Muhammed Asharaf vs The Geologist
2021 Latest Caselaw 13851 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
     FRIDAY, THE 2ND DAY OF JULY 2021/11TH ASHADHA, 1943
                     WP(C) NO. 1429 OF 2021


PETITIONER:

         MUHAMMED ASHARAF, S/O. HAMZA KURIKKAL,
         MANCHERI KURIKKAL HOUSE, PAYYANAD P.O.,
         MANJERI, MALAPPURAM DISTRICT.

         BY ADVS.
         BABU S. NAIR
         SHRI.BHARATH MOHAN


RESPONDENT:

         THE GEOLOGIST,
         DEPARTMENT OF MINING AND GEOLOGY,
         MINI CIVIL STATION, MANJERI,
         MALAPPURAM DISTRICT, PIN-676 121.

         BY GOVERNMENT PLEADER SRI MANU RAJ


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.1429/2021

                                  2




                           JUDGMENT

Dated this the 2nd day of July, 2021

The learned counsel for the petitioner would submit

that the petitioner does not want to prosecute this writ

petition and hence the petitioner may be permitted to

withdraw the writ petition.

The writ petition is hence dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/02.07.2021