Poultry Farmers & Traders Association Of Kerala vs. State Of Kerala
Held
The Court noted that the petitioners requested to withdraw the writ petition. Consequently, the Court dismissed the petition as withdrawn.
Facts
The petitioner, an association of poultry farmers and traders, along with individual farmers, filed a writ petition before the Kerala High Court. The specific grounds or details of their grievance are not elaborated in the provided text.
Key Issues
The primary issue was the petitioner's request to withdraw the writ petition filed before the High Court.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN WEDNESDAY, THE 20TH DAY OF SEPTEMBER 2017/29TH BHADRA, 1939 W.P(C).No.23169 of 2017 (U) ----------------------------------- PETITIONER(S):- --------------- 1. POULTRY FARMERS AND TRADERS ASSOCIATION OF KERALA, REGISTERED OFFICE AT THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY MR. ABDUL JABBAR, AGED 42 YEARS, S/O MUHAMMED ILLYAS,
RESIDING AT MUBARAK MANZIL, KUZHIVILAKOM, VELLAYANI JUNCTION, NEMOM PO, THIRUVANANTHAPURAM DISTRICT, PIN-695020. 2. AMRITHA JESU RUPAN, AGED 36 YEARS, S/O JESU RAJAN, RESIDING AT VISHNU BHAVAN, MANJA POST, NEDUMANGADU, THIRUVANANTHAPURAM DISTRICT, PIN-695541. 3. K ALBERT, AGED 70 YEARS, S/O.KOCHUKUNJU, RESIDING AT SUNITHA BHAVAN, A.R POULTRY FARM, PUTHUKULANGARA PO, NEGUMANGADU, THIRUVANANTHAPURAM DISTRICT, PIN-695541, BY ADVS.SRI.J.R.PREM NAVAZ SRI.P.T.SHEEJISH RESPONDENT(S):- -------------- 1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARY, THIRUVANATHAPURAM, PIN - 695001
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