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Aboobacker vs Kadungallur Grama Panchayath
2022 Latest Caselaw 7853 Ker

Citation : 2022 Latest Caselaw 7853 Ker
Judgement Date : 28 June, 2022

Kerala High Court
Aboobacker vs Kadungallur Grama Panchayath on 28 June, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                      WP(C) NO. 21006 OF 2016
PETITIONER:

            ABOOBACKER
            AGED 53 YEARS, S/O. V.A.ABDUL KHADER,
            KIZHAKKE VARAPARAMBIL,
            WEST KADUNGALLUR,U.C.COLLEGE P.O., ALUVA,
            ERNAKULAM DISTRICT - 683 101.

            BY ADVS.
            SRI.K.J.MOHAMMED ANZAR
            SRI.DILEEP D BHAT
            SMT.P.K.MINIMOLE

RESPONDENT:

            KADUNGALLUR GRAMA PANCHAYATH
            REP. BY ITS SECRETARY,KADUNGALLUR P.O.,
            ALUVA,ERNAKULAM DISTRICT - 683 110.

            BY ADV SRI.DINESH MATHEW J.MURICKEN


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.21006/2016

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.21006 of 2016
             ----------------------------------------------
            Dated this the 28th day of June, 2022


                           JUDGMENT

The learned counsel for the petitioner submitted that

the matter is infructuous and the petitioner may be

allowed to withdraw this writ petition.

Hence this writ petition is dismissed as withdrawn.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE
 

 
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