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Benny Joseph vs The Authorised Officer
2024 Latest Caselaw 16107 Ker

Citation : 2024 Latest Caselaw 16107 Ker
Judgement Date : 7 June, 2024

Kerala High Court

Benny Joseph vs The Authorised Officer on 7 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                         WP(C) NO. 20574 OF 2024
PETITIONER:
              BENNY JOSEPH
              AGED 45 YEARS
              S/O. JOSEPH, PADICKAKUDIYIL,
              INCHATHOTTY, ERNAKULAM DISTRICT,
              PIN - 686681

              BY ADVS.
              N.M.MADHU
              P.P.HARRIS
              C.S.RAJANI
              SOHAIL AHAMMED HARRIS P.P.
RESPONDENTS:

     1        THE AUTHORISED OFFICER
              SOUTH INDIAN BANK, 1ST FLOOR, REGENCY SQUARE,
              K.K. ROAD, COLLECTORATE P.O.,
              KOTTAYAM DISTRICT, PIN - 686002
     2        THE SUB REGISTRAR
              KANJIRAPPALLY, KOTTAYAM DISTRICT,
              PIN - 686507
     3        THE VILLAGE OFFICER
              CHIRAKADAVU, KOTTAYAM DISTRICT,
              PIN - 686520
     4        THE SPECIAL TAHSILDAR
              KERALA STATE FINANCIAL ENTERPRISES,
              KOTTAYAM DISTRICT, PIN - 686001
     5        THE LABOUR OFFICER
              LABOUR OFFICE, KOTTAYAM DISTRICT,
              PIN - 686001

              SRI.SUNIL SHANKAR(STANDING COUNSEL)
              SRI.SREEJITH V.S-GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.20574 Of 2024
                                 2




                             JUDGMENT

Dated this the 7th day of June, 2024

Counsel for the petitioner submits that there are

material errors occurred in the writ petition. He may be

granted permission to withdraw the writ petition with liberty to

file fresh writ petition.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N.NAGARESH JUDGE hmh

 
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