Surumi Afsal vs The Sreemoolanagaram Grama ...
2022 Latest Caselaw 6181 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                        WP(C) NO. 30351 OF 2015


PETITIONER:

          SURUMI AFSAL
          AGED 25 YEARS
          D/O. SUBAIDA SUBAIR, KARUTHEDATH HOUSE, SREEMOOLA
          NAGARAM P.O, ALUVA, ERNAKULAM DISTRICT
          BY ADVS.
          SRI.T.A.UNNIKRISHNAN
          SMT.AYSHA RAHMAN


RESPONDENTS:

    1     THE SREEMOOLANAGARAM GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY, SREEMOOLANAGARAM P.O,
          ALUVA, ERNAKULAM DISTRICT, PIN - 683580
    2     MUHAMMAD BASHEER
          PALLATHU KADAVIL, SREEMOOLANAGARAM P.O, CHOWARA, ALUVA,
          ERNAKULAM DISTRICT, PIN - 683580
          BY ADV SRI.BABU CHERUKARA



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30351 OF 2015
                             2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 30351 of 2015
       ----------------------------------------------
         Dated this the 01st day of June, 2022


                     JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the petitioner is not pressing the writ

petition.

Therefore, this writ petition is dismissed as not

pressed.

Sd/-

                                  P.V.KUNHIKRISHNAN
DM                                       JUDGE