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K.Kalidasan vs State Of Kerala
2023 Latest Caselaw 1876 Ker

Citation : 2023 Latest Caselaw 1876 Ker
Judgement Date : 1 February, 2023

Kerala High Court
K.Kalidasan vs State Of Kerala on 1 February, 2023
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                     WP(C) NO. 3660 OF 2016
PETITIONER:

         K.KALIDASAN
         AGED 55 YEARS
         S/O KRISHNAN, DRIVER,
         OFFICE OF DISTRICT MISSION CO-ORDINATOR,
         STATE POVERTY ERADICATION MISSION,
         CIVIL STATION, PALAKKAD,
         RESIDING AT PLAKKAL HOUSE,
         WEST YAKKARA, PALAKKAD-678001.

         BY ADV SRI.U.BALAGANGADHARAN


RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY THE PRINCIPAL SECRETARY,
         LOCAL SELF GOVT. DEPARTMENT,
         GOVT. OF KERALA,
         THIRUVANANTHAPURAM.
    2    THE EXECUTIVE DIRECTOR,
         KUDUMBASREE,
         THIRUVANANTHAPURAM-695001.
    3    THE DISTRICT CO-ORDINATOR
         KUDUMBASREE DISTRICT MISSION,
         CIVIL STATION,
         PALAKKAD-678001.

         BY SMT.ANIMA M., GOVERNMENT PLEADER

     THIS WRIT PETITION       (CIVIL) HAVING COME UP   FOR
ADMISSION ON 01.02.2023,      THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.3660 of 2016           2




                          JUDGMENT

Dated this the 1st day of February, 2023

In view of the Not Press Memo dated 19.01.2023 filed by

the counsel for the petitioner, the writ petition is dismissed as

not pressed.

Sd/-

N. NAGARESH JUDGE sss

APPENDIX OF WP(C) 3660/2016

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF DRIVING LICENCE OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF GOVT. ORDER DATED 26.06.2008 ISSUED BY FIRST RESPONDENT. EXHIBIT P3 TRUE COPY OF THE AGREEMENT EXECUTED BY THE PETITIONER AND 2ND RESPONDENT IN JULY 2008.

EXHIBIT P4 TRUE COPY OF COMMUNICATION DATED 16.01.2016 ISSUED BY THE SECOND RESPONDENT TO THIRD RESPONDENT.

 
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