Techno Star vs State Of Kerala
2021 Latest Caselaw 13063 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                      WP(C) NO. 12411 OF 2021
PETITIONER/S:

             TECHNO STAR, REPRESENTED THROUGH THE ADMINISTRATOR,

             E.J.SEVI, AGED 58 YEARS, S/O.JOSEPH, EDAKKAYIL
             BUILDING, CHANGAMPUZHA NAGAR P.O., KALAMASSERY,
             ERNAKULAM PIN:682 033.

           BY ADVS.
           P.G.SURESH
           ASWATHY KRISHNAN


RESPONDENT/S:

             1. STATE OF KERALA,DEPARTMENT OF LOCAL SELF
             GOVERNMENT, REPRESENTED THROUGH ITS SECRETARY,
             SECRETARIAT, THIRUVANANTHAPURAM. PIN-695 001.

             2. THE DISTRICT COLLECTOR, ERNAKULAM DISTRICT,
             KAKKANAD, ERNAKULAM, PIN-682030.

             3. KOCHI MUNICIPAL CORPORATION, PARK AVENUE,
             ERNAKULAM DISTRICT, KOCHI-11, REPRESENTED THROUGH
             ITS SECRETARY.

             4. THE SECRETARY, KOCHI MUNICIPAL CORPORATION, PARK
             AVENUE, ERNAKULAM DISTRICT, KOCHI-11.

             5. M/S.ENVIRON GREEN, REPRESENTED THROUGH
             PROPRIETOR A.A.BAIJU, 10/95 GKC TOWER, SEAPORT
             AIRPORT ROAD, KAKKANAD, ERNAKULAM, PIN-682 037.


OTHER PRESENT:

             GP PRINCY XAVIER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   18.06.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                               V.G.ARUN, J.
               -----------------------------------------------
                     W.P(C).No.12411 of 2021
               -----------------------------------------------
              Dated this the 18th day of June, 2021

                              JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file a fresh writ petition.

2. Heard learned Standing Counsel for Kochi Municipal

Corporation also.

The writ petition is dismissed as withdrawn with the liberty

fought.

Sd/-

V.G.ARUN, JUDGE

vgs