Karate Kerala Association vs Union Of India
2022 Latest Caselaw 8396 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                      WP(C) NO. 20980 OF 2021
PETITIONER/S:

              KARATE KERALA ASSOCIATION
              REPRESENTED BY ITS GENERAL SECRETARY S.
              ARAVINDAKSHAN, S/O. LATE SIVARAMA PILLAI, AGED
              66 YEARS, RESIDING AT SIVAGANGA, MYLAKKARA,
              KALLIKKAD, THIRUVANANTHAPURAM, MYLAKKARA, PIN -
              695572.
              BY ADVS.
              PRATHEESH.P
              ANJANA KANNATH

RESPONDENT/S:

      1       UNION OF INDIA
              REPRESENTED BY ITS SECRETARY, MINISTRY OF YOUTH
              AFFAIRS AND SPORTS, C. WING, SHASTHRI BHAVAN,
              NEW DELHI - 110001.
      2       STATE OF KERALA
              REPRESENTED BY SECRETARY, YOUTH AFFAIRS AND
              SPORTS, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695001.
      3       THE KERALA STATE SPORTS COUNCIL
              REPRESENTED BY ITS SECRETARY, PALAYAM,
              THIRUVANANTHAPURAM - 695001.
      4       K.A.UNNIKRISHNAN
              SOUGHT TO BE IMPLEADED
              BY ADVS.
              SRI.K.SHRI HARI RAO, CGC
              P.JINISH PAUL


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    01.07.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.20980 of 2021

                                  -2-



                            JUDGMENT

Dated this the 01st day of July, 2022

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition with

liberty to move afresh. The writ petition is

accordingly dismissed as withdrawn, with the

liberty sought.

Sd/-

V.G.ARUN JUDGE Scl/01.07.2022