K.M. Shaji vs The State Of Kerala
2023 Latest Caselaw 10492 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  TUESDAY, THE 10TH DAY OF OCTOBER 2023 / 18TH ASWINA, 1945
                   WP(C) NO.37585 OF 2022
   AGAINST THE ORDER/JUDGMENT VC 2/2022 OF ENQUIRY COMR.&
                     SPECIAL JUDGE,KZD.
PETITIONER:

          K.M.SHAJI,
          AGED 51 YEARS,
          S/O.BEERANKUTTY, KALATHODIKA HOUSE, NEAR A.R. CAMP,
          NGO QUARTERS, VENGERI P.O., KOZHIKKODE,
          PIN - 673 010.

          BY ADVS.
          BABU S. NAIR
          SMITHA BABU
          P.A.RAJESH
          SHAMSEERA. C.ASHRAF
          JINU ANTONY
          HANAN ASHARAF


RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY SECRETARY TO THE GOVERNMENT,
          VIGILANCE (E) DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.

    2     THE DIRECTOR,
          VIGILANCE AND ANTI CORRUPTION BUREAU, DIRECTORATE
          OF VIGILANCE AND ANTI CORRUPTION BUREAU, VIKHAS
          BHAVAN, PALAYAM, THIRUVANANTHAPURAM DISTRICT,
          PIN - 695 033.
      3       THE SUPERINTENDENT OF POLICE,
             VIGILANCE AND ANTI CORRUPTION BUREAU, SPECIAL CELL,
             KOZHIKKODE, PIN - 673 016.

     4       RAMESH A.R.,
             DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE SPECIAL
             CELL, KOZHIKKODE, PIN - 673016

             BY SRI.RAJESH.A., SPL. GOVERNMENT PLEADER
             (VIGILANCE)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   10.10.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition without prejudice to his rights and

contentions. Permission granted and this writ petition is

dismissed as withdrawn subject to the above.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/10.10.23