K.Mohanan vs. State Of Kerala
Held
The High Court granted the petitioner's request to withdraw the writ petition. The withdrawal was permitted without prejudice, allowing the petitioner to approach the court again if future circumstances necessitate it.
Facts
K. Mohanan, a GST-registered individual, filed a writ petition. Following the submission of a counter affidavit by the third respondent, the petitioner sought permission from the High Court to withdraw the writ petition.
Key Issues
The primary issue was whether the petitioner should be granted permission to withdraw the writ petition without prejudice to their right to file a fresh petition.
Sections Cited
None
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Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR MONDAY, THE 09TH DAY OF DECEMBER 2019 / 18TH AGRAHAYANA, 1941 WP(C).No.30222 OF 2019(C) PETITIONER: K.MOHANAN, KITHU GARDENS, T.C.39/1623, KILLIPALAM, CHALA P.O., THIRUVANANTHAPURAM- 695036. BY ADVS. SRI.S.M.PREM SRI.P.RAMACHANDRAN (PALAKKAD) SRI.H.NARAYANAN RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695001. 2 SUB INSPECTOR OF POLICE, FORT POLICE STATION, THIRUVANANTHAPURAM- 695023. 3 ADDL.R3. SAPNA BAI.A, T.C.NO.38/2715(1) PAZHAYASALA, CHALA P.O., THIRUVANANTHAPURAM.
ADDL.R3 IS SUO MOTU IMPLEADED AS PER ORDER DATED 27.11.2019 IN WP(C) NO.30222/2019. R1-R2 BY ADV.SRI.P.P.THAJUDHEEN 3 BY ADV. SRI.S.JUSTUS THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.30222 OF 2019(C) 2 W.P.(C) No.30222 of 2019 ----------------------------------------- J U D G M E N T In the light of the counter affidavit filed by the third respondent in the matter, learned counsel for the petitioner sought permission to withdraw the writ petition with
The judgment continues below.
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