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Shamseer C vs Sreekandapuram Municipality
2021 Latest Caselaw 23792 Ker

Citation : 2021 Latest Caselaw 23792 Ker
Judgement Date : 30 November, 2021

Kerala High Court
Shamseer C vs Sreekandapuram Municipality on 30 November, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
    TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                         WP(C) NO. 26001 OF 2021


PETITIONER:

              SHAMSEER C
              AGED 35 YEARS, S/O. ABDUL SALAM,
              CHERIYANDI HOUSE, SREEKANDAPURAM P.O.,
              SREEKANDAPURAM, KANNUR-670 631.

              BY ADV MANAS P HAMEED



RESPONDENTS:

     1        SREEKANDAPURAM MUNICIPALITY
              REPRESENTED BY ITS SECRETARY,
              SREEKANDAPURAM, SREEKANDAPURAM P.O.,
              KANNUR-670 631.

     2        THE SECRETARY
              SREEKANDAPURAM MUNICIPALITY,
              SREEKANDAPURAM, SREEKANDAPURAM P.O.,
              KANNUR-670 631.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26001 OF 2021
                                  2




                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No. 26001 of 2021
              --------------------------------------------
             Dated this the 30th day of November, 2021

                             JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw

the writ petition. Permission is granted and the writ petition is

dismissed as withdrawn.

Sd/-

T.R.RAVI JUDGE

Pn

 
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