Sai Krishna J.P vs State Of Kerala
2024 Latest Caselaw 25993 Ker

Kerala High Court

Sai Krishna J.P vs State Of Kerala on 30 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                          2024:KER:72812

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                       WP(C) NO. 32442 OF 2024

PETITIONER:

          SAI KRISHNA J.P
          AGED 22 YEARS
          D/O BINDULEKHA, 39/2547,
          RESIDING AT CHITHRANJALI, PURAMERI,
          VATAKARA, KOZHIKODE DISTRICT,
          PIN - 673501


          BY ADVS.
          U.P.BALAKRISHNAN
          ABDUL RAOOF PALLIPATH
          C.H.ABDUL RASAC


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF REVENUE,
          GOVT. SECRETARIAT, THRIUVANATHAPURAM,
          PIN - 695001

    2     THE THAHASILDAR
          VATAKARA, KOZHIKODE DISTRICT,
          PIN - 673101

    3     THE VILLAGE OFFICER
          PURAMERI VILLAGE, PURAMERI,
          KOZHIKODE, PIN - 673503


          SRI. SUNILKUMAR KURIAKOSE, SR. GOVERNMENT PLEADER.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.32442 of 2024                                 2024:KER:72812

                                      2




                              JUDGMENT

Dated this the 30th day of September, 2024

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty to

move afresh.

The writ petition is accordingly dismissed as

withdrawn, with the liberty sought.

Sd/-

V.G.ARUN JUDGE BG WP(C)No.32442 of 2024 2024:KER:72812

APPENDIX OF WP(C) 32442/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE FEE STRUCTURE OF THE COURSE DATED 20.08.2024 ISSUED BY THE ACCOUNTS OFFICER, NATIONAL INSTITUTE OF FASHION TECHNOLOGY

EXHIBIT P2 TRUE COPY OF THE GO(MS).NO.52/2019/GAD DATED 14.03.2019 ISSUED BY THE GENERAL ADMINISTRATION (CO-ORDINATION) DEPARTMENT

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 23.08.2024 SUBMITTED BEFORE THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE AFFIDAVIT DATED 23.08.2024 STATING THE MARITAL STATUS OF THE MOTHER OF THE PETITIONER

EXHIBIT P5 TRUE COPY OF THE RATION CARD OF THE PETITIONER

EXHIBIT P6 TRUE COPY OF THE REPORT DATED 24.08.2024 GIVEN BY THE VILLAGE OFFICER, PURAMERI TO THE 2ND RESPONDENT

EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT DATED 31.08.2024

RESPONDENTS EXHIBITS NIL

TRUE COPY P.A. TO JUDGE