Bhargavan vs Krishnapuram Grama Panchayath
2022 Latest Caselaw 6956 Ker

Citation : 2022 Latest Caselaw 6956 Ker
Judgement Date : 14 June, 2022

Kerala High Court

Bhargavan vs Krishnapuram Grama Panchayath on 14 June, 2022

WP(C) NO. 4870 OF 2012                   1



                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. 4870 OF 2012
PETITIONER/S:

               BHARGAVAN
               AGED 50 YEARS
               S/O. NANU, CHANDANASSERIL HOUSE, KOCHUMURI,
               OACHIRA.P.O, ALAPPUZHA DISTRICT.

               BY ADV SRI.JOSEPH SEBASTIAN PURAYIDAM



RESPONDENT/S:

      1        KRISHNAPURAM GRAMA PANCHAYATH
               KRISHNAPURAM.P.O, ALAPPUZHA DISTRICT, REPRESENTED BY
               ITS SECRETARY, PIN - 690 533.

      2        DEPUTY SUPERINTENDENT OF POLICE
               KAYAMKULAM.P.O, ALAPPUZHA DISTRICT - 690502.


OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.06.2022,         THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 4870 OF 2012              2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 4870 of 2012
                    --------------------------------------
                Dated this the 14th day of June, 2022


                               JUDGMENT

The counsel for the petitioner submitted that he want to

withdraw this writ petition and this Court may kindly leave

open all the contentions raised in this writ petition.

Therefore, this writ petition is dismissed as withdrawn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 JUDGE SKS