Jobeena Joy vs The Revenue Divisional Officer ...
2021 Latest Caselaw 1708 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.29068 OF 2020(G)

PETITIONER/S:

                JOBEENA JOY,AGED 32 YEARS
                D/O.JOY, MALIPURATH HOUSE, KORANCHIRA P.O.,
                KIZHAKKANCHERY VILLAGE, ALATHOOR TALUK, PALAKKAD
                DISTRICT - 678 684.

                BY ADV. SRI.K.MOHAMMED RAFEEQ

RESPONDENT/S:

      1         THE REVENUE DIVISIONAL OFFICER (R.D.O),
                PALAKKAD, PARAKKUNNAM, VIDYUT NAGAR
                PALAKKAD, KERALA - 678 001.

      2         THE DISTRICT COLLECTOR
                PALAKKAD DISTRICT, PIN - 678 513.

      3         THE LOCAL LEVEL MONITORING COMMITTEE
                KIZHAKKENCHERRY, REPRESENTED BY ITS CONVENER,
                AGRICULTURAL OFFICER, KRISHI BHAVAN, KIZHAKKENCHERRY,
                PALAKKAD DISTRICT, PIN - 678 684.

      4         THE DISTRICT LEVEL   AUTHORIZED COMMITTEE
                PALAKKAD DISTRICT,   REPRESENTED BY ITS CHAIRMAN,
                REVENUE DIVISIONAL   OFFICER (R.D.O.), PALAKKAD,
                PALAKKAD DISTRICT,   PIN - 678 001.

      5         THE STATE OF KERALA
                REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
                DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
                SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      6         THE VILLAGE OFFICER,KIZHAKKENCHERRY I VILLAGE,
                PALAKKAD DISTRICT, PIN - 678 684.

      7         KIZHAKKENCHERRY GRAMA PANCHAYATH
                PALAKKAD DISTRICT - 678 684 REPRESENTED BY ITS
                SECRETARY.

OTHER PRESENT:

                GP: SRI.A.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29068 OF 2020(G)                 2




                                    JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw the writ

petition without prejudice to the right of the petitioner to approach this Court on a

fresh course of action arising. Permission is granted and the writ petition is

dismissed as withdrawn without prejudice to the right of the petitioner reserved

above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd