Abdul Jabbar vs Superintendent Of Police(Rural)
2021 Latest Caselaw 19885 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943

                                WP(C) NO. 18559 OF 2021

PETITIONERS:

     1         ABDUL JABBAR,
               AGED 70 YEARS
               S/O. ABDUL RAHMAN,
               THATTAKKATTU CHARUVILA PUTHEN VEEDU,
               MALAPPEROOR MURI, KOTTUKKAL VILLAGE,
               KOTTARAKARA TALUK, KOLLAM DISTRICT.

     2         MUTHUSWAMI,
               S/O. VASUDEVAN,
               CHARUVILA VEEDU,
               ARCHAL, NEDIYARA P.O.,
               PUNALUR TALUK, KOLLAM DISTRICT.

     3         RATHEEBHAI,
               D/O. KARTHIKEYAN,
               PADMAVILASOM VEEDU, ARCHAL,
               NEDIYARA P.O., PUNALUR TALUK,
               KOLLAM DISTRICT.

               BY ADVS.
               K.V.ANIL KUMAR
               SWAPNA VIJAYAN


RESPONDENTS:

     1         SUPERINTENDENT OF POLICE(RURAL),
               KOTTARAKARA, KOLLAM DISTRICT 691 506.

     2         THE STATION HOUSE OFFICER,
               YEROOR POLICE STATION,
               KOLLAM DISTRICT 691 312.

     3         THE CHAIRMAN,
               KERALA HEAD LOAD WORKERS WELFARES FUND BOARD,
               KOLLAM DISTRICT COMMITTEE, 2ND FLOOR, USHUS BUILDING,
               NEAR STONE BRIDGE, CHAMAKKADA,
               KOLLAM DISTRICT 691 001.

     4         C.I.T.U., AYIRANALLOOR UNIT,
               AYIRANALLOOR P.O., KOLLAM DISTRICT,
               REPRESENTED BY ITS CONVENER SR. BABU,
               RESIDING AT PLAVILAKIZHAKKATHIL VEEDU, AARCHAL,
               NEDIYARA P.O. YEROOR KOLLAM DISTRICT 691 306.

     5         I.N.T.U.C., AYIRANALLOOR UNIT,
               AYIRANALLOOR P.O. KOLLAM DISTRICT,
               REPRESENTED BY ITS CONVENER SRI UNNI @ BALADEVAN,
               RESIDING AT, VISHNU BHAVAN, MANALIPACHA P.O.
               YEROOR KOLLAM DISTRICT 691 306.
 W.P(C)No.18559 of 2021

                                           2


       6       A.I.T.U.C.,
               AYIRANALLOOR UNIT, AYIRANALLOOR P.O.,
               KOLLAM DISTRICT,
               REPRESENTED BY ITS CONVENER SRI. YASODHARAN,
               RESIDING AT KIZHAKKINKARA PUTHENVEEDU,
               AARCHAL, NEDIYARA P.O. YEROOR,
               KOLLAM DISTRICT 691 306.

               BY ADV K.SIJU




               SRI. E.C.BINEESH - GOVERNMENT PLEADER



        THIS   WRIT   PETITION   (CIVIL)       HAVING   COME   UP   FOR   ADMISSION   ON

  23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.18559 of 2021

                                      3




                             JUDGMENT

Dated this the 23rd day of September, 2021

After arguing this matter for some time, the

learned counsel for the petitioner sought permission to

withdraw this writ petition.

This request is granted. Consequently, this writ

petition is dismissed as having been withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE

NR/23/09/2021 W.P(C)No.18559 of 2021

APPENDIX

PETITIONERS EXHIBITS Exhibit P1 A TRUE COPY OF THE AGREEMENT DATED 11.07.2021 BETWEEN THE IST PETITION AND THE PETITIONERS 2 &

Exhibit P2 A TRUE COPY OF THE PROPERTY TAX RECEIPT OF THE 2ND PETITIONER DATED 23.06.2021 ISSUED BY THE VIALGLE OFFICER, AYIRANALLOOR.

Exhibit P3 A TRUE COPY OF THE PROPERTY TAX RECEIPT OF THE 4TH PETITIONER DATED 21.05.2020 ISSUED BY THE VILLAGE OFFICER, AYIRANALLOOR.

Exhibit P4 A TRUE COPY OF THE COMPLAINT DATED 02.09.2021 BEFORE THE 2ND RESPONDENT.

Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 03.06.2021 IN WPC NO. 6877 /2021.