Manilal Cp vs The Secretary
2024 Latest Caselaw 15020 Ker

Kerala High Court

Manilal Cp vs The Secretary on 4 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                       WP(C) NO. 19973 OF 2024
PETITIONERS:

    1       MANILAL CP
            AGED 58 YEARS
            S/O. PADMANAABHAN, ANJANA, THEKKEMUKKU P.O.,
            VELLINALLOOR, KOLLAM, PIN - 691516
    2       RAJESH P.
            AGED 33 YEARS
            S/O. UNNIKRISHNAN P. VALAYANGATTU HOUSE,
            MAYANNUR, KONDAZHY GRAMA PANCHAYATH,
            MAYANNUR,THRISSUR, PIN - 679105
            BY ADV SREERAJ M.D.


RESPONDENTS:

    1       THE SECRETARY
            ADITYA NAGAR, OTTAPPALAM MUNICIPALITY,
            PALAKKAD, PIN - 679101
    2       THE OTTAPPALAM MUNICIPALITY
            ADITYA NAGAR, OTTAPPALAM MUNICIPALITY,
            PALAKKAD, PIN - 679101
    3       THE SUB COLLECTOR, OTTAPPALAM
            COURT ROAD, OTTAPPALAM, PALAKKAD, PIN - 679101
    4       SUB REGIONAL TRANSPORT OFFICE
            KANNIYAMPURAM, OTTAPPALAM,PALAKKAD, PIN - 679521
    5       THE POLICE INSPECTOR
            OTTAPALAM POLICE STATION, OTTAPPALAM,
            PALAKKAD, PIN - 679101
    6       THE TRAFFIC POLICE, PALAKKAD
            PONNANI ROAD, 19TH MILE, SRK NAGAR,
            OTTAPPALAM, PALAKKAD, PIN - 679103
OTHER PRESENT:

            SMT.AMMINIKUTTY K,SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19973 OF 2024
                                    2



                      MOHAMMED NIAS C.P., J.
               =========================
                     W.P.(C) No. 19973 of 2024
               =========================
                Dated this the 4th day of June, 2024



                            JUDGMENT

The learned Counsel for the petitioners seek permission to

withdraw the writ petition without prejudice to the right of the

petitioners for approaching this Court again in case a fresh cause of

action arises. Permission is granted.

Therefore, the writ petition is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 19973 OF 2024

APPENDIX OF WP(C) 19973/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE NOTICE DT.16-05-2024 BY THE 3RD RESPONDENT.

EXHIBIT P2           THE TRUE COPY OF THE REPRESENTATION
                     DT.24-05-2024
EXHIBIT P3           THE TRUE COPY OF THE REPRESENTATION
                     DT.29-05-2024




             //   True Copy   //       PA To Judge