Monday, 20, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Issac C J vs State Of Kerala
2022 Latest Caselaw 6532 Ker

Citation : 2022 Latest Caselaw 6532 Ker
Judgement Date : 8 June, 2022

Kerala High Court
Issac C J vs State Of Kerala on 8 June, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                         WP(C) NO. 15191 OF 2022
PETITIONERS:

     1        ISSAC C J
              AGED 68 YEARS, S/O JOSEPH C I,
              CHETHIPPUZHA HOUSE, PERUMPANACHY P.O,
              CHANGANASSERY, KOTTAYAM- 686 536, PIN - 686536

     2        KURIAKOSE C ISSAC
              AGED 36 YEARS, S/O ISSAC C J,
              CHETHIPPUZHA HOUSE, MADAPALLY,
              KOTTAYAM- 686 536, PIN - 686536

              BY ADVS.
              LAYA MARY JOSEPH
              AJAY BEN JOSE


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY,
              LOCAL SELF GOVERNMENT DEPARTMENT,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM- 695 001, PIN - 695001

     2        MADAPALLY GRAMA PANCHAYAT
              REPRESENTED BY ITS SECRETARY
              MAMMOODU P.O, KOTTAYAM- 686 536, PIN - 686536

     3        THE SECRETARY
              MADAPALLY GRAMA PANCHAYAT
              MAMMOODU P.O, KOTTAYAM- 686 536, PIN - 686536

              BY ADV SHRI.LAL GEORGE,SC,MADAPPALLY GRAMA PANCHAYATH
              SMT.DEEPA NARAYANAN, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15191 OF 2022
                                  2


                               JUDGMENT

Learned counsel for the petitioners submits that petitioners

may be allowed to withdraw this petition with liberty to approach

the civil court and pursue the matter before the civil court.

Therefore, this writ petition is dismissed as withdrawn with liberty

to approach the civil court. All the contentions are raised in the

writ petition are left open.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nak WP(C) NO. 15191 OF 2022

APPENDIX OF WP(C) 15191/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 21.04.2022 SUBMITTED BEFORE THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 21.04.2022 ISSUED BY THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE TREATMENT RECORDS OF THE 1ST PETITIONER

Exhibit P4 TRUE COPY OF THE NOTICE DATED 23.04.2022 ISSUED BY THE 3RD RESPONDENT

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter