Ramachandran Nair vs State Of Kerala
2021 Latest Caselaw 3845 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

             RP.No.97 OF 2021 IN WP(C). 1809/2021

     AGAINST THE ORDER/JUDGMENT DATED 22.01.2021 IN WP(C)
             1809/2021(A) OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

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

            BY ADV. SRI.S.SREEKUMAR (KOLLAM)

RESPONDENTS/RESPONDENTS:

      1     STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
            OF REVENUE, GOVERNMENT OF KERALA,
            THIRUVANANTHAPURAM, PIN-695 001.

      2     THE REVENUE DIVISONAL OFFICER
            COLLECTORATE, KOLLAM-691 013.

      3     THE TAHASILDAR
            TALUK OFFICE, KOLLAM-691 001.

      4     THE CONVENER
            LOCAL LEVEL MONITORING COMMITTEE/AGRICULTURAL
            OFFICER, KRISHIBHAVAN, PUNTHALATHAZHAM, KOLLAM-691
            577.

      5     THE VILLAGE OFFICER
            VADAKKEVILA VILLAGE, KOLLAM-691 020.


            BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION        ON
02.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.97 of 2021
in                                 :2:
W.P(C).No.1809 of 2021




                                ORDER

Taking note of the avrments in the Review Petition, I recall the

judgment dated 22.01.2021 in W.P(C).No.1809 of 2021 and permit the

petitioner to withdraw the Writ petition. Review Petition is allowed to

the above extent.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/02.02.2021