Kerala High Court
Edwin K Francis vs State Of Kerala on 20 June, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:44386
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 20TH DAY OF JUNE 2025 / 30TH JYAISHTA, 1947
WP(C) NO. 22060 OF 2025
PETITIONER:
EDWIN K FRANCIS
AGED 20 YEARS
S/O KA FRANCIS, KOKKAN HOUSE,
THAIKKATUSSERY P.O, CHERUSSERY,
THRISSUR, PIN - 680306
BY ADVS.
SRI.ANAND MAHADEVAN
SRI.DARWIN PAUL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER
(RDO),OFFICE OF THE RDO,
THRISSUR, PIN - 680001
3 THE TAHSILDAR
THRISSUR TALUK OFFICE, THRISSUR,
PIN - 680001
4 THE PRINCIPAL DIRECTOR,
INDIAN INSTITUTE OF SCIENCE EDUCATION AND
2025:KER:44386
WP(C) No.22060 of 2025
2
RESEARCH (IISER), DR. HOMI BHABHA ROAD,
PUNE. MAHARASHTRA, PIN - 411008
SMT.HELEN P.A.,STANDING COUNSEL
SRI.RAJEEV JYOTHISH GEORGE,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 20.06.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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3
JUDGMENT
Dated this the 20th day of June, 2025 Counsel for the petitioner seeks leave to withdraw the writ petition with liberty to approach this Court again, if situation so warrants.
Granting such liberty, the writ petition is dismissed as withdrawn.
Sd/-
N.NAGARESH JUDGE hmh