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Prof.Celine Roy vs The State Of Kerala And Others
2021 Latest Caselaw 18645 Ker

Citation : 2021 Latest Caselaw 18645 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Prof.Celine Roy vs The State Of Kerala And Others on 8 September, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021/17TH BHADRA, 1943
                      WP(C) NO. 32 OF 2011
PETITIONER:

         PROF.CELINE ROY,
         MUNICIPAL COUNCILLOR,
         WARD NO.17,
         PALA, KOTTAYAM-686575

         BY ADVS.
         SRI.K.I.ACHUTHAN
         SRI.P.S.APPU
         SRI.JIBU P THOMAS
         SRI.A.R.NIMOD
         SRI.T.C.SURESH MENON


RESPONDENTS:

    1    THE STATE OF KERALA,
         REPRESENTED BY THE SECRETARY TO
         LOCAL SELF GOVERNMENT DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM-695 001

    2    THE KERALA STATE SINGLE WINDOW
         CLEARACE BOARD,
         REP.BY ITS CHAIRMAN,
         THIRUVANANTHAPURAM-1

    3    THE DISTRICT COLLECTOR,
         KOTTAYAM-686001

    4    PALA MUNICIPALITY,
         REPRESENTED BY ITS SECRETARY,
         KOTTAYAM-686575

    5    FRANCIS K.PAUL,
         DIRECTOR,
         M/S.POPULAR VEHICLES AND SERVICES (P) LTD,
         PALA, KOTTAYAM-686575
 WP(C) No.32/2011
                            :2 :


     6     DR.PRAKASH MATHEW,
           RESIDING AT ELAVANKUNNEL,
           VELLIYAPPALY,
           PALA, KOTTAYAM-686574

           BY ADVS.
           R1-3 BY SRI.VIPIN NARAYANAN, GOVERNMENT PLEADER
           R4 ADV.SRI.SUJITH MATHEW JOSE, SC, PALA
           MUNICIPALITY
           R5 BY ADV.SHRI.JAWAHAR JOSE
           R6 BY ADV.SRI.T.S.HARIKUMAR
           R6 BY ADV.SRI.P.B.SAHASRANAMAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 08.09.2021, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 WP(C) No.32/2011
                                :3 :




                        JUDGMENT

~~~~~~~~~

Dated this the 8th day of September, 2021

Learned counsel for the petitioner submits that the

petitioner does not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/08.09.2021

 
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