Manikandan vs The Additional District ...
2021 Latest Caselaw 2999 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                      WP(C).No.11266 OF 2017(G)


PETITIONERS:

      1        MANIKANDAN, AGED 50 YEARS, S/O.SWARNATHAN,
               HOUSE NO-59, WARD NO.20, MAHA BHAVAN,
               LAL BHAG, 16TH MILE STONE, VEILOOR VILLAGE,
               THIRUVANANTHAPURAM DISTRICT.

      2        JAYARAJAN ASARI, AGED 48 YEARS,
               S/O.SUDHAKARAN ASARI, SHEEJA MANDIRAM,
               HOUSE NO.61, WARD NO.20, LAL BHAG,
               16TH MILE STONE, VEILOOR VILLAGE,
               THIRUVANANTHAPURAM DISTRICT.

      3        SUMATHI, AGED 55 YEARS, D/O.KUNJAMMA,
               SUNITHA BHAVAN, HOUSE NO.62, WARD NO.20,
               LAL BHAG, 16TH MILE STONE, VEILOOR VILLAGE,
               THIRUVANANTHAPURAM DISTRICT.

      4        SAKKARIYA, AGED 57 YEARS, S/O.VARGHESE,
               HOUSE NO.65, ARUN BHAVAN, LAL BHAG,
               16TH MILE STONE, VEILOOR VILLAGE,
               THIRUVANANTHAPURAM DISTRICT.

               BY ADV. SRI.P.ANOOP (MULAVANA)

RESPONDENTS:

      1        THE ADDITIONAL DISTRICT MAGISTRATE,
               COLLECTORATE, THIRUVANANTHAPURAM-695001.

      2        THE ASSISTANT EXECUTIVE ENGINEER
               ELECTRICAL SUB DIVISION, KANIYAPURAM,
               THIRUVANANTHAPURAM DISTRICT-695001.

      3        RASHEEDA BEEVI, RASHEEDA MANZIL, 16TH
               MILE STONE, MANGALAPURAM VILLAGE,
               THIRUVANANTHAPURAM DISTRICT.

               R2 BY ADV. SRI.N.SATHEESH
               R1 BY DR. THUSHARA JAMES

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 11266/17                       2




                             JUDGMENT

Dated this the 27th day of January 2021

The learned counsel for the petitioners submits that this

writ petition is not pressed. Recording the submission, this writ

petition is dismissed as not pressed.

Sd/-

Devan Ramachandran, Judge tkv