Bappu Galib Salam vs State Of Kerala
2024 Latest Caselaw 12910 Ker

Kerala High Court

Bappu Galib Salam vs State Of Kerala on 22 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
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                       WP(C) NO. 15006 OF 2024
PETITIONER:

          BAPPU GALIB SALAM
          AGED 25 YEARS
          RESIDING AT 4D CLEARWAY ASTRUM KANAVALIL LANE,
          CHITTOOR P.O, ERNAKULAM, PIN - 682027.

          BY ADVS.
          S.MUHAMMED HANEEFF
          M.H.ASIF ALI
          RAJANA JOSE
          ARAVIND T RAMESH
          ASHIK ALI M.H.
          SHIBIMOL S.


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.
    2     SECRETARY TO THE GOVERNMENT
          DEPARTMENT OF HOME AFFAIRS SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.
    3     SECRETARY TO THE GOVERNMENT
          FOOD AND CIVIL SUPPLIES, CONSUMER AFFAIRS AND LEGAL
          METROLOGY SOUTH BLOCK, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.
    4     V.K ABDUL KHADER
          CONTROLLER LEGAL METROLOGY LEGAL METROLOGY BHAVAN,
          VRINDHAVAN GARDENS PATTOM PALACE P.O
          THIRUVANANTHAPURAM, PIN - 695004.

          SRI.SUNIL KUMAR KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15006 OF 2024

                                      2

                               T.R. RAVI, J.
               --------------------------------------------
                      WP(C) No.15006 of 2024
                   --------------------------------------------
               Dated this the 22nd day of May, 2024


                              JUDGMENT

When the case is taken up, the counsel for the petitioner

prayed permission to withdraw the writ petition with liberty to

move an appropriate application.

Liberty is granted. The writ petition is dismissed as

withdrawn.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 15006 OF 2024

APPENDIX OF WP(C) 15006/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE GO(P) NO. 12/2018/CAD DT 26/09/2018 ISSUED BY THE CONSUMER AFFAIRS DEPARTMENT, GOVERNMENT OF KERALA. Exhibit P2 A TRUE COPY OF THE GO(RT) NO.821/2023/HOME DATED 28.3.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 A TRUE COPY OF THE GO(RT) NO.981/2024/HOME DATED 30.3.2024 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 A TRUE COPY OF THE CIRCULAR NO.15618/ADV.C1/90/P&ARD. DT 05/12/1990.