Sebastian vs State Of Kerala
2022 Latest Caselaw 5976 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 38493 OF 2018
PETITIONER

             SEBASTIAN
             AGED 64 YEARS
              S/O.KURIAN, KOIKKARA HOUSE, BOC ROAD, PERUMBAVOOR,
             KUNNATHUNADU TALUK, PERUMBAVOOR P.O., PIN-683 542,
             MOB. 9447022807.
             BY ADVS.
             GEORGE VARGHESE KIZHAKKAMBALAM
             N.RAJESH


RESPONDENTS:

     1       STATE OF KERALA,
             REPRESENTED BY PRINCIPAL SECRETARY,
             DEPARTMENT OF LOCAL ADMINISTRATION, SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.
     2       PERUMBAVOOR MUNICIPALITY,
             REPRESENTED BY SECRETARY, PERUMBAVOOR MUNICIPAL OFFICE,
             PERUMBVAOOR P.O., PIN-683 542.
     3       PERUMBAVOOR MUNICIPAL COUNCIL,
             REPRESENTED BY CHAIRPERSON, PERUMBAVOOR MUNICIPAL OFFICE,
             PERUMBAVOOR P.O., PIN-683 542.
             BY ADVS.
             SRI.MATHEW B. KURIAN
             SRI.K.T.THOMAS
             SMT.SURYA BINOY B. SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.38493 OF 2018

                                        2




                                  JUDGMENT

Dated this the 31st day of May, 2022

In view of the withdrawal memo filed by the learned counsel for

the petitioner, this writ petition is dismissed as withdrawn.

sd/-

N.NAGARESH JUDGE hmh