Martin Antony vs State Of Kerala
2024 Latest Caselaw 13832 Ker

Kerala High Court

Martin Antony vs State Of Kerala on 28 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
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 15511 OF 2024
PETITIONER:

            MARTIN ANTONY
            AGED 52 YEARS
            S/O OUSEPH ANTONY, KUNNUTHARA HOUSE,
            K.R.PURAM P.O, CHERTHALA, ALAPPUZHA
            PRESENTLY RESIDING AT WHITE LINEN WOODS,
            DRUIDS GLEN, LONGFORD, CO.LONGFORD, REPUBLIC OF IRELAND
            REPRESENTED BY HIS POWER OF ATTORNEY HOLDER ALBERT
            ANTONY, AGED 61 YEARS, S/O OUSEPH ANTONY,
            KUNNUTHARA HOUSE, K.R.PURAM P.O,
            CHERTHALA, ALAPPUZHA, PIN - 688 543

            BY ADVS.
            SABU GEORGE
            P.B.KRISHNAN (SR.)
            P.B.SUBRAMANYAN
            MANU VYASAN PETER
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            HEALTH AND FAMILY WELFARE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001

    2       DIRECTOR OF HEALTH SERVICES
            PALAYAM - AIRPORT ROAD, NEAR GENERAL HOSPITAL ROAD,
            JUNCTION, THIRUVANANTHAPURAM, PIN - 695 035
    3       THE DISTRICT COLLECTOR
            COLLECTRATE, BESIDE ZILLA PACHAYATH OFFICE,
            CIVIL STATION WARD, ALAPPUZHA, PIN - 688 001

    4       THE DISTRICT MEDICAL OFFICER
            OFFICE OF THE DISTRICT MEDICAL OFFICER (HEALTH),
            KOTTARAM BUILDING, NEAR GENERAL HOSPITAL,
            ALAPPUZHA, PIN - 688 011

    5       THE SUPERINTENDENT
            T.D.MEDICAL COLLEGE HOSPITAL, VANDANAM,
            ALAPPUZHA, PIN - 688 005
 WP(C) NO. 15511 OF 2024
                                2


    6     THE PRINCIPAL
          T.D.MEDICAL COLLEGE HOSPITAL, VANDANAM,
          ALAPPUZHA, PIN - 688 005


          SRI. P.S. APPU. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15511 OF 2024
                                      3



                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.15511 of 2024
           --------------------------------------------------------
                Dated this the 28th day of May, 2024


                               JUDGMENT

When the case is taken up, the counsel for the

petitioner seeks permission to withdraw the writ petition

without prejudice to move the Court again, if so

required.

The writ petition is hence dismissed as withdrawn

with liberty to the petitioner to move again, if so

required.

Sd/-

T.R.RAVI

JUDGE sn