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Ummuhabeeba Palayi vs The Convener/ Agricultural ...
2021 Latest Caselaw 11898 Ker

Citation : 2021 Latest Caselaw 11898 Ker
Judgement Date : 9 April, 2021

Kerala High Court
Ummuhabeeba Palayi vs The Convener/ Agricultural ... on 9 April, 2021
IA/1/2021 IN WP(C) 7365/2021                        1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                       THE HONOURABLE MR. JUSTICE SATHISH NINAN

                           Friday, the 9th day of April 2021/19th Chaithra, 1943
                                    I.A.1/2021 IN WP(C).7365/2021

            For information purpose only
PETITIONER/PETITIONER:

       UMMUHABEEBA PALAYI, AGED 49 YEARS,
       W/O.NISSAMUDHEEN KANCHIRALA,
       KANHIRALA HOUSE, POST MAMBAD,
       MALAPPURAM DISTRICT, PIN - 676 542

RESPONDENTS/RESPONDENTS:

1. THE CONVENER/ AGRICULTURAL OFFICER
     LOCAL LEVEL MONITORING COMMITTEE,
     KRISHI BHAVAN, MANJERI,
     MALAPPURAM DISTRICT, PIN-676 123

2. THE SUB COLLECTOR
     PERINTHALMANNA,
     MALAPPURAM DISTRICT, PIN-676 101

3. THE REVENUE DIVISIONAL OFFICER,
     REVENUE DIVISIONAL OFFICE,
     MINI CIVIL STATION, TIRUR,
     MALAPPURAM DISTRICT, PIN-676 101

4. THE STATE OF KERALA
     REPRESENTED BY ITS SECRETARY,
     DEPARTMENT OF REVENUE, SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.



  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to permit the petitioner to correct the address of the third respondent as "The
Revenue Divisional Officer, Revenue Divisional Office, Perinthalmanna, Malappuram District,
679 322" in the place of "The Revenue Divisional Officer, Revenue Divisional office, Mini
 IA/1/2021 IN WP(C) 7365/2021                  2/2

Civil Station, Tirur, Malappuram District, Pin:676 101".




  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this Court's judgment dated 23.03.2021 and upon hearing the arguments

            For information purpose only
of M/S.K.M.SATHYANATHA MENON & KAVERY S THAMPI, Advocates for the
petitioner in I.A./WP(C) and of GOVERNMENT PLEADER for Respondents in
I.A./WP(C), the court passed the following:
                                         ORDER

Allowed.

09-04-2021 Sd/-

SATHISH NINAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

 
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