Kerala High Court
Vino Bilom Jeba Arun J vs State Of Kerala on 16 August, 2017
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 16TH DAYOF AUGUST 2017/25TH SRAVANA, 1939
WP(C).No. 27132 of 2017 (N)
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PETITIONER(S):
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VINO BILOM JEBA ARUN J.,
S/O. JESURAJAN, AGED 18 YEARS,
NO.28, YESUDIAN 1ST STREET,
DR.E.N.THAMPI COMPOUND, NAGERCOIL,
TAMILNADU, PRESENTLY RESIDING AT
KOTTAKUNNEL HOUSE, RANDAR P.O.,
MUVATTUPUZHA, ERNAKULAM.
BY ADV. SRI.SABU S.KALLARAMOOLA
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
HEALTH AND FAMILY WELFARE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2. THE COMMISSIONER OF ENTRANCE EXAMINATIONS,
HOUSING BOARD COMPLEX, SANTHI NAGAR,
THIRUVANANTHAPURAM-695 001,
REP.BY ITS COMMISSIONER.
BY GOVT. PLEADER SRI.V. MANU.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 16-08-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
P.B.SURESH KUMAR, J.
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WP(C).No.27132 of 2017-N.
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Dated this the 16th day of August, 2017.
J U D G M E N T
The learned counsel for the petitioner seeks permission to withdraw the writ petition. In the light of the permission sought by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
// true copy // PA TO JUDGE.