Chithra Vinobaji vs The Kerala State Election ...
2022 Latest Caselaw 5989 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 24139 OF 2012
PETITIONER/S:

           CHITHRA VINOBAJI, AGED 35 YEARS
           PRESIDENT AND MEMBER, THE CHOWANNUR GRAMA
           PANCHAYATH, RESIDING AT PANDAYIL HOUSE,
           PUTHUSSERY, CHOONDAL - 680502, THRISSUR
           DISTRICT.
           BY ADVS.
           SRI.M.K.DAMODARAN (SR.)
           SRI.ALAN PAPALI
           SMT.O.V.BINDU
           SRI.GILBERT GEORGE CORREYA
           SRI.NISHIL.P.S.
           SRI.P.K.VIJAYAMOHANAN
           SRI.J.VIMAL
RESPONDENT/S:

    1          THE KERALA STATE ELECTION COMMISSION
               REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
               COMPLEX, L.M.S.JUNCTION, PALAYAM,
               THIRUVANANTHAPURAM-695033.
    2          V.K.RAMESH
               VELUTHEDATH HOUSE, PAZHUTHANNA, CHEMMANTHETTA
               P.O., THRISSUR-680501.
    3          P.K.MOHAMMED
               PALACKAL VEEDU, PANDALLOOR, CHOWANNUR P.O.,
               KUNNAMKULAM, THRISSUR-680501.
               BY ADVS.
               SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
               COMMISSION, KERALA
               K.B.GANGESH
               SUNNY MATHEW
        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   31.05.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 24139 of 2012



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 24139 of 2012
                       =============================================================

                    Dated this the 31st day of May, 2022

                                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition. Permission granted. Therefore, this

writ petition is dismissed as withdrawn.

sd/-

P.V.KUNHIKRISHNAN JUDGE das