Sukumari Amma vs State Of Kerala
2021 Latest Caselaw 1382 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      LA.App..No.213 OF 2020

   AGAINST THE ORDER/JUDGMENT IN LAR 146/2000 OF ADDITIONAL SUB
                           COURT,KOLLAM


APPELLANT/CLAIMANT:

             SUKUMARI AMMA
             AGED 68 YEARS
             D/O.GOURI AMMA, KEEKKOLIL VEEDU, KUREEPUZHA CHERRY,
             THRIKKADAVOOR VILLAGE, KOLLAM 691 601

             BY ADVS.
             SRI.PRATHEESH.P
             SMT.ANJANA KANNATH

RESPONDENT/STATE:

             STATE OF KERALA
             REP. BY THE DISTRICT COLLECTOR, KOLLAM -690013

             BY GOVERNMENT PLEADER:SRI.C.K.PRASAD

     THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
LA.App..No.213 OF 2020




                          JUDGMENT

Recording the submission of the learned counsel for

the petitioner, the Land Acquisition Appeal is dismissed

as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr