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Mes College vs State Of Kerala
2022 Latest Caselaw 3496 Ker

Citation : 2022 Latest Caselaw 3496 Ker
Judgement Date : 22 March, 2022

Kerala High Court
Mes College vs State Of Kerala on 22 March, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                         WP(C) NO. 26854 OF 2021
PETITIONER/S:
           MES COLLEGE
           ERUMELY REPRESENTED BY ITS CHAIRMAN P H NAJEEB, ERUMELY -
           MUKKUTTUTHARA ROAD, PROPOSE P.O., KOTTAYAM DIST., KERALA
           - 686 509.

             BY ADVS.
             A.KUMAR
             JOB ABRAHAM
             P.S.SREE PRASAD
             AJAY V.ANAND



RESPONDENT/S:
     1     STATE OF KERALA
           REPRESENTED BY ITS PRINCIPAL SECRETARY POWER DEPARTMENT,
           ROOM NO.403, 4TH FLOOR, ANNEX I, SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.

     2       KERALA STATE ELECTRICITY BOARD
             REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDYUTHI
             BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.

     3       KERALA STATE ELECTRICITY REGULATORY COMMISSION
             REPRESENTED BY ITS SECRETARY, KPFC BHAVANAM, C V RAMAN
             PILLAI ROAD., VELLAYAMBALAM, THIRUVANANTHAPURAM - 695
             010.

     4       SPECIAL OFFICER (REVENUE)
             OFFICE OF SPECIAL OFFICER (REVENUE), KSEB LIMITED,
             VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.


OTHER PRESENT:

             SR GP SRI JUSTIN JACOB


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26854 OF 2021
                                   2



                           JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

sab                                             AMIT RAWAL

                                                  JUDGE
 WP(C) NO. 26854 OF 2021


APPENDIX OF WP(C) 26854/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE HIGH TENSION AGREEMENT DATED 8TH MAY 2019, BETWEEN PETITIONER AND 2ND RESPONDENT BOARD.

Exhibit P2' TRUE COPY OF ORDER NO.B.O.(FTD) 363/2020/ (KSEB/TRAC-3/COVID PANDEMIC- TARIFF CONCESSION/2020-21) DATED 30/05/2020 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF G.O.(P) NO.45/2020-TRAN DATED 27/08/2020.

Exhibit P4 TRUE COPY OF THE LETTER DATED 03/02/2021 BY THE PETITIONER TO THE 4TH RESPONDENT.

Exhibit P5 TRUE COPY OF THE LETTER DATED 08/02/2021 ISSUED BY THE 4TH RESPONDENT TO PETITIONER.

Exhibit P6 TRUE COPY OF THE DEMAND NOTICE FOR OCTOBER 2021 DATED 11/10/2021.

Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF REPORT OF THE FINANCE DEPARTMENT, GOVERNMENT OF KERALA DATED NIL.

 
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