Kevin Peter Thomas vs Union Of India
2024 Latest Caselaw 5104 Ker

Kerala High Court

Kevin Peter Thomas vs Union Of India on 15 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

W.P.(C) No.41078 of 2023               1




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI

                                       &

                      THE HONOURABLE MR.JUSTICE V.G.ARUN

     THURSDAY, THE 15TH DAY OF FEBRUARY       2024 / 26TH MAGHA, 1945

                           WP(C) NO. 41078 OF 2023

PETITIONER:

               KEVIN PETER THOMAS
               AGED 48 YEARS
               S/O THOMAS RESIDING AT THAIPARAMBIL HOUSE,    RAILWAY
               STATION ROAD, ALEPPEY P O, ALAPPUZHA, PIN - 688001

               BY ADVS.
               C.RAJENDRAN
               B.K.GOPALAKRISHNAN
               K.VIJAYAN
               MANU M.


RESPONDENTS:

      1        UNION OF INDIA
               REPRESENTED BY ITS SECRETARY, MINISTRY OF AFFAIRS
               (HOME), NORTH BLOCK, CHANAKYA PURI, NEW DELHI, PIN -
               110001

      2        ELECTION COMMISSION OF INDIA
               OFFICE OF THE ELECTION COMMISSION, NEW DELHI, PIN -
               110011

      3        INDIAN NATIONAL CONGRESS
               REPRESENTED, BY ITS PRESIDENT, 24, AKBAR ROAD, NEW
               DELHI, PIN - 110011

      4        THE COMMUNIST PARTY OF INDIA (MARXIST)
               REPRESENTED BY ITS NATIONAL SECRETARY, A. K. GOPALAN
               BHAWAN, 27-29, BHAI VIR SINGH MARG, NEW DELHI-110 001,
               PIN - 110001
 W.P.(C) No.41078 of 2023            2


               BY ADV DEEPU LAL MOHAN

OTHER PRESENT:

               SR.GP. K.P.HARISH; SC FOR ELECTION COMMISSION OF INDIA
               DEEPU LAL MOHAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.41078 of 2023                3




                                 A. J. Desai, C.J.
                                         &
                                  V.G. Arun, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                          W.P(C).No.41078 of 2023
                   ---------------------------------------------
                 Dated this the 16thday of February 2024


                                  JUDGMENT

A.J. Desai, C.J.

Learned Counsel for the petitioner seeks permission to withdraw

the writ petition. Permission is granted and the writ petition is dismissed

as withdrawn.

Sd/-

A. J. Desai Chief Justice Sd/-

V.G. Arun Judge dpk