C.K. Abdul Hameed vs The Assistant Engineer
2021 Latest Caselaw 22282 Ker

Citation : 2021 Latest Caselaw 22282 Ker
Judgement Date : 5 November, 2021

Kerala High Court

C.K. Abdul Hameed vs The Assistant Engineer on 5 November, 2021

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                             WP(C) NO. 3013 OF 2018

PETITIONER :

               C.K. ABDUL HAMEED
               AGED 42 YEARS,
               SON OF SAIDALAVI,
               CHEMBANKUZHIYIL HOUSE,
               PAYIPPULLU, THUVOOR P.O,
               MALAPPURAM-679 327.
               BY ADVS.
               SRI.K.M.SATHYANATHA MENON
               SMT.KAVERY S THAMPI


RESPONDENTS:

     1         THE ASSISTANT ENGINEER
               KERALA STATE ELECTRICITY BOARD LIMITED,
               THUVOOR, MALAPPURAM-679 327.
     2         THE EXECUTIVE ENGINEER
               KERALA STATE ELECTRICITY BOARD LIMITED,
               ELECTRICAL DIVISION, WANDOOR,
               MALAPPURAM-679 328.
     3         THE ADDITIONAL DISTRICT MAGISTRATE
               COLLECTORATE,
               MALAPPURAM-676 505.
               BY ADVS.
               SRI.ARUNKUMAR A., SC, KSEB
               SMT.ACHU SUBHA ABRAHAM
               SMT.V.T.LITHA
               SRI.PHILIP T.VARGHESE
               SRI.THOMAS T.VARGHESE



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3013 OF 2018
                                      2



                      BECHU KURIAN THOMAS, J
                    ==========================
                         W.P.(C) No.3013 of 2018
                     ---------------------------------------
               Dated this the 5 th day of November, 2021

                                JUDGMENT

The learned counsel for the petitioner has filed a

memo seeking permission to withdraw the writ

petition.

2. The writ petition is dismissed as withdrawn in terms

of the memo, reserving the liberty of the petitioner

to approach the competent authority.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/05/11//2021