Emmanual Thomas vs The Local Level Monitoring ...
2021 Latest Caselaw 7151 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                  WP(C).No.25002 OF 2020(A)


PETITIONER:

              EMMANUAL THOMAS, AGED 56 YEARS
              S/O.THOMAS, KAPPIL HOUSE, KARIBA P.O.,
              PALAKKAD DISTRICT-678 597

              BY ADVS.
              SRI.JACOB SEBASTIAN
              SRI.K.V.WINSTON
              SMT.ANU JACOB

RESPONDENTS:

     1        THE LOCAL LEVEL MONITORING COMMITTEE FOR THE
              PALAKKAD MUNICIPALITY
              CONSTITUTED UNDER THE CONSERVATION OF PADDY
              LAND AND WETLAND ACT, 2008, REP. BY ITS
              CONVENER, THE AGRICULTURAL OFFICER, PALAKKAD
              MUNICIPALITY, PIN-678 001

     2        THE REVENUE DIVISIONAL OFFICER
              PALAKKAD, PIN-678 001

     3        THE TAHSILDAR
              TALUK OFFICE, CIVIL STATION, PALAKKAD -678
              001

     4        THE VILLAGE OFFICER
              PALAKKAD -3 VILLAGE, PALAKKAD -3 VILLAGE
              OFFICE, PALAKKAD -678 001

              SMT. G. RANJITHA GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.25002 of 2020

                                     ..2..




                Writ Petition (C) No.25002 of 2020
                -----------------------------------------------

                             JUDGMENT

The learned counsel for the petitioner submits that

the writ petition is not pressed. In the light of the submission

made by the learned counsel for the petitioner, this writ

petition is dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 01.03.2021