Fathima Hamda T.K vs Union Of India
2022 Latest Caselaw 4705 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                 WP(C) NO. 14329 OF 2022
PETITIONER/S:

    1    FATHIMA HAMDA T.K.,
         AGED 22 YEARS
         D/O. HAMZAKUTTY K., THAHIRA MANZIL, ETTAMMAL,
         PUTHIYANGADI, MADAYI, KANNUR , KERALA 670 304.

    2    FATHIMA RIYA M.K.,
         AGED 22 YEARS
         D/O. ABOOBACKER M.K., MALIYAKAL HOUSE, OMANOOR
         P.O., VAZHAKKAD VIA MALAPPURAM DISTRICT 673 645.

        BY ADVS.
        THOMAS ABRAHAM
        MERCIAMMA MATHEW
        ASWIN.P.JOHN
        R.ANANTHAPADMANABAN
        THAYYIB SHA P.S.
        PAUL BABY



RESPONDENT/S:

    1    UNION OF INDIA
         REPRESENTED BY THE SECRETARY,
         MINISTRY OF HEALTH AND FAMILY WELFARE "A" WING,
         NIRMAN BHAVAN , NEW DELHI 110011.

    2    THE DIRECTOR GENERAL OF HEALTH SERVICES,
         MINISTRY OF HEALTH AND FAMILY WELFARE
         DEPARTMENT, NIRMAN BHAVAN, NEW DELHI 110011.
 WP(C) NO. 14329 OF 2022

                                   ..2..

    3          MEDICAL COUNSELLING COMMITTEE (MCC),
               DIRECTORATE GENERAL OF HEALTH SERVICES, MINISTRY
               OF HEALTH AND FAMILY WELFARE, NIRAMAN BHAWAN,
               MAULANA AZAD ROAD, NEW DELHI 110 108,
               REPRESENTED BY THE ASSISTANT DIRECTOR GENERAL OF
               HEALTH SERVICES.

    4          THE COMMISSIONER OF ENTRANCE EXAMINATIONS,
               OFFICE OF THE COMMISSIONER FOR ENTRANCE
               EXAMINATIONS, HOUSING BOARD BUILDINGS, SANTHI
               NAGAR, THIRUVANANTHAPURAM 695 001.

    5          THE PRINCIPAL,
               AMALA INSTITUTE OF MEDICAL SCIENCES, AMALA
               NAGAR, THRISSUR 680 555.

               BY ADV MANU S., ASG OF INDIA



OTHER PRESENT:

               GP:RAJEEV JYOTHISH GEORGE




        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   22.04.2022,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14329 OF 2022

                             ..3..




                           JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the writ petition.

Permission is granted and the writ petition is

dismissed as withdrawn.

Sd/-

VIJU ABRAHAM

JUDGE bka/22.04.2022