Kalavathy vs The State Of Kerala
2021 Latest Caselaw 17429 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                       WP(C) NO. 15527 OF 2021


PETITIONER:

               KALAVATHY
               AGED 46 YEARS
               W/O. DASAN, PACHUPILLAPALIYAKKUDI KARA,
               ANYARTHOLU P.O., VANDANMEDU VILLAGE,
               UDUMBANCHOLA THALUK, IDUKKI.

               BY ADV K.S.ARUNDAS

RESPONDENTS:

    1          THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
               REVENUE DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695001.

    2          THE DISTRICT COLLECTOR,
               OFFICE OF THE DISTRICT COLLECTOR IDUKKI,
               KUYILIMALA, PAINAVU, IDUKKI, PIN-685 603.

    3          THE REVENUE DIVISIONAL OFFICER,
               OFFICE OF REVENUE DIVISIONAL OFFICER, DEVIKULAM,
               IDUKKI, PIN-685 613.

    4          JAYAPANDYAN
               AGED 50, S/O. CHOLAYYAPPAN, MURUKANDAM ESTATE,
               GANAPATHYPALAM, PAMBADUMPARA VILLAGE,
               PULIYANMALA P.O., IDUKKI DISTRICT, 685 515.


               BY ADV. SMT.AMMINIKUTTY.K, GP


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   25.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC No.15527 of 2021 (M)
                                2




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with liberty to

approach this Court again appropriately.

This request is granted; consequently, this writ

petition is dismissed as having been withdrawn, reserving

liberty to the petitioner to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

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