Soman vs The Revenue Divisional Officer
2021 Latest Caselaw 15423 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                         WP(C) NO. 14556 OF 2021
PETITIONER/S:

     1       SOMAN,S/O.MANUAL, BINI BHAVAN, PARAKKONAM, KOTTOOR P.O.,
             TRIVANDRUM

     2       SAJU V., A.A.NIVAS, MAVARAVETTA, KAPPIKKAD, POOVACHAL
             P.O., TRIVANDRUM

             BY ADV ANIL KUMAR M.SIVARAMAN



RESPONDENT/S:

     1       THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
             OFFICE, NEDUMANGAD, THIRUVANANTHAPURAM - 695541


     2       THE TAHSILDAR, TALUK OFFICE, KATTAKKADA,
             THIRUVANANTHAPURAM - 695572

     3       THE VILLAGE OFFICER, MANNOORKKARA VILLAGE, KUTTICHAL
             P.O., THIRUVANANTHAPURAM - 695574

     4       THE SECRETARY, KUTTICHAL GRAMA PANCHAYATH, KUTTICHAL
             P.O., THIRUVANANTHAPURAM - 695574

     5       P.S. JAYASREE, MEKKAMKARA PUTHEN VEEDU, KOTTOOR P.O.,
             TRIVANDRUM - 695574

             GP: SRI.RAVIKRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14556 OF 2021          2

                              JUDGMENT

Dated this the 22nd day of July, 2021

The learned counsel for the petitioners seeks permission

to withdraw the Writ Petition without prejudice to their

rights to move a Public Interest Litigation.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE sd