Jithin Babu vs Robinson
2021 Latest Caselaw 15383 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                   WP(C) NO. 6632 OF 2020
PETITIONER:

         JITHIN BABU
         AGED 25 YEARS
         S/O.BABU,JITHIN BHAVAN,THEVAR VIZHINJI,
         NEMOM VILAGE,THIRUVANANTHAPURAM-695020.
         BY ADV THIRUMALA P.K.MANI

RESPONDENTS:

    1    ROBINSON
         MARPHI HOUSE,KUSAVOORKONAM,
         PERUKAVU,PERUKAVU.P.O,KATTAKKADA
         TALUK,THIRUVANANTHAPURAM-695573.
    2    RAJESH,
         AGED 40 YEARS
         THUDUPOTUKONAM,KUSAVOORKONAM,
         PERUKAVU,PERUKAVU.P.O,KATTAKKADA TALUK,
         THIRUVANANTHAPURAM-695573.
    3    SREEKUMAR,
         THUDUPOTUKONAM,KUSAVOORKONAM,
         PERUKAVU,PERUKAVU.P.O, KATTAKADA TALUK,
         THIURVANANTHAPURAM-695573.
    4    VINOD,
         AGED 32 YEARS
         USHA BHAVAN,PARAPOTTA,PERUKAVU,
         PERUKAVU.P.O, THIRUVANANTHAPURAM-695573.
    5    VIJAYAN,
         AGED 68 YEARS
         VELANVILAKOM,PERUKAVU,PERUKAVU.P.O,
         THIRUVANANTHAPURAM-695573.
    6    ANILKUMAR,
         AGED 45 YEARS
         VALANVILAKOM,PERUKAVU,PERUKAVU.P.O,
         THIRUVANANTHAPURAM-695573.
    7    THE SECRETARY,
         VILVOORKAL PANCHAYATH,VILAVOORKAL,
         THIRUVANANTHAPURAM-695573.
    8    SHO,MALAYINKEEZHU POLICE STATION,
         KATTAKADA TALUK,THIRUVANANTHAPURAM-695571.
 W.P.(C).No.6632/2020

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    9          DISTRICT POLICE CHIEF,
               THIRUVANANTHAPURAM RURAL,
               UNIVERSITY OF KERALA SENATE,
               HOUSE CAMPUS,PALAYAM,
               THIRUVANANTHAPURAM-695033.
               BY ADVS.
               SRI.S.ANEESH
               SRI.N.B.SUNIL NATH, GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   22.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6632/2020

                                  3




                   P.V.KUNHIKRISHNAN, J.
                     -------------------------------
                    W.P.(C).No.6632 of 2020
             ----------------------------------------------
            Dated this the 22nd day of July, 2021


                           JUDGMENT

The counsel for the petitioner submitted that in the

light of the subsequent event, he wants to file a fresh writ

petition. The submission of the counsel is that liberty may

be given to file a fresh writ petition.

Therefore, this writ petition is dismissed as not

pressed, with liberty to the petitioner to file a fresh writ

petition.

Sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE