Deoscent Developers Pvt. Ltd vs The Tahsildar (Land Records)
2021 Latest Caselaw 15112 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                        WP(C) NO. 11731 OF 2021
PETITIONER/S:

            DEOSCENT DEVELOPERS PVT. LTD.,
            T.C.NO.XII/612, VELIYANNUR ROAD, VELIYANNUR P.O.,
            THRISSUR-680021, REPRESENTED BY ITS DIRECTOR, ARUN
            MAJEED, S/O. DR. P.H.ABDUL MAJEED, AGED 39 YEARS.

            BY ADV BINOY VASUDEVAN



RESPONDENT/S:

     1      THE TAHSILDAR (LAND RECORDS)
            THRISSUR TALUK, TALUK OFFICE, PALACE ROAD, THRISSUR-
            680020.

     2      THE VILLAGE OFFICER
            PERINGAVU VILLAGE, PERINGAVU P.O., THRISSUR DISTRICT-
            680008.

            GP: SRI.PAUL ABRAHAM VAKKANAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11731 OF 2021          2




                              JUDGMENT

Dated this the 16th day of July, 2021

The learned counsel for the petitioner submits that some

mistakes in the facts have crept in the writ petition and

seeks permission to withdraw the Writ Petition.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE sd