C.D.Joseph vs The Divisional Forest Officer
2021 Latest Caselaw 10469 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE N.NAGARESH

      FRIDAY, THE 26TH DAY OF MARCH 2021/5TH CHAITHRA, 1943

                RP.No.496 OF 2009 IN WP(C) 12494/2006

              AGAINST THE JUDGMENT DATED 24-09-2008 IN

              WP(C) 12494/2006 OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

              C.D.JOSEPH, M/S. MATHA WOOD INDUSTRIES,
              MURINGOOR,, MUKUNDAPURAM TALUK,
              THRISSUR DISTRICT.

              BY ADV. SRI.T.M.SREEDHARAN (SR.)

RESPONDENTS/RESPONDENTS:

      1       THE DIVISIONAL FOREST OFFICER,
              VAZHACHAL FOREST DIVISION,
              CHALAKUDY.

      2       THE PRINCIPAL SECRETARY TO GOVERNMENT,
              FOREST AND WILD LIFE (D) DEPARTMENT,
              SECRETARIAT,, THIRUVANANTHAPURAM.

      3       STATE OF KERALA REPRESENTED BY
              CHIEF SECRETARY, SECRETARIAT,
              THIRUVANANTHAPURAM.

          SR. GOVERNMENT PLEADER SMT. DEEPA NARAYANAN

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 26.03.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP No.496/2009 IN WP(C)No.12494/2006

                                   2




                               ORDER

Dated this the 26th day of March, 2021

The learned counsel for the petitioner submits that the

review petitioner does not intend to prosecute this petition.

The Review Petition is dismissed as not pressed.

Sd/-

N. NAGARESH JUDGE ncd/26.03.2021