Satheesh P.S. vs. The State Of Kerala
Held
The High Court, acknowledging the submission from the petitioner's counsel, decided to dismiss the writ petition. The dismissal was specifically recorded as 'not pressed'.
Facts
A writ petition was filed by Satheesh P.S. against the State of Kerala and other respondents. During the proceedings, the petitioner's counsel informed the High Court that the petitioner was not pressing the writ petition.
Key Issues
No legal issues were adjudicated or discussed by the Court, as the writ petition was dismissed based on the petitioner's decision not to press it.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946 WP(C) NO. 2747 OF 2022 PETITIONER: SATHEESH P.S. AGED 46 YEARS, S/O.SANKARANARAYANAN, KOTTIL HOUSE, PERUMANNU, KECHERY P.O., THRISSUR - 680 501. BY ADV SHRI DILIP J. AKKARA. RESPONDENTS: 1 THE STATE OF KERALA REP. BY SECRETARY TO GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,THIRUVANANTHAPURAM - 695 001. 2 DIRECTOR OF PANCHAYATHS PUBLIC OFFICE BUILDING, MUSEUM P.O., THIRUVANANTHAPURAM - 695 033. 3 SECRETARY MULAMKUNNATHUKAVU GRAMA PANCHAYATH, MULAMKUNNATHUKAVU, THRISSUR - 680 581. BY ADVS. SHRI SHEEJO CHACKO, SHRI LIKHITHA E.S, SMT SHEEBA G, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MOHAMMED NIAS C.P., J. ====================== ======================= Dated this the 29th day of May, 2024 JUDGMENT The learned Counsel for the petitioner submits that he is not pressing the Writ Petition (Civil). Therefore, the Writ Petition (Civil) is dismissed as not pressed. MOHAMMED NIAS C.P.
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