Deepu Jose vs The State Of Kerala
2022 Latest Caselaw 6004 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. 34081 OF 2016
PETITIONER:

            DEEPU JOSE
            AGED 30 YEARS
            NAMBIATTUKUDY HOUSE, OKKAL P.O., CHELAMATTOM,
            PERUMBAVOOR-683550, REPRESENTED BY POWER OF
            ATTORNEY HOLDER-MR. DEEPAK JOSE.
            BY ADVS.
            SRI.M.GOPIKRISHNAN NAMBIAR
            SRI.P.BENNY THOMAS
            SRI.P.GOPINATH
            SRI.K.JOHN MATHAI
            SRI.JOSON MANAVALAN
            SRI.KURYAN THOMAS

RESPONDENT/S:

    1       THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            LOCAL SELF GOVERNMENT DEPARTMENT,
            SECRETARIAT,THIRUVANANTHAPURAM-695001.
    2       KOOVAPPADY GRAMA PANCHAYAT
            KOOVAPPADY P.O.-683544, REPRESENTED BY ITS
            SECRETARY.
OTHER PRESENT:

            SMT.VIDYA KURIAKOSE, GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.34081/2016

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.34081 of 2016
             ----------------------------------------------
            Dated this the 31st day of May, 2022


                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition.

Therefore, this writ petition is dismissed as

withdrawn, leaving open all the contentions urged in this

writ petition.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE