Jaya Reny vs State Of Kerala
2021 Latest Caselaw 7589 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

   THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.4995 OF 2021(Y)


PETITIONER:

               JAYA RENY,
               AGED 46 YEARS, W/O. RENY JOHN,
               KAIPPANPLAKEL THEKKEL HOUSE, KOZHUVANAL P.O,
               PULIYANNOOR VILLAGE, MEENACHIL TALUK,
               KOTTAYAM DISTRICT.

               BY ADV. SRI.P.C.HARIDAS

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO
               THE DEPARTMENT OF LOCAL SELF GOVERNMENT
               INSTITUTIONS, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695001.

      2        THE TOWN PLANNER,
               THIRUVANANTHAPURAM - 695001.

      3        THE DISTRICT TOWN PLANNER,
               KOTTAYAM - 686001.

      4        THE DEPUTY DIRECTOR OF PANCHAYAT
               KOTTAYAM - 686001.

      5        THE KOZHUVANAL GRAMA PANCHAYAT,
               KOZHUVANAL P.O, KOTTAYAM DISTRICT - 676573,
               REPRESENTED BY ITS SECRETARY - 686573.

               R5 BY SHRI.SUNIL CYRIAC, SC
               SRI.RAVI KRISHNAN GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.4995 of 2021
                                        2




                         W.P.(C)No.4995 of 2021
              -------------------------------------------------------

                               JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition. In the light of the

permission sought by the learned counsel for the petitioner, this

writ petition is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE YKB W.P.(C)No.4995 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEATH CERTIFICATE OF THE FATHER OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REVISION ORDER DATED 29.04.2017 OF THE 5TH RESPONDENT.

EXHIBIT P2(A) TRUE COPY OF THE NOTICE DATED 29.04.2017 OF THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE EXPLANATION DATED 15.05.2017 GIVEN BY THE PETITIONER TO EXHIBIT P1.

EXHIBIT P4 TRUE COPY OF THE FINAL ORDER DATED 23.09.2017 OF THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN APPEAL NUMBER 879/2017 OF LSGD TRIBUNAL, THIRUVANANTHAPURAM.

EXHIBIT P6 TRUE COPY OF THE RECEIPT DATED 27.02.2018 FOR THE RECEIPT OF APPLICATION FOR REGULARIZATION SUBMITTED BY THE FATHER OF THE PETITIONER BEFORE THE 5TH RESPONDENTS.