Jayakumar vs The State Of Kerala
2021 Latest Caselaw 6166 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      WP(C).No.33373 OF 2019(V)


PETITIONER:

               JAYAKUMAR
               AGED 44 YEARS
               S/O. RAMAKRISHNAN, VINAYAKA STREET, WADAKKANCHERY PO,
               ALATHUR TALUK, PALAKKAD DISTRICT-678 683.

               BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, LOCAL
               SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM DISTRICT-695 001.

      2        THE WADAKKANCHERY GRAMA PANCHAYATH
               OFFICE OF THE WADAKKANCHERY GRAMA PANCHAYATH,
               REPRESENTED BY ITS SECRETARY, WADAKKANCHERY .O.,
               PALAKKAD DISTRICT-678 683.

      3        SUBHA
               AGED 39 YEARS
               D/O. LATE ANANTHARAMAN, GOKULAM, GRAMOM ROAD,
               WADAKKANCHERY AMSOM DESOM, WADAKKANCHERY PO, ALATHUR
               TALUK, PALAKKAD DISTRICT-678 683.

               R2 BY ADV. SRI.N.KRISHNA PRASAD
               R3 BY ADV. SRI.A.C.DEVY
                  BY GOVT.PLEADER:SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2
WP(C).No.33373 OF 2019(V)




                            JUDGMENT

Memo accepted. Permission granted. The writ

petition is dismissed as withdrawn without prejudice to

the rights of the petitioner.

Sd/-

SATHISH NINAN

JUDGE

rsr