Jayachandran Vallacherry vs Kerala State Road Transport ...
2021 Latest Caselaw 256 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

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

                   WP(C).No.22026 OF 2020(C)


PETITIONER:

              JAYACHANDRAN VALLACHERRY
              "SREE SOUPARNIKA",
              EDAT POST, PAYYANNUR,
              KANNUR-670327

              BY ADVS.
              SRI.M.M.ANTO
              SRI.PRANOY K.KOTTARAM

RESPONDENTS:

      1       KERALA STATE ROAD TRANSPORT CORPORATION
              REPRESENTED BY CHAIRMAN AND MANAGING DIRECTOR,
              KSRTC, TRANSPORT BHAVAN, FORTE,
              THIRUVANANTHAPURAM- 695 001

      2       CHAIRMAN AND MANAGING DIRECTOR,
              KSRTC, TRANSPORT BHAVAN, FORTE,
              THIRUVANANTHAPURAM-695 001

      3       DISTRICT TRANSPORT OFFICER,
              KSRTC,
              KANNUR-670001

              R1-3 BY SRI.DEEPU THANKAN, SC FOR KSRTC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.22026/20               -:2:-




                              JUDGMENT

Dated this the 5th day of January, 2021

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file a fresh writ petition.

Permission granted and the writ petition is dismissed as

withdrawn reserving the liberty of the petitioner to file a fresh

writ petition.

Sd/-

BECHU KURIAN THOMAS JUDGE vps /True Copy/

PS to Judge