Giri.C vs The District Collector
2021 Latest Caselaw 19914 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                      WP(C) NO. 19655 OF 2020
PETITIONER:

            GIRI.C
            AGED 74 YEARS
            S/O.A.C.PISHARADI, FLAT NO.A3, V.B.VILLAS,
            THANAPADAM ROAD,CESS POST, KAKKANADU,
            ERNAKULAM-682037.
            BY ADV M.R.SARIN
RESPONDENTS:
     1    THE DISTRICT COLLECTOR,
          ERANAKULAM DISTRICT,COLLECTORATE,
          CIVIL STATION,KAKKANAD.P.O,
          COCHIN-682030.
     2    THE SUPERINTENDANT ENGINEER,
          KERALA WATER AUTHORITY PH DIVISION,
          KOCHI-682016.
     3    THRIKKAKARA MUNICIPALITY,
          KAKKANADU,ERNAKULAM,REPRESENTED BY ITS SECRETARY-
          682037.
     4    V.B.VILLAS,
          THANAPADAM ROAD,CESS POST,
          KAKKANADU.P.O, ERNAKULAM,
          REPRESENTED BY ITS SECRETARY,
          PIN-682037.
 ADDL.R5 FOOD ANALYST,
          DEPARTMENT OF FOOD SAFETY REGIONAL ANALYSTICAL
          LABORATORY, KAKKANAD P.O., ERNAKULAM - 682030
          ADDL.R5 IS IMPLEADED AS PER ORDER DATED 14.07.2021
          IN IA NO.1/2021
          BY ADVS.
          SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
          SRI.G.G.MANOJ
          SRI.SUNIL NAIR PALAKKAT
          SRI.S.SARATH PRASAD
          SRI.K.N.ABHILASH
          SRI.M.A.AHAMMAD SAHEER
          SRI.P.B.MUHAMMED AJEESH
     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.19655/2020

                               2




                 P.V.KUNHIKRISHNAN, J.
                   -------------------------------
                 W.P.(C).No.19655 of 2020
           ----------------------------------------------
       Dated this the 23rd day of September, 2021


                         JUDGMENT

When this writ petition came up for consideration,

the counsel for the petitioner submitted that he may be

allowed to withdraw this writ petition with liberty to

approach the appropriate authority in accordance to law.

Hence this writ petition is dismissed as withdrawn,

with liberty to approach the appropriate authority, if

permitted by law.

Sd/-

                                       P.V.KUNHIKRISHNAN
JV                                            JUDGE