Moosakutty, S/O.Ussanar vs State Of Kerala Represented By The ...
2024 Latest Caselaw 14256 Ker

Kerala High Court

Moosakutty, S/O.Ussanar vs State Of Kerala Represented By The ... on 29 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

W.P.(C)No.19233 of 2024
                                     1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                     &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
  WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                          WP(C) NO. 19233 OF 2024


PETITIONER/S:

            MOOSAKUTTY, S/O.USSANAR
            AGED 62 YEARS, KOMATHUPARAMBU HOUSE,
            VAVULLIAPURAM.,VAVULLIAPURAM.P.O., ALATHUR
            TALUK, PALAKKAD DISTRICT-678 543.
            BY ADVS.
            JOHN JOSEPH(ROY)
            SABIR N.S.
            M.GEORGE THOMAS


RESPONDENT/S:



     1      STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY TO
            GOVERNMENT, REVENUE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM- 695 001.
     2      THE DISTRICT COLLECTOR
            CIVIL STATION, PALAKKAD, PIN - 678 001
     3      EXECUTIVE ENGINEER,
            PWD BUILDING SECTION, PWD OFFICE,
            PALAKAD P.O., PALAKKADU, PIN - 678 001
     4      THE ASSISTANT ENGINEER
            PWD BUILDING SECTION, ALATHUR P.O.,
            PALAKAD, PIN - 678 514
     5      NIRMITHI KENDRA
            PALAKAD REPRESENTED BY ENGINEER IN CHARGE,
            PALAKAD, PIN - 678 001
 W.P.(C)No.19233 of 2024
                               2


     6      VIGILANCE DIRECTOR
            OFFICE OF THE DIRECTOR OF VIGILANCE,
            THIRUVANANTHAPURAM, PIN - 695 001

OTHER PRESENT:

            SR.GP.V.TEKCHAND



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMIS-
SION ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C)No.19233 of 2024
                                  3


                            JUDGMENT

Dated this the 29th day of May 2024

A.J. Desai, C.J.

Today when the matter is called out, the learned counsel

appearing for the petitioner seeks permission to withdraw the

writ petition with liberty to file a fresh petition along with all

necessary and sufficient materials in support of the petition.

Hence, the writ petition is dismissed as withdrawn with the

liberty sought.

Pending interlocutory applications, if any, shall stand

closed.

Sd/-

A.J. Desai Chief Justice

Sd/-

V.G. Arun Judge vpv