Parathodu Granites Pvt Ltd vs State Of Kerala
2021 Latest Caselaw 18206 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                     WP(C) NO. 19253 OF 2019
PETITIONER:

             PARATHODU GRANITES PVT. LTD.,
             MISOORMALA P.O., MUKKOM,
             KOZHIKODE-673 602,
             REPRESENTED BY ITS MANAGING DIRECTOR,
             ASHRAF, S/O.ASSAIN.

             BY ADV SRI.B.PREMOD


RESPONDENTS:

        1    STATE OF KERALA,
             REPRESENTED BY SECRETARY,
             DEPARTMENT OF MINING,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.
        2    THE DISTRICT COLLECTOR,
             KOZHIKODE, PIN-673 305.
        3    THE DIRECTOR OF MINING AND GEOLOGY,
             GOVERNMENT OF KERALA,
             THIRUVANANTHAPURAM-695 001.
        4    THE GEOLOGIST,
             DEPARTMENT OF MINING AND GEOLOGY,
             DISTRICT OFFICE, KOZHIKODE-673 020.
        5    THE VILLAGE OFFICER,
             KUMARANELLUR VILLAGE OFFICE,
             KOZHIKODE-673 602.

             SRI.SYAMANTHAK B.S, GOVERNMENT PLEADER

     THIS WRIT PETITION        (CIVIL) HAVING COME UP       FOR
ADMISSION ON 03.09.2021,       THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:

SR
 WP(C) No.19253/2019
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 3rd day of September, 2021

Learned counsel for the petitioner submits that the

petitioner may be permitted to withdraw the writ petition with

liberty to file fresh writ petition if the situation so warrants.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/03.09.2021