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Nazeer H vs State Of Kerala
2021 Latest Caselaw 7430 Ker

Citation : 2021 Latest Caselaw 7430 Ker
Judgement Date : 3 March, 2021

Kerala High Court
Nazeer H vs State Of Kerala on 3 March, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.22288 OF 2020(I)


PETITIONER/S:

                NAZEER H.,
                AGED 39 YEARS,
                S/O. HYDROS KUNJU,
                VAZHAPPALLY VADAKKETHIL,
                PANAPPETTY, SASTHAMCOTTA,
                PORUVAZHY,
                KOLLAM DISTRICT - 690520.

                BY ADVS.
                SRI.V.PHILIP MATHEW
                SRI.JEPH JOSEPH

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY ITS PRINCIPAL SECRETARY,
                DEPARTMENT OF REVENUE,
                KERALA GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM - 695001.

      2         THE DIRECTOR OF MINING AND GEOLOGY
                DIRECTORATE OF MINING AND GEOLOGY,
                KESAVADASAPURAM, PATTOM PALACE P O,
                THIRUVANANTHAPURAM - 695004.

      3         THE GEOLOGIST,
                DISTRICT OFFICE OF MINING AND GEOLOGY,
                ASRAMOM, KOLLAM - 691002.

      4         SASTHAMCOTTA GRAMA PANCHAYAT,
                OFFICE OF THE SASTHAMCOTTA GRAMA PANCHAYAT,
                SASTHAMCOTTA P O,
                KOLLAM DISTRICT - 690521, REPRESENTED BY ITS
                SECRETARY.

      5         THE SECRETARY,
                SASTHAMCOTTA GRAMA PANCHAYATH,
                OFFICE OF THE SASTHAMCOTTA GRAMA PANCHAYAT,
                SASTHAMCOTTA P O,
                KOLLAM DISTRICT - 690521.
 W.P.(C)No.22288 of 2020
                                            2

            6             THE ASSISTANT EXECUTIVE ENGINEER,
                          KALLADA IRRIGATION PROJECT (K.I.P),
                          SUB DIVISION NO.26,
                          KARUNAGAPPALLY,
                          KOLLAM DISTRICT - 690518.

            7             THE ASSISTANT ENGINEER,
                          KALLADA IRRIGATION PROJECT (K.I.P),
                          SECTION NO.12/3, BHARANICAVU,
                          KOLLAM DISTRICT - 690520.

                          R1-3, R6-7 BY SMT.G.RANJITA, GOVERNMENT PLEADER
                          R4-5 BY ADV. DR.K.P.SATHEESAN (SR.)
                          R4-5 BY ADV. SRI.P.MOHANDAS (ERNAKULAM)
                          R4-5 BY ADV. SRI.S.VIBHEESHANAN
                          R4-5 BY ADV. SRI.K.SUDHINKUMAR
                          R4-5 BY ADV. SRI.S.K.ADHITHYAN
                          R4-5 BY ADV. SRI.SABU PULLAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.22288 of 2020
                                                3




                                W.P.(C)No.22288 of 2020
                          -----------------------------------------------


                                       JUDGMENT

Having regard to the facts and circumstances of the case, I

deem it appropriate to permit the petitioner to withdraw the writ

petition without prejudice to the right of the petitioner to file a fresh

writ petition on the same cause of action, if situation warrants.

Ordered accordingly.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj

 
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