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Sister Jisa Paul vs State Of Kerala
2022 Latest Caselaw 5396 Ker

Citation : 2022 Latest Caselaw 5396 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Sister Jisa Paul vs State Of Kerala on 20 May, 2022
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                   WP(C) NO. 6136 OF 2022
PETITIONER:

         SISTER JISA PAUL,
         AGED 55 YEARS,
         D/O. PAUL, DIRECTOR, SNEHA JYOTHI GIRLS & SNEHA
         JYOTHI BOYS HOME, PULLUVAZHI P.O., PERUMBAVUR,
         ERNAKULAM DISTRICT, PIN-683541.

         BY ADV K.K.JYOTHILAKSHMY



RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT, DEPARTMENT OF WOMAN AND CHILD
         DEVELOPMENT, INTEGRATED CHILD PROTECTION SCHEME,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

    2    DIRECTOR,
         DIRECTORATE OF DEVELOPMENT FOR WOMEN AND CHILD
         DEVELOPMENT, (ANNEX), STATE CHILD PROTECTION
         SOCIETY, POOJAPURA, THIRUVANANTHAPURAM, PIN-
         695012.

    3    DIRECTOR,
         DEPARTMENT OF WOMAN AND CHILD DEVELOPMENT,
         INTEGRATED CHILD PROTECTION SCHEME, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695001.

    4    SECRETARY,
         DEPARTMENT OF WOMAN AND CHILD DEVELOPMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

    5    DISTRICT CHILD PROTECTION OFFICER,
         OFFICE OF CHILD PROTECTION, THRIKKAKARA,
         KAKKANAD, ERNAKULAM, PIN-682030.
 WP(C) NO. 6136 OF 2022             2




    6       UNION OF INDIA,
            REPRESENTED BY ITS SECRETARY, MINISTRY OF WOMAN
            AND CHILD DEVELOPMENT, SHASTRI BHAVAN, NEW DELHI-
            110001.




            R1 TO R5 BY ADV.SMT.DEEPA NARAYANAN,
            SR.GOVERNMENT PLEADER

            R5 BY ADV.SRI.MANU.S, ASGI




     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   20.05.2022,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 6136 OF 2022              3




                     P.V.KUNHIKRISHNAN, J.
                    ==================
                      W.P.(C) No.6136 of 2022
                    ==================
                 Dated this the 20th day of May, 2022

                            JUDGMENT

When this matter was taken up, the learned counsel

appearing for the petitioner submitted that the petitioner

may be permitted to withdraw this writ petition.

Permission is granted and this writ petition is dismissed

as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DSV/21.05.2022

APPENDIX OF WP(C) 6136/2022

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE ORDER NO.ICPS4(A)/7324/16, DATED 21.3.19 ISSUED BY THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF APPLICATION DATED 22.3.2019 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.

Exhibit P3 TRUE COPY OF APPLICATION DATED 22.3.2019 BEFORE THE 5TH RESPONDENT.

Exhibit P4 TRUE COPY OF THE LETTER NO.W.C.D.D.-

C1/71/2021/W.C.D.D. DATED 8.12.21 THIRUVANANTHAPURAM ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

Exhibit P5 TRUE COPY OF APPLICATION, DATED 17.12.2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P6 TRUE COPY OF THE LETTER NO.W.C.D.D.-

C1/71/2021-W.C.D.D. 23.12.2021, THIRUVANANTHAPURAM ISSUED BY THE 1ST RESPONDENT TO THE 3RD RESPONDENT.

Exhibit P7 TRUE COPY OF LETTER NO.ICPS/4A/3332/2018, DATED 16.6.2021 ISSUED BY 3RD RESPONDENT TO THE 4TH RESPONDENT.

Exhibit P8 TRUE COPY OF THE LETTER NO.ICPS4(A)/3677/20, DATED 8.2.22 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

RESPONDENTS' EXHIBITS: NIL

 
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