Shahul Hameed vs The Kerala Water Authority
2022 Latest Caselaw 889 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. 15784 OF 2020


PETITIONER:

         SHAHUL HAMEED, VARIKKODAN HOUSE,
         DOWN HILL P.O., MALAPPURAM - 676 519.

         BY ADV P.SHANES METHAR


RESPONDENTS:

    1    THE KERALA WATER AUTHORITY,
         JALA BHAVAN, VELLAYAMBALAM,
         THIRUVANANTHAPURAM - 695 033,
         REP. BY ITS MANAGING DIRECTOR.

    2    THE SUPERINTENDING ENGINEER,
         KERALA WATER AUTHORITY, P H CIRCLE,
         KOZHIKODE - 673 009.

    3    THE EXECUTIVE ENGINEER,
         KERALA WATER AUTHORITY,
         PROJECT DIVISION,
         KOZHIKODE - 673 009.
         (ENGINEER IN CHARGE)

    4    KALPETTA MUNICIPALITY,
         FRIENDS NAGAR, KALPETTA - 673 121,
         REP. BY ITS SECRETARY.

         BY ADV SRI.P.BENJAMIN PAUL, SC, KWA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.15784/2020

                                    2




                              JUDGMENT

Dated this the 21st day of January, 2022

The learned counsel for the petitioner submits that the

petitioner has received payment in some of the bills and

other bills are pending. The petitioner may be permitted to

withdraw the writ petition with liberty to approach this Court

again if situation so warranted.

Accordingly, the writ petition is dismissed granting

liberty to the petitioner to approach this Court again, if he is

so advised.

Sd/-

N. NAGARESH JUDGE ncd/21.01.2022