C.A.Shaji vs State Of Kerala
2021 Latest Caselaw 9167 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

                       WP(C).No.7024 OF 2021(C)


PETITIONER:

               C.A.SHAJI,
               AGED 56 YEARS,
               S/O.K.C.ABRAHAM, CONTRACTOR, CHERUVULLIL HOUSE,
               THOPPIL KATTETH ROAD, THIRUVANKULAM P.O.,
               ERNAKULAM DISTRICT, PIN - 682 305.

               BY ADVS.
               SRI.BABU JOSEPH KURUVATHAZHA
               SMT.K.S.ARCHANA

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               DEPARTMENT OF PUBLIC WORKS, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM -695 001.

      2        ADDITIONAL DISTRICT MAGISTRATE,
               CIVIL STATION, COLLECTORATE, ERNAKULAM,
               KOCHI- 682 030.


               BY ADV. SMT.REKHA.C.NAIR, 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.7024 OF 2021(C)

                              2




                           JUDGMENT

The learned counsel for the petitioner

seeks permission to withdraw the writ

petition. Permission granted.

Accordingly, this writ petition is

dismissed as withdrawn, without prejudice to

file fresh writ petition with modifications.

Sd/-

P.V.ASHA JUDGE ww