Damodaran vs The District Collector
2021 Latest Caselaw 648 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

 THURSDAY, THE 07TH DAY OF JANUARY 2021/17TH POUSHA, 1942

                        WP(C).No.5136 OF 2016(N)


PETITIONER:

              DAMODARAN,
              AGED 62 YEARS,
              S/O.KRISHNAN, ALINKEEL HOUSE, MANGAD,
              P.O.KALLIASSERY, KANNUR DT.

              BY ADVS.
              SRI.K.R.AVINASH (KUNNATH)
              SRI.ABDUL RAOOF PALLIPATH

RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              KANNUR-670002.

     2        THE DISTRICT SUPPLY OFFICER,
              KANNUR-670002.

     3        THE TALUK SUPPLY OFFICER,
              TALIPARAMBA TALUK, TALIPARAMBA,
              KANNUR-670141.

     4        THE INDIAN OIL CORPORATION LIMITED
              II FLOOR, P.M.K. TOWERS, CIVIL STATION P.O.,
              WAYANAD ROAD, KOZHIKODE-673020.

              R4   BY   ADV. SRI.M.GOPIKRISHNAN NAMBIAR
              R4   BY   ADV. SRI.K.JOHN MATHAI
              R4   BY   ADV. SRI.JOSON MANAVALAN
              R4   BY   ADV. SRI.KURYAN THOMAS
              R4   BY   ADV. SRI.PAULOSE C. ABRAHAM
              R4   BY   ADV. SRI.RAJA KANNAN
              R1   BY   GOVERNMENT PLEADER SMT. DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.5136/2016
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 7th day of January, 2021

Learned counsel for the petitioner submits that due

to subsequent events, the petitioner does not want to

prosecute the writ petition. Accordingly, the writ petition is

dismissed as not pressed.

Sd/-

N. NAGARESH, JUDGE

aks/07.01.2021