Mohammed Jamsheed A.T vs Marutharoad Grama Panchayat
2024 Latest Caselaw 6129 Ker

Kerala High Court

Mohammed Jamsheed A.T vs Marutharoad Grama Panchayat on 23 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 6032 OF 2024
PETITIONER:

          MOHAMMED JAMSHEED A.T, AGED 30 YEARS
          S/O. UMMER A.T, ANTHOORATHODI HOUSE,
          KAIPURAM, NADUVATTOM P.O, PATTAMBI TALUK,
          PALAKKAD DT, PIN - 679308

          BY ADV A.HAROON RASHEED



RESPONDENTS:

    1     MARUTHAROAD GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,
          MARUTHAROAD, P.O. KALLEPULLY,
          PALAKKAD DISTRICT , KERALA, PIN - 678005

    2     THE SECRETARY,
          MARUTHAROAD GRAMA PANCHAYATH,
          MARUTHAROAD, P.O. KALLEPULLY,
          PALAKKAD DISTRICT , KERALA, PIN - 678005

    3     THE POLLUTION CONTROL BOARD
          REPRESENTED BY ENVIRONMENTAL ENGINEER,
          KERALA STATE POLLUTION CONTROL BOARD,
          NEAR DISTRICT PACHAYAT OFFICE,
          PALAKKAD-, PIN - 678001

    4     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF LOCAL SELF GOVERNMENT,
          GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM, PIN - 695001

          SMT.G.SHEEBA, GP
          SRI.T.NAVEEN,SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6032 OF 2024     : 2 :




                     JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with

liberty to approach this Court again at a later stage.

Permission is granted and the writ petition is

dismissed as withdrawn with the said liberty.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB