Devasia Joseph vs State Of Kerala
2023 Latest Caselaw 11798 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                               &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA,
                              1945
                      WA NO. 1797 OF 2023
AGAINST THE ORDER WP(C) 27896/2022 OF HIGH COURT OF KERALA
APPELLANT/S:

    1      DEVASIA JOSEPH
           AGED 65 YEARS
           S/O.JOSEPH, PROPRIETOR, M/S.ST.JOSEPH PADDY
           PROCESSING UNIT, RESIDING AT PADINJAREPARAMBIL,
           SANTHANAPURAM P.O., KALARCODE, ALAPPUZHA, PIN -
           688003
    2      KUNJUMOL DEVASIA
           AGED 61 YEARS
           W/O.DEVASIA JOSEPH, RESIDING AT
           PADINJAREPARAMBIL, SANTHANAPURAM P.O., KALARCODE,
           ALAPPUZHA, PIN - 688003
           BY ADVS.
           RENJITH THAMPAN (SR.)
           V.HARISH
           RAJAN VISHNURAJ


RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY THE SECRETARY, THE DEPARTMENT OF
           FOOD, CIVIL SUPPLIES AND CONSUMER AFFAIRS,
           SECRETARIAT, THIRUVANANTHAPURAM - 695 001., PIN -
           695001
    2      THE CIVIL SUPPLIES CORPORATION
           REPRESENTED BY ITS MANAGING DIRECTOR, MAVELI
           BHAVAN, GHANDINAGAR, ERNAKULAM, PIN - 682020
    3      RESERVE BANK OF INDIA
           REPRESENTED BY ITS REGIONAL DIRECTOR, BAKERY
           JUNCTION, PB NO.6507, THIRUVANANTHAPURAM -, PIN -
           695003
 W. A. No. 1797 of 2023
                                       -2-




OTHER PRESENT:

              SR.GP.K.P.HARISH


       THIS    WRIT      APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
16.11.2023,      THE      COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 1797 of 2023
                                 -3-


                         JUDGMENT

Dated this the 16th day of November, 2023

A. J. Desai, C. J.

The present appeal has been filed against the interim order

dated 06.10.2023 in W. P. (C) No. 27896 of 2022.

2. Learned counsel for the appellants would submit that

during the pendency of the appeal, the writ petition itself has been

disposed of. He seeks permission to withdraw the writ appeal.

Permission is granted. The writ appeal is dismissed as

withdrawn. Pending Interlocutory Applications, if any, shall stand

closed.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb