Resmi.S vs Nedumpana Grama Panchayat
2024 Latest Caselaw 12274 Ker

Kerala High Court

Resmi.S vs Nedumpana Grama Panchayat on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                        WP(C) NO. 1024 OF 2024
PETITIONERS:

    1       RESMI.S
            AGED 46 YEARS
            W/O K. SHIBU, VRINDAVANAM, PALLIMON P.O,
            KOLLAM DISTRICT, PIN - 691 576

    2       PEERUKANNU RAWTHAR. A
            AGED 58 YEARS
            S/O ABDULKHANI RAWTHAR, CRESCENT HOUSE,
            THADICAUD P.O, KOLLAM, PIN - 691 306

    3       IBRAHIMKUTTY.A
            AGED 72 YEARS
            S/O ABDULKHANI, ANEESH BHAVAN,
            VENCHEMPU P.O, KOLLAM, PIN - 691 333

            BY ADVS.
            K.SIJU
            S.ABHILASH
            ANJANA KANNATH


RESPONDENTS:

    1       NEDUMPANA GRAMA PANCHAYAT
            NEDUMPANA P.O, KOLLAM
            REPRESENTED BY ITS SECRETARY, PIN - 691 578

    2       THE SECRETARY
            NEDUMPANA GRAMA PANCHAYAT, NEDUMPANA P.O,
            KOLLAM, PIN - 691 578

    3       ASSISTANT ENGINEER
            LID & EW SECTION, NEDUMPANA GRAMA PANCHAYAT,
            NEDUMPANA P.O, KOLLAM, PIN - 691 578

            BY ADV RENJITH KUMAR V


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1024 OF 2024
                                      2




                                T.R. RAVI, J.
                  --------------------------------------------
                        W.P.(C)No.1024 of 2024
                  --------------------------------------------
                 Dated this the 17th day of May, 2024

                                 JUDGMENT

The counsel for the petitioners has filed a memo stating that

the petitioners may be permitted to withdraw the writ petition,

reserving the right to approach this Court later, if grievance is not

redressed through appeal.

The writ petition is hence dismissed as not pressed, without

prejudice to the right of the petitioners to move again, if necessity

arises.

                                                        Sd/-        -


                                                    T.R. RAVI
                                                      JUDGE

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