Rugmini Amma vs Director General Of Police
2022 Latest Caselaw 5200 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
                     WP(C) NO. 14909 OF 2022
PETITIONER:

            RUGMINI AMMA,
            AGED 56 YEARS,
            D/O. PANKAJALSHI AMMA, KALLUMUKUNNU RUGMINI
            NIVAS, KURUMANDAL CHERRY, PARAVOOR VILLAGE,
            KOLLAM TALUK 691 574
            BY ADV M.R.SARIN


RESPONDENTS:

    1       DIRECTOR GENERAL OF POLICE,
            STATE POLICE HEADQUARTERS, VELLAYAMBALAM,
            TRIVANDRUM 695 010
    2       CIRCLE INSPECTOR OF POLICE
            PARIPPALLY POLICE STATION, KARIMTHOTTUVA,
            PARIPPALLY 691 574
    3       SARASWATHY AMMA,
            AGED 70 YEARS
            S/O. GOPALAKRISHNA PILLAI, G.S NIVAS,
            KOTTAKKERATHU CHERRY, PARIPPALLY VILLAGE, KOLLAM
            TALUK 691 574
    4       V. GOPALAKRISHNA PILLAI,
            G.S NIVAS, KOTTAKKERATHU CHERRY, PARIPPALLY
            VILLAGE, KOLLAM TALUK 691 574

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   10.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.14909 of 2022                2




                                T.R.RAVI, J.
                ------------------------------------------------
                      W.P(C) No.14909 of 2022
              ----------------------------------------------------
               Dated this the 10th day of May, 2022.

                            JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Hence, the writ

petition is dismissed as withdrawn.

Sd/-

T.R.RAVI, JUDGE

amk

APPENDIX OF WP(C) 14909/2022

PETITIONER'S EXHIBITS :

Exhibit P1 THE TRUE COPY OF JUDGMENT IN O.S NO.

260/10 OF THE HON'BLE MUNSIFF COURT PARAVUR DATED 20-02-2019 Exhibit P2 THE TRUE COPY OF THE COMMON JUDGMENT IN AS NO 77/2015 AND AS NO 83/2015 ON THE FILE OF DISTRICT JUDGE KOLLAM DATED 28- 07-2018 Exhibit P3 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED ON 06-04-2022