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Mariyamma vs District Collector,Palakkad
2021 Latest Caselaw 15876 Ker

Citation : 2021 Latest Caselaw 15876 Ker
Judgement Date : 30 July, 2021

Kerala High Court
Mariyamma vs District Collector,Palakkad on 30 July, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                     WP(C) NO. 21741 OF 2011
PETITIONER:

            MARIYAMMA, W/O. LATE THOMAS,
            AGED 88 YEARS,
            MUKKATTUKUNNEL HOUSE,
            AANAKKALLU P. O.,
            MALAMPUZHA VILLAGE,
            PALAKKAD DISTRICT.

            BY ADVS.
            SRI. T.V. GEORGE
            SRI. JIMMY GEORGE


RESPONDENTS:

    1       DISTRICT COLLECTOR,
            CIVIL LINES,
            PALAKKAD - 678 651.
    2       TAHSILDAR
            TALUK OFFICE,
            PALAKKAD - 678 651.
    3       VILLAGE OFFICER
            VILLAGE OFFICE,
            MALAMPUZHA - I,
            PALAKKAD - 678 651.

            SMT. SHEEJA C.S, G.P
     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   30.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.21741 OF 2011

                                  2




                         P.V. KUNHIKRISHNAN, J
                    --------------------------------------
                       W.P (C). No.21741 of 2011
                ----------------------------------------------
                  Dated this the 30th day of July, 2021


                             JUDGMENT

The learned counsel for the petitioner submitted that

he wants to withdraw this writ petition with liberty to file it

again if there is any fresh cause of action.

Therefore, this writ petition is dismissed as withdrawn

with liberty to file it again if there is any fresh cause of

action.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

SPR

 
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