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Xxx vs The Child Welfare Committee
2021 Latest Caselaw 9169 Ker

Citation : 2021 Latest Caselaw 9169 Ker
Judgement Date : 18 March, 2021

Kerala High Court
Xxx vs The Child Welfare Committee on 18 March, 2021
               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.3255 OF 2021(F)


PETITIONER:

               XXX
               AGED 50 YEARS - (RELATIVE OF THE VICTIM)

               BY ADV. SRI.K.RAKESH

RESPONDENTS:

      1        THE CHILD WELFARE COMMITTEE,
               MALAPPURAM, REPRESENTED BY ITS CHAIRMAN,
               GOVERNMENT CHILDREN'S HOME, THAVANOOR, KUTTIPURAM,
               THRIKKANAPURAM P.O.,
               MALAPPURAM DISTRICT, PIN-679 573.

      2        THE STATION HOUSE OFFICER,
               TIRURANGADI POLICE STATION,
               MALAPPURAM DISTRICT, PIN-676 306.

      3        THE DISTRICT COLLECTOR,
               COLLECTORATE, MALAPPURAM, PIN-676 505.

               BY ADV. SMT.PRINCY XAVIER, 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.3255 OF 2021(F)

                              2




                           JUDGMENT

The learned counsel for the petitioner

submits that the writ petition is not pressed.

In the light of the submission made by

the learned counsel for the petitioner, this

writ petition is dismissed as not pressed.

Sd/-

P.V.ASHA JUDGE WW

 
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