High CourtsDivision Bench(2026) 09 KL CK 4346

Secretary, Triprangode Panchayath & Anr. vs Hassankutty & Anr.

High Court Of Kerala, Ernakulam · Decided on 23 September 2026

HON’BLE JUDGES
K. Natarajan, J · Johnson John, J
CASE NUMBER
WA No. 2996 of 2025

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Judgment

4 paragraphs · 59 words

K. NATARAJAN.J

The learned counsel for the appellants-Panchayat has filed a memo seeking permission to withdraw the appeal. The learned counsel submits that the appellants-Panchayat do not wish to pursue the appeal and seek permission to withdraw the same.

2.

The submission as well as the memo is placed on record.

Accordingly, this Writ Appeal is dismissed as withdrawn.