Syam Raj R vs Travancore Devaswom Board/Chief ...
2021 Latest Caselaw 5974 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                          WP(C).No.22705 OF 2012(K)


PETITIONER:

                SYAM RAJ R.
                S/O.LATE RAJASEKHARAN.R., PONPUZHA VEEDU, MUNDANKAVU P.O.,
                CHENGANNUR, ALAPPUZHA DISTRICT.

                BY ADV. SRI.S.SUBHASH CHAND

RESPONDENTS:

       1        TRAVANCORE DEVASWOM BOARD/CHIEF COMMISSIONER.
                OFFICE OF THE TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDING,
                NANDHANCODE, THIRUVANANTHAPURAM-695004, REPRESENTED BY ITS
                SECRETARY

       2        DEVASWOM COMMISSIONER
                OFFICE OF THE TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
                NANDHANCODE, THIRUVANANTHAPURAM-695004.

                BY ADV. SRI.G.BIJU
                BY SRI.M.V.S.NAMBOOTHIRI, SC

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.22705 OF 2012(K)

                                     2




                              JUDGMENT

The learned counsel for the petitioner after arguing this

matter for some time, sought permission to withdraw this writ

petition with liberty to approach this Court again because he

says that several intervening events have taken place pending

this lis.

In the afore circumstances, this writ petition is dismissed

as being withdrawn, reserving the afore requested liberty to

the petitioner.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                JUDGE