Noushad T.K vs State Of Kerala
2024 Latest Caselaw 10409 Ker

Kerala High Court

Noushad T.K vs State Of Kerala on 11 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 9957 OF 2024
PETITIONERS:

    1     NOUSHAD T.K., AGED 49 YEARS, S/O. KHADER PILLAI,
          RESIDING AT THALAMUTHAYIL HOUSE, PADIYAMKUNNU
          ROAD, CHOWWARA, ERNAKULAM, PIN - 683571

    2     SAJANA NOUSHAD, AGED 43 YEARS, W/O. NOUSHADT.K.
          RESIDING AT THALAMUTHAYIL HOUSE, PADIYAMKUNNU
          ROAD, CHOWWARA, ERNAKULAM - ., PIN - 683571

          BY ADVS.
          PREEJA V.P.
          V.P.PRASANTH
          REVATHY P. MANOHARAN
          HAFSA M.M.


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY
          TO THE CO-OPERATIVE DEPARTMENT, GOVERNMENT
          SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001

    2     THE JOINT REGISTRAR, CO-OPERATIVE DEPARTMENT, FIFTH
          FLOOR, NEW BLOCK, CIVIL STATION, THRIKKAKARA,
          KAKKANAD, KERALA, PIN - 682030

    3     THE SECRETARY, CHOWARA SERVICE CO-OPERATIVE BANK,
          587, KALADY-ALUVA ROAD, CHOWARA, ALUVA, KERALA .,
          PIN - 683571

          BY ADVS.
          DR V N SANKARJEE
          V.N.MADHUSUDANAN(K/687/1997)
          R.UDAYA JYOTHI(U-90)
          M.M.VINOD(K/778/2002)
          KEERTHI B. CHANDRAN(K/001715/2018)
          VIJAYAN PILLAI P.K.(K/001575/2019)
          V.H.UBAIDHULLA(K/816/2002)
          SINEESH K.M.(K/000379/2022)
          SHILPA P.S.(K/000592/2024)
          C.PURUSHOTHAMAN NAIR(K/000433/2017)
          M.SUSEELA(K/6/2009)
 WPC 9957/24
                                      2



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.04.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC 9957/24
                                     3




                           JUDGMENT

When this matter was called today, learned counsel for the

petitioners sought permission to withdraw this Writ Petition, with

liberty being reserved to his clients to approach this Court again

appropriately, if it becomes so necessary.

Consequently, this Writ Petition is dismissed as having been

withdrawn; with the afore requested liberty being reserved to the

petitioners.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                               JUDGE