Philomin Antony vs State Of Kerala
2022 Latest Caselaw 1466 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943

                                 WP(C) NO. 3336 OF 2022

PETITIONERS:

     1         PHILOMIN ANTONY
               AGED 51 YEARS
               S/O.S.ANTONY, RESIDING AT 'EDAMANA', SAKTHIKULANGARA, KOLLAM -
               691 581.

     2         REBECCA
               RESIDENT OF EDAMANA, SAKTHIKULANGARA, KOLLAM - 691 581.
               PRESENTLY RESIDING AT FLAT NO.D 306, QUSAIS COMPLEX-I, SHEIKH
               HAMDAN BUILDING, QUSAIS BUILDING, DUBAI.
               REPRESENTED BY POWER OF ATTORNEY HOLDER, S.ANTONY, AGED 60
               YEARS, S/O.SOLOMON, EDAMANA HOUSE, SAKTHIKULANGARA, KOLLAM -
               691 581.

               BY ADVS.
               S.SUJIN
               T.N.GIRIJA
               NITA.N.S.



RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE SPECIAL TAHASILDAR (LA), KAKKANAD - 682
               022.

     2         THE MANAGING DIRECTOR
               WATER METRO PROJECT, 8TH FLOOR, REVENUE TOWERS, PARK AVENUE,
               KOCHI - 682 011.




               SMT. MABLE .C .KURIAN SR.G.P




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

02.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2



W.P.(C) No. 3336 of 2022




                           JUDGMENT

Dated this the 2nd day of February, 2022.

After arguing this matter for some time, the learned

counsel for the petitioner sought permission to withdraw

this Writ Petition, with liberty to his client to approach

this court again arraying proper parties and making

necessary averments.

This request is granted. Consequently, this Writ

Petition is dismissed as having been withdrawn; however,

reserving full liberty to the petitioner to approach this

court again, if he is so advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/02.02.2022.

W.P.(C) No. 3336 of 2022

APPENDIX OF WP(C) 3336/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TITLE DEEDS OF THE LAND WITH DOCUMENT NO.19/1/2006. Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 22/12/2021.

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ON 24/1/2022 BEFORE THE 2ND RESPONDENT.