M.Kunhammed Koya vs District Collector, Kozhikode
2021 Latest Caselaw 14744 Ker

WP(C) NO. 21209 OF 2012                  1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                            WP(C) NO. 21209 OF 2012
PETITIONER/S:

               M.KUNHAMMED KOYA
               AGED 53 YEARS
               15/1264, A-SEYIN, KUNDUNGAL, P.O.KALLAI,KOZHIKODE -
               673003.

               BY ADV SRI.JACOB ABRAHAM



RESPONDENT/S:

      1       DISTRICT COLLECTOR, KOZHIKODE
              673020

      2       REVENUE DIVISIONAL OFFICER KOZHIKODE - 673020

      3       THE DEPUTY CHIEF ENGINEER CONSTRUCTION /SOUTHERN
              RAILWAY
              KANNUR.

      4       GENERAL MANAGER SOUTHERN RAILWAY EGMORE CHENNAI - 8.

               BY ADVS.
               GOVERNMENT PLEADER
               SMT.ASHA CHERIAN, SC, RAILWAYS



OTHER PRESENT:

              SMT.SHEEJA.C.S., GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    14.07.2021,         THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 21209 OF 2012              2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No.21209 of 2012
                     --------------------------------------
                 Dated this the 14th day of July, 2021


                                JUDGMENT

The learned counsel for the petitioner submitted that he

is not pressing the writ petition.

Therefore, the writ petition is dismissed as not pressed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS