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P.S.Nizar vs The District Collector
2021 Latest Caselaw 12850 Ker

Citation : 2021 Latest Caselaw 12850 Ker
Judgement Date : 10 June, 2021

Kerala High Court
P.S.Nizar 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. 10571 OF 2021
PETITIONER:

         P.S.NIZAR,
         AGED 72 YEARS
         S/O. SHAHUL HAMEED, SALIM MANZIL, PARUTHIPARAYIL,
         THIRUVANANTHAPURAM 695 015.

             BY ADV N.KRISHNA RAJA MAULI



RESPONDENTS:

    1    THE DISTRICT COLLECTOR,
         THIRUVANANTHAPURAM 695 004.

    2    THE REVENUE DIVISIONAL OFFICER,
         THIRUVANANTHAPURAM 695 043.

    3    THE TAHASILDAR,
         THIRUVANANTHAPURAM TALUK OFFICE,
         THIRUVANANTHAPURAM 695 004.

    4    THE VILLAGE OFFICER,
         THIRUVALLAM 695 027.

    5    THE AGRICULTURAL OFFICER,
         KRISHI BHAVAN, THIRUVALLOM 695 027.




             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. 10571 OF 2021
                                  2


                             C.S.DIAS,J
                   ------------------------
                      WP(C).No.10571 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The writ petition is dismissed as withdrawn.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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