Shaji Abraham vs Thottapuzhassery Grama ...
2021 Latest Caselaw 17592 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 26TH DAY OF AUGUST 2021/4TH BHADRA, 1943
                      WP(C) NO. 9905 OF 2021


PETITIONER:

         SHAJI ABRAHAM, AGED 63 YEARS,
         S/O. ABRAHAM, THACHILETHU HOUSE,
         KURIANNOOR P.O.,
         THOTTAPPUZHASSERY VILLAGE,
         THIRUVALLA TALUK,
         PATHANAMTHITTA DISTRICT-689550.

         BY ADVS.
         K.SHAJ
         SRI.C.IJLAL
         SRI.ARUN CHAND
         SHRI.BHARAT VIJAY P.
         SHRI.MAJID MUHAMMED K.
         SHRI.ANANDU R.
         SMT.NEERAJA GOWRI A.S


RESPONDENTS:

    1    THOTTAPUZHASSERY GRAMA PANCHAYAT,
         THOTTAPUZHASSERY, MARAMON P.O.,
         PATHANAMTHITTA DISTRICT-689 549,
         REPRESENTED BY THE SECRETARY.

    2    THE SECRETARY,
         THOTTAPUZHASSERY GRAMA PANCHAYAT,
         THOTTAPUZHASSERY, MARAMON P.O.,
         PATHANAMTHITTA DISTRICT-689 549.

         BY ADVS.
         SRI.JACOB P.ALEX
         SRI.JOSEPH P.ALEX
         SHRI.MANU SANKAR P.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.9905/2021

                                    2




                             JUDGMENT

Dated this the 26th day of August, 2021

The learned counsel for the petitioner seeks to

withdraw this writ petition with liberty to file a writ petition

afresh incorporating additional facts and grounds and

impleading necessary parties. Accordingly the petitioner is

permitted to withdraw the writ petition with the said liberty.

The writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/26.08.2021