A.J. John vs Kaiparambu Grama Panchayath
2024 Latest Caselaw 4739 Ker

Kerala High Court

A.J. John vs Kaiparambu Grama Panchayath on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        WP(C) NO. 22130 OF 2015


PETITIONER:

          A.J. JOHN
          AGED 51 YEARS
          ALUKKA HOUSE, ARISTO ROAD, THRISSUR - 5
          BY ADV SRI.P.M.ZIRAJ


RESPONDENTS:

    1     KAIPARAMBU GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, MUNDUR PO,
          THRISSUR - 680541
    2     ADDL.R2. TALUK SURVEYOR
          THRISSUR TALUK, THRISSUR. (IS SUO MOTU IMPLEADED AS
          ADDL. R2 AS PER ORDER DATED 20.08.2015)
          BY ADVS.
          SRI.P.C.SASIDHARAN, SC, KAIPARAMBA GRAMA PANCHAYATH
          GANGESH K B


BY ADV.

          SRI. B.S, SYAMANTAK GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.22130 OF 2015


                            2



               P.V.KUNHIKRISHNAN, J.
             ------------------------------------
              W.P.(C)No.22130 of 2015
            -------------------------------------
      Dated this the 06th day of February, 2024



                         JUDGMENT

After arguing for sometime, the learned counsel

appearing for the petitioner want to withdraw this writ

petition with liberty to file a fresh writ petition, after

producing additional documents. Liberty is granted.

Therefore, the writ petition is dismissed as

withdrawn.

Sd/-

                                  P.V.KUNHIKRISHNAN
nvj                                      JUDGE