Vipin S vs Kerala Tourism Development ...
2021 Latest Caselaw 23066 Ker

W.P(C).20569/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                          WP(C) NO. 20569 OF 2021
PETITIONER/S:

             VIPIN S., AGED 43 YEARS
             S/O. SURESHKUMAR, SOUPARNIKA, KOTTUKALKONAM,
             KATTACHALKUZHI P.O., BALARAMAPURAM,
             THIRUVANANTHAPURAM.

             BY ADV T.RAJASEKHARAN NAIR



RESPONDENT/S:

     1       KERALA TOURISM DEVELOPMENT CORPORATION LTD.,
             REPRESENTED BY ITS MANAGING DIRECTOR, CORPORATE
             OFFICE, MASCOT QUARE, THIRUVANANTHAPURAM-695033.

     2       THE MANAGING DIRECTOR,
             KERALA TOURISM DEVELOPMENT CORPORATION LIMITED,
             CORPORATE OFFICE, MASCOT SQUARE, THIRUVANANTHAPURAM-
             695033.

             STANDING COUNSEL: ADV P A AHAMED


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.11.2021,    THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C).20569/2021
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                             JUDGMENT

When the matter was taken up, learned counsel for the

petitioner submitted that, he proposes to withdraw the Writ Petition,

without prejudice to his right to seek appropriate relief, in accordance

with law.

2. Permitted.

Hence, Writ Petition is dismissed as withdrawn.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).20569/2021

APPENDIX OF WP(C) 20569/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE PHOTOCOPY OF THE ORDER NO.

KTD/PA(6)ACM/4254/10 DATED 05/06/2010 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 A TRUE PHOTOCOPY OF THE SELECT LIST PUBLISHED BY THE 2ND RESPONDENT.

Exhibit P3 A TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER 12/04/2017.

Exhibit P4 A TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT CORPORATION THROUGH PROPER CHANNEL DATED 20/09/2021.