Prakash T. John vs Kangazha Grama Panchayat
2021 Latest Caselaw 22500 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                        WP(C) NO. 24627 OF 2021




PETITIONER/S:

          PRAKASH T. JOHN
          AGED 65 YEARS
          S/O.CHANDY JOHN, THONDANKUJLANGARA HOUSE,
          KADAYANKKADU P.O., KANGAZHA VILLAGE,
          CHANGANASSERY TALUK, KOTTAYAM DISTRICT.

          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ
          MOHEMED FAVAS



RESPONDENT/S:

    1     KANGAZHA GRAMA PANCHAYATH
          KANGAZHA P.O., KOTTAYAM DISTRICT,
          PIN - 686 541, REPRESENTED BY ITS SECRETARY.

    2     THE SECRETARY
          KANGAZHA GRAMA PANCHAYATH, KANGAZHA P.O.,
          KOTTAYAM DISTRICT, PIN - 686 541.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                          ANU SIVARAMAN, J.
                          --------------------------
                      W.P.C. No.24627 of 2021
                    --------------------------------------
              Dated this the 9th day of November, 2021

                             JUDGMENT

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Learned counsel appearing for the petitioner submitted

that this writ petition is not pressed.

Accordingly, this writ petition is dismissed as not pressed.

Sd/-

ANU SIVARAMAN, JUDGE

NS