Amal Kurian vs Union Of India
2021 Latest Caselaw 14532 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                         WP(C) NO. 13110 OF 2021
PETITIONER:

              AMAL KURIAN
              AGED 23 YEARS, S/O KURIACHAN K. J.,
              KOCHUPURAKKAL MAYILUVALLY HOUSE,
              VELLARIKUNDU TALUK, ELERITHATTU P. O.,
              KASARGODE DISTRICT - 671314.

              BY ADVS.
              C.DHEERAJ RAJAN
              K.ANAND (A-1921)


RESPONDENTS:

     1        UNION OF INDIA, REP. BY SECRETARY,
              MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT,
              ROOM NO.622 A-WING, SHASTRI BHAWAN,
              DR. R. P. MARG, NEW DELHI - 110 001.

     2        STATE OF KERALA
              REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
              MINISTRY OF PERSONNEL AND ADMINISTRATIVE
              REFORMS DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

     3        TAHASILDAR, TALUK OFFICE VELLARIKUNDU,
              MALOM - VELLARIKUNDU ROAD,
              VELLARIKUNDU P. O., KASARGODE DISTRICT - 671314.

     4        VILLAGE OFFICER, WEST ELERY, NARKILAKKAD NILESWAR P. O.,
              KASARGODE DISTRICT - 671314.

              BY ADV SMT.O.M.SHALINA, CGC
              SMT. VINITHA BALAKRISHNAN, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13110 OF 2021
                               2




                          JUDGMENT

After hearing the matter for some time, the learned

counsel for the petitioner submits that he may be

permitted to withdraw the writ petition with liberty to

challenge Ext.P8 order in appropriate proceedings.

The writ petition is hence dismissed as withdrawn

with the above liberty.

Sd/-

T.R.RAVI JUDGE

Pn