Lalith Kumar P.S vs Special Deputy Tahsildar (Rr)
2021 Latest Caselaw 12903 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 11TH DAY OF JUNE 2021 / 21ST JYAISHTA, 1943
                         WP(C) NO. 6355 OF 2021
PETITIONER:

            LALITH KUMAR P.S.
            AGED 49 YEARS
            S/O. SADASIVAN NAIR, PUTHENPURAYIL HOUSE, THALAYAR,
            KUTTOOR P.O., THIRUVALLA - 689106.

            BY ADV M.R.SASITH



RESPONDENTS:

    1       SPECIAL DEPUTY TAHSILDAR (RR),
            THE KERALA STATE FINANCIAL ENTERPRISES LIMITED, KSFE
            BUILDING, CHINNAKADA, KOLLAM-691574.

    2       THE BRANCH MANAGER,
            THE KERALA STATE FINANCIAL ENTERPRISES LIMITED, BSNL
            ARCADE, NEAR HEAD POST OFFICE, THIRUVALLA-689101.

            BY ADV SRI.K.A.SALIL NARAYANAN



OTHER PRESENT:

            SMT. DEEPA NARAYANAN GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
11.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.6355/2021                       2



                               JUDGMENT

The learned counsel for the petitioner submits that the writ petition

may be dismissed as withdrawn.

The writ petition is accordingly dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 6355/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF SALE NOTICE ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.