Shameer M vs Kerala State Electricity Board
2024 Latest Caselaw 14702 Ker

Kerala High Court

Shameer M vs Kerala State Electricity Board on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                         WP(C) NO. 40519 OF 2023
PETITIONER:

              SHAMEER M.,
              AGED 36 YEARS
              S/O MOOSAKUTTY, THENGUMPADATH HOUS ,
              KAIRADY POST, CHITTUR TALUK,
              PALAKKAD DIST., PIN - 678510

              BY ADVS.
              SAJAN VARGHEESE K.
              LIJU. M.P


RESPONDENTS:

     1        KERALA STATE ELECTRICITY BOARD,
              VYDYUTHI BHAVAN, PATTOM,
              THIRUVANANTHAPURAM, REPRESENTED BY THE SECRETARY,
              PIN - 695004
     2        THE ASSISTANT ENGINEER,
              THE KERALA STATE ELECTRICITY BOARD LTD.,
              KARIMKULAM, KAIRADY POST,
              CHITTUR TALUK, PALAKKAD DIST.,
              PIN - 678510
     3        KP HAMZA,
              AGED 57 YEARS
              S/O VEERAN, KARIKKUMPURATH HOUSE,
              PARAL POST, PERINTHALMANNA,
              MALAPPURAM DIST., PIN - 679357
     4        PM RAMALINGAM,
              AGED 63 YEARS
              S/O MARIYAPPA GOUNDER,
              HOUSE NO.14/139, PANNIPERUMTHALA,
              THEKKEDESOM POST, CHITTUR TALUK,
              PALAKKAD DIST., PIN - 678553
 WP(C) No.40519 Of 2023
                            2




         BY ADV ARUNKUMAR A., STANDING COUNSEL, KSEB


     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.40519 Of 2023
                               3




                         JUDGMENT

Dated this the 31st day of May, 2024

Counsel for the petitioner submits that the petitioner

does not want to prosecute the writ petition and a memo

dated 28.05.2024 has been filed to that effect.

The writ petition is therefore dismissed as not pressed.

Sd/-

N.NAGARESH JUDGE hmh