A.A.Anwar vs Kerala State Cooperative ...
2023 Latest Caselaw 2125 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                        WP(C) NO. 2211 OF 2023
PETITIONER:
           A.A.ANWAR,
           AGED 41 YEARS,
           S/O ABOOBACKER,
           ALUVAKKARAN HOUSE,
           PATTEPADAM, KOTTANELLUR P.O,
           THRISSUR, PIN - 680 662.

            BY ADVS.
            V.M.KRISHNAKUMAR
            MAYA M.


RESPONDENTS:
     1    KERALA STATE COOPERATIVE ELECTION COMMISSION,
          REPRESENTED BY THE ELECTION COMMISSIONER,
          OFFICE OF KERALA STATE COOPERATIVE ELECTION COMMISSION,
          THIRUVANANTHAPURAM, PIN - 695 001.

    2       THUMBOOR SERVICE COOPERATIVE BANK LTD NO.359,
            THUMBOOR.P.O, THRISSUR DISTRICT - 680 662,
            REPRESENTED BY ITS SECRETARY.

    3       THE ADMINISTRATOR,
            THUMBOOR SERVICE COOPERATIVE BANK LTD NO.359,
            THUMBOOR.P.O, THRISSUR DISTRICT - 680 662.

    4       JOINT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL)
            THRISSUR OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE
            SOCIETIES, AYYANTHOLE, THRISSUR - 680 003.

    5       ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL)
            IRINJALAKUDA, IRINJALAKUDA .P.O,
            THRISSUR DISTRICT, PIN - 680 121.

            BY ADV P.C SASIDHARAN
            ADV.C.M.NAZAR, SC
            ADV.RESHMI THOMAS, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2211 OF 2023

                                 2




                             JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition by leaving open all

contentions and reserving the liberty of the petitioner to

approach this Court.

In the light of the permission sought by the learned

counsel for the petitioner, the writ petition is dismissed as

withdrawn with liberty reserved as aforesaid.

Sd/-

GOPINATH P.

JUDGE DK