Sarika Sivaprasad vs Kodasseri Grama Panchayath
2021 Latest Caselaw 1915 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

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

                      OP(C).No.1844 OF 2020

     APPEAL NO.373 OF 2020 BEFORE THE TRIBUNAL FOR LOCAL SELF
            GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM


PETITIONER/ APPELLANT IN APPEAL NO.373 OF 2020:

             SARIKA SIVAPRASAD
             AGED 35 YEARS
             W/O. SIVAPRASAD, RESIDING AT KALATHINATTIL HOUSE,
             EDAKKULLAM, IRINJALAKUDA, MUKUNDAPURAM TALUK,
             THRISSUR DISTRICT, PIN-680 596.

             BY ADVS.
             SRI.J.R.PREM NAVAZ
             SHRI.SUMEEN S.

RESPONDENT/ RESPONDENT IN APPEAL NO.373 OF 2020:

             KODASSERI GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY, CHATTIKULAM P.O.,
             THRISSUR DISTRICT, PIN-680 596.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
OP(C).No.1844 OF 2020




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the original petition without

prejudice to her rights. Permission granted. The original

petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr