E.D.Davis vs The Kerala Sahitya Akademi & ...
2022 Latest Caselaw 10235 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                         WP(C) NO. 8210 OF 2010
PETITIONER:

          E.D.DAVIS, S/O.E.L.DEVASSY,
          PUBLICATION OFFICER,THE KERALA SAHITYA AKADEMI, TOWN
          HALL ROAD, THRISSUR-20.
          BY ADVS.
          SRI.P.K.MADHUSOODANAN
          SRI.P.M.BINOY KRISHNA


RESPONDENTS:

    1     THE KERALA SAHITYA AKADEMI,
          REPRESENTED BY ITS SECRETARY,
          TOWN HALL ROAD, THRISSUR -20.
    2     THE EXCUTIVE COMMITTEE, KERALA
          SAHITYA AKADEMI, TOWNHALL ROAD, THRISSUR -20.
    3     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO CULTURAL AFFAIRS
          DEPARTMENT, MINISTRY OF CULTURE, THIRUVANANTHAPURAM.
          BY ADV SRI.P.K.VIJAYAMOHANAN
          SRI.K.M.FAISAL, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8210 OF 2010
                                2


               P.V.KUNHIKRISHNAN, J.
              ------------------------------
              W.P. (C).No. 8210 of 2010
      ----------------------------------------------
     Dated this the 15th day of September, 2022


                     JUDGMENT

When this matter came up for consideration, the

learned counsel appearing for the petitioner sought

permission to withdraw the writ petition. Permission is

granted.

Therefore, this writ petition is dismissed as

withdrawn.

Sd/-

                                        P.V.KUNHIKRISHNAN
DM                                             JUDGE