Citation : 2021 Latest Caselaw 13649 Ker
Judgement Date : 1 July, 2021
WP(C) NO. 4108 OF 2021 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
WP(C) NO. 4108 OF 2021
PETITIONER/S:
1 SATHIAN M.
AGED 58 YEARS
S/O. APPUKUTTAN NAIR, ELAYEDATH HOIUSE,
VENNACODE P.O, CALICUT 673 601.
2 SHEEBA K,
AGED 49 YEARS
W/O. SATHIAN M, ELAYEDATH HOUSE, VENNACODE P.O,
CALICUT-673 601
BY ADV M.S.AMAL DHARSAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, PUBLIC WORKS DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE ASSISTANT ENGINEER,
PUBLIC WORKS DEPARTMENT, CIVIL STATION,
KOZHIKODE-673 020
SMT A.C VIDHYA, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 4108 OF 2021 2
JUDGMENT
When this matter was taken up today, Sri.M.S.Amal Dharsan, the learned
counsel appearing for the petitioners submitted that he has instructions to
submit that his party is not desirous of pursuing the relief sought for in this writ
petition and seeks withdrawal. Accordingly, this writ petition is dismissed as
withdrawn.
Sd/-
RAJA VIJAYARAGHAVAN V JUDGE sru
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