Subhash Sasi vs State Of Kerala
2023 Latest Caselaw 266 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                   WP(C) NO. 41382 OF 2022
PETITIONER/S:

          SUBHASH SASI
          AGED 34 YEARS
          S/O SASIDHARAN PILLA, KALLUPURAKKAL HOUSE,
          NEDUMKANDAM P.O, PARATHODU VILLAGE, KAILASAPARA,
          IDUKKI, PIN - 695553

          BY ADVS.
          AJEESH K.SASI
          SREELAKSHMI SABU
          NIKHIL KARETH
          V.R.ARUN


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, PIN - 682031

    2     THE ADDITIONAL EXCISE COMMISSIONER (ENFORCEMENT)
          NANDAVANAM, THIRUVANANTHAPURAM, PIN - 695033

    3     DEPUTY EXCISE COMMISSIONER IDUKKI
          THODUPUZHA, IDUKKI DISTRICT, PIN - 685581

    4     THE EXCISE INSPECTOR
          EXCISE RANGE OFFICE, UDUMBANCHOLA, NEDUMKANDAM, P.O,
          IDUKKI, PIN - 685553

          BY ADV PUBLIC PROSECUTOR


OTHER PRESENT:
          SR. SUNIL KURIAKOSE SR.gp

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                    P.V.KUNHIKRISHNAN, J
               ---------------------------------------
                 W.P.(C) No .41382 of 2022
                --------------------------------------
           Dated this the 6th day of January, 2023


                           JUDGMENT

The counsel for the petitioner submitted that the writ

petitioner may be allowed to withdraw this writ petition

Therefore, this writ petition is dismissed as withdrawn

with liberty to file it again, if there is any fresh cause of action.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS