Biju K.Cherian vs State Of Kerala
2021 Latest Caselaw 13835 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. 5818 OF 2020
PETITIONER/S:

               BIJU K.CHERIAN
               AGED 42 YEARS
               S/O. K.P CHERIAN, KADHALIKATTIL HOUSE,
               MEKADAMPU P.O, MUVATTUPUZHA 682 316
               BY ADV SAJI VARGHESE KAKKATTUMATTATHIL


RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY THE SECRETARY, LOCAL SELF GOVT.
               DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695
               001
    2          THE KOOVAPPADI BLOCK PANCHAYATH,
               KOOVAPPADY, KURUPPAMPADY P.O, PIN 683545,
               ERNAKULAM         REP BY ITS SECRETARY
    3          THE BLOCK DEVELOPMENT OFFICER,
               KOOVAPPADY, KURUPPAMPADY P.O, ERNAKULAM 683545
    4          THE ASSISTANT EXECUTIVE ENGINEER,
               OFFICE OF THE ASST. EXECUTIVE ENGINEER,
               LOCAL SELF GOVT. SUB DIVISION,
               KOOVAPPADY, KURUPPAMPADY P.O,
               PIN 683545, ERNAKULAM DIST.
               BY SMT.B.VINITHA, GOVERNMENT PLEADER



        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.5818 of 2020
                                           2




                            W.P.(C) No.5818 of 2020
                     -----------------------------------------------


                                  JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw the writ petition. The permission sought for is granted

and the writ petition is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE.

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