Jayasree vs The Kerala State Housing Board, ...
2022 Latest Caselaw 3289 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 18TH DAY OF MARCH 2022/27TH PHALGUNA, 1943
                     WP(C) NO. 32041 OF 2014


PETITIONER:

         JAYASREE, AGED 50 YEARS,
         W/O.BHASKARAN, MADAPPARAMBIL HOUSE,
         ATHIRATTUKUNNU, KENICHIRA P.O.,
         SULTHAN BATHERY, WAYANAD DISTRICT.

         BY ADV SRI.A.V.JAMES


RESPONDENTS:

    1    THE KERALA STATE HOUSING BOARD,
         REP. BY THE CHAIRMAN,
         THIRUVANANTHAPURAM PIN: 695 589.

    2    THE SPECIAL DEPUTY COLLECTOR (RR),
         KERALA STATE HOUSING BOARD, SANTHI NAGAR,
         THIRUVANANTHAPURAM, PIN: 695 589.

         R1 BY ADV SRI.MANOJ RAMASWAMY
         R2 SRI.APPU P.S., G.P.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.32041/2014

                                   2




                             JUDGMENT

Dated this the 18th day of March, 2022

The learned counsel for the petitioner submits that

due to subsequent events, the petitioner does not want to

prosecute the writ petition. Accordingly, the writ petition is

dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/19.03.2022