Jaiju Jayaprakash vs State Of Kerala Represented By ...
2023 Latest Caselaw 5270 Ker

WP(C) NO. 38439 OF 2022               1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                          WP(C) NO. 38439 OF 2022
PETITIONER:

            JAIJU JAYAPRAKASH, AGED 43 YEARS
            S/O. JAYAPRAKASH, ERANEZHATH VENGALI HOUSE
            THALIKULAM P.O, THRISSUR- 680569.
            BY ADVS.
            K.I.SAGEER
            MUHAMMED YASIL
RESPONDENTS:
    1     STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY
          TO GOVERNMENT
          PUBLIC WORKS DEPARTMENT, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
    2     KERALA INFRASTRUCTURE INVESTMENT FUND BOARD
          (KIIFB)
          REPRESENTED BY CHIEF EXECUTIVE OFFICER, THIRD
          FLOOR, FELICITY SQUARE, M.G. ROAD,
          THIRUVANANTHAPURAM- 695001.
    3     CHIEF MANAGER
          KERALA INSTITUTE OF LOCAL ADMINISTRATION & KERALA
          INFRASTRUCTURE INVESTMENT BOARD (KIIFB), PROJECT
          MANAGEMENT UNIT, KILA REGIONAL CENTRE, KUMARAPURAM
          P.O, THIRUVANANTHAPURAM- 695011.
    4     ASSISTANT EXECUTIVE ENGINEER
          LOCAL SELF GOVERNMENT DEPARTMENT, THALLIKULAM
          GRAMA PANCHAYAT THALIKULAM, THRISSUR- 680569.
          R1 BY SMT.NISHA BOSE-GOVT.PLEADER
          BY SRI.S.CHANDRA SEKHARAN NAIR-STANDING COUNSEL
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.04.2023,     THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 38439 OF 2022           2




                           VIJU ABRAHAM,J
                       -----------------------------------
                        W.P(C) No.38439 of 2022
                       -----------------------------------
                   Dated this the 20th day of April, 2023


                              JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition. Permission is granted. Accordingly,

the Writ Petition (C) is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE ab