Jolly M. George vs The District Collector
2021 Latest Caselaw 14174 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                       WP(C) NO. 30629 OF 2019
PETITIONER:

            JOLLY M. GEORGE
            AGED 48 YEARS
            S/O. GEORGE,MADAPARAMBIL HOUSE, SOUTH
            MAZHUVANNOOR, MAZHUVANNOOR, PIN CODE-686 669,
            KUNNATHUNADU TALUK, ERNAKULAM DISTRICT

           BY ADVS.
           P.SHRIHARI
           SRI.C.M.SUNILKUMAR



RESPONDENTS:

    1          THE DISTRICT COLLECTOR
               CIVIL STATION, ERNAKULAM-THEKKADY ROAD,
               KAKKANAD, PIN CODE-682 030,ERNAKULAM DISTRICT

    2          TH DEPUTY TAHSILDAR (RR)
               KUNNATHUNADU TALUK

    3          UNION BANK OF INDIA,
               NODAL REGIONAL OFFICE, ERNAKULAM, 2ND FLOOR,
               M.G.ROAD,ERNAKULAM-682 035

               BY GP PRINCY XAVIER

               BY A.S.P KURUP, SC


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   07.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 30629 OF 2019
                                      2




                      W.P.(C) No.30629 of 2019
                -----------------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

writ petition is not pressed. In the light of the submission made by

the learned counsel for the petitioner, this writ petition is dismissed

as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Ds 07.07.2021