Binoy Augustine vs The District Collector
2021 Latest Caselaw 12079 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                 WP(C).No.8009 OF 2021(A)


PETITIONER/S:

           BINOY AUGUSTINE
           AGED 50 YEARS
           PALLIVATHUKKAL HOUSE,
           VENMANI.P.O,
           IDUKKI DISTRICT, PIN-685606

           BY ADV. SRI.GEORGEKUTTY MATHEW

RESPONDENT/S:

     1     THE DISTRICT COLLECTOR
           COLLECTORATE,
           KAKKANAD, PIN-682030.

     2     THE TAHSILDAR, THALUK OFFICE,
           KOTHAMANGALAM,
           ERNAKULAM DISTRICT-686691.

     3     THE VILLAGE OFFICER,
           KEERAMPARA VILLAGE,
           ERNAKULAM DISTRICT, PI N-686681.


OTHER PRESENT:

           PP C.K.PRASAD

     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 16.04.2021, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8009/2021

                           ..2..




                         JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition.

Permission is granted and accordingly, the writ

petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE Bka/16.04.2021 WP(C) No.8009/2021

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APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED DATED 31.05.2018.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.11.2018 .