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Muhammed C.K vs State Of Kerala
2022 Latest Caselaw 4377 Ker

Citation : 2022 Latest Caselaw 4377 Ker
Judgement Date : 7 April, 2022

Kerala High Court
Muhammed C.K vs State Of Kerala on 7 April, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        WP(C) NO. 13020 OF 2022
PETITIONER/S:

          MUHAMMED C.K.
          S/O KUNCHAMU
          4TH MILE, ALAMPADI P.O.
          KASARGOD DISTRICT, PIN - 671541
          BY ADVS.
          E.N.VISHNU NAMBOODIRI
          NARAYANAN P POTTY
          P.REJINARK
          M.K.SASEENDRAN (MELEL)
          P.SANKARAN NAMPOOTHIRI
          VINOD RAJKUMAR
          A.K.MAYAKRISHNAN


RESPONDENT/S:

    1.    STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001

     2.   THE TAHSILDAR,
          TALUK OFFICE, KASARAGOD - 671121

     3.   THE VILLAGE OFFICER, CHENGALA VILLAGE,
          KASARAGOD - 671541

     4.   THE KERALA BANK, REPRESENTED BY ITS CHIEF EXECUTIVE
          OFFICER, THIRUVANANTHAPURAM - 695033

     5.   THE BRANCH MANAGER, KERALA STATE CO-OPERATIVE BANK,
          CHERKALA BRANCH, KASARAGOD - 671541

     6.   THE AUTHORISED OFFICER UNDER SARFAESI ACT 2002,
          KERALA STATE CO-OPERATIVE BANK, REGIONAL OFFICE,
          KANNUR - 670001

          BY SMT. NISHA BOSE
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13020 OF 2022


                             -2-




                BECHU KURIAN THOMAS, J.
              =========================
                  W.P.(C).No.13020 of 2022
              =========================
              Dated this the 7th day of April, 2022


                            JUDGMENT

Today when the matter is taken up, learned counsel for the

petitioner sought permission to withdraw the writ petition.

Accordingly, the writ petition is dismissed as withdrawn.

sD/-

BECHU KURIAN THOMAS JUDGE

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