Kerala High Court
R.Purushothaman vs Secretary To Government Industries (A) on 6 April, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 26862 of 2009(C)
1. R.PURUSHOTHAMAN, KOCHUVILA VEEDU,
... Petitioner
Vs
1. SECRETARY TO GOVERNMENT INDUSTRIES (A)
... Respondent
2. DISTRICT COLLECTOR,
3. TAHSILDAR, TALUK OFFICE,
4. GEOLOGIST,
5. R.KRISHNANKUTTY, LALITHA BHAVAN,
6. K.THULASEEDHARAN PILLAI,
7. DIRECTOR,
For Petitioner :SRI.M.BALAGOVINDAN
For Respondent :DR.K.P.SATHEESAN
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :06/04/2010
O R D E R
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.26862 OF 2009
----------------------------------------------------- DATED THIS THE 6th DAY OF APRIL, 2010 J U D G M E N T The learned counsel for the petitioner seeks permission to withdraw the Writ Petition. Permission granted.
The Writ Petition is dismissed as withdrawn.
T.R.RAMACHANDRAN NAIR, JUDGE dsn