Kollam Civil Construction Labour ... vs State Of Kerala
2024 Latest Caselaw 4849 Ker

Kerala High Court

Kollam Civil Construction Labour ... vs State Of Kerala on 7 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                        WP(C) NO. 4791 OF 2024
PETITIONER:

          KOLLAM CIVIL CONSTRUCTION LABOUR CONTRACT CO-OPERATIVE
          SOCIETY LTD., NO.Q 1353, KAVANAD P.O., KOLLAM DISTRICT,
          PIN-691003, REPRESENTED BY ITS PRESIDENT, K. GOPAKUMAR,
          AGED 70 YEARS, S/O. LATE P. KUMARAN, RESIDING AT
          KRISHNA, MEENAM NAGAR 7, KAVANAD P.O., KOLLAM. - 691003

          BY ADVS.
          BABU JOSEPH KURUVATHAZHA
          ARCHANA K.S.
          MOHAMMED SHAFI.K
          NOEL EALIAS



RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
          GOVERNMENT DEPARTMENT OF WATER RESOURCES, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001

    2     CHIEF ENGINEER, IRRIGATION, PUBLIC OFFICES, VIKAS
          BHAVAN P.O., THIRUVANANTHAPURAM., PIN - 695033

    3     SUPERINTENDING ENGINEER
          IRRIGATION SOUTH CIRCLE, 2ND FLOOR, CWC BUILDING,
          LMS COMPOUND, THIRUVANANTHAPURAM., PIN - 695033

    4     EXECUTIVE ENGINEER
          IRRIGATION DIVISION, KOLLAM., PIN - 691002

    5     ACCOUNTANT GENERAL (G&SSA)
          KERALA, THIRUVANANTHAPURAM., PIN - 695001


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4791 OF 2024
                                   2


                             JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with liberty to

approach this Court again, if so required in future.

Resultantly, this writ petition is dismissed as having

been withdrawn, with the afore requested liberty being

reserved to the petitioners.

Sd/- DEVAN RAMACHANDRAN JUDGE stu