Vaikundan Achary vs State Of Kerala Represented By
2021 Latest Caselaw 7989 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

      MONDAY, THE 08TH DAY OF MARCH 2021/17TH PHALGUNA, 1942

                      WP(C).No.27639 OF 2013(D)


PETITIONER:

               VAIKUNDAN ACHARY, S/O.LATE KRISHNAN ACHARY,
               AGED 63 YEARS, NADUVEETTIL, PANAVALLY VILLAGE,
               CHERTHALA TALUK, ALAPPUZHA DISTRICT.

               BY ADVS.
               SRI.K.S.HARIHARAPUTHRAN
               SRI.DIPU JAMES
               SRI.GEORGE MATHEW
               SRI.M.D.SASIKUMARAN

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY
               THE SECRETARY TO REVENUE,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        TAHSILDAR, CHERTHALA TALUK, TALUK OFFICE,
               CHERTHALA - 688 524.

      3        VILLAGE OFFICER, AROOKUTTY VILLAGE,
               CHERTHALA, ALAPPUZHA -688 535.

      4        A.P.SASIDHARAN, S/O.PADMANABHAN,
               ARAKKAPPADATHU, KUMBALANGHI P.O.,
               KOCHI - 682 007.

      5        ABDUL RAHIMAN, S/O.PAREETH, CHAMMANAD,
               NADUVATHU NAGAR P.O., ARROKUTTY - 688 559.

      6        AMINA, W/O.THAJUDHEEN, CHAMMANAD,
               NADUVATHU NAGAR P.O., AROOKUTTY - 688 559.

               R1-R3 BY GOVERNMENT PLEADER SMT.RASHMI K.M.
               R5-R6 BY ADV. SRI.ARUN MATHEW VADAKKAN
               R5-R6 BY ADV. SRI.K.P.SUDHEER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.27639/2013

                                  2




                            JUDGMENT

Dated this the 8th day of March, 2021

The learned counsel for the petitioner submits that the

dispute between the petitioner and respondents 4 to 6 has

been settled out of court and the petitioner may be

permitted to withdraw the writ petition.

Permission is granted and the writ petition is dismissed

as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/08.03.2021