G.Billy Prey vs State Of Kerala
2021 Latest Caselaw 15440 Ker

WP(C) NO. 12347 OF 2019        1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                      WP(C) NO. 12347 OF 2019
PETITIONER:

          G.BILLY PREY,
          AGED 30 YEARS
          S/O.GNANAROBINSON, PROPRIETOR, PRABHU OLD WORKS,
          22/630, NEAR MUSLIM MOSQUE, MAIN ROAD,
          PARASUVAIKAL.P.O, PARASSALA, TRIVANDRUM.

          BY ADVS.
          SRI.V.G.ARUN (K/795/2004)
          SMT.INDULEKHA JOSEPH
          SRI.NEERAJ NARAYAN
          SMT.V.JAYA RAGI



RESPONDENT/S:

    1     STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001

    2     THE SUPERINTENDENT OF POLICE,
          THIRUVANANTHAPURAM RURAL, THIRUVANANTHAPURAM
          DISTRICT, PIN-695001

    3     THE SHO/SUB INSPECTOR OF POLICE,
          PARASSALA POLICE STATION, THIRUVANANTHAPURAM
          DISTRICT, PIN-695001




          SRI P P THAJUDEEN, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12347 OF 2019               2

                                    JUDGMENT

When this matter was taken up, the learned counsel appearing for the

petitioner submitted that the petitioner be permitted to withdraw this petition

with liberty to move at a later stage if any fresh cause of action arises.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP