Sarath Chandran K.S vs State Of Kerala
2025 Latest Caselaw 8020 Ker

Kerala High Court

Sarath Chandran K.S vs State Of Kerala on 16 April, 2025

                                               2025:KER:32514

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                    WP(C) NO. 12979 OF 2025

PETITIONER:

           SARATH CHANDRAN K.S.
           AGED 62 YEARS,
           S/O THE LATE SHRI P. KARUNAKARAN NAIR,
           ADJUDICATING OFFICER KERALA REAL ESTATE
           REGULATORY AUTHORITY 6TH FLOOR, TRINITY CENTER TC
           NO. 14/4354,OPP CHAITHANYA EYE HOSPITAL
           KESAVADASAPURAM, PATTOM P.O. THIRUVANANTHAPURAM
           (RESIDING AT KESAVAMANGALAM, MUTTACAUD.P.O.
           THIRUVANANTHAPURAM), PIN - 695004


           BY ADVS.
           PRIYA SHANAVAS
           RIYA RAYMOL IYPE




RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE CHIEF SECRETARY, HOME ( C )
           DEPARTMENT GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    2      THE PRINCIPAL SECRETARY
           LSGD (IB) GOVERNMENT SECRETARIAT
           THIRUVANANTHAPURAM, PIN - 695001
 WP(C) NO. 12979 OF 2025

                               2
    3       THE PRINCIPAL SECRETARY
            FINANCE (PENSION-B) DEPARTMENT GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    4       THE CHAIRMAN
            6TH FLOOR, TRINITY CENTRE TC NO. 14/4354,
            OPP CHAITHANYA EYE HOSPITAL, KESAVADASAPURAM
            PATTOM P.O. THIRUVANANTHAPURAM, PIN - 695004

    5       PRINCIPAL ACCOUNTANT GENERAL(A&E)
            OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A &
            E) AG'S OFFICE COMPLEX, CANTONMENT STATION RD,
            STATUE PALAYAM, THIRUVANANTHAPURAM, PIN - 695001



     THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.04.2025, THE COURT ON 16.04.2025 DELIVERED
THE FOLLOWING:
 WP(C) NO. 12979 OF 2025

                              3
                          JUDGMENT

The learned Counsel for the petitioner seeks

permission to withdraw the writ petition. Permission granted.

Accordingly, the Writ Petition stands dismissed as

withdrawn.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK