Geogy George vs Madappally Grama Panchayat
2022 Latest Caselaw 12572 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

           FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944

                              WP(C) NO. 21288 OF 2021

PETITIONER/S:

            GEOGY GEORGE
            AGED 55 YEARS
            S/O. VARGHESE, THAVALATHIL HOUSE, MADAPPALLY VILLAGE, CHANGANCHERRY,
            KOTTAYAM-686 546

             BY ADVS.
             K.SHAJ
             C.IJLAL
             JOSEPH MARY DAS
             ARUN CHAND
             VINAYAK G MENON
             BHARAT VIJAY P.
             MAJID MUHAMMED K.
             ANANDU R.
             ARUL K.S
             NEERAJA GOWRI A.S
             GAYATHRI SATHYAN

             BY ADV. ANWIN JOHN ANTONY (ON BEHALF OF ADV. SRI. K.SHAJ).



RESPONDENTS:

     1      MADAPPALLY GRAMA PANCHAYAT
            CHANGANACHERRY-VAZHOOR ROAD, MAMOODU P.O., KOTTAYAM-686 536,
            REPRESENTED BY THE SECRETARY

     2      THE SECRETARY,
            THE MADAPPALLY PANCHAYAT OFFICE, CHANGANACHERRY- VAZHOOR ROAD,
            MAMMOODU P.O.,KOTTAYAM-686 536

            BY ADV SHRI.LAL GEORGE,SC,MADAPPALLY GRAMA PANCHAYAT




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.12.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21288 OF 2021
                            2

                     JUDGMENT

Adv. Anwin John Antony representing Adv. Sri.

K.Shaj, the learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty

to approach this Court again on the same cause of

action if necessary. Reserving the said liberty, the writ

petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-