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James vs The State Of Kerala
2021 Latest Caselaw 15602 Ker

Citation : 2021 Latest Caselaw 15602 Ker
Judgement Date : 23 July, 2021

Kerala High Court
James vs The State Of Kerala on 23 July, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                  WP(C) NO. 14613 OF 2021
PETITIONER:

         JAMES, AGED 68 YEARS
         S/O. KUNJUVAREED, THANDIAKKAL HOUSE, VALLAKKUNNU
         DESOM, KALLETTUMKARA VILLAGE, CHALAKUDY TALUK,
         THRISSUR DISTRICT, PIN-680 683

         BY ADV N.L.BITTO


RESPONDENTS:

    1    THE STATE OF KERALA
         REP. BY THE SECRETARY TO THE GOVERNMENT, REVENUE
         DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001

    2    DISTRICT COLLECTOR,
         COLLECTORATE, CIVIL STATION , AYYANTHOLE P.O,
         THRISSUR DISTRICT, 680 001.

    3    REVENUE DIVISIONAL OFFICER,
         IRINJALAKUDA, CIVIL STATION, IRINJALAKUDA
         THRISSUR DISTRICT, PIN-680 121.

    4    ALOOR GRAMA PANCHAYATH ,
         REP. BY SECRETARY, KALLETTUMKARA P.O, CHALAKUDY
         TALUK , THRISSUR DISTRICT, PIN-680 683.
 W.P.(C) No.14613 of 2021
                                    2


    5          JIJU,
               AGED 48 YEARS
               S/O. VARGHESE, KOMBARAKKARAN HOUSE, VALLAKKUNNU
               DESOM, KALLETTUMKARA VILLAGE, CHALAKUDY TALUK,
               THRISSUR DISTRICT, PIN-680 683.

               BY ADV SHRI.PHILIP T.VARGHESE, SC, ALOOR GRAMA
               PANCHAYAT




        THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   23.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.14613 of 2021
                                      3




                      W.P.(C) No.14613 of 2021
                -----------------------------------------------


                             JUDGMENT

The writ petition is dismissed as withdrawn without

prejudice to the right of the petitioner to file a fresh writ

petition on the same cause of action.

Sd/-

P.B.SURESH KUMAR, JUDGE Ds 23.07.2021

 
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