Abdul Nazar.M.K vs The Managing Director
2021 Latest Caselaw 2321 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(C).No.1524 OF 2021(M)


PETITIONER:

               ABDUL NAZAR.M.K
               AGED 35 YEARS
               S/O ABDUL KADER M.K, ASSISTANT ENGINEER,
               QUALITY CONTROL DISTRICT LAB, KERALA WATER AUTHORITY,
               MALAPPURAM DISTRICT
               RESIDING AT MADAMBIKKATH HOUSE, NADAKKAVU, TRIKNAPRAM
               P.O., MALAPPURAM DISTRICT-679 573.

               BY ADV. SRI.MANOJ RAMASWAMY

RESPONDENTS:

      1        THE MANAGING DIRECTOR,
               KERALA WATER AUTHORITY, JALA BHAVAN,
               VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033.

      2        THE CHIEF ENGINEER (GENERAL),
               KERALA WATER AUTHORITY, JALA BHAVAN,
               VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033.

      3        KHADEEJA KOZHIKKODAN,
               ASSISTANT ENGINEER, PROJECT DIVISION,
               ALAPPUZHA DISTRICT-689 004.

               ADV. SMT.MARY BENJEMIN
               ADV. SRI.BENJAMIN PAUL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1524 OF 2021

                                    2




                               JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition.

The writ petition is accordingly dismissed as withdrawn, without

prejudice to the contentions of the petitioner.

Sd/-

ANU SIVARAMAN JUDGE NP