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Sultan Thomas Oommen vs State Of Kerala
2022 Latest Caselaw 6086 Ker

Citation : 2022 Latest Caselaw 6086 Ker
Judgement Date : 1 June, 2022

Kerala High Court
Sultan Thomas Oommen vs State Of Kerala on 1 June, 2022
Crl.M.C.No.7499/2020                1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                         WP(C) NO. 7499 OF 2020
PETITIONER:

             SULTAN THOMAS OOMMEN,
             AGED 38 YEARS,
             12B SKYLINE BAYWATES, BEACH ROAD,
             KOZHIKODE-673 032, KERALA.

             BY SULTAN THOMAS OOMMEN(Party-In-Person)



RESPONDENTS:

      1      STATE OF KERALA,
             REPRESENTED BY CHIEF SECRETARY,
             GOVT.SECRETARIAT, TRIVANDRUM-695 001.

      2      THE DISTRICT COLLECTOR,
             CIVIL STATION, KOZHIKODE-673 020.

      3      THE TAHSILDAR,
             TALUK OFFICE, THAMARASSERY, KOZHIKODE,
             KERALA-673 573.

      4      THE GEOLOGIST
             DISTRICT OFFICE OF MINING AND GEOLOGY,
             CIVIL STATION, KOZHIKODE-673 020.

      5      DIRECTOR DIRECTORATE OF MINING AND GEOLOGY
             KESAVADSAPURAM, PATTOM PALACE.P.O,
             THIRUVANANTHAPURAM-695004, KERALA, INDIA.

      6      THE DISTRICT POLICE CHIEF,
             DISTRICT POLICE CHIEF, KOZHIKODE RURAL VADAKARA,
             KERALA-673 101.

      7      THE SUB INSPECTOR OF POLICE,
             KOZHIKODE RURAL STAT HIGH WAY 29, THAMARASSERY,
             KERALA-673 573.
 Crl.M.C.No.7499/2020               2



      8      THE STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
             AUTHORITY, KRALA, REPRESENTED BY ITS CHAIRMAN,
             PALLIMUKKU PETTA, THIRUVANANTHAPURAM, PIN-695 024.

      9      THE KERALA STATE POLLUTION CONTROL BOARD,
             REPRESENTED BY ITS ENVIRONMENTAL ENGINEER,
             THE DISTRICT OFFICE, ERNAKULAM-682 011.

     10      THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
             KENDRIYA BHAVAN, BLOCK C-2, FLOOR, KAKKANAD.P.O,
             ERNAKULAM DISTRICT, PIN-682 037.

     11      VIGILANCE AND ANTI-CORRUPTION BUREAU,
             VIKAS BHAVAN, LAW COLLEGE RD, OPPOSITE KSRTC DEPOT,
             P.O, PALAYAM, THIRUVANANTHAPURAM, KERALA-695 033,
             REPRESENTED BY ITS DIRECTOR.

             BY SRI.M.V.PRASHANTH, PUBLIC PROSECUTOR


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No.7499/2020                 3




                              JUDGMENT

The petitioner who is appearing in person seeks permission to

withdraw this writ petition without prejudice to his rights, remedies

and contentions. This writ petition is accordingly dismissed as

withdrawn.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/2.6.22

 
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