Felix Vaz vs Kerala Small Industries Development ...
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Kerala High Court

Felix Vaz vs Kerala Small Industries Development ... on 1 August, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

      THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946

                         WP(C) NO. 18240 OF 2024

PETITIONER:

              FELIX VAZ
              AGED 59 YEARS,
              RESIDING AT KOCHU PARAMBU, BISHOP PALACE ROAD,
              TANGASSERI P.O KOLLAM., PIN - 691004
              BY ADVS. JOHNSON GOMEZ SANJAY JOHNSON JOHN GOMEZ
              SANJITH JOHNSON ARUN JOHNY ABIN JACOB MATHEW DEEBU R.

RESPONDENTS:

     1        KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION
              LIMITED (KERALA SIDCO)
              6TH FLOOR, HOUSING BOARD BUILDING, SANTHI NAGAR,
              THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING
              DIRECTOR, PIN - 695001
     2        THE MANAGING DIRECTOR
              KERALA SIDCO 6TH FLOOR, HOUSING BOARD BUILDING, SANTHI
              NAGAR, THIRUVANANTHAPURAM, PIN - 695001
     3        SINDU A
              W/O LATE K JAYAKUMAR, NADAYIL VADAKKATH,
              THAMARAKULAM P.O, KOLLAM, PIN - 691006
     4        JAYESH J
              S/O LATE K JAYAKUMAR, NADAYIL VADAKKATH,
              THAMARAKULAM P.O, KOLLAM, PIN - 691006
     5        AJAYESH J
              S/O LATE K JAYAKUMAR, NADAYIL VADAKKATH,
              THAMARAKULAM P.O, KOLLAM, PIN - 691006
              BY ADVS. PRATHEESH.P ANJANA KANNATH(K/939/2014) MARIYA
              JOSE(K/004011/2023)

OTHER PRESENT:
           SRI.B.S.SYAMANTHAK-GP; SRI. BIJU.G, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01.08.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 18240/2024
                                   -2-


                              JUDGMENT

(Dated this the 1st day of August, 2024)

It is submitted by the counsel for the petitioner that along

with the counter affidavit filed by the respondents 3 to 5,

Exts.R3(a) dated 14.02.2024 and R3(b) dated 02.04.2024 are

produced and the petitioner intends to challenge the same. The

petitioner seeks permission to withdraw the writ petition without

prejudice to his right to challenge it.

Therefore, the writ petition is dismissed as withdrawn

accordingly.

Sd/-

BASANT BALAJI JUDGE

JS