Mohammed vs State Of Kerala
2021 Latest Caselaw 8782 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

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

                        WP(C).No.4941 OF 2021(P)


PETITIONER/S:

                MOHAMMED,AGED 58 YEARS
                S/O.SAITHAALI, RESIDING AT KOTTUMMAL HOUSE, TANALUR
                P.O., TIRUR, MALAPPURAM DISTRICT PIN 676 307

                BY ADV. SRI.P.T.SHEEJISH

RESPONDENT/S:

      1         STATE OF KERALA
                REP.BY SECRETARY, DEPARTMENT OF LAND REVENUE,
                SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN 695
                001.

      2         THE DISTRICT COLLECTOR
                COLLECTORATE, UP HILL, MALAPPURAM, MALAPPURAM
                DISTRICT, PIN 676 504.

      3         THE REVENUE DIVISIONAL OFFICER
                CIVIL STATION BUILDING, CIVIL STATION, TIRUR,
                MALAPPURAM DISTRICT, PIN 676 101

      4         THASILDAR,TALUK OFFICE, TIRUR
                MALAPPURAM DISTRICT, PIN 676 101

      5         THE VILLAGE OFFICER,TANALUR VILLAGE OFFICE MALAPPURAM
                DISTRICT, PIN 676 307.

      6         DISTRICT AGRICULTURAL OFFICER
                CONVENOR, LOCAL LEVEL MONITORING COMMITTEE, 2ND
                FLOOR, B3 BLOCK, CIVIL STATION RD, UP HILL,
                MALAPPURAM, KERALA 676 505

                GP: SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4941 OF 2021(P)         2




                            JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition without prejudice to his rights.

Permission granted.

The Writ Petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN JUDGE sd