Akbar Shah vs Director General Of Police
2021 Latest Caselaw 13972 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MR. JUSTICE ASHOK MENON

        TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943

                           WP(C) NO. 13387 OF 2021

PETITIONER/S:

             AKBAR SHAH
             AGED 29 YEARS, S/O. SHAHABUDHEEN, SPK BHAVAN,
             KARIMARAKOODE, ARUVIKKARA VILLAGE, NEDUMANAGAD TALUK
             PIN- 628499

             BY ADV M.R.SARIN


RESPONDENT/S:

             1.DIRECTOR GENERAL OF POLICE, POLICE HEADQUARTERS,
             VELLAYAMBALAYAM, THIRUVANANTHAPURAM- 695010.


             2. DISTRICT POLICE CHIEF, LAW COLLEGE ROAD, PMG NAGAR,
             THIRUVANANTHAPURAM.-695033

             3.EXCISE COMMISSIONER, NEDUMANAGAD EXCISE RANGE OFFICE,
             THIRUVANANTHAPURAM - 695541.

             4. SHANKAR, EXCISE RANGE OFFICER, NEDUMANAGAD EXCISE RANGE
             OFFICER, THIRUVANANTHAPURAM- 695541.


OTHER PRESENT:

             SRI.C.S.HRITHWIK-SR PP



      THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.13387/2021

                                     2




                               JUDGMENT

Dated this the 6th day of July 2021

Learned counsel appearing for the petitioner seeks

permission to withdraw this writ petition with liberty to file it

again. Accordingly, this writ petition is dismissed as withdrawn

with liberty to file it again.

Sd/-

ASHOK MENON JUDGE

Al/-