St.Pauls Mar Thoma Church vs The Secretary, Perumbavoor ...
2021 Latest Caselaw 14372 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
    THURSDAY, THE 8TH DAY OF JULY 2021/17TH ASHADHA, 1943
                      WP(C) NO. 8932 OF 2021


PETITIONER:

         ST.PAULS MAR THOMA CHURCH,
         PERUMBAVOOR, REPRESENTED BY
         ITS TRUSTEE, SHRI. T.D. ABRAHAM,
         RESIDING AT THADATHIL NICE LAND,
         IRINGOLE P.O., PERUMBAVOOR.

         BY ADVS.
         GEORGE CHERIAN (SR.)
         SMT.K.S.SANTHI
         SMT.LATHA SUSAN CHERIAN
         SRI.ALEXY AUGUSTINE
         SRI.GEORGE A.CHERIAN


RESPONDENTS:

    1    THE SECRETARY,
         PERUMBAVOOR MUNICIPALITY,
         PERUMBAVOOR-683 542.

    2    TAHSILDAR,
         KUNNATHUNADU TALUK,
         PERUMBAVOOR-683 542.

    3    VILLAGE OFFICER,
         PERUMBAVOOR VILLAGE OFFICE,
         PERUMBAVOOR-683 542.

         R1 BY ADV.SRI.MATHEW B.KURIAN
         R2-R3 BY GOVERNMENT PLEADER SMT.G.RANJITA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.8932/2021

                                     2




                             JUDGMENT

Dated this the 8th day of July, 2021

The learned counsel for the petitioner submits that due

to subsequent events, the petitioner does not want to

prosecute the writ petition.

Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/08.07.2021