Sabitha A vs The State Of Kerala
2021 Latest Caselaw 7582 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.10412 OF 2020(B)


PETITIONER:

               SABITHA A.,
               AGED 39 YEARS,
               W/O. JALALUDEEN, JASMINE MANZIL,
               ADAYARA OYOOR, KOLLAM.

               BY ADVS.
               SRI.R.SUNIL KUMAR
               SMT.A.SALINI LAL

RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY, KERALA
               PUBLIC WORKS DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        KERALA PUBLIC WORKS DEPARTMENT,
               REPRESENTED BY THE PROJECT DIRECTOR,
               KERALA STATE TRANSPORT PROJECT,
               JAGAD BUILDINGS, KOWDIAR P.O.,
               THIRUVANANTHAPURAM-695003.

      3        THE EXECUTIVE ENGINEER,
               PWD ROADS DIVISION,
               BEACH ROAD, KOLLAM-691001.

      4        THE DISTRICT COLLECTOR,
               KOLLAM DISTRICT,
               COLLECTORATE, KOLLAM-691013.

      5        HINDUSTAN PETROLEUM CORPORATION LIMITED,
               REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
               COCHIN RETAIL REGIONAL OFFICE,
               ERNAKULAM NORTH P.O.,
               P.B. NO.1601, COCHIN-682018.

               R1-4 BY GOVERNMENT PLEADER SRI.P.NARAYANAN
               R5 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R5 BY ADV. SRI.K.JOHN MATHAI
               R5 BY ADV. SRI.JOSON MANAVALAN
 WP(C).Nos.10412,10620/2020

                               2

             R5 BY ADV. SRI.KURYAN THOMAS
             R5 BY ADV. SRI.PAULOSE C. ABRAHAM

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).Nos.10412,10620/2020

                                      3

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE N.NAGARESH

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.10620 OF 2020(B)


    PETITIONER:

                  BINOY ABRAHAM,
                  AGED 36 YEARS,
                  S/O. G. ABRAHAM,
                  S.V. PUTHEN VEEDU,
                  THALACHIRA P.O,
                  VETTIKAVALA, KOLLAM.

                  BY ADVS.
                  SRI.R.SUNIL KUMAR
                  SMT.A.SALINI LAL

    RESPONDENTS:

          1       THE STATE OF KERALA,
                  REP. BY THE ADDL. CHIEF SECRETARY,
                  KERALA PUBLIC WORKS DEPARTMENT,
                  GOVERNMENT SECRETARIAT,
                  THIRUVANANTHAPURAM-695001

          2       KERALA PUBLIC WORKS DEPARTMENT,
                  REP. BY THE PROJECT DIRECTOR,
                  KERALA STATE TRANSPORT PROJECT,
                  JAGAD BUILDINGS, KOWDIAR P.O,
                  THIRUVANANTHAPURAM-695 003

          3       THE EXECUTIVE ENGINEER,
                  PWD ROADS DIVISION,
                  BEACH ROAD, KOLLAM- 691 001

          4       THE DISTRICT COLLECTOR,
                  KOLLAM DISTRICT,
                  COLLECTORATE, KOLLAM-691 013

          5       HINDUSTAN PETROLEUM CORPORATION LTD.,
                  REP.BY ITS CHIEF REGIONAL MANAGER
                  COCHIN RETAIL REGIONAL OFFICE,
                  ERNAKULAM NORTH P.O,
                  P.B. NO.1601, COCHIN 682 018
 WP(C).Nos.10412,10620/2020

                               4


               R5 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R5 BY ADV. SRI.K.JOHN MATHAI
               R5 BY ADV. SRI.JOSON MANAVALAN
               R5 BY ADV. SRI.KURYAN THOMAS
               R5 BY ADV. SRI.PAULOSE C. ABRAHAM
               R1-4 BY GOVERNMENT PLEADER SRI.P.NARAYANAN

         THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
    HEARD ON 04.03.2021, THE COURT ON THE SAME DAY DELIVERED
    THE FOLLOWING:
 WP(C).Nos.10412,10620/2020

                                5




                             JUDGMENT

Dated this the 4th day of March, 2021 [W.P.(C) Nos. 10412 & 10620 of 2020]

The learned counsel for the petitioners seeks to

withdraw these writ petitions. Accordingly, these writ

petitions are dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE

SR