Sanjeev P. vs State Of Kerala
2021 Latest Caselaw 6660 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                        WP(C).No.4874 OF 2021(H)


PETITIONER/S:

                SANJEEV P.,S/O.PONNAN
                KUZHILA BANGLOW
                PRAVACHAMBALAM, NEMAM P.O.
                THIRUVANANTHAPURAM - 695020

                BY ADVS.
                SRI.V.G.ARUN (K/795/2004)
                SMT.V.JAYA RAGI
                SRI.R.HARIKRISHNAN (KAMBISSERIL)
                SRI.NEERAJ NARAYAN

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE PRINCIPAL SECRETARY
                LOCAL SELF GOVERNMENT DEPARTMENT
                SECRETARIAT, THIRUVANANTHAPURAM

      2         PALLICHAL GRAMA PANCHAYAT REPRESENTED
                BY ITS SECRETARY, PANCHAYAT OFFICE
                PRAVACHAMBALAM, NEMAM P.O.
                THIRUVANANTHAPURAM - 695020

      3         SIVA RAJENDRAN, S/O. VELAYUDHA PANICKER
                ARUN GARDENS, VELLAMKOTTU VILA
                PRAVACHAMBALAM, NEMAM P.O.
                THIRUVANANTHAPURAM - 695020

                GP: SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4874 OF 2021(H)         2



                           JUDGMENT

The petitioner seeks permission to withdraw the writ petition

without prejudice to his rights to move the Tribunal. Permission

granted. The Writ Petition is dismissed as withdrawn without

prejudice.

Sd/-

SATHISH NINAN JUDGE

sd