Begorra Infrastructure And ... vs Project Director
2021 Latest Caselaw 11542 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.9122 OF 2021(M)


PETITIONER:

               BEGORRA INFRASTRUCTURE AND DEVELOPERS PVT. LTD.
               KARIMKUTTIYIL BUILDING, ANGADI.P.O, RANNI,
               PATHANAMTHITTA-689674,REPRESENTED BY ITS DIRECTOR
               SANDEEP SEBASTIAN.

               BY ADVS.
               SHRI.PHILIP J.VETTICKATTU
               SMT.SAJITHA GEORGE

RESPONDENTS:

      1        PROJECT DIRECTOR, PMU
               KERALA ROAD FUND BOARD,
               TRIVANDRUM-695003.

      2        THE EXECUTIVE ENGINEER,
               PUBLIC WORKS DEPARTMENT, PWD ROADS DIVISION,
               COLLECTORATE COMPOUND,
               PATHANAMTHITTA-689674.

      3        STATE OF KERALA,
               REPRESENTED BY PRINCIPAL SECRETARY TO
               FINANCE(INDUSTRIES & PUBLIC WORKS-B DEPARTMENT),
               SECRETARIAT,
               THIRUVANANTHAPURAM-695001.


               SRI.K.V.MANOJ KUMAR, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       P.V.ASHA, J.
                   -----------------------------------------------------
                             W.P(c) No.9122 of 2021-M
                    ----------------------------------------------------
                        Dated this the 8th day of April, 2021

                                  JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw this

Writ Petition with liberty to file afresh.

Accordingly the Writ Petition is dismissed as withdrawn with liberty to file

afresh.

Sd/- (P.V.ASHA, JUDGE)

rtr/