Gopalakrishnan vs Alanellur Grama Panchayath
2021 Latest Caselaw 4558 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                        WP(C).No.3107 OF 2021(K)


PETITIONER/S:

                GOPALAKRISHNAN,AGED 60 YEARS
                S/O. CHUNDAYIL LATE NARAYANAN NAIR
                P.O. UPPUKULAM, EDATHANATTUKARA AMSOM
                MANNARKAD TALUK, PALAKKAD DISTRICT

                BY ADVS.
                SRI.P.JAYARAM
                SHRI. GIGI PAPPACHAN
                SRI.SARATH CHANDRAN K.B.

RESPONDENT/S:

      1         ALANELLUR GRAMA PANCHAYATH
                REPRESENTED BY ITS SECRETARY.,
                P.O. ALANELLUR 678 601.

      2         THE SECRETARY,
                ALANELLUR GRAMA PANCHAYATH, P.O. ALANELLUR 678 601.

      3         STATE OF KERALA,
                REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
                SELF GOVERNMENT, THIRUVANANTHAPURAM 695 001.

      4         GOPI, S/O. KULLATH KARTHYAYANI AMMA, CHUNDAYIL HOUSE,
                EDATHANATTUKARA,UPPUKULAM, P.O. UPPUKULAM, MANNARKKAD
                TALUK, PALAKKAD DISTRICT 678 601.


OTHER PRESENT:

                GP: SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3107 OF 2021(K)                  2




                                   JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw the writ

petition without prejudice to the right of the petitioner to move the civil court for

appropriate relief.

Permission is granted and the writ petition is dismissed as withdrawn

without prejudice to the right of the petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd