Ajish Bhanu vs Travancore Devaswom Board
2021 Latest Caselaw 1056 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                  &

                 THE HONOURABLE MR. JUSTICE K.HARIPAL

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.17892 OF 2020(J)


PETITIONER:

               AJISH BHANU
               AGED 40 YEARS
               S/O. UDAYA BHANU,
               MALATHARAYIL HOUSE,
               SEETHATHODU P.O, SEETHATHODU VILLAGE,
               KONNI TALUK, PATHANAMTHITTA DISTRICT,
               PIN 689 667

               BY ADVS.
               SRI.AJEESH K.SASI
               SMT.SREELAKSHMI SABU

RESPONDENTS:

      1        TRAVANCORE DEVASWOM BOARD
               DEVASWOM BOARD HEAD QUARTERS,
               NANTHANCODE, THIRUVANANTHAPURAM
               PIN 695 003,
               REPRESENTED BY ITS SECRETARY.

      2        THE EXECUTIVE ENGINEER,
               SABARIMALA DEVELOPMENT PROJECT,
               TRAVANCORE DEVASWOM BOARD BUILDING,
               KUMBAZHA ROAD, PATHANAMTHITTA 689 645

      3        THE EXECUTIVE ENGINEER,
               MAVELIKKARA DIVISION,
               TRAVANCORE DEVASWOM BOARD,
               MAVELIKKARA 690 101


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17892 OF 2020

                                        2




                                 JUDGMENT

Dated this the 12th day of January 2021

When this matter was taken up for consideration, the learned

counsel appearing for the petitioner sought permission to withdraw

this writ petition, with a liberty to file it afresh producing certain

additional documents and taking up appropriate pleadings based on

such documents.

In the above said circumstances, recording his submission, this

writ petition is dismissed as withdrawn with the aforesaid liberty.

Sd/-

C.T.RAVIKUMAR JUDGE

Sd/-

K.HARIPAL VPK JUDGE WP(C).No.17892 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE CONTRACTORS REGISTRATION CARD ISSUED TO THE PETITIONER BY THE 1ST RESPNDENT.

EXHIBIT P2 A TRUE COPY OF THE TENDER NOTICE NO.

SDP/EE/ET N-1/2019-2020 DATED 16-04-2019 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE TENDER NOTICE NO.

SDP/EET/T-2/10-20 DATED 6-08-2019 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 A COPY OF THE LIST OF WORKS, COMPLETED BY THE PETITIONER FOR THE 1ST RESPONDENT.