Dil M.Govind vs Kerala Water Authority
2022 Latest Caselaw 11640 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
   TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                         W.P.(C) NO.40683 OF 2022
PETITIONER:

              DIL M. GOVIND,
              AGED 43 YEARS, S/O. M. A. GOVINDAN,
              MARATT HOUSE,
              KIZHOOR P.O, KUNNAMKULAM,
              THRISSUR DISTRICT,
              KERALA-680 523.

              BY ADVS.
              K.SHAJ
              BEENA N.KARTHA
              C.IJLAL
              RESHMA.P.
              ARUN CHAND
              VINAYAK G MENON
              BHARAT VIJAY P.
              MAJID MUHAMMED K.
              MINU VITTORRIA PAULSON



RESPONDENTS:

    1     KERALA WATER AUTHORITY,
          JALABHAVAN, VELLAYAMBALAM P.O.,
          THIRUVANANTHAPURAM DISTRICT-695 033
          REPRESENTED BY ITS MANAGING DIRECTOR.


    2     KERALA RURAL WATER SUPPLY & SANITATION AGENCY,
          REPRESENTED BY ITS REGIONAL PROJECT MANAGER,
          REGIONAL PROJECT MANAGEMENT UNIT,
          MALAPPURAM, MMC.X/108-112,
          2ND FLOOR, UMK TOWER,
          JUBILEE ROAD, UP HLL,
          MALAPPURAM DISTRICT-676 505;
          EMAIL: [email protected]
                                    -2-
W.P.(C) NO.40683 & 40687 OF 2022

    3     THE REGIONAL PROJECT MANAGER,
          REGIONAL PROJECT MANAGEMENT UNIT,
          KERALA RURAL WATER SUPPLY & SANITATION AGENCY,
          MALAPPURAM, MMC.X/108-112, 2ND FLOOR,
          UMK TOWER, JUBILEE ROAD, UP HLL,
          MALAPPURAM DISTRICT-676 505;
          EMAIL : [email protected]

          SRI. RAJEEV JYOTHISH GEORGE, GOVERNMENT PLEADER

          SRI. P.M. JOHNY, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.12.2022, ALONG WITH WP(C).40687/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    -3-
W.P.(C) NO.40683 & 40687 OF 2022



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                     W.P.(C) NO.40687 OF 2022
PETITIONER:

           DIL M. GOVIND,
           AGED 43 YEARS, S/O. M. A. GOVINDAN,
           MARATT HOUSE,
           KIZHOOR KUNNAMKULAM,
           THRISSUR DISTRICT,
           KERALA-680 523.

           BY ADVS.
           K.SHAJ
           BEENA N.KARTHA
           C.IJLAL
           RESHMA.P.
           ARUN CHAND
           VINAYAK G MENON
           MAJID MUHAMMED K.
           MINU VITTORRIA PAULSON



RESPONDENTS:

    1      THE KERALA WATER AUTHORITY,
           JALABHAVAN,VELLAYAMBALAM P.O.,
           THIRUVANANTHAPURAM DISTRICT-695 033
           REPRESENTED BY ITS MANAGING DIRECTOR.

    2      KERALA RURAL WATER SUPPLY & SANITATION AGENCY,
           REPRESENTED BY ITS REGIONAL PROJECT MANAGER,
           REGIONAL PROJECT MANAGEMENT UNIT,
           MALAPPURAM, MMC.X/108-112,
           2ND FLOOR, UMK TOWER, JUBILEE ROAD,
           UP HLL, MALAPPURAM DISTRICT-676 505,
           EMAIL: [email protected]
                                    -4-
W.P.(C) NO.40683 & 40687 OF 2022

    3      THE REGIONAL PROJECT MANAGER,
           REGIONAL PROJECT MANAGEMENT UNIT,
           KERALA RURAL WATER SUPPLY & SANITATION AGENCY,
           MALAPPURAM, MMC.X/108-112, 2ND FLOOR,
           UMK TOWER, JUBILEE ROAD, UP HLL,
           MALAPPURAM DISTRICT - 676505,
           EMAIL: [email protected]

           SRI. RAJEEV JYOTHISH GEORGE, GOVERNMENT PLEADER

           SRI. P.M. JOHNY, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.12.2022, ALONG WITH WP(C).40683/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    -5-
W.P.(C) NO.40683 & 40687 OF 2022




                            JUDGMENT

Dated this the 20th day of December, 2022

Learned Counsel for the petitioner seeks permission

to withdraw the writ petitions with liberty to move afresh.

The writ petitions are accordingly dismissed as

withdrawn, with liberty sought.

Sd/-

V.G. ARUN JUDGE bpr