Johnson Gomez vs Union Of India
2023 Latest Caselaw 4310 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                      WP(C) NO. 29463 OF 2009
PETITIONER:

             JOHNSON GOMEZ
             S/O. C.J. GOMEZ, RESIDING AT KOTTARAM,
             APARTMENTS, GROUND FLOOR,
             KOTTARAM ROAD,, VADUTHALA P.O., KOCHI - 23.
             BY ADV SRI.S.BIJU (KIZHAKKANELA)


RESPONDENT:

             UNION OF INDIA
             SECRETARY TO GOVERNMENT,
             MINISTRY OF LAW AND JUSTICE,
             DEPARTMENT OF LEGAL AFFAIRS,,
             SASTRI BHAVAN, NEW DELHI.


             BY SRI.S.MANU, DSGI

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   31.03.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.29463 of 2010

                                      2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                       WP(C) No.29463 of 2010
                        ------------------
                 Dated this the 31st day of March, 2023


                              JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw

the writ petition. Permission is granted. The writ petition is dismissed as

withdrawn.

                               Sd/-       MOHAMMED NIAS C.P., JUDGE


dlk/31.3.2023