P D Chacko vs District Collector
2022 Latest Caselaw 1141 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                         WP(C) NO. 236 OF 2022
PETITIONER/S:

          P D CHACKO, AGED 56 YEARS
          S/O DAVID, PUNNACHALIL, VARAPUZHA PO
          ERNAKULAM DISTRICT - PIN-683517
          CONVENER, ACTION COUNCIL

          BY ADVS.
          SANTHOSH PETER (MAMALAYIL)
          P N ANOOP



RESPONDENT/S:

    1     DISTRICT COLLECTOR
          ,DISTRICT COLLECTORATE, CIVIL STATION,
          KAKKANAD,ERNAKULAM
          ERNAKULAM, PIN - 682030

    2     ASSISTANT EXECUTIVE ENGINEER
          OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL
          SUB DIVISION, KERALA STATE ELECTRICITY BOARD,
          VARAPPUZHA P O, ERNAKULAM DISTRICT
          ERNAKULAM, PIN - 683517

          R BY GP SRI.JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 236 OF 2022           ..2..




                        JUDGMENT

The learned Counsel for the petitioner submits that

during the pendency of this writ petition, the 1st

respondent has passed an order, which is adverse to the

petitioner and the petitioner has filed a fresh writ

petition, challenging the same. Accordingly, the writ

petition is dismissed as withdrawn without prejudice to

the right of the petitioner to challenge the order now

passed by the 1st respondent.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/27/01/2022