Sandhya.M.P vs State Of Kerala
2021 Latest Caselaw 6977 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                       WP(C).No.24412 OF 2019(B)


PETITIONERS:

      1        SANDHYA.M.P
               AGED 34 YEARS
               D/O.LATE VELU, MULLASSERY PALLIYALIL HOUSE,
               VARODE.P.O, OTTAPALAM, PALAKKAD -679102

      2        VIJAYASHRI.M.R.
               AGED 41 YEARS
               D/O.LATE RAMANKUTTY, MUNDANCHERI HOUSE,
               PANAMANNA SOUTH.P.O, OTTAPALAM, PALAKKAD-679501

               BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY SOCIAL WELFARE(B)DEPARTMENT
               SECRETARIAT, THIRUVANANTHPAURAM-695001

      2        THE DIRECTOR OF SOCIAL WELFARE
               DIRECTORATE OF SOCIAL WELFARE, VIKAS BHAVAN,
               THIRUVANANTHAPURAM-695004

      3        DISTRICT COLLECTOR,
               CIVIL STATION, PALAKKAD-678001

      4        CHILD DEVELOPMENT PROJECT OFFICER
               O/O CHILD DEVELOPMENT PROJECT OFFICER, ICDS,
               OTTAPALM, PALAKKAD-679104

      5        PROGRAM OFFICER
               DISTRICT LEVEL ICDS CELL, PALAKKAD-678001

      6        ICDS OFFICE,
               MINI CIVIL STATION, KANIAMPURAM,
               OTTAPALAM, PALAKKAD-679104

               SR GP, BIJOY CHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24412 OF 2019

                                     2




                                JUDGMENT

Dated this the 26th day of February 2021

The learned counsel for the petitioners seeks permission to

withdraw the writ petition.

Permission is granted. This writ petition is, accordingly,

dismissed as withdrawn, recording the memo submitted and without

prejudice to the contentions of the petitioners.

Sd/-

ANU SIVARAMAN JUDGE NP