Ramachandran Nair vs State Of Kerala
2021 Latest Caselaw 3841 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                     WP(C).No.1809 OF 2021(A)


PETITIONER:

               RAMACHANDRAN NAIR
               AGED 67 YEARS
               S/O GOPALA PANICKER,RESIDING AT
               IDACHERRYPADINATTATHIL VEEDU,KARTHIKAPALLY
               TALUK,KEERIKATTU VILLAGE,PATHIYOOR
               PANCHAYATH,ALAPUZHA DISTRICT.

               BY ADV. SRI.S.SREEKUMAR (KOLLAM)

RESPONDENTS:

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

      2        THE REVENUE DIVISIONAL OFFICER,
               COLLECTORATE,KOLLAM-691013.

      3        THE TAHASILDAR,
               TALUK OFFICE,KOLLAM-691001.

      4        THE CONVENER,
               LOCAL LEVEL MONITORING COMMITTEE/AGRICULTURE
               OFFICER,
               KRISHIBHAVAN,PUNTHALATHAZHAM,
               KOLLAM-691577.

      5        THE VILLAGE OFFICER,
               VADAKKEVILA VILLAGE,KOLLAM-691020.

     BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    :2:
W.P(C).No.1809 of 2021




                             JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted, and the writ petition is

dismissed as withdrawn.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/02.02.2021