Roy Varghese vs State Of Kerala
2021 Latest Caselaw 14763 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943

                           WP(C) NO. 23518 OF 2016

PETITIONER:

              ROY VARGHESE
              PAROLLIKKAL HOUSE, VAZHOOR VILLAGE, KOTTAYAM.
              BY ADV SRI.A.K.HARIDAS


RESPONDENT/S:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
              LOCAL SELF GOVERNMENT,THIRUVANANTHAPURAM-695 001.
     2        THE DIRECTOR OF PANCHAYATHS
              PUBLIC OFFICE BUILDING, MUSEUM P.O.,
              THIRUVANANTHAPURAM-695 033
     3        THE VAZHOOR GRAMA PANCHAYATH
              GRAMA PANCHAYATH OFFICE, VAZHOOR P.O., KOTTAYAM,PIN-686 504,
              REPRESENTED BY ITS SECRETARY.
     4        THE VILLAGE OFFICER
              VAZHOOR VILLAGE OFFICER, VAZHOOR P.O., KOTTAYAM, PIN-686 504
              BY ADV SRI.LIJI.J.VADAKEDOM


              R1,2 AND 4- SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 23518/2016                     :2:




                Dated this the 14th day of July, 2021.

                             JUDGMENT

The petitioner has filed this writ petition seeking a direction to

the 3rd respondent to demolish all constructions encroaching into the

Puthenpurappady-Chettiyathara road reducing the width from resurvey

measurement.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that the

petitioner is not pressing the writ petition.

Accordingly, this writ petition is dismissed as not pressed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv