Geetha Bharathan vs State Of Kerala
2024 Latest Caselaw 17259 Ker

Kerala High Court

Geetha Bharathan vs State Of Kerala on 20 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                       WP(C) NO. 38367 OF 2023
PETITIONERS:

    1     GEETHA BHARATHAN, AGED 56 YEARS
          W/O BHARATHAN, ULLUMADATHIL HOUSE,
          PATHIYARKULANGARA P O, ELAVATHUR,
          THRISSUR, PIN - 680552

    2     SUGUNAN A.R., AGED 48 YEARS
          ARIYAKKARA HOUSE, PENAKAM,
          PEUVALLUR P O, THRISSUR, PIN - 680508

    3     SUJATHA LOHIDAKSHAN,
          AGED 59 YEARS
          W/O LOHIDAKSHAN, KAMBRATH HOUSE,
          MULLASSERY P O, THRISSUR, PIN - 680509

    4     MOHANAN,AGED 63 YEARS
          S/O SANKARAN, VAZHAPPULLY HOUSE,
          PATHIYARKULANGARA P O, ELAVATHUR,
          THRISSUR, PIN - 680552

    5     PRAVEEN T.G, AGED 40 YEARS
          S/O GOPI, PARAKKAL THALACHUPPULLY HOUSE,
          MULLASSERY P O, THRISSUR, PIN - 680509

    6     ELSI THOMAS, AGED 65 YEARS
          W/O THOMAS C P, CHUNGATH HOUSE,
          THIRUNALLUR P O, MULLASSERY,
          THRISSUR, PIN - 680508

    7     SABEENA BABULU, AGED 43 YEARS
          W/O BABILU, THOTTAPPULLY HOUSE,
          THANAVEEDHI, MULLASSERY P O,
          THRISSUR, PIN - 680509

    8     SUNEETHI ARUN KKUMAR,
          AGED 60 YEARS
          W/O ARUN KUMAR, KALATHIL HOUSE,
          PUVATHUR VIA, PERUVALLOOR P O,
                                   -2-

WP(C)No.38367 of 2023


              THRISSUR, PIN - 680508

      9       YAMUNA DIVAKARAN, AGED 50 YEARS
              W/O DIVAKARAN, VANBULLY HOUSE,
              MULLASSERY P O, THRISSUR, PIN - 680509

     10       SATHI VASU, AGED 43 YEARS
              W/O VASU V V, VAZHAPPULLY HOUSE,
              MULLASSERY P O, THRISSUR, PIN - 680509

     11       SURESH BABU K.K., AGED 56 YEARS
              , S/O KOCHUNNY, KORATTIKKARA HOUSE,
              MULLASSERY P O, THRISSUR, PIN - 680509

     12       BHAGI P.G., AGED 56 YEARS
              S/O KOCHUNNY, KORATTIKKARA HOUSE,
              MULLASSERY P O, THRISSUR, PIN - 680508

              BY ADVS.
              P.G.JAYASHANKAR
              P.K.RESHMA (KALARICKAL)
              S.RAJEEV (K/001711/2019)
              SAJANA V.H
              SHAIJU GEORGE
              AADERSH R.S. PANICKER



RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
              LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001

      2       DIRECTOR OF LOCAL FUND AUDIT,
              KERALA STATE AUDIT DEPARTMENT,
              KERALA STATE AUDIT DEPARTMENT, VIKAS BHAVAN,
              VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM, PIN - 695033

      3       JOINT DIRECTOR OF STATE AUDIT,
              DISTRICT AUDIT OFFICE, CHEMBUKAVU P.O,
                                   -3-

WP(C)No.38367 of 2023


              THRISSUR, PIN - 680020

      4       DIRECTOR OF PANCHAYATH,
              SWARAJ BHAVAN, GROUND FLOOR NANDHANCOD,
              KAVADIYAAR P.O,
              THIRUVANANTHAPURAM, PIN - 695003

      5       MULLASSERY GRAMA PANCHAYATH,
              MULLASSERY P.O, THRISSUR,
              REPRESENTED BY ITS SECRETARY, PIN - 680509

              BY ADV RAJIT

              SMT.PREETHA K.K., SR GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                               -4-

WP(C)No.38367 of 2023


                              MOHAMMED NIAS C.P., J.
                        -----------------------------------------------


                             WP(C)No.38367 of 2023
                         ---------------------------------------------

                        Dated this the 20th day of June, 2024



                                       JUDGMENT

The petitioners seek permission to withdraw the writ petition without

prejudice to the petitioners right to approach this Court again, in case a cause of

action arises. Permission is granted. The writ petition is dismissed as withdrawn.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/20.06.2024