P.J.Kunjachan vs State Of Kerala
2022 Latest Caselaw 5781 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                       WP(C) NO. 16984 OF 2022
PETITIONERS:

           P.J.KUNJACHAN
           MANAGING DIRECTOR, ARJUNA NATURALS PVT.LTD., RESIDING
           AT PUTHUSSERY HOUSE, GCDA COLONY, THOTTAKKATTUKARA
           P.O., ALUVA, ERNAKULAM - 683 108.

           BY ADVS.
                  P.BENNY THOMAS
                  D.PREM KAMATH
                  TOM THOMAS (KAKKUZHIYIL)
                  ABEL TOM BENNY
                  KURIAN OOMMEN THERAKATH
                  JAIKRISHNAN.M.PISHARODI
                  K.S.MUHAMMED SHEFIN


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2      STATION HOUSE OFFICER
           BINANIPURAM POLICE STATION, BINANIPURAM P.O.,
           ERNAKULAM - 683 502.
    3      SUPERINTENDENT OF POLICE
           ERNAKULAM RURAL, POWER HOUSE JUNCTION, SUB-JAIL ROAD,
           PERIYAR NAGAR, ALUVA - 683 101.
    4      ERNAKULAM DISTRICT INDUSTRIAL ESTATE MAZDOOR SANGH
           REG.NO.412/82, BMS OFFICE, UDYOGAMANDAL,
           ERNAKULAM - 683 501 REPRESENTED BY ITS SECRETARY.

           SR.G.P-SRI.SHAJAHAN T.K


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No. 16984/2022               2



                           JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file fresh writ petition.

Accordingly, this writ petition is dismissed as withdrawn with the

said liberty.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/