Vissakan Aviation Private ... vs Union Of India
2022 Latest Caselaw 7109 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                     WP(C) NO. 17703 OF 2022
PETITIONER/S:

      1    VISSAKAN AVIATION PRIVATE LIMITED
           NO.2, 3RD FLOOR, 1ST MAIN ROAD, MUNESWARA BLOCK,
           MAHALEKSHMI LAYOUT, BANGALORE, KARNATAKA
           REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 560086

      2    M/S VISSAKAN ASSOCIATES
           NO.2, 3RD FLOOR, 1ST MAIN ROAD, MUNESWARA BLOCK,
           MAHALEKSHMI LAYOUT, BANGALORE, KARNATAKA
           REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 560086

      3    V.S. MANI MARAN
           S/O P.T.VISWAM, DIRECTOR OF M/S VISAKAN AVIATION
           PRIVATE LIMITED & M/S VISSAKAN ASSOCIATES, NO.2,
           3RD FLOOR, 1ST MAIN ROAD, MUNESWARA BLOCK,
           MAHALEKSHMI LAYOUT, BANGALORE, KARNATAKA, PIN -
           560086

           BY ADV SASTHAMANGALAM S. AJITHKUMAR


RESPONDENT/S:
    1     UNION OF INDIA
          REPRESENTED BY THE SECRETARY, MINISTRY OF CIVIL
          AVIATION, RAJIV GANDHI BHAVAN, SAFDARJUNG AIRPORT,
          NEW DELHI, PIN - 110003

      2    THE ASSISTANT DIRECTOR
           POLICY, BUREAU OF CIVIL
           AVIATION SECURITY, A WING, I- III FLOOR, JANPATH
           BHAVAN, NEW DELHI, PIN - 110003

           BY ADVS.
           S.MANU
           Girish Kumar V


OTHER PRESENT:

           ASGI S. MANU


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   17.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                              V.G.ARUN, J.
              -----------------------------------------------
                    W.P(C).No.17703 of 2022
              -----------------------------------------------
             Dated this the 17th day of June, 2022

                              JUDGMENT

Learned Counsel for the petitioners seeks permission to

withdraw the writ petition with liberty to take appropriate

remedies. Accordingly, the writ petition is dismissed as withdrawn

with the liberty sought.

Sd/-

V.G.ARUN, JUDGE

vgs APPENDIX OF WP(C) 17703/2022

PETITIONER EXHIBITS

ExhibitP1 THE TRUE COPY OF THE ORDER NO.CAS/7/ (23)/2019/DIV.-I/AUXILIARY (163)/M/S V AVIATION(F-169440) DT.10.12.19

ExhibitP2 THE ORDER IS BEING CHALLENGED. THE TRUE COPY OF THE ORDER NO. AV-13024/3/2017-AS DT.4.5.22 PASSED BY THE 1ST RESPONDENT