Ashik Antony vs The State Of Kerala
2021 Latest Caselaw 19178 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                  WP(C) NO. 13398 OF 2021
PETITIONER/S:

    1    ASHIK ANTONY,
         AGED 26 YEARS, S/O. ANTONY,
         KALAPPURAKKAL HOUSE, MULAVUR VILLAGE,
         PEZHAKAPPILLY P.O. MUVATTUPUZHA TALUK,
         ERNAKULAM DISTRICT, PIN- 686 673.
    2    HABEEBA E.P.,
         AGED 53 YEARS, D/O. ASSAINAR HAJI ,
         ERASSERIPALLYALIL HOUSE,
         ALIPARAMABA VILLAGE, THOOTHA P.O.,
         PERUNTHALMANNA TALUK,
         MALAPPURAM DISTRICT, PIN- 679 357.
         BY ADVS.
         K.V.JAYADEEP MENON
         T.P.RAMESH (THENGUMPILLIL)
         P.KRISHNAPRIYA


RESPONDENT/S:

    1    THE STATE OF KERALA
         REPRESENTED BY THE SECRETARY,
         HEALTH DEPARTMENT, GOVENREMNT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695 001.
    2    THE DISTRICT LEVEL AUTHORISATION COMMITTEE
         FOR RENAL TRANSPLANTATION REPRESENTED BY ITS
         CHAIRMAN, THE PRINCIPAL, GOVENREMNT MEDICAL
         COLLGE, KALAMASSERRY P.O., ERNAKULAM DISTRICT,
         PIN- 683 104.
    3    THE LOCAL LEVEL COMMITTEE FOR RENAL
         TRANSPLANTATION REPRESENTED BY ITS
         CHAIRMAN/MEDICAL DIRECTOR, MEDICAL TRUST
         HOSPITAL, REPRESENTED BY ITS MEDICAL DIRECTOR,
         MAHATHMA GANDHI ROAD, PALLIMUKU, ERNAKULAM
         DISTRICT, PIN-682 016.
 W.P.(C)No.13398 of 2021
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        4          THE DEPUTY SUPERINTENDENT OF POLICE,
                   MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN-686 661.
                   BY ADV SRI.R.S.KALKURA,
                   SMT.B.VINITHA, GOVERNMENT PLEADER



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON     13.09.2021,        THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.13398 of 2021
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                            W.P.(C)No.13398 of 2021
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                                    JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the writ petition. The permission sought

for is granted and the writ petition is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj