Eldhose M Alias vs The Geologist
2024 Latest Caselaw 11772 Ker

Kerala High Court

Eldhose M Alias vs The Geologist on 30 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                   &
                THE HONOURABLE MR. JUSTICE EASWARAN S.
    TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                          WA NO. 622 OF 2024
AGAINST THE JUDGMENT DATED 11.04.2024 IN WP(C) NO.40457 OF 2017
                       OF HIGH COURT OF KERALA
APPELLANT:

             ELDHOSE M ALIAS
             AGED 40 YEARS
             S/O. ALIAS, MEPRATHUMALY HOUSE, VENGOLA P.O,
             PERUMBAVOOR, PIN - 683542
             BY ADVS.
             G.HARIHARAN
             PRAVEEN.H.
             K.S.SMITHA
             B.R.SINDU
             V.R.SANJEEV KUMAR
             V.ROHITH
             AFNA V.P.


RESPONDENTS:

    1        THE GEOLOGIST
             MINING & GEOLOGY DEPARTMENT, DISTRICT OFFICE,
             KOLLAM - 691 001.
    2        THE REGIONAL TRANSPORT OFFICER
             KOLLAM - 691 001.
    3        THE ASSISTANT MOTOR VEHICLES INSPECTOR
             KOLLAM - 691 002.


             SR.GP.UNNIKRISHNA KAIMAL


     THIS     WRIT   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
30.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 622 OF 2024                 2

                             JUDGMENT

DEVAN RAMACHANDRAN,J.

After arguing this matter for some time, the learned counsel for

the appellant sought permission to withdraw this Writ Appeal, with

liberty for his client to invoke other remedies before the learned

Single Judge, including an application for review of the judgment.

In the afore circumstances, this Writ Appeal is dismissed as

having been withdrawn; however, with the afore requested liberty

being left open; but clarifying that the rival submissions or contentions

have not been decided.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

EASWARAN S. JUDGE MC/30.4

PETITIONER ANNEXURES Annexure I TRUE COPY OF THE INTERIM ORDER DATED 15.12.2017 ISSUED BY THIS HON'BLE COURT IN

Annexure II TRUE COPY OF THE JUDGMENT MADE IN W.A.53/2018 IN W.P.(C).NO.40457/2017 ON 09.01.2018 BY THIS HON'BLE COURT Annexure III TRUE COPY OF THE TERM DEPOSIT ADVISE ISSUED BY FEDERAL BANK, VENGOLA BRANCH IN THE NAME OF THE APPELLANT ON 19.01.2018 Annexure IV TRUE COPY OF THE INFORMATION DATED 03.04.2018 FURNISHED BY THE DIRECTOR OF MINING AND GEOLOGY, THIRUVANANTHAPURAM Annexure V TRUE COPY OF THE ACKNOWLEDGEMENT DATED 09.05.2019 ISSUED BY THE DIRECTOR OF VIGILANCE AND ANTI-CORRUPTION BUREAU, , THIRUVANANTHAPURAM Annexure VI TRUE COPY OF THE CASE STATUS RELATING TO W.P.(C).NO.40457/2017 AS ON 11.04.2024 Annexure VII TRUE COPY OF THE JUDGMENT MADE IN MADE IN W.P.(C).NO.11300/2023 DATED 05.04.2024 BY THIS HON'BLE COURT