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Mahfoose M.D vs State Of Kerala
2021 Latest Caselaw 15092 Ker

Citation : 2021 Latest Caselaw 15092 Ker
Judgement Date : 16 July, 2021

Kerala High Court
Mahfoose M.D vs State Of Kerala on 16 July, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                       WP(C) NO. 12840 OF 2021
PETITIONER:

            MAHFOOSE M.D.
            AGED 30 YEARS
            S/O. M.D.ISMAIL, PWD CONTRACTOR,
            MUNDANGALAM HOUSE, BEVINJA,
            THEKKIL FERRY P.O., KASARAGOD -671121.

            BY ADV TOM K.THOMAS


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            PUBLIC WORKS DEPARTMENT,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

    2       THE SUPERINTENDING ENGINEER,
            PUBLIC WORKS DEPARTMENT,
            ROADS DIVISION, CENTRAL CIRCLE,
            ALUVA, ERNAKULAM DISTRICT, PIN-683 101.

    3       THE ASSISTANT ENGINEER,
            PWD ROADS, CHALAKKUDY, PIN-695017.


            SMT.VINITHA BALAKRISHNAN,GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC.No.12840 of 2021
                                   2




                         JUDGMENT

Dated this the 16th day of July 2021

Counsel for the petitioner prays that the

petitioner may be permitted to withdraw this writ

petition. Permission is granted. The writ petition is

dismissed as withdrawn.

Sd/-

T.R.RAVI

JUDGE sn WPC.No.12840 of 2021

APPENDIX OF WP(C) 12840/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE MEETING DATED 23.12.2020 BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 13.4.2021 ISSUED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 30.4.2021 SUBMITTED BY THE PETITIONER.

Exhibit P4 TRUE COPY OF THE PROCEEDINGS NO.DT3-

10621/2018 DATED 3.5.2021 OF THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 5.5.2021 ISSUED BY THE PETITIONER.

Exhibit P6 TRUE COPY OF THE POSTAL RECEIPT.


RESPONDENT'S EXHIBITS      : NIL


                      //TRUE COPY//              PA TO JUDGE
 

 
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