Asokan Vasu vs State Of Kerala
2021 Latest Caselaw 656 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.404 OF 2021(A)


PETITIONER:

               ASOKAN VASU, AGED 70 YEARS
               S/O.VASU, PROPRIETOR, M/S. MANGALATH HOTELS AND
               RESORTS, CHADAYAMANGALAM, KOTTARAKKARA, KOLLAM
               DISTRICT, PIN-691534.

               BY ADV. SRI.P.P.BIJU

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2        STATE BANK OF INDIA,
               REPRESENTED BY AUTHORISED OFFICER AND CHIEF MANAGER,
               LMS COMPOUND, OPP. MUSEUM WEST GATE,
               VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695033.

               SRI. JAWAHAR JOSE - SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.404 OF 2021(A)

                                    2


                              JUDGMENT

Dated this the 7th day of January 2021

After arguing this matter for some time and on being

confronted by the learned standing counsel for the Bank,

Sri.Jawahar Jose, that this writ petition does not disclose the

factum of the petitioner having approached this Court at least

seven times earlier, Sri.P.P.Biju, the learned counsel for the

petitioner, sought permission to withdraw this writ petition, so

as to enable his client to invoke his alternative statutory

remedy.

In the afore circumstances, this writ petition will stand

dismissed as having been withdrawn, without prejudice to the

rights of the petitioner to invoke his alternate statutory

remedy.

                                        Sd/- DEVAN RAMACHANDRAN

    Stu                                          JUDGE