Ashraf C.H vs The District Collector
2021 Latest Caselaw 13849 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     FRIDAY, THE 2ND DAY OF JULY 2021/11TH ASHADHA, 1943
                      WP(C) NO. 6096 OF 2021


PETITIONERS:

    1    ASHRAF C.H., AGED 21 YEARS,
         S/O.ASSAINAR, CHATHOTH HOUSE,
         PAYYOLI ANGADI P.O., PERAMBRA VIA,
         KOZHIKODE-673 105.

    2    FARSANA, AGED 25 YEARS,
         D/O.ASSAINAR, CHATHOTH HOUSE,
         PAYYOLI ANGADI P.O., PERAMBRA VIA,
         KOZHIKODE-673 105.

         BY ADV V.A.VINOD


RESPONDENTS:

    1    THE DISTRICT COLLECTOR,
         CIVIL STATION, ERANHIPPALAM,
         KOZHIKODE-673 020.

    2    THE REVENUE DIVISIONAL OFFICER,
         VATAKARA, KOZHIKODE-672 101.

    3    THE VILLAGE OFFICER,
         THURAYUR VILLAGE OFFICE,
         THURAYUR, PAYYOLI ANGADI P.O.,
         KOYILANDY, KOZHIKODE-673 525.

    4    LOCAL LEVEL MONITORING COMMITTEE,
         THURAYUR GRAMA PANCHAYATH,
         REPRESENTED BY ITS CONVENER,
         THE AGRICULTURE OFFICER,
         KRISHI BHAVAN, THURAYUR,
         PAYYOLI ANGADI P.O., KOYILANDY,
         KOZHIKODE-673 523.
 WP(C) No.6096/2021

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    5      THURAYUR GRAMA PANCHAYATH,
           REPRESENTED BY ITS SECRETARY,
           THURAYUR, PAYYOLI ANGADI P.O.,
           KOYILANDY, KOZHIKODE-673 523.
    6      THE SECRETARY,
           THURAYUR GRAMA PANCHAYATH,
           THURAYUR, PAYYOLI ANGADI P.O.,
           KOYILANDY, KOZHIKODE-673 523.

           R1-R4 BY GOVERNMENT PLEADER SMT.G.RANJITA
           R5-R6 BY ADV SRI.K.S.ARUN KUMAR

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.6096/2021

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                            JUDGMENT

Dated this the 2nd day of July, 2021

The learned counsel for the petitioner has filed a

memo stating that while the matter was pending

consideration, the petitioner has received a communication

from Panchayat and the petitioner wants to challenge the

same. In such circumstances, the petitioner seeks to

withdraw this writ petition with liberty to agitate the matter

again challenging the new communication issued by the

Panchayat. Granting such liberty, this writ petition is

dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/02.07.2021