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Dr. Geetha Abraham vs State Of Kerala
2021 Latest Caselaw 2686 Ker

Citation : 2021 Latest Caselaw 2686 Ker
Judgement Date : 22 January, 2021

Kerala High Court
Dr. Geetha Abraham vs State Of Kerala on 22 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.1722 OF 2021(M)

PETITIONER:

               DR. GEETHA ABRAHAM
               W/O.ABRAHAM,CHAND MANDIR,
               P.O.KADALAYI,KANNUR DISTRICT,
               PIN-670003.

               BY ADVS.
               SRI.P.U.SHAILAJAN
               SRI.V.SREEJITH (K/1398/2000)
               SMT.VIDYA KURIAKOSE
RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.
      2        THE LOCAL SELF GOVERNMENT DEPARTMENT,
               REPRESENTED BY ITS SECRETARY,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.
      3        THE DISTRICT COLLECTOR,
               KANNUR,CIVIL STATION,KANNUR-670002.
      4        KANNUR DISTRICT PANCHAYAT,
               KANNUR-670002,REPRESENTED BY ITS SECRETARY.
      5        THE PRESIDENT,
               KANNUR DISTRICT PANCHAYAT,KANNUR-670002,
               (CHAIRMAN,SPCA,KANNUR).
      6        THE CHIEF VETERINARY OFFICER,
               KANNUR,KANNUR DISTRICT,PIN-670001,
               (CONVENER,SPCA,KANNUR).
      7        THE SOCIETY FOR THE PREVENTION OF CRUELTY TO ANIMALS,
               KANNUR,NEAR MUNICIPAL OFFICE,KANNUR-670002,
               REPRESENTD BY ITS SECRETARY.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1722 OF 2021(M)

                              2




                           JUDGMENT

Dated this the 22nd day of January 2021

The learned counsel appearing for the petitioner

wants to withdraw the Writ Petition. Hence, the Writ

Petition is dismissed as withdrawn.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.1722 OF 2021(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PREVENTION OF CRUELTY TO ANIMALS(ESTABLISHMENT AND REGULATION OF SOCIETIES FOR PREVENTION OF CRUELTY TO ANIMALS)RULES,2001 PUBLISHED AS PER NOTIFICATION DATED 26.3.2001

EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER GO(MS)NO.362/13/AD DATED 18.12.2013

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER GO(MS)NO.148/14/AD DATED 30.6.2014.

EXHIBIT P4 TRUE COPY OF THE COMMON ORDER DATED 30.1.2019 IN R.C.P.NO.98/2017 AND CONNECTED CASES PASSED BY THE RENT CONTROL COURT,KANNUR.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE

 
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