T.G.N. Kumar vs Union Of Inida
2021 Latest Caselaw 17059 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                       WP(C) NO. 20893 OF 2015
PETITIONER:

          T.G.N. KUMAR
          AGED 45 YEARS
          33/3004, VENNALA.P.O,
          ERNAKULAM - 682 028.

          BY ADV SRI.P.S.BIJU



RESPONDENTS:

1         UNION OF INIDA
          REPRESENTED BY THE HOME SECRETARY
          MINISTRY OF HOME AFFAIRS, NORTH BLOCK
          CENTRAL SECRETARIAT, NEW DELHI - 110 001.

2         THE SECRETARY
          MINISTRY OF CIVIL AVIATION
          ROOM NO.274 B, BLOCK, RAJIV GANDHI BHAVAN,
          S.J.AIRPORT, NEW DELHI - 110 003.

3         THE DIRECTOR GENERAL OF CIVIL AVIATION
          RAJIV GANDHI BHAVAN, NEW DELHI - 110 003.

4         THE DIRECTOR GENERAL
          CENTRAL INDUSTRIAL SECURITY FORCE (CISF)
          MINISTRY OF HOME AFFAIRS, CGO COMPLEX,
          NEW DELHI - 110 003.

          BY ADV.

          SRI.SUVIN R.MENON, CGC




     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. 20893 OF 2015
                                   2



                              JUDGMENT

The counsel for the petitioner seeks permission to withdraw

the writ petition to approach the concerned Authorities.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE DK