Citation : 2021 Latest Caselaw 16648 Ker
Judgement Date : 11 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
WP(C) NO. 15095 OF 2021
PETITIONER/S:
JOSEPH C.A.,
S/O ANTHAPPAN, CHEETHAPARAMBIL,
VADUTHALA P.O., CHERANALLOOR VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682 023.
BY ADVS.
G.HARIHARAN
PRAVEEN.H.
RESPONDENT/S:
1 STATION HOUSE OFFICER
VARAPPUZHA POLICE STATION, VARAPPUZHA,
ERNAKULAM DISTIRICT-683 517.
2 THE DISTRICT POLICE CHIEF (RURAL)
ERNAKULAM DISTRICT AT ALUVA-683 101,
3 KADAMAKKUDY GRAMA PANCHAYAT,
KADAMAKKUDY, PIZHALA P.O., ERNAKULAM DISTRICT-682 027,
REPRESENTED BY ITS SECRETARY.
4 THE GENERAL MANAGER
DISTRICT INDUSTRIES CENTRE, CIVIL STATION KAKKANAD,
ERNAKULAM DISTRICT-682 030.
5 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
6 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
7 LOADING & UNLOADING WORKERS UNION
(CHUMATTU THOZHILALI UNION) (CITU) CONTAINER ROAD,
UNDERBRIDGE, MOOLAMPILLY, PIZHALA ROAD, MOOLAMPILLY-682
027, REPRESENTED BY ITS SECRETARY.
WP(C).No.15095 OF 2021(T) 2
8 LOADING & UNLOADING WORKERS UNION,
(CHUMATTU THOZHILALI UNION) (INTUC), CONTAINER ROAD,
UNDERBRIDGE, MOOLAMPILLY, PIZHALA ROAD,
MOOLAMPILLY-682 027, REPRESENTED BY ITS SECRETARY.
9 LOADING & UNLOADING WORKERS UNION,
(CHUMATTU THOZHILALI UNION) (AITUC), CONTAINER ROAD,
UNDERBRIDGE, MOOLAMPILLY, PIZHALA ROAD,
MOOLAMPILLY-682 027, REPRESENTED BY ITS SECRETARY
10 LOADING & UNLOADING WORKERS UNION
(CHUMATTU THOZHILALI UNION) (BMS), CONTAINER ROAD,
UNDERBRIDGE, MOOLAMPILLY, PIZHALA ROAD,
MOOLAMPILLY-682 027, REPRESENTED BY ITS SECRETARY
11 MR. HYBI JACOB,
THITTAYIL HOUSE, KADAMAKKUDI WARD MEMBER, WARD NO 8,
MOOLAAMPILLY, KOCHI-682 027.
SRI.E.C.BINEESH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.15095 OF 2021(T) 3
JUDGMENT
When this matter was taken up, Sri. G. Hariharan, the learned counsel
appearing for the petitioner, submitted that he has instructions from his
party to withdraw this writ petition reserving the right of the petitioner to
move afresh at a later stage, if so warranted.
Reserving the right as prayed for, this writ petition is dismissed as
withdrawn.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE NS
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