Marakkar vs State Of Kerala
2021 Latest Caselaw 7432 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                      WP(C).No.12787 OF 2019(W)


PETITIONERS:

      1        MARAKKAR,
               S/O.ALI, VADAPPILLY VEEDU, THAIKKATTUKARA P.O.,
               ALUVA - 683 106.

      2        SALIM,
               S/O.MOHAMMED, VADAPPILLY VEEDU, THAIKKATTUKARA P.O.,
               ALUVA - 683 106.

      3        PAREETH PILLA,
               S/O.MEETHEEN, VADAPPILLY VEEDU, THAIKKATTUKARA P.O.,
               ALUVA - 683 106.

               BY ADV. SRI.P.K.ABOOBACKER(EDAPPALLY)


RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               REVENUE (B) DEPARTMENT, THIRUVANANTHAPURAM.

      2        THE LAND TRIBUNAL,
               DEPUTY COLLECTOR (L.R.), CIVIL STATION, KAKKANAD,
               ERNAKULAM, PIN - 682 030.

      3        THE THAHSILDAR,
               ALUVA TALUK, ALUVA, PIN - 682 011.

      4        THE VILLAGE OFFICER,
               KOCHI METRO RAIL PROJECT,
               CIVIL STATION, KAKKANAD, PIN - 682 030

      5        V.K.ABDUL NIYAS,
               S/O.KUNJU MOHAMMED, VADAPPILLY VEEDU,
               THAIKKATTUKARA P.O., ALUVA - 683 106.

      6        V.P.MOOSA,
               S/O.PAREETH, VADAPPILLY VEEDU,
               THAIKKATTUKARA P.O., ALUVA - 683 106.
 WP(C).No.12787 OF 2019(W)          2

      7      MYMOONATH,
             W/O.KUNJU MOHAMMED, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      8      ANWAR SADATH,
             S/O.KUNJU MOHAMMED, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      9      ANEESA BEEVI,
             D/O.KUNJU MOHAMMED, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      10     ABDUL AZEEZ,
             S/O.PAREETH, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      11     NIMITHA RIYAS,
             D/O.SHAMSUDHEEN, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      12     AISHA SHAMSUDHEEN,
             W/O.SHAMSUDHEEN, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      13     SUHAIL SHAMSUDHEEN,
             S/O.SHAMSUDHEEN, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

      14     NASIYA SHAMSUDHEEN,
             D/O.SHAMSUDHEEN, VADAPPILLY VEEDU,
             THAIKKATTUKARA P.O., ALUVA - 683 106.

             R5-14   BY   ADV.   SRI.MILLU DANDAPANI
             R5-14   BY   ADV.   SRI.PREMCHAND R.NAIR
             R5-14   BY   ADV.   SRI.S.VISHNU (V-736)
             R5-14   BY   ADV.   SMT.FATHIMA K.
             R5-14   BY   ADV.   SHRI.SIRAJ ABDUL SALAM

             SMT SHEEJA CS, SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12787 OF 2019(W)            3




                                 JUDGMENT

A memo has been filed seeking permission to withdraw the writ

petition. Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru