M T Abdul Nazar vs State Of Kerala
2022 Latest Caselaw 11963 Ker

W.P.(C) No.41640 of 2022                       1




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
  WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                                 WP(C) NO. 41640 OF 2022
PETITIONER:

              M T ABDUL NAZAR
              AGED 49 YEARS
              S/O ABDUL REHIMAN M T,
              BEVINJE, THEKKIL FERRY POST,
              CHENGALA, KASARGOD, PIN - 671541
              BY ADVS.
              SHIRAZ ABDULLA
              K.ABDUL NASSAR


RESPONDENTS:

      1       STATE OF KERALA
              REP. BY ITS SECRETARY TO GOVERNMENT,
              DEPARTMENT OF PUBLIC WORKS,
              GOVT. SECRETARIAT, THIRUVANANTHAPURAM.
               PIN - 695001
      2       THE CHIEF ENGINEER - SPORTS KERALA FOUNDATION
              VELLAYAMBALAM, TRIVANDRUM ., PIN - 695010

OTHER PRESENT:

              GP P.A.Appu; SC P.U.Shailajan



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.12.2022,           THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.41640 of 2022             2




                                 V.G.ARUN J.
                      -------------------------------------
                        W.P.(C) No.41640 of 2022
                       ---------------------------------
                Dated this the 21st day of December 2022

                               JUDGMENT

The learned Counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to move afresh. The writ petition

is accordingly dismissed as withdrawn, with the liberty sought.

Sd/-

V.G.ARUN JUDGE dpk