C.P.Sunny vs Mulakulam Grama Panchayat
2022 Latest Caselaw 6208 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                        WP(C) NO. 2690 OF 2013
PETITIONERS:

    1     C.P. SUNNY
          AGED 48 YEARS
          S/O. PAULOSE,
          RESIDING AT CHANGANAMTHURUTH,
          PERUVA P. O., KOTTAYAM DISTRICT,
          PIN - 686 610.
    2     C.C. SANTHOSH
          S/O. CHAKRAN, AGED 43 YEARS,
          RESIDING AT CHANGANAMTHURUTH,
          PERUVA P. O., KOTTAYAM DISTRICT,
          PIN - 686 610.

          BY ADV SRI.P.A.AUGUSTINE(AREEKATTEL)


RESPONDENTS:

    1     MULAKULAM GRAMA PANCHAYAT
          PERUVA P. O., KOTTAYAM DISTRICT,
          REPRESENTED BY ITS SECRETARY,
          PIN - 686 610.
    2     THE REVENUE DIVISIONAL OFFICER,
          PALA, KOTTAYAM DISTRICT,
          PIN - 686 575.
    3     KERALA STATE POLLUTION CONTROL BOARD,
          DISTRICT OFFICE
          KOTTAYAM, PIN - 686 001,
          REPRESENTED BY THE ENVIRONMENTAL ENGINEER.
    4     THE SENIOR GEOLOGIST,
          MINING AND GEOLOGY DEPARTMENT,
          COLLECTORATE, KOTTAYAM,
          PIN - 686 002.
    5     THE DISTRICT COLLECTOR,
          KOTTAYAM COLLECTORATE,
          KOTTAYAM, PIN - 686 002.
    6     THE CIRCLE INSPECTOR OF POLICE,
          KADUTHURUTHY, KOTTAYAM DISTRICT,
          PIN - 686 604.
    7     THE SUB INSPECTOR OF POLICE,
          VELLOOR POLICE STATION,
          KARIKODE, PIN - 686 610.
 WP(C).No.2690 OF 2013

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    8     MRS.JAYA SHIBUKUMAR,
          W/O.SHIBUKUMAR,
          AGED ABOUT 37 YEARS
          CHANGANAMTHURUTH HOUSE,
          PERUVA P.O.,
          KOTTAYAM DISTRICT,
          PIN - 686 610.

          BY ADVS.
          SRI. S. RADHAKRISHNAN
          SRI. S. RAJMOHAN
          SRI. K. M FAISAL - GP



     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.2690 OF 2013

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                          JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the writ petition with liberty

to approach this Court, if necessary, at a later stage,

in case of any surviving grievance. Accordingly, the

writ petition is dismissed as withdrawn, with the said

liberty.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR