M.P.Babu vs State Of Kerala
2022 Latest Caselaw 859 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
        FRIDAY, THE 21ST DAY OF JANUARY 2022 / 1ST MAGHA, 1943
                       WP(C) NO. 4263 OF 2016
PETITIONER:

            M.P.BABU,
            AGED 47 YEARS,
            S/o.THOMAS MATHAI,
            MAMPALLIL HOUSE,
            PANDANADU P.O.,
            CHENGANNUR, PIN - 689 124.

            BY ADVS.
            SRI.MADHU N.NAMBOOTHIRIPAD
            SRI.C.E.MANOJ NAIR


RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY CHIEF SECRETARY,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001

    2       SECRETARY TO GOVERNMENT,
            IRRIGATION AND WATER RESOURCES DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    3       EXECUTIVE ENGINEER,
            OFFICE OF THE EXECUTIVE ENGINEER,
            IRRIGATION DIVISION,
            ALAPPUZHA - 688 001.

    4       ASSISTANT EXECUTIVE ENGINEER,
            OFFICE OF THE ASST.EXECUTIVE ENGINEER,
            IRRIGATION SUB DIVISION,
            MAVELIKKARA - 690 101.

    5       ASSISTANT ENGINEER,
            OFFICE OF THE ASST. ENGINEER,
            IRRIGATION SECTION,
            KAYAMKULAM - 690 502.

            BY ADV SRI.APPU P.S., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2022, ALONG WITH WP(C).7093/2017, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 21ST DAY OF JANUARY 2022 / 1ST MAGHA, 1943
                           WP(C) NO. 7093 OF 2017
PETITIONER:

              M.P.BABU,
              AGED 47 YEARS,
              S/O.THOMAS MATHAI,
              MAMPALLIL HOUSE,
              PANDANADU P.O., CHENGANNUR, PIN-689 124.

              BY ADVS.
              SRI.C.E.MANOJ NAIR
              SRI.K.ANIL KUMAR CHUNAKKARA


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

     2        SECRETARY TO GOVERNMENT,
              IRRIGATION & WATER RESOURCES DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     3        EXECUTIVE ENGINEER,
              OFFICE OF THE EXECUTIVE ENGINEER,
              IRRIGATION DIVISION, ALAPPUZHA-688 001.

     4        ASSISTANT EXECUTIVE ENGINEER,
              OFFICE OF THE ASST. EXECUTIVE ENGINEER,
              IRRIGATION SUB DIVISION, MAVELIKKARA-690 101.

     5        ASSISTANT ENGINEER,
              OFFICE OF THE ASST. ENGINEER,
              IRRIGATION SECTION, KAYAMKULAM-690 502.

              BY ADV. SRI.APPU P.S., GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2022, ALONG WITH WP(C).4263/2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C)Nos.4263/2016 & 7093/2017

                                   3




                            JUDGMENT

Dated this the 21st day of January, 2022

[WP(C) Nos. 4263/2016 and 7093/2017]

The learned counsel for the petitioner submitted

that the petitioner does not want to prosecute the writ petitions.

Accordingly, the writ petitions are dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE SR