Rejith vs The Secretary, Kollam Municipal ...
2022 Latest Caselaw 8942 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                         WP(C) NO. 22064 OF 2022
PETITIONER:

              REJITH
              AGED 56 YEARS
              S/O. KUTTAPPAN, ADACHAZHIKAM, KADAPPAKADA NAGAR 89,
              KADAPPAKADA P.O, KOLLAM 691008
              BY ADV SWARAJ S.


RESPONDENTS:

     1        THE SECRETARY, KOLLAM MUNICIPAL CORPORATION

              CANTONMENT P.O, KOLLAM 691001
     2        THE PRESIDENT,
              KADAPPAKADA,SREE DHARMA SASTHA KSHETRAM, NO. Q 824/1993
              KADAPPAKADA, KOLLAM-691008
     3        THE SECRETARY,
              KADAPPAKADA SREE DHARMA SASTHA KSHETRAM, NO. Q 824/1993,
              KADAPPAKADA KOLLAM 691008

              SRI.M.K.CHANDRAMOHAN DAS (SC) -R1
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.22064 OF 2022
                                  2




                           JUDGMENT

Dated this the 7th day of July, 2022

The writ petition has been filed challenging Ext.P4

General Building Permit.

When this writ petition came up for admission today, it

was submitted on behalf of the petitioner that the petitioner

may be permitted to withdraw this writ petition to file a properly

constituted writ petition. Granting such liberty, the writ petition

is dismissed as withdrawn.

sd/-

N.NAGARESH JUDGE hmh