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M.P. Ramachandran vs State Of Kerala
2024 Latest Caselaw 33695 Ker

Citation : 2024 Latest Caselaw 33695 Ker
Judgement Date : 21 November, 2024

Kerala High Court

M.P. Ramachandran vs State Of Kerala on 21 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                               2024:KER:87492



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946



                  WP(C) NO. 37149 OF 2024

PETITIONER:

         M.P. RAMACHANDRAN
         AGED 65 YEARS
         S/O PARAMESWARAN POTTI, 'KRISHNA',
         MOOZHIKKULAM, KURUMASSERY P.O.,
         ERNAKULAM, PIN - 683579


         BY ADVS.
         ANAND KALYANAKRISHNAN
         C.DHEERAJ RAJAN
         LIBIN VARGHESE




RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY
         DEPARTMENT OF REGISTRATION, SECRETARIATE,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE INSPECTOR GENERAL OF REGISTRATION,
         DEPARTMENT OF REGISTRATION
         VANCHIYOOR P.O, THIRUVANANTHAPURAM,
         PIN - 695035

    3    THE DISTRICT REGISTRAR
         OFFICE OF THE DISTRICT REGISTRAR,
         KPCC JUNCTION, OPPOSITE TO THE MAHARAJA'S
         GROUND , KOCHI, PIN - 682011
                                                2024:KER:87492
WP(C) NO.37149 OF 2024
                            2


    4    THE SUB REGISTRAR
         OFFICE OF THE SUB REGISTRAR,
         CHENGAMANADU, KUNNUMPURAM BUS STOP,
         NH 544, OLD, NH 47, DESOM, ALUVA,
         ERNAKULAM, PIN - 683102


         BY ADV.
         SMT. DEEPA V. - GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                 2024:KER:87492
WP(C) NO.37149 OF 2024
                               3




                         JUDGMENT

The petitioner seeks to withdraw this Writ Petition with

liberty to move the Family Court to file an application to lift

the attachment. Permission is granted. Accordingly, this

Writ Petition is dismissed as withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR

 
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