K.A.Abdulkhader vs State Of Kerala Represented By
2021 Latest Caselaw 4219 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

     THURSDAY, THE 04TH DAY OF FEBRUARY 2021/ 15TH MAGHA,1942

                       WP(C).No.2329 OF 2015(M)


PETITIONER:

               K.A.ABDULKHADER, KAROTH KUZHY HOUSE,
               HP 25, K.K.P NAGAR, U.C COLLEGE P.O.,
               ALUVA 683 102.

               BY ADVS.
               SRI.T.KRISHNANUNNI (SR.)
               SRI.K.N.CHANDRABABU

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY
               THE PRINCIPAL SECRETARY,
               REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 685 001.

      2        DISTRICT COLLECTOR,
               COLLECTORATE, KAKKANAD,
               ERNAKULAM 682 011.

      3        THE SPECIAL TAHSILDAR
               REVENUE RECOVERY, ALUVA 682 030.

      4        KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION
               KESTON ROAD, KOWDIAR, THIRUVANANTHAPURAM
               REPRESENTED BY ITS MANAGING DIRECTOR, 690 001.

      5        COMMISSIONER, LAND REVENUE,
               GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM 695 001.

               R1-R3, R5 BY GOVERNMENT PLEADER SMT.K.M.RASHMI
               R4 BY SRI.P.U.SHAILAJAN, SC, KSIDC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.2329/2015

                                       2




                               JUDGMENT

Dated this the 4th day of February, 2021

The counsel for the petitioner has filed a memo stating

that the writ petition has become infructuous and the writ

petitioner may be permitted to be withdrawn.

Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/04.02.2021