B.Mohanachandran Nair vs The Deputy Director
2021 Latest Caselaw 16958 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                       WP(C) NO. 16528 OF 2021
PETITIONER:

    1     B.MOHANACHANDRAN NAIR
          PROPRIETOR,
          PRASANTHI CASHEW COMPANY, HARISREE, KOCHUPILAMOODU,
          KOLLAM-1.

    2     E.G.KUNJULEKSHMI AMMA
          W/O K.RAGHAVAN PILLA,
          RESIDING AT AMBADY, PULIMATH P.O, KILIMANOOR,
          THIRUVANANTHAPURAM.

          BY ADVS.
          N.D.PREMACHANDRAN
          D.AJITHKUMAR


RESPONDENTS:

    1     THE DEPUTY DIRECTOR
          EMPLOYEES STATE INSURANCE CORPORATION,
          PANCHADWEEP BHAVAN,
          ASRAMAM, KOLLAM-691002.

    2     THE RECOVERY OFFICER
          EMPLOYEES STATE INSURANCE CORPORATION,
          SUB REGIONAL OFFICE,
          PANCHADWEEP BHAVAN,
          ASRAMAM, KOLLAM-691002.

          BY ADV T.V.AJAYAKUMAR


          SRI. T.V.AJAYAKUMAR - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16528 OF 2021
                                      2



                                 JUDGMENT

The learned counsel for the petitioners seek permission to

withdraw this writ petition with liberty to file a fresh one, if so

warranted.

This request is granted; consequently, this writ petition is

dismissed as having been withdrawn, reserving liberty to the

petitioners to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/12/08/2021 WP(C) NO. 16528 OF 2021

APPENDIX OF WP(C) 16528/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LEASE DEED DATED 16.10.1997 EXECUTED BETWEEN SRI.SUJIR GANESH NAIK, SGN CASHEW COMPANY, SUJIR VILLA, MUNDAKKAL WEST, KOLLAM AND THE 1ST PETITIONER.

Exhibit P2 TRUE COPY OF THE SALE DEED DATED REGISTERED AT THE KUNDARA, SUB REGISTRY OFFICE ON 3.2.2010 IN FAVOUR OF THE 2ND PETITIONER.

Exhibit P3 TRUE COPY OF THE SALE DEED DATED 20.10.2014 EXECUTED BETWEEN THE 1ST PETITIONER AND THE OWNER OF THE FACTORY THE 2ND PETITIONER.

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENT ON 21.01.2021.

Exhibit P5 TRUE COPY OF THE COMMUNICATION RECEIVED FROM THE RESPONDENT TO THE PETITIONER DATED 29.04.2021.