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Kerala State Industrial ... vs The Secretary
2021 Latest Caselaw 1898 Ker

Citation : 2021 Latest Caselaw 1898 Ker
Judgement Date : 18 January, 2021

Kerala High Court
Kerala State Industrial ... vs The Secretary on 18 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                      WP(C).No.23997 OF 2019(Y)


PETITIONER:

               KERALA STATE INDUSTRIAL DEVELOPMENT
               CORPORATION LTD.,(KSIDC), KESTON ROAD,
               KOWDIAR,THIRUVANANTHAPURAM-695 003,
               REPRESENTED BY ITS AUTHORISED OFFICER
               P.ANOOP, DEPUTY MANAGER(LEGAL).

               BY ADV. SRI.P.U.SHAILAJAN

RESPONDENTS:

      1        THE SECRETARY, PATTIAM GRAMA PANCHAYAT,
               VETTUMMAL-PATHAYAKKUNNU ROAD,PATTIAM P.O.,
               KANNUR DISTRICT,PIN-670 691.

      2        PATTIAM GRAMA PANCHAYAT,
               VETTUMMAL-PATHAYAKKUNNU ROAD,
               PATTIAM P.O.,KANNUR DISTRICT,
               PIN-670691,REPRESENTED BY ITS SECRETARY.

               R1-R2 BY ADV. SRI.BRIJESH MOHAN
               R1-R2 BY ADV. SRI.R.RAJPRADEEP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No. 23997/2019

                                 2




                            JUDGMENT

Dated this the 18th day of January, 2021

The learned counsel for the petitioner submits that the

petitioner does not want to prosecute the case.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd

 
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