R.Vijayakumari vs P.K.Ramesh
2021 Latest Caselaw 9378 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                        WP(C).No.4767 OF 2021(U)


PETITIONER/S:

      1         R.VIJAYAKUMARI,AGED 71 YEARS
                D/O.KARTHIYAYINI AMMA, T.C.28/2853, VIJAY MANSION,
                AMBUJAVILASOM ROAD, KUNNUMPURAM, CANCHIYOOR P.O.,
                THIRUVANANTHAPURAM-695 101.

      2         MANOJ,AGED 46 YEARS
                S/O.P.B.SURENDRANATH, T.C.28/2853, VIJAY MANSION,
                AMBUJAVILASOM ROAD, KUNNUMPURAM, CANCHIYOOR P.O.,
                THIRUVANANTHAPURAM-695 101.

                BY ADV. SRI.M.SREEKUMAR

RESPONDENT/S:

      1         P.K.RAMESH,AMBUJAVILASOM BUNGALOW, T.C.NO.25/2792,
                PRA-17, AMBUJAVILASOM ROAD, KUNNUMPURAM, VANCHIYOOR
                P.O., THIRUVANANTHAPURAM-695 101.

      2         SUVARNA RAJA,AMBUJAVILASOM BUNGALOW, T.C.NO.25/2792,
                PRA-17, AMBUJAVILASOM ROAD, KUNNUMPURAM, VANCHIYOOR
                P.O.
                THIRUVANANTHAPURAM-695 101.

      3         CORPORATION OF THIRUVANANTHAPURAM,
                REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
                PALAYAM, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695
                033.

      4         TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS,
                THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS
                SECRETARY.

                R3 BY ADV. SRI.N.NANDAKUMARA MENON (SR.)
                R3 BY SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4767 OF 2021(U)              2




                               JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw the Writ Petition without prejudice to the rights of the

petitioners.

Permission granted. The Writ Petition is dismissed as

withdrawn without prejudice to the rights of the petitioners.

Sd/-

SATHISH NINAN JUDGE

sd