp