T.M. Abdul Salam vs State Of Kerala
2021 Latest Caselaw 3393 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                    WP(C).No.32448 OF 2019(E)

PETITIONER/S:

             T.M. ABDUL SALAM,
             THYKOODATH HOUSE, VAZHAKKALA,
             THRIKKAKARA P.O., KOCHI - 682 021.

             BY ADVS.
             SRI.K.RAMAKUMAR (SR.)
             SRI.T.U.ZIYAD
             SRI.RANJIT BABU
             SHRI.SURESH JOSEPH
             SRI.K.B.ARUNKUMAR

RESPONDENT/S:

      1      STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 695 001.

      2      THE SECRETARY TO GOVERNMENT, DEPARTMENT OF REVENUE
             (F), WAQF IN CHARGE, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695 001.

      3      THE DIRECTOR, VIGILANCE AND ANTI-CORRUPTION BUREAU,
             VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695 001.

      4      THE DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE AND
             ANTI-CORRUPTION BUREAU, ERNAKULAM UNIT,
             ERNAKULAM,KOCHI - 682 017.



             R1-4 BY SRI.K.V.SOHAN, STATE ATTORNEY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.32448 OF 2019(E)
                                2




                        JUDGMENT

When the matter was taken up, the learned

counsel for the petitioner submitted that the Writ

Petition is not pressed. Memo has been filed. This is

recorded and the Writ Petition is dismissed as not

pressed, reserving the right of the petitioner herein to

move at the appropriate stage, in case of undue delay

in completion of investigation.

Sd/-

SUNIL THOMAS, JUDGE

R.AV