White Miller vs Kerala State Civil Supplies ...
2021 Latest Caselaw 3000 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

                       WP(C).No.2081 OF 2021(I)


PETITIONER:

               WHITE MILLER,
               XIII/521A, METTUTHRAYIL, PATHIYOOR WEST,
               KAREELAKULANGARA P.O, ALAPPUZHA-690572,
               REPRESENTED BY ITS PARTNER VIPIN MANGALATHU MOHAN.

               BY ADV. SMT.I.S.LAILA

RESPONDENTS:

      1        KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               MAVELI BHAVAN, GANDHI NAGAR, P.B.NO.2030,
               KADAVANTHARA P.O, ERNAKULAM-682020.

      2        THE GENERAL MANAGER,
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               MAVELI BHAVAN, GANDHI NAGAR,
               P.B.NO.2030, KADAVANTHARA P.O, ERNAKULAM-682020.

      3        THE MANAGER (NATIONAL FOOD SAFETY ACT),
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               MAVELI BHAVAN, GANDHI NAGAR,
               P.B.NO.2030, KADAVANTHARA P.O, ERNAKULAM-682020.

      4        THE REGIONAL MANAGER,
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               (SUPPLYCO), OPPOSITE YATHRI NIVAS,
               NEAR GOVERNMENT GUEST HOUSE, PRS ROAD,
               THAIKKAD P.O, THIRUVANANTHAPURAM-695014.

      5        ASSISTANT MANAGER,
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               (SUPPLYCO), KARUNAGAPPALLY P.O, KOLLAM-691001.

      6        FAISAL B.E., MEHRIN MANZIL,
               KUTHIYATHODE, CHERTHALA, ALAPPUZHA-688533.

               BY ADV. SMT.MOLLY JACOB,SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2081 OF 2021(I)

                               2




                            JUDGMENT

The learned counsel submits that

petitioner seeks to withdraw this writ

petition.

Accordingly, this writ petition is

dismissed as withdrawn, with liberty to file

fresh writ petition incorporating the

additional facts. Sd/-

P.V.ASHA JUDGE ww