C.M.Mathew vs State Of Kerala
2024 Latest Caselaw 14421 Ker

Kerala High Court

C.M.Mathew vs State Of Kerala on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                        WP(C) NO. 3129 OF 2022
PETITIONER:

            C.M.MATHEW, M/S CM STEELS, AGED 62 YEARS,
            S/O MATHEW THOMAS, CHARUVIL HOUSE, VAZHUVADI,P.O.
            THAZHEKKARA, ALAPPUZHA-690102.

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            K.S.SMITHA
            T.T.SHANIBA
            M.V.VIPINDAS
            AMAL DEV D
            SISIRA M.SHIRINE


RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            INDUSTRIES DEPARTMENT,
            GOVERNMENT OF KERALA,
            ROOM NO.388, 1ST FLOOR, MAIN BLOCK ,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695001.

    2       THE MANAGING DIRECTOR,
            KERALA SMALL INDUSTRIES DEVELOPMENT
            CORPORATION LTD., P.B.NO.50,
            HOUSE BOARD BUILDING, SANTHINAGAR,
            THIRUVANANTHAPURAM-695001.

    3       M/S KERALA SMALL INDUSTRIES DEVELOPMENT
            CORPORATION LTD, P.B.NO.50,
            HOUSE BOARD BUILDING, SANTHINAGAR,
            THIRUVANANTHAPURAM-695001.
            REPRESENTED BY ITS MANAGING DIRECTOR.

    4       THE ESTATE MANAGER,
            SIDCO INDUSTRIAL ESTATE,
            KOLLAKADAVU, KALLIMEL.P.O,
            ALAPPUZHA-690509.
 WP(C) NO. 3129 OF 2022
                                   -2-

    5          THE DEPUTY TAHSILDAR (RR),
               MAVELIKKARA TALUK,
               ALAPPUZHA-690101.

    6          THE VILLAGE OFFICER,
               THAZHEKKARA VILLAGE,
               ALAPPUZHA-690108.

            BY ADVS.
            P.U.SHAILAJAN
            G.BIJU
            SMT.MABLE C.KURIAN, SR.GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   31.05.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 3129 OF 2022
                            -3-

                         JUDGMENT

The learned counsel for the petitioner

seeks permission to withdraw this writ petition

with liberty to approach this Court again

appropriately.

The afore request is granted; consequently,

this writ petition is dismissed as having been

withdrawn, reserving liberty to the petitioner

to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv