Ambika Sudheesh vs Vadanappilly Grama Panchayat
2021 Latest Caselaw 20370 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                        WP(C) NO. 12612 OF 2021
PETITIONER/S:

           AMBIKA SUDHEESH
           RESIDING AT NEDUMATTUMMAL HOUSE, P.O, KUNDALIYOUR,
           THRISSUR, KERALA - 680616.REPRESENTED BY (PHA), MOHAN
           DASAN T.S, AGED 78 YEARS, S/O. LATE THAIVALAPPIL
           AYYAPPAKUTTY, PERMANENT RESIDENT AT THIVALAPPIL HOUSE,
           PERUNGOTTUKARA, VADAKKUMMURI P.O, THRISSUR - 680570, NOW
           RESIDING AT NEDUMATTUMMAL HOUSE, P.O, KUNDALIYOUR,
           THRISSUR, KERALA - 680616.

           BY ADVS.
           E.ADITHYAN
           MEERA RAMESH
           BHAIRAVI S.N
           J.HARIKRISHNA
           THEJAN RAJ
           ASHWIN BALACHANDRAN



RESPONDENT/S:

     1     VADANAPPILLY GRAMA PANCHAYAT
           REPRESENTED BY ITS SECRETARY
           VADANAPPILLY, THRISSUR - 680614.

     2     SECRETARY
           VADANAPPILLY GRAMA PANCHAYATH
           VADANAPPILLY, THRISSUR - 680614.

           BY ADVS.
           S.U.NAZAR
           K.V.SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12612 OF 2021       2



                            JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw the Writ Petition without prejudice to the

rights to challenge the order rejecting the request of the

petitioner.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE

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