Satheesh.P vs The District Collector
2021 Latest Caselaw 14368 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                        WP(C) NO. 12871 OF 2021
PETITIONER/S:

             SATHEESH.P
             S/O LATE SWANITHAN NAIR, PANANGATT HOUSE, MOZHIPULAM,
             THIRUNELLAYI POST, PALAKKAD-678004.

             BY ADVS.
             SAJAN VARGHEESE K.
             LIJU. M.P
             JOPHY POTHEN KANDANKARY



RESPONDENT/S:

     1       THE DISTRICT COLLECTOR
             PALAKKAD-01.

     2       THE REVENUE DIVISIONAL OFFICER
             PALAKKAD-01.

     3       THE DISTRICT LEVEL AUTHORISED COMMITTEE
             (CONSTITUTED UNDER THE KERALA CONSERVATION OF PADDY LAND
             AND WET LAND ACT, 2008), REPRESENTED BY THE REVENUE
             DIVISIONAL OFFICER, PALAKKAD-01.

     4       THE LOCAL LEVEL MONITORING COMMITTEE
             REPRESENTED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
             PIRAYIRI PANCHAYAT, PIRAYIRI POST, PALAKKAD DISTRICT-
             678019.

             GP: SRI.PAUL ABRAHAM VAKKANAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12871 OF 2021       2




                            JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw the Writ Petition without prejudice to the

rights of the petitioner.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE sd