Biju John vs The District Police Chief
2021 Latest Caselaw 12067 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                       WP(C).No.6468 OF 2021(G)


PETITIONER:

               BIJU JOHN
               AGED 50 YEARS
               S/O.JOHN, KALIPARAMBIL HOUSE, CHELLANAM, ERNAKULAM
               DISTRICT.

               BY ADV. SRI.T.O.XAVIER

RESPONDENTS:

      1        THE DISTRICT POLICE CHIEF
               OFFICE OF THE DISTRICT POLICE CHIEF, ALUVA, ERNAKULAM
               682 005

      2        THE STATION HOUSE OFFICER
               KANNAMALY POLICE STATION, KANNAMALY 682 008

      3        CHARLES BIJU
               S/O.SEBASTIAN, AZHINATTIL HOUSE, CHELLANNAM PO,
               ERNAKULAM DISTRICT 682 008

      4        JIBIN
               S/O.VAVACHAN, VACHAKAL HOUSE, CHELLANAM PO, ERNAKULAM
               DISTRICT 682 008

      5        M.R.ASHOKAN
               S/O.RAJAN, MANIYANADAN HOUSE, CHALLANAM SOUTH PO,
               ERNAKULAM DISTRICT 682 008

      6        BECY
               S/O.JOSEPH, KALATHINKAL HOUSE, CHELLANAM PO,
               ERNAKULAM DISTRICT 682 008

      7        SHAJI ARATTUKULAM
               S/O.PAPPANCHAN, ARATTUKULAM HOUSE, SOUTH CHELLANAM
               PO, ERNAKULAM DISTRICT 682 008

      8        JOSEPH JOLLY
               KALATHUNGAL HOUSE, CHALLANAM 682 008

      9        NEIL JUDE
               KALATHUNGAL HOUSE, CHALLANAM 682 008
 WP(C).No.6468 OF 2021(G)

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      10     STATE OF KERALA
             REP.BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
             HOME AFFAIRS, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001

             BY ADV.   SRI.   NEERAJ SUNIL, PP
             BY ADV.   SRI.   C K PRASAD GP
             R3-9 BY   ADV.   SRI.B.PRAMOD
             R3-9 BY   ADV.   SMT.NAMITHA JYOTHISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6468 OF 2021(G)

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                             JUDGMENT

Dated this the 16th day of April 2021

Learned Counsel for the petitioner seeks permission

to withdraw the writ petition. Permission is granted and

the writ petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE

SKP/16-4 WP(C).No.6468 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 4/3/2021 SUBMITTED BY THE LOCAL RESIDENCES OF KANNAMALY

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 4/3/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPLY DATED 20/11/2015 TO THE RTI APPLICATION.

EXHIBIT P4 TRUE COPY OF THE AGREEMENT DATED 8/7/2020 ALONG WITH WORK ORDER.

RESPONDENTS EXHIBITS:

EXHIBIT R3(A) A TRUE COPY OF THE ORDER OF STATUS QUO PASSED IN I.A.2/2021 IN O.S. NO.83/2021 BEFORE THE SUB COURT, KOCHI

EXHIBIT R3(B) A TRUE COPY OF THE REPRESENTATION TO THE DISTRICT COLLECTOR

EXHIBIT R3(C) TRUE OF THE CIRCULAR NO.61/2013/FD DATED 05.08.2013

EXHIBIT R3(D) TRUE COPY OF THE RELEVANT PAGES OF THE STANDARD BID DOCUMENTS OF THE PWD, KERALA TRUE COPY P.A. TO JUDGE