Lenin.G vs Managing Director
2022 Latest Caselaw 7243 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE K. BABU
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 22203 OF 2019
PETITIONER/S:

            LENIN.G
            AGED 47 YEARS
            S/O. GOPINATHAN, KRISHNAGIRI,
            KUNNUMMEL, KILIMANOOR P.O.,
            THIRUVANANTHAPURAM-695 601.
            BY ADVS.
            R.T.PRADEEP
            SMT.M.BINDUDAS


RESPONDENT/S:

    1       MANAGING DIRECTOR
            KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD.,
            HOUSING BOARD BUILDING, SANTHI NAGAR,
            THIRUVANANTHAPURAM-695001.
    2       SUPERINTENDENT OF POLICE
            OFFICE OF SUPERINTENDENT OF POLICE,
            VIGILANCE AND ANTI CORRUPTION BUREAU,
            CENTRAL RANGE, 38/2871, CBI ROAD,
            NEAR CBI OFFICE, KATHRIKADAVU,
            KALOOR P.O., KOCHI-682 017.
            BY ADVS.
            Mr.BIJU G., SC, SIDCO
            GOVERNMENT PLEADER


OTHER PRESENT:

            SRI. RAJESH. A. SPL.G.P.(VIGILANCE)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22203 OF 2019
                                 2



                         JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty to

challenge Ext.P4 order in the trial.

Therefore, the writ petition is dismissed as

withdrawn with liberty to the petitioner to challenge

Ext.P4 order in the trial.

Sd/-

K. BABU, JUDGE

LU WP(C) NO. 22203 OF 2019

APPENDIX OF WP(C) 22203/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE VIGILANCE INVESTIGATION REPORT WHICH IS NIL DATED.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 1.7.2013 IN W.A.NO.697/2013 BY THE DIVISION BENCH OF THIS HON'BLE COURT. EXHIBIT P3 TRUE COPY OF THE APPLICATION RECEIVED BY SIDCO ON 9.5.2019 SEEKING SANCTION TO PROSECUTE THE OFFICIAL WITNESSES IN OFFICE.

EXHIBIT P4 TRUE COPY OF ORDER DATED 15.5.2019 BY WHICH IST RESPONDENT GRANTED SANCTION FOR PROSECUTION OF OFFICIAL WITNESSES.

// True Copy // PA To Judge