Abdu Rasak vs The District Geologist
2021 Latest Caselaw 8783 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                         WP(C).No.40 OF 2021(D)


PETITIONER/S:

                ABDU RASAK,AGED 50 YEARS
                S/O. ALAVI, PUTHUSSERI MADATHIL HOUSE, THURAKKAL,
                MANJERI P.O, MALAPPURAM DISTRICT-676 121

                BY ADV. SRI.P.M.ZIRAJ

RESPONDENT/S:

      1         THE DISTRICT GEOLOGIST
                DEPARTMENT OF MINING AND GEOLOGY, COLLECTORATE,
                MALAPPURAM DISTRICT-679 121

      2         THE DIRECTOR,
                MINING AND GEOLOGY, OFFICE OF THE MINING AND GEOLOGY,
                KESAVADASAPURAM, PATTAM, THIRUVANANTHAPURAM-695 001

      3         STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY
                (SEIAA),DEPARTMENT OF ENVIRONMENT AND FOREST,
                THIRUVANANTHAPURAM-695 001, GOVERNMENT OF KERALA,
                REPRESENTED BY ITS MEMBER SECRETARY.

      4         STATE OF KERALA,
                REPRESENTED BY THE SECRETARY TO GOVERNMENT,
                INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001

                GP: SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.40 OF 2021(D)           2



                            JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition without prejudice to his rights.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE sd