Sri.P.R.Radhakrishnan vs State Of Kerala
2021 Latest Caselaw 22510 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                       WP(C) NO. 22684 OF 2017
PETITIONERS:

    1     SRI.P.R.RADHAKRISHNAN
          AGED 43, S/O.RAMAN, PANJATHUKARAN HOUSE,
          ERAVIMANGALAM PO, PIN-680 751.

    2     BIJU P.O.
          AGED 40 YEARS, S/O.OUSEPH,
          PANAGADAN HOUSE, THEGALORE P.O, THRISSUR.

          BY ADVS.
          SRI.J.JULIAN XAVIER
          SRI.FIROZ K.ROBIN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          INDUSTRIES DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     THE DIRECTOR OF INDUSTRIES AND COMMERCE
          VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

    3     THE GENERAL MANAGER
          DISTRICT INDUSTRIES CENTRE, THRISSUR-680 003.

          BY ADV.SMT.DEEPA NARAYANAN,GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22684/2017
                              2




              P.V.KUNHIKRISHNAN, J
        -------------------------------
            W.P.(C)No.22684 of 2017
       --------------------------------
     Dated this the 09th day of November 2021

                       JUDGMENT

The learned counsel appearing for the

petitioners submitted that a not pressed

memo is filed. The petitioners are not

interested to prosecute this writ petition.

Therefore, this Writ petition is

dismissed as not pressed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM