Sreenivasan vs State Of Kerala
2021 Latest Caselaw 16068 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                              WP(C) NO. 33375 OF 2011
PETITIONER:

                  SREENIVASAN AGED 74 YEARS, S/O.NANOO
                  LEELA, KAVAL, PUNNATHALA CHERRY, KOLLAM, NOW RESIDING
                  AT SREENIVAS (MKRA 190), MANAYILKULANGARA WARD,
                  THIRUMULLAVARAM P.O., KOLLAM-691 012.

                  BY ADVS.
                  SRI.C.RAJENDRAN
                  SMT.DHANYA S.DHARAN
                  SMT.R.S.SREEVIDYA


RESPONDENTS:

       1          STATE OF KERALA REPRESENTED BY
                  THE SECRETARY, INDUSTRIES DEPARTMENT,SECRETARIAT,
                  THIRUVANANTHAPURAM-695 001.

       2          THE KERALA SMALL INDUSTRIES DEVELOPMENT
                  CORPORATION LIMITED (SIDCO), P.B.NO.50, HOUSING BOARD
                  BUILDING, SANTHI NAGAR,, THIRUVANANTHAPURAM-695 001.

       3          THE ESTATE MANAGER(SIDCO), UMAYANALLOOR INDUSTRIAL
                  ESTATE,, UMAYANALLOOR, KOLLAM DISTRICT-691 589.

                  BY ADV SRI.R.T.PRADEEP


                  SMT.SHEEJA.C.S., SR.GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.33375/2011
                           2




                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                W.P.(C)No.33375 of 2011
           --------------------------------
       Dated this the 02nd day of August 2021


                       JUDGMENT

The learned counsel appearing for the

petitioner submitted that he wants to withdraw

the writ petition.

Therefore, this writ petition is dismissed as

withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM