Mohammed Mansoor vs The District Collector
2021 Latest Caselaw 12851 Ker

               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. 10561 OF 2021
PETITIONER:

          MOHAMMED MANSOOR
          AGED 55 YEARS
          S/O.ABDUL JABBAR, ARAMPULIKKAL HOUSE, KANGAZHA P.O.,
          THIRUVANANTHAPURAM - 686 541.

          BY ADV N.KRISHNA RAJA MAULI



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          CIVIL STATION, THIRUVANANTHAPURAM - 695 004.

    2     THE REVENUE DIVISIONAL OFFICER
          THIRUVANANTHAPURAM, THIRUVANANTHAPURAM - 695 004.

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

    4     THE VILLAGE OFFICER
          PETTA VILLAGE OFFICE, THIRUVANANTHAPURAM - 695 024.

    5     LOCAL LEVEL MONITORING COMMITTEE
          THIRUVANANTHAPURAM CORPORATION, REPRESENTED BY ITS
          CONVENER, (AGRICULTURAL OFFICER, KRISHI BHAVAN,
          THIRUVANANTHAPURAM), THIRUVANANTHAPURAM- 695 034.




          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. 10561 OF 2021
                                  2


                             C.S.DIAS,J
                   ------------------------
                      WP(C).No.10561 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writ petition is dismissed as withdrawn.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