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Dr. Shameem Majeedh vs The District Collector
2021 Latest Caselaw 12846 Ker

Citation : 2021 Latest Caselaw 12846 Ker
Judgement Date : 10 June, 2021

Kerala High Court
Dr. Shameem Majeedh vs The District Collector on 10 June, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
     THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
                       WP(C) NO. 10550 OF 2021
PETITIONER:

          DR. SHAMEEM MAJEEDH, AGED 50 YEARS
          W/O MUHAMMAD MANSOOR, T.C.86/788-1, KALPPAKASSERY,
          CHAKKA JUNCTION, PETTAH, THIRUVANANTHAPURAM.

          BY ADV N.KRISHNA RAJA MAULI



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          2ND FLOOR CIVIL STATION BUILDING,
          CIVIL STATION ROAD,
          THIRUVANANTHAPURAM-695043.

    2     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE,
          CIVIL STATION, KUDAPPANAKKUNNU,
          THIRUVANANTHAPURAM-695043.

    3     THE TAHSILDAR
          THIRUVANANTHAPURAM TALUK OFFICE,
          NEAR EXCISE OFFICE, FORT,
          EAST FORT, PAZHAVANGADI, THIRUVANANTHAPURAM-695023.

    4     THE VILLAGE OFFICER
          PETTAH VILLAGE OFFICE, PETTAH, THIRUVANANTHAPURAM-
          695024.

    5     THE LOCAL LEVEL MONITORING COMMITTEE,
          REPRESENTED BY AGRICULTURAL OFFICER, KRISHI BHAVAN,
          THIRUVANANTHAPURAM CORPORATION,
          SAPHALYAM COMPLEX,
          UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
          THIRUAVANANTHAPURAM-695034.

          GP-- SRI. PAUL ABRAHAM VAKKANAL.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10550 OF 2021
                                  2


                             C.S.DIAS,J
                   ------------------------
                      WP(C).No.10550 of 2021
                   ------------------------
                 Dated this the 10th day of June, 2021

                             JUDGMENT

The learned counsel appearing for the petitioner seeks

permission to withdraw the writ petition. Leave is granted. The writ

petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

dlk 10.06.2021

 
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