Kerala High Court
State Of Kerala vs Abdul Rasak on 19 November, 2014
Author: A.M.Shaffique
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
MONDAY, THE 26TH DAY OF OCTOBER 2015/4TH KARTHIKA, 1937
WA.No. 2019 of 2015 IN WP(C).5138/2014
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AGAINST THE JUDGMENT IN WP(C) 5138/2014 of HIGH COURT OF KERALA
DATED 19-11-2014
APPELLANT(S)/R1-3 IN WPC:
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1. STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT
THIRUVANANTHAPURAM, PIN-695001.
2. THE DISTRICT COLLECTOR
ERNAKULAM, COLLECTORATE, KAKKANADU
PIN-682030.
3. THE SPECIAL TAHSILDAR (LA)
N.A. NO.KAKKANADU, PIN-682030.
BY Sr.GOVERNMENT PLEADER SRI.P.I.DAVIS
RESPONDENT(S)/PETITIONER AND R4 IN WPC:
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1. ABDUL RASAK, AGED 34 YEARS,
S/O.ANJIKKATU KUNJU MUHAMMED, EMBRATH PARAMBIL
NJALAKAM KARA, THRIKKAKARA NORTH VILLAGE
VADAKODU P.O., KOCHI-21.
2. ROADS AND BRIDGES DEVELOPMENT CORPORATION OF KERALA LTD.
PALARIVATTOM, KOCHI-682025.
R1 BY ADV. SRI.P.A.ABDUL JABBAR
BY SRI.M.VIJAYA KUMAR, SC, RBDCK
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 26-10-2015, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ami/
ASHOK BHUSHAN, C.J. &
A.M.SHAFFIQUE, J.
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W.A.No.2019 of 2015
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Dated this the 26th day of October, 2015.
J U D G M E N T
ASHOK BHUSHAN, C.J.
Learned Senior Government Pleader seeks permission of this Court to withdraw this appeal. Permission is granted.
Accordingly, this writ appeal is dismissed as withdrawn.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE.
Sd/-
A.M.SHAFFIQUE, JUDGE.
ami/ //True copy// P.A.to Judge