Kerala High Court
Public Interest Protection ... vs Union Of India on 3 January, 2011
Author: J.Chelameswar
Bench: J.Chelameswar, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30966 of 2010(S)
1. PUBLIC INTEREST PROTECTION ASSOCIATION,
... Petitioner
Vs
1. UNION OF INDIA, REPRESENTED BY SECRETARY
... Respondent
2. THE STATE OF KERALA, REPRESENTED BY
3. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent :SRI.T.P.M.IBRAHIM KHAN,ASST.S.G OF INDI
The Hon'ble the Chief Justice MR.J.CHELAMESWAR
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :03/01/2011
O R D E R
J.Chelameswar, C.J. & P.R.Ramachandra Menon, J.
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W.P.(C) No.30966 of 2010
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Dated this the 3rd day of January, 2011
JUDGMENT
J.Chelameswar, C.J.
Learned counsel for the petitioner seeks permission to withdraw the writ petition. Writ petition is dismissed as withdrawn.
J.Chelameswar, Chief Justice P.R.Ramachandra Menon, Judge vns