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Moideenkutty vs Cherpulassery Municipality
2022 Latest Caselaw 6944 Ker

Citation : 2022 Latest Caselaw 6944 Ker
Judgement Date : 14 June, 2022

Kerala High Court
Moideenkutty vs Cherpulassery Municipality on 14 June, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                      WP(C) NO. 16353 OF 2021
PETITIONER:

            MOIDEENKUTTY,
            AGED 56 YEARS
            S/O. HASSAN, THOTTINGAL HOUSE, CHERPULASSERY,
            PALAKKAD-679503.

            BY ADVS.
            V.MADHUSUDHANAN
            VIMAL KUMAR.A.V.
            JOBY K SEBASTIAN

RESPONDENTS:

    1    CHERPULASSERY MUNICIPALITY,
         REPRESENTED BY ITS SECRETARY,
         MUNICIPAL OFFICE, PALAKKAD-679503.
    2    THE SECRETARY,
         CHERPULASSERY MUNICIPALITY,
         MUNICIPAL OFFICE, PALAKKAD-679503.
    3    THE ASSISTANT ENGINEER,
         CHERPULASSERY MUNICIPALITY, MUNICIPAL OFFICE,
         PALAKKAD-679503.
 ADDL R4 VILLAGE OFFICER,
         VILLAGE OFFICE, CHERUPULASSERY, PIN - 679 503.

            [ADDL R4 IS IMPLEADED AS PER ORDER DATED
            12/01/2022 IN I.A-3/2022 IN WP(C) 16353/2021]

            BY ADV SHAMEENA SALAHUDHEEN


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   14.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.16353/2021

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.16353 of 2021
             ----------------------------------------------
            Dated this the 14th day of June, 2022


                            JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition. The learned

counsel submitted that the contentions raised by the

petitioner in this writ petition may be left open.

Therefore, this writ petition is dismissed as

withdrawn, leaving open all the contentions raised by the

petitioner in this writ petition.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE
 

 
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