Dr.Prakash Mathew vs State Of Kerala
2021 Latest Caselaw 18661 Ker

          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. 1781 OF 2011
PETITIONER:

          DR.PRAKASH MATHEW, ELAVUMKUNNEL HOUSE,
          VALLIYEPPILLY P.O., PALA-686 574.

          BY ADVS.
          SRI.P.B.SAHASRANAMAN
          SRI.T.S.HARIKUMAR
          SRI.K.JAGADEESH
RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY,
          LOCAL SELF GOVERNMENT INSTITUTION (R&A),
          SECRETARIAT ANNEXE,
          THIRUVANANTHAPURAM, PIN-695 001.

    2     PALA MUNICIPALITY, MUNICIPAL OFFICE,
          PALA-686 575, REPRESENTED BY ITS SECRETARY.

 ADDL.3   THE ENVIRONMENTAL ENGINEER,
          KERALA STATE POLLUTION CONTROL BOARD,
          DISTRICT OFFICE, KOTTAYAM.

          [ADDITIONAL R3 IS IMPLEADED SUO MOTU VIDE ORDER
          DATED 07.03.2011IN WP9C) 1781/2011]

          BY ADVS.
          R1 GOVT.PLEADER SRI.VIPIN NARAYANAN
          R2 ADV.SRI.V.M.KURIAN
          R2 ADV.SRI.K.T.THOMAS
          ADL.R3 SRI.M.K.CHANDRAMOHAN DAS,SC



     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.1781/2011
                                :2 :




                        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Accordingly, the writ petition is dismissed as withdrawn.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