Prameela vs State Of Kerala
2021 Latest Caselaw 13860 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                         WP(C) NO. 22761 OF 2017


PETITIONER:

              PRAMEELA
              AGED 60 YEARS, W/O. LATE SUBHASH,
              KOLLARA HOUSE, MUNAYAM,
              EDATHIRUTHY VILLAGE, THRISSUR DISTRICT.

              BY ADV SRI.NIREESH MATHEW



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695 001.

     2        THE DIRECTOR
              KERALA STATE LOTTERIES, VIKAS BHAVAN,
              THIRUVANANTHAPURAM, PIN - 695 001.

     3        THE DEPUTY DIRECTOR
              KERALA STATE LOTTERIES, VIKAS BHAVAN,
              THIRUVANANTHAPURAM, PIN - 695 001.

     4        THE DISTRICT COLLECTOR
              THRISSUR, PIN - 680 001.

              BY GOVERNMENT PLEADER SMT.RASHMI K.M.


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. 22761 OF 2017
                                   2




                             JUDGMENT

The counsel for the petitioner prays that the

petitioner may be permitted to withdraw this writ

petition with liberty to move the court if he is

aggrieved in a later point of time.

Permission is granted. The writ petition is

allowed to be withdrawn with the above reservation.

Sd/-

T.R.RAVI JUDGE

Pn