Shihab V.A vs The District Supply Officer
2023 Latest Caselaw 3637 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                         W.P.(C) NO.4914 OF 2022
PETITIONER:

              SHIHAB V.A.,
              AGED 41 YEARS, THOPPIL HOUSE,
              UDYOGAMANDAL P.O., ELOOR VILLAGE,
              PARAVUR TALUK, ERNAKULAM DISTRICT
              ERNAKULAM, PIN-683 501.

              BY ADVS.P.M. ZIRAJ
                      IRFAN ZIRAJ


RESPONDENTS:

     1        THE DISTRICT SUPPLY OFFICER,
              KUNNUMPURAM - CIVIL STATION ROAD,
              ECHAMUKU, KUNNUMPURAM, THRIKKAKARA,
              KAKKANAD, ERNAKULAM, PIN-682 030.

     2        TALUK SUPPLY OFFICER,
              PARAVUR TALUK, ERNAKULAM DISTRICT, PIN-683 513.

     3        K.S. SINDHU,
              AGED 62 YEARS, CHANDHIVIN KADU,
              THATHAPPILLY, PARAVOOR TALUK,
              ERNAKULAM DISTRICT, PIN-683 520.

              BY ADVS.K.R. VINOD
                      M.S. LETHA

   R1&R2      SMT. VIDYA KURIAKOSE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                -2-
W.P.(C) NO.4914 OF 2022


                          JUDGMENT

Dated this the 29th day of March, 2023

This writ petition is filed by the petitioner seeking the

following reliefs;

1. Issue a writ of certiorari or any other appropriate writ, direction order by call for the records leading to the issuance of Exhibit P6 and set aside the same as illegal.

2. Issue a writ of mandamus or any other appropriate writ, order or direction to the second respondent to consider and dispose Exhibit P5 application submitted by the petitioner after giving an opportunity for personal hearing in the subject matter within a reasonable period which this Honourable Court may deem fit and proper in the interest of justice and circumstances of the case.

3. Direct the first respondent to grant licence to the petitioner in connection with ARD No.102 of Eloor Municipality as legal heir of late Abu within a reasonable period which the Honourable Court may deem fit and proper in the interest of justice and circumstances of the case.

W.P.(C) NO.4914 OF 2022

2. However, today when the writ petition was taken

up, Adv. Bipin Krishnakumar representing Adv. P.M. Ziraj

submitted that the petitioner may be permitted to withdraw

the writ petition.

Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

SHAJI P. CHALY JUDGE bpr