Joy vs State Of Kerala
2021 Latest Caselaw 6787 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                       WP(C).No.16285 OF 2013(I)

PETITIONER :

                JOY,
                S/O THOMAS, VAZHAPPILLY VEETIL,
                CHETTUPUZHA DESOM, PULLAZHI VILLAGE,
                THRISSUR DISTRICT.

                BY ADV. SRI.R.SATISH KUMAR

RESPONDENTS :

      1         STATE OF KERALA,
                REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
                GOVERNMENTY SECRETARIAT, THIRUVANANTHAPURAM 695001.

      2         THE DISTRICT COLLECTOR,
                IDUKKI DISTRICT-685584.

      3         THE SPECIAL TAHSILDAR (LA),
                DEVIKULAM, IDUKKI DISTRICT-685613.

      4         THE REVENUE DIVISIONAL OFFICER (RDO),
                DEVIKULAM, IDUKKI DISTRICT-685613.

      5         THE ADDITIONAL TAHSILDAR,
                DEVIKULAM, IDUKKI DISTRICT 685613.

      6         THE VILLAGE OFFICER
                ANAVIRATTY VILLAGE, IDUKKI DISTRICT 685561.

      7         THE COMMISSIONER OF LAND REVENUE,
                THIRUVANANTHAPURAM 695001.

                SMT. SHEEJA C.S., SENIOR GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16285 OF 2013                 2




                                   JUDGMENT

In view of the memo filed by the learned counsel appearing for the

petitioner, this writ petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV