C.C. Davis vs Kanjoor Grama Panchayat
2022 Latest Caselaw 5295 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
      TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                        WP(C) NO. 16053 OF 2022
PETITIONER/S:

          C.C. DAVIS
          AGED 50 YEARS
          S/O CHAKKUNI, CHITTINAPPILLY HOUSE,
          CHENGAL, KALADY P.O., PIN - 683574
          BY ADVS.
          JITHIN SAJI ISAAC
          ELIZABETH VARKEY
          AJEESH EMMANUEL
          SHAMSUDEEN O.K.
          K.J.SAJI ISAAC


RESPONDENT/S:

          KANJOOR GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,
          KANJOOR P.O., ERNAKULAM, PIN - 683575
OTHER PRESENT:

          ADV- JUSTIN JACOB-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16053 OF 2022
                                  2



                      JUDGMENT

The learned Counsel for the petitioner seeks

permission to withdraw the writ petition with liberty to file

fresh writ petition. Permission is granted.

Accordingly, the writ petition is dismissed as

withdrawn, without prejudice to the rights and remedies of

the petitioner to file fresh writ petition on the very same

cause of action.

Sd/-

ZIYAD RAHMAN A.A., JUDGE LU WP(C) NO. 16053 OF 2022

APPENDIX OF WP(C) 16053/2022

PETITIONER EXHIBITS

EXHIBIT1 TRUE COPY OF NOTICE NO. JC1-518/2022 DATED 11.05.2022 ISSUED BY THE RESPONDENT TO THE PETITIONER EXHIBIT2 TRUE COPY OF G.O NO. (P) NO.

59/2015/TRAN DATED 29.09.2015 ISSUED BY GOVERNMENT OF KERALA

// True Copy // PA To Judge