Ajikumar.S vs The Corporation Of ...
2021 Latest Caselaw 3839 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

      THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      WP(C).No.20534 OF 2020(N)


PETITIONER:

               AJIKUMAR.S
               AGED 50 YEARS
               S/O.SOMAN, RESIDING AT REVATHY, ADARSH NAGAR, 2A,
               POTTAKKUZHI, PATTOM (PO), THIRUVANANTHAPURAM, PIN-
               695 004.

               BY ADVS.
               SRI.GOPAKUMAR R.THALIYAL
               SRI.S.VENUGOPAL

RESPONDENTS:

      1        THE CORPORATION OF THIRUVANANTHAPURAM
               THIRUVANANTHAPURAM, PIN-695 027, REPRESENTED BY ITS
               SECRETARY.

      2        THE SECRETARY, CORPORATION OF THIRUVANANTHAPURAM,
               THIRUVANANTHAPURAM, PIN-695 027.

      3        THE CORPORATION COUNCIL,
               THIRUVANANTHAPURAM CORPORATION, PIN-695 027,
               REPRESENTED BY ITS CHAIRMAN.

      4        SANILKUMAR,
               GOKULAM, NEAR KUNJUVEEDU TEMPLE, THURUVIKKAL,
               MEDICAL COLLEGE (PO),
               THIRUVANANTHAPURAM, PIN-695 011.

               R1-3 BY ADV. SRI.N.NANDAKUMARA MENON (SR.)
               R1-3 BY SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.20534 of 2020             2




                              JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

the writ petition. Permission granted, and the writ petition is dismissed

as withdrawn. Memo dated 27.01.2021, to that effect is also recorded.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/02.02.2021