Ambika K.A vs The Village Officer
2021 Latest Caselaw 12001 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                       WP(C).No.8819 OF 2021(B)


PETITIONER:

               AMBIKA K.A.
               AGED 54 YEARS
               D/O. AYYAPPAN, KODITHARA HOUSE,
               PALLIMATTOM, EROOR P.O, ERNAKULAM DISTRICT,
               PIN - 682 306

               BY ADVS.
               SRI.K.R.VINOD
               SMT.M.S.LETHA

RESPONDENTS:

      1        THE VILLAGE OFFICER
               NADAMA VILLAGE,
               VILLAGE OFFICE,
               NADAMA, TRIPUNITHURA P.O,
               PIN 682 301

      2        THE TAHSILDAR,
               KANAYANNUR TALUK,
               ERNAKULAM, PARK AVENUE ROAD,
               KOCHI - 682 011




               BY SMT REKHA C NAIR, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8819 OF 2021(B)

                                       2

                                   JUDGMENT

Dated this the 13th day of April 2021

The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file fresh writ petition.

The petitioner is permitted to withdraw the writ petition with

liberty to file fresh writ petition.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE

DK WP(C).No.8819 OF 2021(B)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE COPY OF THE COMMUNICATION ISSUED BY THE 1ST RESPONDENT DATED 24-02-2021 TO THE PETITIONER.

RESPONDENTS' EXHIBITS: NIL