Thomas Kuriakose vs The Director General Of Police
2022 Latest Caselaw 12583 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                        WP(C) NO. 40961 OF 2022
PETITIONER:

          THOMAS KURIAKOSE
          AGED 40 YEARS
          S/O KURIAKOSE, KOODATHETTU VADAKEPARAMBIL,
          PAYIPPADU PO, CHANGANASSERRY, PIN - 690514
          BY ADV NAVANEETH.N.NATH
RESPONDENTS:

    1     THE DIRECTOR GENERAL OF POLICE
          OFFICE OF THE STATE POLICE CHIEF, KERALA POLICE
          HEADQUARTERS, THIRUVANANTHAPURAM,, PIN - 695010
    2     THE DISTRICT POLICE CHIEF
          DISTRICT POLICE OFFICE, KOTTAYAM, NEAR KOTTAYAM EAST
          POLICE STATION, KOTTAYAM-KUMILY ROAD, COLLECTORATE,
          KOTTAYAM DISTRICT, PIN - 686002
    3     THE STATION HOUSE OFFICER
          CHANGANASSERY POLICE STATION, PIN - 686101
          SRI.T.K.SHAJAHAN, SR.GP
     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. 40961 OF 2022

                                     2




                               JUDGMENT

Dated this the 23rd day of December, 2022

This writ petition is dismissed as withdrawn, without prejudice to

the contentions of the petitioner and his right to file a proper writ

petition with proper parties on record.

Sd/-

ANU SIVARAMAN JUDGE NP