Krishnan vs The Registrar (District Judiciary)
2024 Latest Caselaw 12208 Ker

Kerala High Court

Krishnan vs The Registrar (District Judiciary) on 14 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                          WP(C) NO. 16773 OF 2024
PETITIONERS:

    1       KRISHNAN
            AGED 59 YEARS
            HOUSE NO. 3888, KANJIRADUKKAM.P.O, VIA ANANDASHRAMAM,
            KASARAGOD, PIN - 675531

    2       MRS.BALAMANI
            AGED 46 YEARS
            W/O KRISHNAN, HOUSENO.3888, KANJIRADUKKAM.P.O, VIA
            ANANDASHRAMAM, KASARAGOD., PIN - 675531

    3       SATHYANARAYANAN
            AGED 59 YEARS
            S/O KANNAN, KURANGARA VEEDU, KANJIRADUKKAM.P.O,
            ANANDASHRAMAM, KASARAGOD, PIN - 675531

    4       MRS.LATHA
            AGED 44 YEARS
            W/O SATHYANARAYANAN, KURANAGARA VEEDU,
            KANJIRADUKKAM.P.O, VIA ANADASHRAMAM, KASARAGOD, PIN -
            675531

            BY ADVS.
            T.ASAFALI
            LALIZA.T.Y.


RESPONDENTS:

    1       THE REGISTRAR (DISTRICT JUDICIARY)
            HIGHCOURT OF KERALA, ERNAKULAM, PIN - 682031

    2       SPE/CBI
            CENTRAL BUREAU OF INVESTIGATION, VALLAKKADAVU ROAD,
            MUTTATHRARA, THIRUVANANTHAPURAM, REP BY DEPUTY
            SUPERINTENDENT OF POLICE (SPE/CBI), PIN - 695008

            BY ADV B.UNNIKRISHNA KAIMAL



OTHER PRESENT:
 W.P.(C).No.16773 of 2024         2

             SPL.PP.SREELAL WARRIER




      THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   14.05.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.16773 of 2024          3

                     VIJU ABRAHAM, J.
                   --------------------
                 W.P.(C).No.16773 of 2024
             --------------------------------
           Dated this the 14th day of May, 2024

                               JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the writ petition.

Permission is granted. The Writ Petition is

dismissed as withdrawn.

Sd/-

VIJU ABRAHAM,JUDGE

pm

APPENDIX OF WP(C) 16773/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT OF THE HON'BLE SUPREME COURT DATED 01ST DECEMBER 2020 MADE IN CIVIL APPEAL NO.3892/2020[IN SLP© NO.10963/2020],

Exhibit P2 TRUE COPY OF THE GENERAL ORDER OF TRANSFER ISSUED BY THE 1ST RESPONDENT UNDER THE AUTHORITY OF THIS HON'BLE COURT ON ADMINISTRATIVE SIDE

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 25-4-2024 MADE BY THE PETITIONERS TO THE 2ND RESPONDENT

RESPONDENT EXHIBITS

Exhibit R1(a) copy of the letter aforementioned CBI to the R1

Exhibit R1 True copy of the existing General Transfer Norms-2022 in respect of Judicial Officers in the State of Kerala