Deepu S vs State Of Kerala, Represented By The ...
2024 Latest Caselaw 33135 Ker

Kerala High Court

Deepu S vs State Of Kerala, Represented By The ... on 14 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C) No. 38257/2023

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                         WP(C) NO. 38257 OF 2023

PETITIONER:

           DEEPU S.,
           AGED 43 YEARS, S/O. SOMAN,
           PROPRIETOR, DEEPU BLUE METALS,
           MALAVILA ROAD, MALAYAM P.O.,
           THIRUVANANTHAPURAM, PIN - 695571

           BY ADVS.
           JOICE GEORGE
           LIJI.J.VADAKEDOM
           TOM E. JACOB
           ATHUL V. VADAKKEDOM
RESPONDENTS:

     1     STATE OF KERALA,
           REPRESENTED BY THE SECRETARY
           DEPARTMENT OF MINING AND GEOLOGY,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001
     2     THE GEOLOGIST,
           MINING AND GEOLOGY DEPARTMENT,
           DISTRICT OFFICE,
           THIRUVANANTHAPURAM, PIN - 695001
           VIDYA KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 38257/2023

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                         JUDGMENT

It is submitted by the learned counsel for the petitioner that

the petitioner is no more. The learned counsel for the petitioner

seeks permission to withdraw this writ petition with liberty for the

legal heirs of the petitioner to file a fresh one. Permission is

granted.

Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA