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John Paul vs The District Police Chief Rural
2021 Latest Caselaw 23524 Ker

Citation : 2021 Latest Caselaw 23524 Ker
Judgement Date : 25 November, 2021

Kerala High Court
John Paul vs The District Police Chief Rural on 25 November, 2021
              N THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                      WP(C) NO. 26490 OF 2021
PETITIONER:

             JOHN PAUL,
             AGED 56 YEARS
             S/O.POULOSE, PATHIKULANGARA HOUSE, PARAVOOR P.O.,
             ERNAKULAM DISTRICT, KERALA-680 212.

             BY ADVS.
             J.ABHILASH
             VIMAL BHASKAR



RESPONDENTS:

     1       THE DISTRICT POLICE CHIEF RURAL,
             NEAR POWER HOUSE ROAD, ALUVA, ERNAKULAM-680 212.

     2       THE INSPECTOR OF POLICE, BINANIPURAM,
             ALUVA, ERNAKULAM DISTRICT-683 502.

     3       PRAKASAN,
             AGED 55 YEARS
             SON OF KUTTAPPAN, MALAYIL HOUSE, VALANJAMBALAM,
             KADUNGALLOOR P.O., ERNAKULAM DISTRICT-683 110.

     4       DEVADASAN,
             AGED 55 YEARS
             SON OF KUMARAN, IRUMBAPURATH HOUSE, KADUNGALLOOR
             P.O., ERNAKULAM DISTRICT-683 110.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.11.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 26490 OF 2021       2

                          JUDGMENT

The learned counsel for the petitioner sought

permission to withdraw this Writ Petition, with

liberty to his client to approach this court again

arraying proper parties and producing necessary

documents.

This request is granted. Consequently, this Writ

Petition is dismissed as having been withdrawn; with

the afore requested liberty being reserved to the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/25.11

APPENDIX OF WP(C) 26490/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT IN WPC NO.4688 OF 2021 DATED 19.03.2021 BY HON'BLE HIGH COURT OF KERALA.

Exhibit P2 TRUE COPY OF THE FIR DATED IN CRIME NO.797/2021 DATED 01.11.2021 REGISTERED AGAINST THE PARTY RESPONDENT BY BINANIPURAM POLICE STATION.

Exhibit P3 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER TO THE SECOND RESPONDENT DATED 30.10.2021.

 
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