Pradeep.P.S vs The Secretary, Corporation ...
2022 Latest Caselaw 1675 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                            WP(C) NO. 20578 OF 2013
PETITIONERS:

     1       PRADEEP.P.S.
             S/O. PRABHAKARAN PILLAI, 'CHAITHRAM', KARUVATTA
             ADOOR (PO), PATHANAMTHITTA, PIN-691 523.
     2       SREEKALA S.
             W/O.PRADEEP P.S, 'CHAITHRAM', KARUVATTA
             ADOOR (PO), PATHANAMTHITTA, PIN-691 523.
             BY ADVS.
             SRI.C.R.SIVAKUMAR
             MRS.S.SREELAKSHMY
RESPONDENTS:

     1       THE SECRETARY,
             CORPORATION OFFICE, ZONAL OFFICE, SREEKARAYAM,
             THIRUVANANTHAPURAM, PIN-695017
     2       THE TAHASILDAR
             TALUK OFFICE, FORT (PO),THIRUVANANTHAPURAM, PIN-695001
     3       THE TALUK SURVEYOR
             OFFICE OF THE TALUK SURVEYOR,
             THIRUVANANTHAPURAM, PIN-695 001
     4       THE SECRETARY
             OFFICE OF THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT
             INSTITUTIONS, SAFALYAM COMPLEX, TRIDA BUILDING UNIVERSITY
             (PO), PALAYAM, THIRUVANANTHAPURAM-695034
     5       SUGANDHI Y.
             TC-1/1445(2), KATTIL VEEDU, KUMARAPURAM,
             MEDICAL COLLEGE (PO), THIRUVANANTHAPURAM-695 011
     6       MOHANACHANDRAN PILLAI
             CHIEF PROMOTER, GOOD EARTH PROPERTIES, CSI CHURCH
             PUTHUKUNNU, THIRUVANANTHAPURAM DISTRICT,PIN-695001
     7       THE STATE OF KERALA
             REP. BY THE SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT,
             SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
             SRI.P.K.MANOJKUMAR
             SRI.N.NANDAKUMARA MENON SR.
     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20578 OF 2013

                                       2




                               JUDGMENT

The learned counsel for the petitioner seeks leave to withdraw the writ

petition.

Permission is granted. This writ petition is, accordingly, dismissed as

withdrawn.

Sd/-

ANU SIVARAMAN JUDGE NP