Bhama Maniyamma vs State Of Kerala
2021 Latest Caselaw 456 Ker

W.P(C).No.25976/2018-V            1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                         WP(C).No.25976 OF 2018(V)


PETITIONER:

               BHAMA MANIYAMMA
               AGED 72 YEARS, W/O.RADHAKRISHNAN,PADMALAYATHIL
               HOUSE, KANJIRAVELI KARA, NERIYAMANGALAM,
               ERNAKULAM DISTRICT, PIN-686 693.

               BY ADV. SRI.PEEYUS A.KOTTAM

RESPONDENTS:

       1       STATE OF KERALA
               REPRESENTED BY ITS PRINCIPAL SECRETARY,SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

       2       THE SECRETARY
               FOREST DEPARTMENT, THIRUVANANTHAPURAM-695 023.

       3       THE RANGE FOREST OFFICER,
               NERIAMANGALAM, ERNAKULAM, PIN-686 693.

       4       THE SUB COLLECTOR, DEVIKULAM,
               IDUKKI DISTRICT, PIN-685 613.


               SPL.GP (FOREST)SRI.SANDESH RAJA.K

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.25976/2018-V                   2




                                      P.V.ASHA, J.
                   -----------------------------------------------------
                             W.P(c) No.25976 of 2018-V
                    ----------------------------------------------------
                       Dated this the 6th day of January, 2021

                                  JUDGMENT

The learned counsel for the petitioner has filed a memo datd 02.11.2020 to

the effect that as the petitioner is not interested to proceed further, the Writ Petition

is not pressed.

Accordingly, the Writ Petition is dismissed as not pressed.

                                                 Sd/-     (P.V.ASHA, JUDGE)

rtr/