Nisha C.K vs State Of Kerala
2024 Latest Caselaw 26630 Ker

Kerala High Court

Nisha C.K vs State Of Kerala on 5 September, 2024

                                                                      2024:KER:67295
W. P. (C) No. 14888 of 2023
                                               1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                   THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

       THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                                   WP(C) NO. 14888 OF 2023

PETITIONER:

                  NISHA C.K, AGED 46 YEARS,
                  D/O.RAGHAVAN C.K, RESIDING AT RAJINI NIVAS, MUNDERI,
                  KALPETTA P.O., WAYANAD, PIN - 673122.


                  BY ADVS. M/S.ADOLPHIN MAMACHAN & CHRISTABEL D AVRAVU



RESPONDENTS:

        1         STATE OF KERALA,
                  REPRESENTED BY THE SECRETARY TO SCHEDULED CASTE AND
                  TRIBES DEVELOPMENT DEPARTMENT GOVERNMENT, SECRETARIAT,
                  THIRUVANANTHAPURAM, PIN - 695001

        2         THE DISTRICT COLLECTOR,
                  WAYANAD, NH212, CIVIL STATION, KAIRALI NAGAR, KALPETTA,
                  PIN - 673122

        3         THE SUB-COLLECTOR,
                  MANANTHAVADY, MANANTHAVADY P.O, WAYANAD, PIN - 670645


                  SMT.DEVI SHRI R.,GP


        THIS      WRIT        PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                       2024:KER:67295
W. P. (C) No. 14888 of 2023
                                              2


                                 MOHAMMED NIAS C. P. , J.
                               ============================
                                 W. P. (C) No. 14888 of 2023
                               ============================
                          Dated this the 5th day of September, 2024

                                      JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

this writ petition.

Permission granted. The above writ petition is dismissed as

withdrawn.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:67295

APPENDIX OF WP(C) 14888/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE GOVERNMENT ORDER GO(MS) NO. 54/2011/SCSTDD DATED 24/5/2011

EXHIBIT P2 A TRUE COPY OF THE RENTAL RECEIPT DATED 26.01.2021

EXHIBIT 3 A TRUE COPY OF THE RE -TENDER NOTICE ISSUED BY THE 3RD RESPONDENT DATED 27.03.2023

EXHIBIT P4 A TRUE COPY OF CIRCULAR NO. 3480/C3/96 DATED 12.8.1996 ISSUED BY LOCAL SELF GOVERNMENT DEPARTMENT, KERALA

EXHIBIT 5 TRUE COPY OF THE OLD TENDER NOTICE ISSUED BY THE 3RD RESPONDENT DATED 20.10.2020

EXHIBIT 6 A TRUE COPY OF THE REPRESENTATION DATED 10.04.2022 FORWARDED TO R3

RESPONDENTS' EXHIBITS:

EXHIBIT R3(A) A TRUE COPY OF THE BYE LAWS OF THE EN URU CHARITABLE SOCIETY DATED 24/07/2015