M.J.George vs State Of Kerala
2022 Latest Caselaw 5134 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                        WP(C) NO. 39727 OF 2017


PETITIONER :-

           M.J.GEORGE
           AGED 59 YEARS
           S/O. JOSEPH, AGED 59 YEARS, GOVERNMENT
           CONTRACTOR,MENACHERRY HOUSE,
           ALANGAD P.O, ERNAKULAM DISTRICT, PIN - 683 511.

           BY ADVS.
           SRI.BABU JOSEPH KURUVATHAZHA
           SRI.P.T.ABHILASH


RESPONDENTs :-

    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
           SECRETARIAT,THIRUVANANTHAPURAM - 695 001.

    2      CHIEF ENGINEER
           LSGD, PUBLIC OFFICES, MUSEUM,
           THIRUVANANTHAPURAM - 695 033.

    3      EXECUTIVE ENGINEER
           LSGD DIVISION, ERNAKULAM, KOCHI - 682 030.

    4      ASSISTANT EXECUTIVE ENGINEER
           LSGD EDAPPALLY SUB DIVISION,
           ERNAKULAM DISTRICT, PIN - 682 024.

    5      ASSISTANT ENGINEER
           LSGD SECTION, EDAPPALLY BLOCK PANCHAYAT,
           KAKKANAD,ERNAKULAM,KOCHI - 682 030.

           BY JIMMY GEORGE, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39727 OF 2017
                                     2



                               JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this application. Permission is granted as sought for by the

petitioner.

Accordingly, writ petition is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE SMA