Valsa vs The Presiding Officer (Revenue ...
2021 Latest Caselaw 8767 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                      WP(C).No.17461 OF 2020(G)


PETITIONERS:

      1        VALSA
               AGED 39 YEARS
               D/O. ANNAKUTTY, RESIDING AT FLAT NO.B2-F3,
               PRATHEEKSHA, MALSYA GRAMAM, SEWAGE FARM ROAD,
               VALLAKKADAVU, MUTTATHARA VILLAGE,
               THIRUVANANTHAPURAM-695 008.

      2        REENA
               AGED 37 YEARS
               D/O. ANNAKUTTY, RESIDING AT FLAT NO.B2-F3,
               PRATHEEKSHA, MALSYA GRAMAM, SEWAGE FARM ROAD,
               VALLAKKADAVU, MUTTATHARA VILLAGE,
               THIRUVANANTHAPURAM-695 008.

               BY ADV. SRI.PIRAPPANCODE V.S.SUDHEER

RESPONDENTS:

      1        THE PRESIDING OFFICER (REVENUE DIVISIONAL OFFICER)
               MAINTENANCE TRIBUNAL UNDER THE MAINTENANCE AND
               WELFARE OF PARENTS AND SENIOR CITIZENS ACT,
               THIRUVANANTHAPURAM-695 043.

      2        ANNAKUTTY
               RESIDING AT FLAT NO.B2-F3, PRATHEEKSHA, MALSYA
               GRAMAM, SEWAGE FARM ROAD, VALLAKKADAVU,
               MUTTATHARA VILLAGE, THIRUVANANTHAPURAM-695 008.

      3        BALU
               RESIDING AT FLAT NO.B2-F3, PRATHEEKSHA,
               MALSYA GRAMAM, SEWAGE FARM ROAD, VALLAKKADAVU,
               MUTTATHARA VILLAGE, THIRUVANANTHAPURAM-695 008.

               R2 BY ADV. SRI.C.K.MOHANAN



               SMT SHEEJA CS SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17461 OF 2020(G)           2




                                JUDGMENT

Sri.Pirappancode V.S.Sudheer, the learned counsel appearing for the

petitioners submitted that they have instituted O.S.No.1516 of 2019 before

the Munsiff Court, Thiruvananthapuram arraying the respondents 2 and 3

as defendants and the said suit is pending. According to the learned

counsel, the petitioners have decided to vacate the building and to wait for

the decision of the Civil Court. The learned counsel seeks for withdrawing

this petition reserving the right of the petitioners to pursue O.S.No.1516 of

2019 pending before the Munsiff Court, Thiruvananthapuram.

Reserving such rights, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV