Sebi Zachariah vs The District Collector ...
2022 Latest Caselaw 7365 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                     WP(C) NO. 20451 OF 2022
PETITIONER/S:

             SEBI ZACHARIAH,
             AGED 62 YEARS
             S/O ZACHARIAH, R/O SABEENA ESTATE PANNIYAMKARA
             P.O. VADAKKANCHERRY, ALATHUR PALAKKAD DIST.-
             678 451.
             BY ADVS.
             M.K.CHANDRA MOHANDAS
             SHAKTHI PRAKASH
             PRATHEEK VISWANATHAN
             K.DHRUV KUMAR
             HARIKRISHNAN M.S.

RESPONDENT/S:

     1       THE DISTRICT COLLECTOR (MAGISTRATE IN-CHARGE),
             CIVIL STATION, PALAKKAD 678 001.
     2       DISTRICT POLICE CHIEF,
             OFFICE OF THE DISTRICT POLICE, PALAKKAD- 678
             014.
     3       THE SUB INSPECTOR,,
             VADAKKANCHERI POLICE STATION, PALAKKAD 678 683.
OTHER PRESENT:

             GP AMMINIKUTTY K.


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.20451 of 2022

                                   -2-



                            JUDGMENT

Dated this the 22nd day of June, 2022

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition with

liberty to move afresh. Accordingly, the writ

petition is dismissed as withdrawn with the

liberty sought.

Sd/-

V.G.ARUN JUDGE

Scl/23.06.2022