Abdul Majeed vs The Authorised Officer, State ...
2023 Latest Caselaw 6804 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                       WP(C) NO. 30656 OF 2021
PETITIONER:

          ABDUL MAJEED,
          AGED 47 YEARS,
          S/O.MUHAMMAD KUNJU, RESIDING AT MOOTHOM VEETTIL,
          THEKKATHIL, NEELIKULAM, KULASEKHARAPURAM VILLAGE,
          KARUNGAPALLY TALUK, KULASEKHARAPURAM P.O.,
          KOLLAM - 690 544.
          BY ADV S.JIJI


RESPONDENTS:

    1     THE AUTHORISED OFFICER, STATE BANK OF INDIA
          STRESSED ASSETS RECOVERY BRANCH, CHILD WELFARE COMPLEX,
          LMS COMPOUND, THIRUVANANTHAPURAM - 695 033.
    2     THE SUB REGISTRAR,
          OFFICE OF THE SUB REGISTRAR, MINI CIVIL STATION,
          KARUNGAPPALLY, KOLLAM - 690 518.

          BY ADV S.EASWARAN, SC
          SMT.DEEPA V [G.P]


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30656 OF 2021
                                2

                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition.

In the light of the permission sought by the learned

counsel for the petitioner, the writ petition is dismissed as

withdrawn, reserving the liberty of the petitioner to file a fresh

writ petition on the same cause of action.

Sd/-

GOPINATH P.

JUDGE DK