The Aided School Teachers ... vs Kattapana Municipality
2022 Latest Caselaw 10792 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                              WP(C) NO. 41570 OF 2018

PETITIONER:


              THE AIDED SCHOOL TEACHERS CO-OPERATIVE SOCIETY LTD.
              NO.K.336, KATTAPANA SOUTH.P.O., P.B.NO.10, IDUKKI-685515,
              REPRESENTED BY ITS SECRETARY.

              BY ADVS.K.J.SAJI ISAAC
              DR.ELIZABETH VARKEY
              SRI.AJEESH EMMANUEL
              SMT.TIJIMOL VARGHESE
              SRI.JITHIN SAJI ISAAC



RESPONDENTS:

     1        KATTAPANA MUNICIPALITY,
              KATTAPANA.P.O., PIN-685508, REPRESENTED BY ITS SECRETARY.

     2        T P JOSEPH, S/O.POULOSE, AGE NOT KNOWN, THENGUVILAYIL HOUSE,
              MUTTAM.P.O., THODUPUZHA-685 587.

              BY ADVS.LIJI.J.VADAKEDOM
              SRI.K.T.SHYAMKUMAR
              UNNIKRISHNAN.V.ALAPATT



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41570 OF 2018
                                           :: 2 ::




                                       JUDGMENT

Dated this the 21st day of October 2022

This writ petition is filed seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, order or direction directing the 1 st respondent to take immediate action to stop the un-authorized construction of the 2nd respondent in the property adjacent to the petitioner.

ii) call for the records of the case and to pass appropriate orders.

2. Today, when the matter is taken up for consideration, learned

counsel for the petitioner seeks permission to withdraw the writ petition.

Permission sought for is granted.

Writ petition is dismissed as withdrawn.

SD/-

SHAJI P. CHALY JUDGE jes