Mohammed Hashir vs Chembilode Grama Panchayat
2021 Latest Caselaw 12080 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.9934 OF 2021(N)


PETITIONER:

               MOHAMMED HASHIR
               AGED 28 YEARS
               S/O. ABDUL HAKKEEM, MACHINECHERY, KANANCHERY,
               RANDATHANI P.O, KALPAKANCHERI, MALAPPURAM-676 510.

               BY ADVS.
               SRI.P.R.VENKATESH
               SRI.G.KEERTHIVAS

RESPONDENTS:

      1        CHEMBILODE GRAMA PANCHAYAT,
               REPRESENTED BY SECRETARY,
               CHEMBILODE MOWANCHERY P.O,
               KANNUR DISTRICT - 670 613.

      2        SECRETARY,
               CHEMBILODE GRAMA PANCHAYAT,
               CHEMBILODE, MOWANCHERY P.O,
               KANNUR DISTRICT - 670 613.

               SRI.RAJ PRADEEP R., SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.9934 of 2021
                                      2




                                JUDGMENT

Dated this the 16th day of April, 2021

The learned counsel for the petitioner prays for permission to

withdraw the writ petition. Therefore, the writ petition is dismissed as

withdrawn.

Sd/-

Murali Purushothaman Judge

vpv

/TRUE COPY/

P.A. TO JUDGE