Pushpi Joseph vs State Of Kerala
2021 Latest Caselaw 4673 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.24280 OF 2020(H)


PETITIONER:

               PUSHPI JOSEPH,
               W/O. LATE JOSEPH THOMAS, VELUTHAMANNUMKAL HOUSE,
               VETTILAPPARA, VETTILAPPARA P.O. ATHIRAPPILLY VILLAGE,
               CHALAKKUDY TALUK, THRISSUR DISTRICT 680 721.

               BY ADVS.
               SRI.BABU JOSEPH PYNADATH
               SRI.P.P.BIJU

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
               GOVERNMENT SECRETARIAT, ANNEXE, THIRUVANANTHAPURAM
               695 001.

      2        DIVISIONAL FOREST OFFICER,
               OFFICE OF THE DIVISIONAL FOREST OFFICER,
               CHALAKKUDY DIVISION, CHALAKKUDY, THRISSUR DISTRICT
               680 307.

      3        THE FOEST RANGE OFFICER,
               FOREST OFFICE, PARIYARAM, CHALAKKUDY , THRISSUR
               DISTRICT .

      4        THE VILLAGE OFFICER
               ATHIRAPPILLY VILLAGE, VETTILAPPARA P.O. THRISSUR
               DISTRICT 680 721.

               R1-4 BY GOVERNMENT PLEADER


               SPL GP.SRI.SANDESH RAJA.K.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24280 OF 2020(H)

                               2




                            JUDGMENT

Dated this the 9th day of February 2021

The learned counsel for the petitioner seeks

permission to withdraw the writ petition.

Permission is granted.

Therefore, the writ petition is dismissed as

withdrawn with liberty to the petitioner to move

appropriate forum as and when warranted.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.24280 OF 2020(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PATTA ISSUED BY THE SPECIAL THASILDAR DATED 29.05.1976.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT ISSUED BY THE 4TH RESPONDENT DATED 13.05.2020.

EXHIBIT P3 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 4TH RESPONDENT DATED 12.06.2020.

EXHIBIT P4 TRUE COPY OF THE DECLARATION CERTIFICATE ISSUED BY 4TH RESPONDENT DATED 01.10.2020.

EXHIBIT P5 TRUE COPY OF THE LOCATION SKETCH ISSUED BY 4TH RESPONDENT DATED 16.06.2020.

EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE FOREST RANGE OFFICER, PARIYARAM TO THE PETITIONER DATED 05.10.2020.

EXHIBIT P7 TRUE COPY OF THE CIRCULAR ISSUED BY THE REVENUE DEPARTMENT OF KERALA, DATED 11.03.2020.

EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HONBLE COURT IN WP(C) 13678/2020 DATED 21.08.2020.

EXHIBIT P9 TRUE COPY OF THE ORDER NO. G.O. (P) NO. 261/2020/REV. DATED 24.10.2020 ISSUED BY THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE