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Judgment
Shaji P. Chaly, J
This writ petition has been filed by the petitioner seeking the following reliefs:
i. To call for the records which lead to the issuance of Ext.P2 and to issue writ in the nature of certiorari or any other appropriate writ order or direction quashing the same;
ii. To declare that petitioner is qualified for executing the work tendered as per Ext.P1 – viz.,Jal jeevan Mission 2021-22 WSS to Thenkara Grama Panchayath in Palakkad District – supplying, lying, testing, commissioning and maintenance of distribution systems with providing FHTCs – 6238 Nos., including road restoration.
iii. To issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding respondents 2 to 4 not to open the price bids of respondents 5 to 7.
However, today when the matter was taken up, learned counsel for the petitioner sought permission to withdraw the writ petition.
Therefore, after having heard learned counsel for the petitioner, Sri. George Mathew, and learned Standing Counsel for the Kerala Water Authority, Sri. V.V Joshi, the petitioner is permitted to withdraw the writ petition. The writ petition is dismissed as withdrawn. All the questions of facts and law raised in the writ petition are left open.