Lethamma.M vs State Of Kerala
2023 Latest Caselaw 8224 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                      WP(C) NO. 15024 OF 2023
PETITIONER:
             LETHAMMA.M.
             AGED 56 YEARS, W/O KARTHIKEYAN,
             RESIDING AT AKAMPALLIL HOUSE,
             CHERUVARANUM, VARANUM.P.O.,
             KANJIKUZHY GRAMAPANCHAYATH
             WARD NO.3, CHERTHALA TALUK,
             ALAPPUZHA DISTRICT, PIN - 688555
             BY ADVS.
             C.G.RAJ KUMAR
             K.KRISHNAN

RESPONDENTS:
      1      STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT,
             SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2      THE DIRECTOR
             DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
             POOJAPPURA.P.O., THIRUVANANTHAPURAM - 695012
      3      THE DISTRICT SOCIAL WELFARE OFFICER
             INTEGRATED CHILD DEVELOPMENT SERVICE SCHEME
             (ICDS), MELUVALLIL BUILDING, NEAR KALLUPALAM,
             IRON BRIDGE.P.O., ALAPPUZHA, PIN - 688011
      4      THE SECRETARY
             KANJIKUZHY BLOCK PANCHAYATH,
             S.N. PURAM.P.O., KANJIKUZHY, CHERTHALA,
             ALAPPUZHA DISTRICT, PIN 688582.
      5      THE PROJECT OFFICER
             INTEGRATED CHILD DEVELOPMENT SERVICE
             SCHEME (ICDS), S.N. PURAM.P.O.,
             KANJIKUZHY BLOCK OFFICE COMPOUND,
             CHERTHALA, ALAPPUZHA DISTRICT - 688582
             BY ADV. GOVERNMENT PLEADER
       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    01.08.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No. 15024 of 2023
                                  :2:



                     DEVAN RAMACHANDRAN, J.
                  =========================
                      W.P.(C).No. 15024 of 2023
                 ==========================
                 Dated this the 1st day of August, 2023

                             JUDGMENT

The learned Counsel for the petitioner submitted that,

pending this lis, the Government has passed an order rejecting his

client's claim and, therefore, sought permission to withdraw this

writ petition, enabling his client to file a fresh one impugning the

said order also.

In the afore circumstances, this writ petition is dismissed as

having been withdrawn; with the afore requested liberty being

reserved to the petitioner, for which purpose, all contentions are

left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm W.P.(C).No. 15024 of 2023

APPENDIX OF WP(C) 15024/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE RATION CARD OF THE PETITIONER BEARING NO.1417064862 Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF SELECTION LIST OF ANGANWADI WORKERS AND HELPERS FOR 2010-2011 PUBLISHED BY 5TH RESPONDENT DATED NIL Exhibit P3 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 12.4.2023 FILED BEFORE THE 5TH RESPONDENT

RESPONDENTS' EXHIBITS : NIL.