Pradeep vs State Of Kerala
2021 Latest Caselaw 13412 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                          WP(C) NO. 2122 OF 2020
PETITIONER:

              PRADEEP
              AGED 53 YEARS
              PROGRESSIVE CONSTRUCTIONS, G.V ESTATE,
              NEAR BSNL TOWER, MEEYANOOR P.O., KOLLAM-691 537
              BY ADVS.
              V.JAYAPRADEEP
              SMT.ANN SUSAN GEORGE
              SRI.D.S.LOKANATHAN
              SRI.ALAN PRIYADARSHI DEV



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO THE HOME DEPARTMENT
              SECRETARIAT, THIRUVANANTHAPURAM-695 001

     2        THE STATION HOUSE OFFICER,
              PATHANAPURAM POLICE STATION, PATHANAPURAM

     3        THE SUPERINTENDENT OF POLICE KOLLAM (RURAL),
              KOTTARAKKARA

     4        PRAMOD,
              KOKKAD VADAKKATHIL, CHELIKKUZHI P.O.
              CHELIKKUZHI, PATHANAPURAM

     5        AJAYAN,
              VIJAYA VILASAM, CHELIKKUZHI P.O.
              CHELIKKUZHI, PATHANAPURAM

     6        GOPALAKRISHNAN,
              VED VILASAM, CHELIKKUZHI P.O.
              CHELIKKUZHI, PATHANAPURAM
 WP(C) NO. 2122 OF 2020
                             2




    7    PUSHKKARAN,
         PRAKA BHAVANAM, CHELIKKUZHI P.O.
         CHELIKKUZHI, PATHANAPURAM

    8    ADDL.R8 PATTAZHI VADAKKEKKARA GRAMA PANCHAYT
         IS SUOMOTO IMPLEADED AS ADDITIONAL R8 AS PER ORDER
         DATED 24-01-2020 IN W.P.(C) 2122/2020

    9    ADDL. R9 BAHULEYAN
         AND ANOTHER (SOUGHT TO BE IMPLEADED)

         BY ADVS.
         SRI.SUBHASH CYRIAC
         SRI.S.SREEKUMAR (SR.)
         ANIL K.MOHAMMED
         SRI.S.SREEJITH
         SRI.P.MARTIN JOSE
         SRI.P.PRIJITH
         SRI.THOMAS P.KURUVILLA
         SRI.MANJUNATH MENON
         SRI.AJAY BEN JOSE
         SMT.HANI P.NAIR
         SHRI.HARIKRISHNAN S.
         SRI.R.GITHESH



OTHER PRESENT:

         SRI.N.B.SUNIL NATH, GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 2122 OF 2020
                                 3




                 P.V.KUNHIKRISHNAN, J.
              ===================
                WP(C) No. 2122 OF 2020
              ===================
          Dated this the 28th day of June 2021


                       JUDGMENT

The learned counsel for the petitioner wants to withdraw

this writ petition with liberty to file it again, reserving all his

rights.

Therefore, this writ petition is dismissed as withdrawn

with liberty to file it again and also reserving all the rights of

the petitioner.

(Sd/-) P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 2122 OF 2020

APPENDIX OF WP(C) 2122/2020

PETITIONER ANNEXURE

EXHIBIT P1 COPY OF THE LAND TAX RECEIPT DATED 11.6.2019

EXHIBIT P2 COPY OF THE AGREEMENT WITH THE LAND OWNER DATED 20.09.2019

EXHIBIT P3 COPY OF THE CONSENT DATED 02.12.2019 OF THE POLLUTION CONTROL BOARD

EXHIBIT P4 COPY OF THE NOC DATED 18.11.12019 FROM THE HEALTH DEPARTMENT

EXHIBIT P5 COPY OF THE REQUEST DTD 21.01.2020 TO THE 2ND RESPONDENT

EXHIBIT P6 COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DTD 22.01.2020

EXHIBIT P7 COPY OF THE REQUEST DTD 21.01.2020 TO THE 3RD RESPONDENT

EXHIBIT P8 TRUE COPY OF POSTER

EXHIBIT P9 THE COPIES OF THE PHOTOTGRAPHS

EXHIBIT P10 THE TRUE COPY OF THE TAX INVOICE DTD.15/9/2018

EXHIBIT P11 COPY OF THE ORDER DATED 19.02.2020 OF THIS HONOURABLE COURT

EXHIBIT P12 COPY OF THE ORDER DATED 02.03.2020 OF THIS HONOURABLE COURT.

// True Copy // PA to Judge