Nirmal Raj R vs State Of Kerala
2022 Latest Caselaw 4910 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
        THE HONOURABLE MR.JUSTICE BASANT BALAJI
 FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                W.P.(C)NO.24583 OF 2019
PETITIONER:
         NIRMAL RAJ R., LEGAL MANAGER,
         L AND T HOUSING FINANCE LTD., 32/1946, VENTURA,
         2ND FLOOR, ANJUMANA, N.H.BYEPASS ROAD,
         EDAPPALLY P.O., COCHIN - 682 024.

         BY ADV P.BINNY JOSEPH(K/420/1993)


RESPONDENTS:

    1    STATE OF KERALA,
         REP. BY THE SECRETARY, HOME DEPARTMENT, GOVT.
         SECRETARIAT, TRIVANDRUM - 695 001.

    2    DIRECTOR GENERAL OF POLICE,
         POLICE HEAD QUARTERS, TRIVANDRUM - 695 010.

    3    THE DISTRICT SUPERINTENDENT OF POLICE,
         CRIME BRANCH, RAM MOHAN RD., PUTHIYARA,
         CALICUT, KOZHIKODE - 673 004.

    4    SUB INSPECTOR OF POLICE, NADAKKAVU POLICE
         STATION, NADAKKAVU, KOZHIKODE - 673 011.

    5    SHINOJ JOSE,PROPRIETOR, MATRIX ASSOCIATES,
         3RD FLOOR, FAMILY COURT BUILDING, CHERUTTY
         ROAD, KOZHIKODE - 673 001.


OTHER PRESENT:
         SRI. SANAL P.RAJ-PP

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 29.04.2022, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C)NO.24583 OF 2019

                                 2


                        JUDGMENT

(Dated this the 29th April, 2022)

The learned counsel for the petitioner submits that this

writ petition is not pressed. A memo to that effect has also filed.

Accordingly, this writ petition is dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE

MIN