M.K.Parameswaran vs The Secretary, Vannappuram Grama ...
2022 Latest Caselaw 6427 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE BASANT BALAJI
     FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                         WP(C) NO. 19974 OF 2013
PETITIONER/S:
           M.K.PARAMESWARAN
           S/O. KELA, MUDANTHAMPLACKAL HOUSE, VANNAPPURAM POST,
           ODIYAPARA KARA, THODUPUZHA TALUK.

            BY ADVS.
            SRI.MATHEW JOHN (K)
            SRI.DOMSON J.VATTAKUZHY


RESPONDENT/S:

    1       THE SECRETARY, VANNAPPURAM GRAMA PANCHAYAT
            VANNAPPURAM POST, IDUKKI DISTRICT.

    2       THE DEPUTY DIRECTOR OF PANCHAYATHS
            IDUKKI.

    3       THE CHIEF INFORMATION COMMISSIONER
            STATE INFORMATION OFFICE, THIRUVANANTHAPURAM.

    4       THE DIRECETOR OF PANCHAYATHS
            THIRUVANANTHAPURAM.

    5       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
            SELF GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM.

            BY ADVS.
            SRI.GEORGE MATHEW
            SRI.M.AJAY, SC, STATE INFORMATION COMMN
            SRI.K.C.JOSEPH KADALIYIL, SC, VANNAPPURAM GRAMA
            PANCHAYAT


OTHER PRESENT:

            GP ARAVIND


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) 19974/2013
                                -2-


                          JUDGMENT

The counsel for the petitioner submits that he is not

pressing the Writ Petition.

Hence, the Writ Petition is dismissed as not pressed.

Sd/- BASANT BALAJI JUDGE

JS