Upendra Prasad @ Upendran vs The Superintendent Of Police ...
2021 Latest Caselaw 199 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      W.P.(C) No.22401 OF 2020(A)


PETITIONER/S:

                UPENDRA PRASAD @ UPENDRAN
                AGED 66 YEARS
                S/O. BALAN, CHULLIKKATTIL HOUSE, NEEDUR KARA,
                VADAKKEKKARA VILLAGE, NORTH PARAVUR TALUK.

                BY ADVS.
                SRI.R.ANEESH
                SRI.K.V.VINOD (CHERAI)

RESPONDENT/S:

      1         THE SUPERINTENDENT OF POLICE (RURAL)
                OFFICE OF THE SUPERINTENDENT OF POLICE,
                ALUVA 683 101.

      2         THE CIRCLE INSPECTOR OF POLICE,
                NORTH PARAVUR, ERNAKULAM DISTRICT 683 513.

      3         K.S. JOSHY ,
                2-C, LOTUS APARTMENT, DH ROAD, PALLIMUKKU, ERNAKULAM
                682 016.

      4         RENJAN V.C,
                S/O. CHANDRAN, PATHIYAZHATH HOUSE, EZHIKKARA
                PANCHAYATH, NORTH PARAVUR, ERNAKULAM DISTRICT 683
                513.

      5         BIBIN. C.G,
                S/O. GOPI, PADATHEERI HOUSE, MANNAM P.O. ERNAKULAM
                DISTRICT 683 520.

                R3 BY ADV. SRI.K.V.SABU

OTHER PRESENT:

                SMT K.AMMINIKUTTY -SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.22401 OF 2020(A)

                                  2

                              JUDGMENT

The petitioner, who is stated to be the title holder of 22 cents

of land in Vadakkekkara Village, has filed this writ petition under

Article 226 of the Constitution of India, seeking a writ of

mandamus commanding 1st and 2nd respondents, not interfere and

harass the petitioner for settling a civil dispute, which is pending

consideration before the Civil Court.

2. On 20.10.2020, when this writ petition came up for

admission, this Court issued notice before admission to the

respondents. The learned Government Pleader took notice for

respondents 1 and 2. Urgent notice by speed post was issued to

the respondents 3 to 5.

3. Today, when this matter was taken up for consideration,

learned counsel for the petitioner would submit that the petitioner

do not want to prosecute this writ petition further and therefore

this writ petition may be dismissed as withdrawn.

Recording aforesaid submission made by Sri.K.V. Vinod, the

learned counsel for the petitioner, this writ petition is dismissed as

withdrawn.

Sd/-

                                          ANIL K. NARENDRAN
MIN                                             JUDGE
 W.P.(C) No.22401 OF 2020(A)





                              APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1                TRUE COPY OF THE LAND RELINQUISHMENT

DATED 31/08/2017 BY THE WIFE AND SON OF THE PETITIONER TO THE PANCHAYATH AUTHORITY.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT AND ACKNOWLEDGEMENT OF THE COMPLAINT BY THE PETITIONER TO THE 1ST RESPONDENT.