Raheema H.S vs State Of Kerala
2023 Latest Caselaw 548 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                      WP(C) NO. 31241 OF 2022
PETITIONER
             RAHEEMA H.S.
             AGED 27 YEARS
             D/O HASHIMUDEEN,
             RESIDING AT 'AL RAYYAN'
             NALAMKALLU JUNCTION, VELLANJIRA
             PANAVOOR P.O, NEDUMANGAD
             THIRUVANANTHAPURAM, PIN - 695568

             BY ADVS.
             T.I.UNNIRAJA
             S.G.SREEKANTH
             S.BADUSHA
             SREEJITH S.
             JOEL ANTONY GEORGE
             FAHEEM AHSAN.S
RESPONDENTS
     1    STATE OF KERALA
          REPRESENTED BY SECRETARY,
          INDUSTRIES DEPARTMENT,
          SECRETARIAT, G.P.O,
          THIRUVANANTHAPURAM-695001

    2        THE DIRECTOR
             MINING AND GEOLOGY,
             DEPARTMENT OF THE MINING AND GEOLOGY,
             KESAVADASAPURAM, PATTOM PALACE P.O.,
             THIRUVANANTHAPURAM- 695004

    3        THE GEOLOGIST
             DISTRICT OFFICE,
             DEPARTMENT OF MINING & GEOLOGY,
             KESAVADASAPURAM, PATTOM PALACE PO,
             THIRUVANANTHAPURAM-695 004

              BY SMT. VIDYA KURIAKOSE   GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 31241 of 2022
                                  2



                          JUDGMENT

Dated this the 11th day of January, 2023

After arguing the matter for considerable time, the

counsel for the petitioner seeks leave to withdraw the writ

petition with liberty to approach the appropriate forum.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH, JUDGE smm