Shafir P vs Deputy Chief Controller Of ...
2022 Latest Caselaw 9409 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
     WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        WP(C) NO. 24497 OF 2022
PETITIONER

             SHAFIR P
             AGED 30 YEARS
             S/O.MUHAMMAD HAJI, MPK MANZIL, THEROOR PO,
             KANNUR DISTRICT, PIN-670595
             BY ADV BINU PAUL


RESPONDENTS:

     1       DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
             C2, 3RD FLOOR, CGO COMPLEX, KAKKANAD, ERNAKULAM,
             KERALA - 682 030.
     2       THE ADDITIONAL DISTRICT MAGISTRATE,
             CIVIL STATION, KALPETTA,
             WAYANAD DISTRICT PIN- 673 121.

             SMT. SURYA BINOY- SR.GP
             SRI. S. MANU- ASGI
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.24497 OF 2022

                                2




                          JUDGMENT

Dated this the 10th day of August, 2022

Counsel for the petitioner seeks leave to withdraw the

writ petition with liberty to file a properly constituted writ

petition.

Granting such liberty, the writ petition is dismissed as

withdrawn.

sd/-

N.NAGARESH JUDGE hmh