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Elda Sepiacci English Medium ... vs State Of Kerala
2023 Latest Caselaw 3932 Ker

Citation : 2023 Latest Caselaw 3932 Ker
Judgement Date : 30 March, 2023

Kerala High Court
Elda Sepiacci English Medium ... vs State Of Kerala on 30 March, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                    WP(C) NO. 24997 OF 2020
PETITIONER/S:

            ELDA SEPIACCI ENGLISH MEDIUM SCHOOL,
            CHATHANAD,EZHIKKARA.P.O, NORTH PARAVUR-683513,
            REP.BY ITS MANAGER,SR.GIGI FRANCIS.
            BY ADV DENIZEN KOMATH


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,EDUCATIONN
            DEPARTMENT, SECRETARIAT,THIRUVANANTHAPURAM-
            695001.
    2       DEPUTY DIRECTOR OF EDUCATION,
            ERNAKULAM-682030.
    3       DEPUTY EDUCATION OFFICER,
            ALUVA-683101.
    4       ASSISTANT EDUCATIONAL OFFICER,
            NORTH PARAVUR-683513.
OTHER PRESENT:

            SMT.NISHA BOSE, SR.GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   30.03.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2-
W.P.(C). No. 24997 of 2020



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 24997 of 2020
                         =============================================================

                    Dated this the 30th day of March, 2023

                                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition. Permission granted and this writ

petition is dismissed as withdrawn. sd/-

P.V.KUNHIKRISHNAN JUDGE das 3-

W.P.(C). No. 24997 of 2020

APPENDIX OF WP(C) 24997/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF THE JUDGMENT OF THIS HON'BLE IN WP(C)NO.10059/2018. EXHIBIT P2 TRUE PHOTOCOPY OF THE APPLICATION FOR RECOGNITION OF EXISTING UNRECOGNIZED SCHOOL,PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 16.08.2018.

EXHIBIT P3 TRUE PHOTOCOPY OF THE FORWARDING LETTER AND RESOLUTION TAKEN BY THE EZHIKKARA GRAMA PANCHAYAT DATED 31.8.2018. EXHIBIT P4 TRUE PHOTOCOPY OF THE RECOMMENDATION LETTER ISSUED FROM THE OFFICE OF THE MEMBER OF LEGISLATIVE ASSEMBLY. EXHIBIT P5 TRUE PHOTOCOPY OF THE CHALLAN OF PAYMENT DATED 11.06.2019 OF NECESSARY FEE REQUIRED TO BE SUBMITTED ALONGWITH FORM NO.3.

EXHIBIT P6 TRUE PHOTOCOPY OF THE REMINDER GIVEN BY THE PETITIONER'S SCHOOL DATED 16.03.2020 BEFORE THE 2ND RESPONDENT.

 
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