Kerala High Court
School Management Committee ... vs State Of Kerala Represented By on 15 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 15TH DAY OF FEBRUARY 2021/26TH MAGHA,1942
WP(C).No.26027 OF 2020(C)
PETITIONER:
1 SCHOOL MANAGEMENT COMMITTEE (CMC),
GOVERNMENT U.P.SCHOOL,THYKKATTUSSERY,
REPRESENTED BY ITS CHAIRMAN ABIMON S.,
AGED 44 YEARS, S/O.SANKARAN, RESDING AT MADATHICHIRA,
KUTTANCHALU,
THYKKATTUSSERY(P.O.), CHERTHALAI-688 526.
2 SEEMA V.S.,VADAKKE CHARANTHARA,
THYKKATTUSSERY P.O., CHERTHALA-688 526.
3 RAJI S., KARIPPASSERY,
THYKKATTUSSERY(P.O.),
CHERTHALA-688 526.
BY ADVS.
SRI.NIDHI BALACHANDRAN
SRI.SABU GEORGE
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 SECRETARY GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
SECRETARIAT,THIRUVANANTHAPURAM-695 001.
3 SECRETARY GOVERNMENT,
DEPARTMENT OF ENVIRONMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
4 THE DISTRICT COLLECTOR,
ALAPPUZHA DISTRICT,COLLECTORATE,
ALAPPUZHA-688 001.
WP(C)No.26027/2020
2
5 THE ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE,ALAPPUZHA-688001.
6 KERALA STATE POLLUTION CONTROL BOARD,
REPRESENTED BY ITS DISTRICT OFFICER,
AMC/X/501, THATHAMPALLY, ALAPPUZHA-688 013.
7 INDIAN OIL CORPORATION LTD.,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
COCHIN DIVISIONAL OFFICE, PANAMPILLY AVENUE,
PANAMPILLY NAGAR, KOCHI-682 036.
8 THYKKATTUSSERY GRAMA PANCHAYATH,
REPRESENTED BY IT'S SECRETARY,
THYKKATTUSSERY(P.O), CHERTHALAI,
ALAPPUZHA-688 528.
9 JERIN J ROYEES, THIRUNILLATHUVELIYIL,
THYKKATTUSSERY, ALAPPUZHA-688 528.
10 UNION OF INDIA REPRESENTED BY THE SECRETARY,
DEPARTMENT OF PETROLEUM AND NATURAL GAS, NEW
DELHI-110 002.
R1-R5 BY GOVERNMENT PLEADER SMT. RASHMI K.M.
R6 BY ADV. SRI.T. NAVEEN, SC
R7 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
R7 BY ADV. SRI.K.JOHN MATHAI
R7 BY ADV. SRI.JOSON MANAVALAN
R7 BY ADV. SRI.KURYAN THOMAS
R7 BY ADV. SRI.PAULOSE C. ABRAHAM
R7 BY ADV. SRI.RAJA KANNAN
R8 BY ADV. SRI.C.K.SAJEEV
R9 BY ADV. SRI.R.RAJASEKHARAN PILLAI
R9 BY ADV. SMT.SABINA JAYAN
R9 BY ADV. DR.SHERINE JOSEPH
R10 BY SRI.K.SHRI HARI RAO, CGC
R10 BY SRI.P.VIJAYAKUMAR, ASGI
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 15.02.2021 THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C)No.26027/2020
3
JUDGMENT
Dated this the 15th day of February, 2021
The learned counsel for the petitioners would submit
that due to subsequent events, the petitioners had to file
WP(C)No. 3346/2021 and in view of the filing of WP(C)
No.3346/2021, the petitioners do not want to prosecute this
writ petition. The petitioners submit that the writ petition
may be permitted to be withdrawn.
The writ petition is therefore dismissed as withdrawn.
Sd/-
N. NAGARESH
JUDGE
ncd/15.02.2021
