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Kerala High Court

Raseen Abdul Rahim vs The Vice Chancellor K.V.A.S on 24 March, 2026

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

WP(C) NO. 3317 OF 2026
                                           1




                                                                    2026:KER:25707

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                  THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

       TUESDAY, THE 24TH DAY OF MARCH 2026 / 3RD CHAITHRA, 1948

                              WP(C) NO. 3317 OF 2026

PETITIONER :

                  RASEEN ABDUL RAHIM, AGED 26 YEARS
                  S/O ABDUL RAHIM, VALIYA VALAPPIL HOUSE,
                  MARANCHERI, MALAPPURAM DISTRICT - 679 581.

                  BY ADVS.
                  SMT.KAVYA K.T.
                  SMT.SRUTHI RAJIT
                  SRI.K.SUNILKUMAR



RESPONDENTS :

       1          THE VICE CHANCELLOR K.V.A.S
                  KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
                  POOKODE, LAKKIDI P.O,
                  WAYANAD DISTRICT, PIN - 673 576.

       2          THE DEAN
                  KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
                  COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
                  POOKODE, LAKKIDI P.O,
                  WAYANAD DISTRICT, PIN - 673 576.

       3          THE PRINCIPAL
                  COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
                  POOKODE, LAKKIDI P.O,
                  WAYANAD DISTRICT, PIN - 673 576.

                  SRI.SREEJITH V.S., SR.GP
THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
24.03.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3317 OF 2026
                                                2




                                                                               2026:KER:25707

                              BECHU KURIAN THOMAS, J.
                        ......................................................
                               W.P.(C) No. 3317 of 2026
                          ...................................................
                       Dated this the 24th day of March, 2026



                                          JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file a fresh writ petition.

2. Permission is granted and the writ petition is dismissed as withdrawn.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/24/03/2026