Binoy K George vs State Of Kerala
2024 Latest Caselaw 6268 Ker

Kerala High Court

Binoy K George vs State Of Kerala on 29 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                      WP(C) NO. 7653 OF 2024
PETITIONERS:
     1     BINOY K GEORGE, AGED 48 YEARS, S/O K.M.GEORGE
           KATTAYIL HOUSE, POOVANTHURUTHU P.O,
           POOVANTHURUTHUKARA, PANACHIKKADU VILLAGE,
           KOTTAYAM, REPRESENTED BY THE POWER OF ATTORNEY
           HOLDER AJI KUMAR N R, AGED 48, S/O RAGHAVAN PILLAI ,
           NEDUMPALLIL HOUSE, PANACHIKKADU VILLAGE, PANACHIKKADU
           PANCHAYAT, KUZHIMATTOM P.O, KOTTAYAM, PIN - 686533

    2     AJI KUMAR N R, AGED 48 YEARS, S/O RAGHAVAN PILLAI ,
          NEDUMPALLIL HOUSE, PANACHIKKADU VILLAGE, PANACHIKKADU
          PANCHAYAT, KUZHIMATTOM P.O, KOTTAYAM, PIN - 686533

          BY ADVS.
          MANAS P HAMEED
          IPSITA OJAL
RESPONDENTS:
     1     STATE OF KERALA, REPRESENTED BY THE SECRETARY,
           INFORMATION AND TECHNOLOGY DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    2     THE DIRECTOR, AKSHAYA PROJECT, KERALA STATE IT
          MISSION, PATTOM, THIRUVANANANTHAPURAM, PIN - 695001

    3     THE DISTRICT COLLECTOR, CIVIL STATION, KOTTAYAM,
          PIN - 686002

    4     THE DISTRICT PROJECT MANAGER, AKSHAYA PROJECT OFFICE,
          OZHATHIL BUILDING, NEAR RAILWAY STATION, KOTTAYAM,
          PIN - 686001

    5     KOTTAYAM MUNICIPALITY, MUNICIPAL OFFICE BUILDING,
          YMCA RD, KOTTAYAM P.O., KOTTAYAM DISTRICT,
          PIN - 686001


          BY ADVS
          SMT. VIDYA KURIAKOSE, GP
          SRI.AJITH JOY - SC, R5
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 7653/24
                                    2

                            JUDGMENT

I have no doubt that this Writ Petition is not maintainable,

after the petitioners have accepted Ext.P10 judgment of this Court.

They would have obtained locus to have approached this Court

again, only had the directions in Ext.P10 been set aside, or modified

as per law.

2. Presumably being aware of the mind of this Court as

afore, the learned counsel for the petitioners sought permission to

withdraw this Writ Petition, to avail other remedies, including by

approaching this Court again.

In the afore circumstances, this Writ Petition is dismissed as

having been withdrawn; with the afore requested liberty being

reserved to the petitioners and clarifying that all rival contentions

are left undecided.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                               JUDGE