Salvin Poulose vs Parappukkara Grama Panchayat
2022 Latest Caselaw 6925 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                           RP NO. 398 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 31599/2019 OF HIGH COURT OF
                                 KERALA
REVIEW PETITIONER/PETITIONER IN WP(C):

             SALVIN POULOSE,
             AGED 33 YEARS
             S/O.POULOSE, CHETTITHODAN HOUSE, ANNANAD P.O., KADUKUTTY,
             PIN - 680 309, THRISSUR DISTRICT.

             BY ADVS.
             R.LAKSHMI NARAYAN
             C.M.NAZAR



RESPONDENTS/RESPONDENTS IN WP(C):

     1       PARAPPUKKARA GRAMA PANCHAYAT,
             NANDHIKKARA, PIN - 680 330, THRISSUR DISTRICT,
             REPRESENTED BY ITS SECRETARY.

     2       THE DEPUTY DIRECTOR OF PANCHAYATS,
             AYYANTHOLE P.O., PIN - 680 003, THRISSUR DISTRICT
             PIN 680 003.

             BY ADV M.R.REENA




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 14.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 398 OF 2022                     2




                                   JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw this review petition without prejudice to his

contentions and his right to file an appeal.

Permission granted. Accordingly, this review petition is

dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE ska