Said Ali Mohammed vs Executive Engineer
2021 Latest Caselaw 21211 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                        WP(C) NO. 12810 OF 2011
PETITIONER:

          SAID ALI MOHAMMED,
          AGED 55 YEARS, S/O. AHAMMED, VAVOORAYIL HOUSE,
          THUPPANAD, KARIMBA.P.O, PALAKKAD DISTRICT.

          BY ADV SRI.N.MAHESH



RESPONDENTS:

    1     EXECUTIVE ENGINEER(N.H.(R)) ROAD SUB
          DIVISION, CIVIL STATION, PALAKKAD.

    2     ABDUL RAHIMAN, (MILL-OWNER)
          S/O. MOHAMMEDKUTTY,, KARIMBANAKKAL HOUSE, THUPPANA.P.O,
          KARIMBA.P.O, PALAKKAD DISTRICT.

    3     MOHANAN S/O. MUTHU PANICKER
          KAKKAYOMKOTTIL HOUSE, KARIMBA.P.O, PALAKKAD DISTRICT.

    4     ABDUL SALAM.E.P
          S/O. MUHAMMED KUTTY MASTER, EDAYATHUPARAMBIL HOUSE,
          THUPPANAD, KARIMBA.P.O, PALAKKAD DISTRICT.

          BY ADV.SMT.RASHMI K.M, SENIOR GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.12810/2011
                          2




                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                W.P.(C)No.12810 of 2011
           --------------------------------
       Dated this the 20th day of October 2021

                      JUDGMENT

The learned counsel appearing for the

petitioner submitted that the writ petition is not

pressed.

Therefore, this Writ petition is dismissed as

not pressed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM