Thomas John vs State Of Kerala
2021 Latest Caselaw 1081 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

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

                  WP(C).No.24546 OF 2020(P)


PETITIONER:

              THOMAS JOHN
              AGED 51 YEARS
              S/O. JOHN MO, NILA, EDAKULANGARA P.O.,
              KARIUNGAPPALLY-690 523

              BY ADV. SRI.R.KISHORE (KALLUMTHAZHAM)

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY,
              MINISTRY OF HOME, SECRETARIAT,
              THIRUVANANTHAPURAM,
              PIN-695 001

     2        STATE POLICE CHIEF, POLICE HEAD QUARTERS,
              VAZHUTHACAUD, TRIVANDRUM-695 001

     3        THE CITY POLICE COMMISSIONER,
              COMMISSIONER OFFICE,
              TRIVANDRUM-695 001

     4        DIRECTOR, COIR DEVELOPMENT DIRECTORATE ,
              TRIVANDRUM-695 001

     5        STATION HOUSE OFFICER,
              MUSEUM POLICE STATION, TRIVANDRUM,PIN-695 001

     6        STATION HOUSE OFFICER,
              VANITHA POLICE STATION,
              CANTONMENT STATION RAD, STATUE, PALAYAM,
              THIRUVANANTHAPURAM, KERALA-695 001,
              TRIVANDRUM-695 001
                               -2-
WP(C).No.24546 OF 2020(P)


       7      ANILAMOL,AGED 42 YEARS
              NANDANAM, LESKHIMPURAM POOLANTHARA,
              SANTHIGIRI P.O., TRIVANDRUM-695 589


              R BY SMT A.C.VIDHYA - GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
                                  -3-
WP(C).No.24546 OF 2020(P)



                            JUDGMENT

The petitioner, who is working as Deputy Registrar in

Coir Development Department, Thriruvananthapuram, has

filed this writ petition under Article 226 of the Constitution of

India, seeking a writ of mandamus commanding respondents

2 and 3 not to harass him based on the complaint made by

the 7th respondent, without following the process of law. The

petitioner has also sought for a writ of mandamus

commanding respondents 2 and 3 to consider Ext.P6

complaint dated 06.11.2020.

2. On 12.11.2020, when this writ petition came up for

admission, the learned Government Pleader was directed to

get instructions.

3. Today, when the case is taken up for consideration,

the learned counsel for the petitioner would submit that the

petitioner does not want to prosecute this writ petition and

therefore, he may be permitted to withdraw this writ petition.

Recording the aforesaid submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn.

Sd/-

ANIL K.NARENDRAN, JUDGE AV/12/1