Mithun T. Abraham vs State Of Kerala
2021 Latest Caselaw 13812 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                    WP(C) NO. 13055 OF 2021
PETITIONER:

          MITHUN T. ABRAHAM
          AGED 40 YEARS, S/O.OONITHAN ABRAHAM, THOTTATHIL
          HOUSE, KOTTAYAM P.O, KOTTAYAM, VILLAGE, KOTTAYAM
          TALUK, KOTTAYAM, KERALA 686002
          BY ADVS.
          JOSEPH ABRAHAM (KOTTAYAM)
          HARISH ABRAHAM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HOME AFFAIRS, GROUND FLOOR, MAIN
          BLOCK, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN CODE: 695001
    2     THE SUB-COURT OF JUDICATURE, REPRESENTED BY
          SHERISTADAR, KK ROAD, PO, COLLECTORATE,
          KOTTAYAM, KERALA 686002
    3     DISTRICT COLLECTOR, COLLECTORATE,KOTTAYAM,
          KERALA - 686002
    4     DISTRICT TREASURY OFFICER, CIVIL STATION,
          KOTTAYAM,   KERALA 686002
          BY ADV.
          SMT.PRINCY XAVIER, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 02.07.2021, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.13055 of 2021                    2




                          W.P.(C)No.13055 of 2021
               --------------------------------------------------------


                                JUDGMENT

The writ petition is permitted to be withdrawn

without prejudice to the right of the petitioner to institute an

original petition under Article 227 of the Constitution of India.

Sd/-

P.B.SURESH KUMAR, JUDGE

PV