Kameswaran vs Munnar Panchayath
2021 Latest Caselaw 1903 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

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

                      WP(C).No.16448 OF 2015(E)


PETITIONER:

               KAMESWARAN
               AGED 45 YEARS
               S/O.MUTHALAGU, 20, ROOMSLINE,
               SILENT VALLEY ROAD, MUNNAR - 685 612.

               BY ADV. SRI.BABU PAUL

RESPONDENTS:

      1        MUNNAR PANCHAYATH
               REPRESENTED BY ITS SECRETARY,
               MUNNAR 685612

      2        THE DISTRICT COLLECTOR
               IDUKKI - 685584



               R1 BY SRI.ARUN THOMAS, SC, MUNNAR GRAMAPANCHAYATH
               R2 BY SRI.MOHAMED ANZAR K J, SPL. GP, REVENUE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16448 OF 2015(E)

                                    2

                                 JUDGMENT

Dated this the 18th day of January 2021

The learned counsel for the petitioner has filed a not

pressed memo praying that the writ petition may be permitted to

be withdrawn reserving the liberty of the petitioner to approach

this Court, if required, on the same cause of action.

In the light of the memo filed by the learned counsel for the

petitioner, this writ petition is dismissed as withdrawn reserving

the liberty of the petitioner to approach this Court, if necessary,

on the same cause of action.

Sd/-

GOPINATH P.

JUDGE

DK WP(C).No.16448 OF 2015(E)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE VOTERS ID CARD OF THE PETITIONER

RESPONDENTS' EXHIBITS: NIL