Surendran vs Aji
2021 Latest Caselaw 3401 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

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

                        WP(C).No.2280 OF 2021(H)


PETITIONER/S:

                SURENDRAN
                AGED 55 YEARS
                S/O.THRIKKUR VEETTIL KORUNNI, THRIKKUR HOUSE,
                KOZHUKULLY VILLAGE AND P.O., MOORKANIKKARA CITY,
                THRISSUR TALUK, THRISSUR DISTRICT, PIN-680751.
                BY ADVS.
                SHRI.PRABHU K.N.
                SHRI.MANUMON A.

RESPONDENT/S:

      1         AJI
                AGED 40 YEARS
                KOLANGARA VEETTIL, KOZHUKULLY VILLAGE, MOORKANIKKARA
                CITY, THRISSUR TALUK, THRISSUR DISTRICT, PIN-680751.
      2         VARSHA,
                AGED 35 YEARS
                W/O.KOLANGARA VEETTIL AJI, KOZHUKULLY VILLAGE,
                MOORKANIKKARA CITY, THRISSUR TALUK, THRISSUR
                DISTRICT, PIN-680751.
      3         NADATHARA GRAMA PANCHAYATH,
                REP. BY SECRETARY, KOZHUKULLY VILLAGE AND P.O.,
                THRISSUR TALUK, PIN-680751.

      4         DISTRICT COLLECTOR,
                THRISSUR, COLLECTORATE, THRISSUR, PIN-680003.
      5         STATE OF KERALA,
                REP. BY SECRETARY, LOCAL SELF GOVT.(RURAL)
                DEPARTMENT, ROOM 404A, 4TH FLOOR, ANNEX I,
                SECRETARIATE, THIRUVANANTHAPURAM, PIN-695001.

OTHER PRESENT:

                GP : PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2280 OF 2021(H)

                                         2




                                     JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

the writ petition, without prejudice to his rights to pursue the suit which is

stated to have been filed. Permission granted, and the writ petition is

dismissed as withdrawn, without prejudice to his rights reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ