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P.S.Nizar vs The District Collector
2021 Latest Caselaw 12852 Ker

Citation : 2021 Latest Caselaw 12852 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. 10560 OF 2021
PETITIONER:

          P.S.NIZAR
          AGED 72 YEARS
          S/O.SHAHUL HAMEED, SALIN 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. 10560 OF 2021
                                  2


                             C.S.DIAS,J
                   ------------------------
                      WP(C).No.10560 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petition is dismissed as withdrawn.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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