K.T.Prahladan vs State Of Kerala And Others
2022 Latest Caselaw 11032 Ker

WP(C) NO. 8369 OF 2011                        1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                               WP(C) NO. 8369 OF 2011
PETITIONER/S:

               K.T.PRAHLADAN
               S/O.A.C. GOPALAN NAMBIAR, FIT PERSON,, MAMANIKUNNU
               SREE MAHADEVI TEMPLE,, MAMANAM, IRILOOR.P.O, KANNUR
               DISTRICT.

               BY ADVS.
               SRI.M.RAMESH CHANDER
               SMT.K.A.SANJEETHA


RESPONDENT/S:
     1    STATE OF KERALA \
          SECRETARY, REVENUE (DEVASWOM) DEPARTMENT,,
          SECRETARIAT, TRIVANDRUM - 695 001.

      2        THE COMMISSIONER
               MALABAR DEVASWOM BOARD, KOZHIKODE - 673 006.

      3        THE DEPUTY COMMISSIONER
               (ADMINISTRATION), MALABAR DEVASWOM BOARD,, KOZHIKODE
               - 673 006.

               BY ADVS.
               SRI.V.KRISHNA MENON, SC, MALABAR DEVASWOM BOARD
               SRI.K.R.SUNIL, SC, MALABAR DEVASWOM BOARD


OTHER PRESENT:
          SRI.LAKSHMI NARAYAN, SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.11.2022,         THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 8369 OF 2011                   2




                      P.V.KUNHIKRISHNAN, J
                  ---------------------------------------
                     W.P.(C) No. 8369 of 2011
                   --------------------------------------
             Dated this the 3rd day of November, 2022


                               JUDGMENT

The counsel for the petitioner submitted that the

petitioner is not pressing the writ petition. A memo is filed to

that effect.

Therefore, this writ petition is dismissed as not pressed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS