Bindu Shaji vs State Of Kerala
2021 Latest Caselaw 15597 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
       FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                      WP(C) NO. 14689 OF 2021
PETITIONER:

          BINDU SHAJI, W/O SHAJI.K.C., KURUVIPURATH HOUSE, VALARA
          PO, OZHUVUTHADAM, PALAKKAD


          BY ADV T.V.NEEMA



RESPONDENT:

1         STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
          GOVERNMENT, EXCISE DEPARTMENT,
          THIRUVANANTHAPURAM - 695 001

2         EXCISE INSPECTOR, EXCISE RANGE, KOLLAMGODE, PALAKKAD
          DISTRICT - 678 506

3         THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES AND
          CONVEYANCE DISPOSAL COMMITTEE, PALAKKAD DISTRICT
          REPRESENTED BY DISTRICT POLICE CHIEF,
          PALAKKAD - 678 001

4         THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
          THIRUVANANTHAPURAM - 695 001


          PUBLIC PROSECUTOR SRI.E.C.BINEESH
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14689 OF 2021           2



                                JUDGMENT

In view of the legal position settled by this

court in Nizam and Another v. Sate of Kerala and

Another (2021(1) KHC 334) the learned counsel sought

permission to withdraw the writ petition. Permission

is granted. The writ petition is dismissed as

withdrawn.

Sd/-

P.SOMARAJAN JUDGE

msp

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION OF VEHICLE BEARING NO.KL-04-AK-2792, (2016 MODEL BIKE) DATED 13-1-2017

EXHIBIT P2 TRUE COPY OF THE AGREEMENT DATED 24-11-2019 EXECUTED BETWEEN THE PETITIONER AND THE RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 5-2-2020 IN ST 85/2020 OF JUDICIAL FIRST CLASS MAGISTRATE, CHITTUR

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ON 10-07-2021