Kerala High Court
K. Vijayan vs State Of Kerala on 14 January, 2020
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
TUESDAY, THE 14TH DAY OF JANUARY 2020 / 24TH POUSHA, 1941
WP(C).No.903 OF 2020(K)
PETITIONER/S:
K. VIJAYAN
S/O KUNHUKRISHNA PANICKER, SANTHI BHAVAN, CSI
COMPOUND, MANNOORKARA, KUTTICHAL
P.O.,THIRUVANANTHAPURAM-695 574.
BY ADV. SMT.N.P.ASHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695 001.
3 THE TAHSILDAR,
TALUK OFFICE, KATTAKKADA TALUK
THIRUVANANTHAPURAM-695 572.
4 VILLAGE OFFICER,
VILLAGE OFFICE, MANNURKKARA VILLAGE,
THIRUVANANTHAPURAM, PIN-695 013.
5 V.J.VINOD,
S/O VIJAYAN, SANTHI BHAVAN, CSI COMPOUND,
MANNOORKARA, KUTTICHAL P.O.
THIRUVANANTHAPURAM-695 574.
6 V.J.VINEESH,
S/O VIJAYAN, SANTHI BHAVAN, CSI COMPOUND,
MANNOORKARA, KUTTICHAL P.O.
THIRUVANANTHAPURAM-695 574.
SR.GOVERNMENT PLEADER SRI. K.P.HARISH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.903 OF 2020(K) 2
JUDGMENT
Learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to the right of the petitioner to move the Maintenance Tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act and Rules.
Permission is granted and the writ petition is dismissed as withdrawn without prejudice to the right of the petitioner reserved above.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE sd