St. Francis Xavier'S Church vs The Secretary
2021 Latest Caselaw 12256 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                        WP(C).No.6681 OF 2021(I)


PETITIONER:

               ST. FRANCIS XAVIER'S CHURCH
               PALLAM, REPRESENTED BY ITS SECRETARY, AJU,
               AGED 38 YEARS, SON OF PANKARIYAS NETTO,
               CHURCH COMMITTEE, PALLOM, PULLUVILA P.O.,
               THIRUVANANTHAPURAM-695 526.

               BY ADVS.
               SRI.P.B.SAHASRANAMAN
               SRI.T.S.HARIKUMAR
               SMT.G.N.DEEPA

RESPONDENTS:

      1        THE SECRETARY
               KARUMKULAM GRAMA PANCHAYAT,
               PUTHIYATHURA, THIRUVANANTHAPURAM-695 526.

      2        THE PANCHAYAT COMMITTEE,
               KARUMKULAM GRAMA PANCHAYAT,
               REPRESENTED BY ITS PRESIDENT,
               KARUMKULAM GRAMA PANCHAYAT,
               PUTHIYATHURA-695 526.

               R1 BY ADV. SRI.M.R.SARIN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.6681 of 2021
                                      2



                                JUDGMENT

Dated this the 23rd day of April, 2021

When the writ petition came up for consideration today, learned

counsel for the petitioner submitted that he wants to withdraw the

writ petition with liberty to file a fresh petition. Therefore, this writ

petition is dismissed as withdrawn with liberty to the petitioner to

file a fresh writ petition if they are so advised.

Sd/-

P.V.Kunhikrishnan Judge vpv

/true copy/

P.A. to Judge