Changanacherry Metal And Allied ... vs State Of Kerala And Others
2022 Latest Caselaw 7354 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 12724 OF 2009
PETITIONER/S:

               CHANGANACHERRY METAL AND ALLIED INDUSTRI
               INDUSTRIES CO-OPERATIVE SOCIETY LTD.,, NO.IND
               (K) 71,INDUSTRIAL ESTATE P.O.,, CHANGANASSERRY-
               REP.BY ITS SECRETARY.
               BY ADVS.
               SRI.JOHN VARGHESE
               SRI.P.M.JOSEPH
RESPONDENT/S:

    1          STATE OF KERALA AND OTHERS
               REP.BY THE SECRETARY,DEPARTMENT OF REVENUE,,
               SECRETARIAT,THIRUVANANTHAPURAM.
    2          THE VAZHAPPALLY GRAMA PANCHAYATH
               VAZHAPPALLY P.O.,CHANGANACHERRY,, REP.BY ITS
               SECRETARY.
    3          THE SECRETARY
               VAZHAPPALLY GRAMA PANCHAYATH,, VAZHAPPALLY
               P.O.,CHANGANACHERRY.
    4          THE PRESIDENT
               VAZHAPPALLY GRAMA PANCHAYATH,, VAZHAPPALLY
               P.O.,CHANGANACHERRY.
               BY ADVS.
               SRI.M.V.BOSE
               SRI.MILLU DANDAPANI
OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP
        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   23.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 12724 of 2009



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 12724 of 2009
                       =============================================================

                    Dated this the 23rd day of June, 2022

                                          JUDGMENT

When this writ petition came up for consideration, the

counsel for the petitioner submitted that in the light of the

pendency of WP(C) No.15599 of 2009, this writ petition is not

pressed.

Therefore, this writ petition is dismissed with liberty to

raise all the contention in WP(C) No.15599 of 2009.

sd/-

P.V.KUNHIKRISHNAN JUDGE das