Kerala High Court
Prakashan vs M/S.Vadakara S.N.D.P Union ... on 11 December, 2019
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 11TH DAY OF DECEMBER 2019 / 20TH AGRAHAYANA, 1941
WP(C).No.16989 OF 2015(W)
PETITIONERS:
1 PRAKASHAN, AGED 42 YEARS,S/O. KUMARAN,
ARAYAKKOOL, PURAMERI P.O., VADAKARA,
KOZHIKODE DISTRICT, PIN-673503.
2 ASHOKAN, AGED 58 YEARS,S/O. DAMODARAN, ORAYIL,
EDACHERI NORTH P.O., VADAKARA,
KOZHIKODE DISTRICT, PIN-673520.
BY ADVS.
SRI.R.BINDU (SASTHAMANGALAM)
SRI.PRASANTH M.P
SRI.C.THEJUS PURUSHOTHAMAN
RESPONDENTS:
1 M/S.VADAKARA S.N.D.P UNION DEVELOPMENT & WELFARE
SOCIETY NO. 565/2001, NARAYANA NAGAR, VADAKARA,
KOZHIKODE DISTRICT, PIN-673101.
2 P.M.RAVEENDRAN, SECRETARY, S.N.D.P.UNION OFFICE,
VADAKARA, PIN-673101.
3 THE DISTRICT REGISTRAR GENERAL
OPPOSITE HEAD POST OFFICE,
KOZHIKODE, PIN -673001.
4 THE INSPECTOR GENERAL OF REGISTRATION
OFFICE OF THE INSPECTOR GENERAL OF REGISTRATION,
VANCHIYOOR, THIRUVANANTHAPURAM, PIN-695001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
R1 BY ADVS. SRI.ABHISHEK KURIAN
SRI.K.GOPALAKRISHNA KURUP SR.
SR.G.P. SRI.B.VINOD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.16989 OF 2015(W)
2
JUDGMENT
Dated this the 11th day of December 2019 The learned counsel for the petitioners submits that the petitioners does not want to prosecute the writ petition. Accordingly, the writ petition is dismissed as not pressed.
Sd/-
N.NAGARESH
dlk/11.12.19 JUDGE