Jyothilakshmi vs Cheruthana Grama Panchayath
2021 Latest Caselaw 20768 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   TUESDAY, THE 5TH DAY OF OCTOBER 2021/13TH ASWINA, 1943
                      WP(C) NO. 6901 OF 2020


PETITIONER:

         JYOTHILAKSHMI, AGED 41,
         W/O.RAJESH KUMAR, KOPPANA HOUSE,
         CHERUTHANA NORTH MURI,
         KARTHIKAPPALLY TALUK,
         ALAPPUZHA DISTRICT, PIN-690517.

         BY ADVS.
         V.H.JASMINE
         SRI.JESWIN P.VARGHESE
         SMT.RAHMATH C.A.


RESPONDENTS:

    1    CHERUTHANA GRAMA PANCHAYATH,
         CHERUTHANA, CHERUTHANA P.O.,
         ALAPPUZHA DISTRICT-690 517,
         REPRESENTED BY ITS SECRETARY.

    2    THE SECRETARY,
         CHERUTHANA PANCHAYATH,
         CHERUTHANA, CHERUTHANA P.O.,
         ALAPPUZHA DISTRICT- 690 517.

         BY ADV SRI.A.RAJASIMHAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.6901/2020

                                    2




                             JUDGMENT

Dated this the 5th day of October, 2021

Adv. Ashik Antony representing the counsel for the

petitioner submits that due to subsequent events the writ

petition has become infructuous and the petitioner seeks

leave to withdraw the writ petition.

The writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/05.10.2021