G.Raghavapanicker vs The Ambalapuzha Thekku Grama ...
2021 Latest Caselaw 19019 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                  WP(C) NO. 8967 OF 2021
PETITIONERS:
    1     G.RAGHAVAPANICKER,
          AGED 73 YEARS,
          S/O.GOVINDAPANICKER,
          SREEVILASAM PADINJARE MURI,
          KARUMADY, KARUMADY VILLAGE,
          AMBALAPPUZHA, ALAPPUZHA.
    2     K.V.VILASINI,
          AGED 66 YEARS,
          W/O.RAGHAVA PANICKER,
          SREEVILASAM PADINJARE MURI,
          KARUMADY, KARUMADY VILLAGE,
          AMBALAPPUZHA, ALAPPUZHA.

         BY ADVS.
         SRI.GEORGE SEBASTIAN
         SRI.ARUN LUCKOSE ABRAHAM


RESPONDENTS:
    1     THE AMBALAPUZHA THEKKU GRAMA PANCHAYATH,
          REPRESENTED BY ITS SECRETARY,
          AMBALAPUZHA P.O.,
          ALAPPUZHA DISTRICT, PIN - 688 561.
    2     THE SECRETARY,
          AMBALAPUZHA THEKKU GRAMA PANCHAYATH,
          AMBALAPUZHA P.O.,
          ALAPPUZHA DISTRICT, PIN - 688 561.
    3     VENU R.,
          AGED 45 YEARS,
          MADATHIL HOUSE, PADINJARE MURI,
          KARUMADY, KARUMADY VILLAGE,
          AMBALAPPUZHA, ALAPPUZHA, PIN - 688 561.

          BY ADVS.
          R1-2 BY SRI.BRIJESH MOHAN
          R1-2 BY SRI.R.RAJPRADEEP
          R3 BY SRI.M.NARENDRA KUMAR
     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 10.09.2021, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8967/2021
                                  :2 :




                          JUDGMENT

~~~~~~~~~

Dated this the 10th day of September, 2021

Learned counsel for the petitioners submits that the

petitioners do not want to prosecute the writ petition further

and they have filed a memo to withdraw the writ petition with

liberty to file a fresh writ petition.

2. The learned counsel appearing for the 3 rd

respondent would contradict the statements contained in the

memo dated 27.08.2021 and would submit that the petitioners

may not be permitted to withdraw the writ petition based on

the said statement.

In view of the objections raised by the 3 rd

respondent, the writ petition is dismissed as withdrawn leaving

all questions open.

Sd/-

N. NAGARESH, JUDGE

aks/13.09.2021