Kerala High Court
Vattavila Vijayakumar vs State Co-Operative Election ... on 17 December, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 22ND DAY OF JANUARY 2015/2ND MAGHA, 1936
W.P.(C).No. 2247 of 2015 (E)
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PETITIONER :
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VATTAVILA VIJAYAKUMAR, AGED 57 YEARS
MANAGING COMMITTEE MEMBER
VALIYAVILA HANDLOOM WEAVERS
CO-OPERATIVE, SOCIETY LTD.NO.X-49
NELLIMOODU P.O., THIRUVANANTHAPURAM.
BY ADV. SRI.P.N.MOHANAN
RESPONDENTS :
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1. STATE CO-OPERATIVE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM-695 033.
2. ELECTORAL OFFICER TO HANTEX LTD.NO.232
(GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE)
THIRUVANANTHAPURAM-695 001.
3. RETURNING OFFICER TO HANTEX
(DEPUTY REGISTRAR, DISTRICT INDUSTRIES CENTRE)
THIRUVANANTHAPURAM-695 001.
4. GENERAL MANAGER, HANTEX,
LTD.NO.232, THIRUVANANTHAPURAM-695 001.
R1 BY GOVERNMENT PLEADER SRI.S.JAMAL
R2 TO R4 BY SRI.T.M.RAMAN KARTHA, SC, HANTEX
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22-01-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
VS
W.P.(C).No. 2247 of 2015 (E)
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APPENDIX
PETITIONER(S)' EXHIBITS :
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EXT.P1 : ATRUE COPY OF THE ELECTION NOTIFICATION DATED
17.12.2014 ISSUED BY THE FIRST RESPONDENT.
EXT.P2 : ATRUE COPY OF THE PETITION DATED 22.12.2014 FILED BY
THE PETITIONER BEFORE THE SECOND RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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/TRUE COPY/
PA TO JUDGE
VS
V.CHITAMBARESH, J
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W.P.(C) No.2247 of 2015
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Dated this the 22nd day of January, 2015
JUDGMENT
Petitioner seeks permission to withdraw the writ petition.
Permission granted and the writ petition is dismissed as withdrawn.
Sd/-
V.CHITAMBARESH JUDGE /TRUE COPY/ PA TO JUDGE VS