Binu George vs Neduvathoor Grama Panchayath
2021 Latest Caselaw 2514 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                     WP(C).No.1693 OF 2021(J)


PETITIONER:

               BINU GEORGE
               AGED 53 YEARS
               S/O. GEORGEKUTTY, BINU COTTAGE, PUTHOOR P. O.,
               THEKKUMPURAM, KOLLAM - 691507.

               BY ADVS.
               SRI.PRAVEEN K. JOY
               SRI.E.S.SANEEJ

RESPONDENTS:

      1        NEDUVATHOOR GRAMA PANCHAYATH
               REP. BY ITS SECRETARY, NEELESWARAM P. O., KOLLAM -
               691505.

      2        SECRETARY
               NEDUVATHOOR GRAMA PANCHAYATH, NEELESWARAM P. O.,
               KOLLAM - 691505.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING
                                    :2:
W.P(C).No.1693 of 2021




                              JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition without prejudice to his right to approach the

new Committee that has assumed charge in the Panchayat for the

purposes of pursuing his application for granting of a licence for

conducting a business of running a chicken stall. Permission is granted.

The writ petition is dismissed as withdrawn without prejudice to the

right of the petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/21.01.2021