Deepu Paul vs Vengola Grama Panchayath
2022 Latest Caselaw 119 Ker

W. P. (C) No. 10692 of 2019      -1-


             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 THURSDAY, THE 6TH DAY OF JANUARY 2022 / 16TH POUSHA, 1943
                     WP(C) NO. 10692 OF 2019
PETITIONER/S:

             DEEPU PAUL
             AGED 48 YEARS
             S/O PAULOSE K., KANDANADAN HOUSE,
             VALAYANCHIRANGARA P.O., PERUMANI-683 556.
             BY ADV P.DEEPAK


RESPONDENT/S:

     1       VENGOLA GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY, GRAMA PANCHAYATH
             OFFICE, VENGOLA-683556.
     2       THE SECRETARY
             VENGOLA GRAMA PANCHAYAT, GRAMA PANCHAYATH OFFICE,
             VENGOLA-683 556.
     3       THE REGIONAL FIRE OFFICER
             OFFICE OF THE REGIONAL FIRE OFFICER, ERNAKULAM-
             682 020.
     4       JAFFER KHAN
             KARUVALLY HOUSE, PERUMANI, VENGOLA P.O., 683 556.
             BY ADVS.
             SRI.C.A.NAVAS FOR R1 AND R2
             SRI. K. P. HARISH, SR. GP FOR R3
             SRI.DEEPU THANKAN FOR R4
             SMT.UMMUL FIDA
             SRI.T.K.SASIKUMAR


      THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   06.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 10692 of 2019        -2-


                            JUDGMENT

S. Manikumar, C. J.

Instant writ petition has been filed for the following relief:-

"Issue a writ in the nature of mandamus or such other writ, order or direction commanding respondents 1 to 3 to ensure that the 4th respondent's plywood unit under the name and style of 'Perfect Plywood Industries' does not commence operation on the strength of Exhibit P2 license until such time as a certificate of approval is obtained from the 3rd respondent under Rule 59(11a) of the Kerala Panchayat Raj Building Rules, 2011."

2. On this day, when the matter came up for hearing,

representing Mr. P. Deepak, learned counsel for the petitioner, Ms.

Nazrin Banu, learned counsel sought permission to withdraw the writ

petition.

Placing on record the above, W. P. (C) No. 10692 of 2019 is

dismissed as withdrawn.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE