Kuthuparamba Educational ... vs The Director Of General Education
2021 Latest Caselaw 9162 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.3802 OF 2021(A)


PETITIONERS:

      1        KUTHUPARAMBA EDUCATIONAL SOCIETY
               (FORMERLY KNOWN AS KUTHUPARAMBA HIGH SCHOOL SOCIETY),
               REGISTERED VIDE NO. 3/1944),
               REPRESENTED BY ITS PRESIDENT, RAJINEESH KAKKOTH,
               S/O RAGHAVAN, POST KUTHUPRAMAB-670643,
               KANNUR DISTRICT.

      2        K BALAN MASTER
               AGED 72 YEARS
               S/O KUNJIKANNAN NAMBYAR, SECRETARY-CUM-MANAGER,
               KUTHUPARAMBA EDUCATIONAL SOCIETY, (FORMERLY KNOWN AS
               KUTHUPARAMBA HIGH SCHOOL SOCIETY VIDE NO. 3/1994) AND
               KUTHUPARAMBA HIGHER SECONDARY SCHOOL,
               RESIDING AT POURNAMI, POST PINARAYI-670741,
               KANNUR DISTRICT, KERALA.

               BY ADVS.
               SRI.T.ASAFALI
               SMT.LALIZA.T.Y.

RESPONDENTS:

      1        THE DIRECTOR OF GENERAL EDUCATION
               GOVERNMENT OF KERALA, THIRUVANANTHAPURAM

      2        THE DISTRICT EDUCATION OFFICER
               THALASSERY-670101, KANNUR DISTRICT, KERALA.

               SMT.NISHA BOSE, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3802 OF 2021

                                  2




                            JUDGMENT

Dated this the 18th day of March 2021

The learned counsel for the petitioners seeks permission to

withdraw the writ petition, since the matter has been considered by

the respondents and hearing has already been conducted.

Permission is granted. This writ petition is, accordingly,

dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE NP