A.Subair vs The Tahsildar, Kottarakkara
2021 Latest Caselaw 13175 Ker

WP(C) NO. 20246 OF 2019         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                    WP(C) NO. 20246 OF 2019
PETITIONER (PARTY IN PERSON):

          A.SUBAIR
          KACHERI VEEDU, T.C.NO.39/1376, CHALA P.O.,
          THIRUVANANTHAPURAM, PIN CODE-695 036.

          BY ADV A.SUBAIR(Party-In-Person)



RESPONDENTS:

    1     THE TAHSILDAR, KOTTARAKKARA.

    2     THE VILLAGE OFFICER, CHITHARA VILLAGE OFFICE,
          CHITHARA, KOLLAM, PIN-691 559.




          SMT. VIDHYA A.C, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20246 OF 2019             2

                                JUDGMENT

The petitioner who appears in person has filed a memo seeking to

withdraw the writ petition contending that he has secured his relief which is

sought for in this writ petition in unnumbered W.A.No.---/2021 (Filing

No.45510/2020). In view of the above, this writ petition is dismissed as

withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru