Asok Kumar K.P vs The State Of Kerala
2024 Latest Caselaw 28962 Ker

Kerala High Court

Asok Kumar K.P vs The State Of Kerala on 3 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

WP(C) NO. 33146 OF 2024


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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

 THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                  WP(C) NO. 33146 OF 2024

PETITIONER:

         ASOK KUMAR K.P
         AGED 58 YEARS
         S/O G. PRABHAKARAKURUP (LATE),
         KODATH HOUSE, KURICHIKKARA P.O.,
         THRISSUR DISTRICT, PIN - 680028


         BY ADVS.
         ABDUL HAMEED RAFI
         RAKESH S MENON




RESPONDENTS:

    1    THE STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         REGISTRATION DEPARTMENT, GOVT. SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE DISTRICT REGISTRAR GENERAL
         OFFICE OF THE DISTRICT REGISTRAR,
         CHEMBUKAVU, PALACE ROAD,
         THRISSUR DISTRICT, PIN - 680020

    3    THE SUB REGISTRAR
         OFFICE OF THE SUB REGISTRAR, CHEMBUKAVU,
 WP(C) NO. 33146 OF 2024


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                                                    2024:KER:73220


            PALACE ROAD, THRISSUR DISTRICT,
            PIN - 680020



OTHER PRESENT:

            B.S.SYAMANTHAK, GP


     THIS    WRIT   PETITION     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 33146 OF 2024


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                       JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this Writ Petition. Accordingly, this Writ Petition is

dismissed as withdrawn.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS