Shri. Paul Raj vs State Of Kerala
2021 Latest Caselaw 16550 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
 THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                      WP(C) NO. 6234 OF 2017
PETITIONER:

            SHRI. PAUL RAJ
            S/O.AMBROSE, AGED 63 YEARS, RESIDING AT DAD
            BHAVAN, MELA KUZHIJANVILLA, KAKKAVILA P.O.
            BY ADVS.
            SRI.K.K.VIJAYAN
            SMT.J.PONNI
            SRI.K.R.RAJESHKUMAR


RESPONDENTS:

    1       STATE OF KERALA
            REP.BY SECRETARY TO GOVERNMENT, VIGILANCE & HOME
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.
    2       DIRECTOR
            VIGILANCE AND ANTICORRUPTION BUREAU, VIGILANCE
            DIRECTORATE, PMG JUNCTION, THIRUVANANTHAPURAM-695
            001.
    3       SUPERINTENDENT OF POLICE
            VACB, SIU I THIRUVANANTHAPURAM-695 001.
    4       MR.R.S.FRANAL
            S/O.W.ROHINSON, AGED 33 YEARS, RESIDING AT
            R.S.NIVAS, VIRALI ROAD, VALIYAVILA, KULATHOOR,
            NEYYATTINKARA.

            R1 TO R3 BY ADV SRI.A.RAJESH, SPL.P.P.,VACB


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 6234 OF 2017

                                  2




                 R. NARAYANA PISHARADI, J
        ----------------------------------------------------
                   W.P.(C) No.6234 of 2017
       -----------------------------------------------------
               Dated this the 05th day of August, 2021



                           JUDGMENT

Learned counsel for the petitioner submits that the petitioner

may be permitted to withdraw the writ petition.

2. Permission is granted. Consequently, the writ petition is

dismissed as withdrawn.

Sd/-R. NARAYANA PISHARADI JUDGE lsn