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V.K.Devarajan vs The Scrutiny Committee For ...
2021 Latest Caselaw 9119 Ker

Citation : 2021 Latest Caselaw 9119 Ker
Judgement Date : 18 March, 2021

Kerala High Court
V.K.Devarajan vs The Scrutiny Committee For ... on 18 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                           MFA.No.41 OF 2021

 ORDER NO.2607286/G3/2018/SCSTD DATED 03.03.2021 OF THE SCRUTINY
   COMMITTEE FOR VERIFICATION OF COMMUNITY CERTIFICATES, SC/ST
         DEVELOPMENT (G) DEPARTMENT, THIRUVANANTHAPURAM


APPELLANT:

               V.K.DEVARAJAN
               AGED 59 YEARS
               SON OF KESAVAN, VARIKOLIL HOUSE, VENPALA P.O.,
               KUTTOOR VILLAGE, THIRUVALLA-689 102, PATHANAMTHITTA
               DISTRICT.

               BY ADVS.
               SRI.K.RAMAKUMAR (SR.)
               SRI.T.RAMPRASAD UNNI
               SRI.S.M.PRASANTH
               SHRI.G.RENJITH
               SMT.R.S.ASWINI SANKAR
               SRI.T.H.ARAVIND

RESPONDENTS:

      1        THE SCRUTINY COMMITTEE FOR VERIFICATION OF COMMUNITY
               CERTIFICATES
               SC/ST DEVELOPMENT (G) DEPARTMENT, GOVERNMENT OF
               KERALA, THIRUVANANTHAPURAM-695 001, REPRESENTED BY
               ITS CHAIRMAN.

      2        THE DIRECTOR, SCHEDULED TRIBES DEVELOPMENT
               DEPARTMENT,GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-
               695 001, (MEMBER, SCRUTINY COMMITTEE FOR VERIFICATION
               OF COMMUNITY CERTIFICATES).

      3        THE DIRECTOR, SCHEDULED CASTES DEVELOPMENT DEPARTMENT
               GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-695 001,
               (MEMBER, SCRUTINY COMMITTEE FOR VERIFICATION OF
               COMMUNITY CERTIFICATES).
 M.F.A.No.41/2021
                                 2

       4       THE DIRECTOR, KIRTADS,
               CHEVAYOOR, KOZHIKODE-673 017 , (MEMBER, SCRUTINY
               COMMITTEE FOR VERIFICATION OF COMMUNITY
               CERTIFICATES).

       5       THE DISTRICT COLLECTOR, PATHANAMTHITTA,
               COLLECTORATE, PIN-689 645.

       6       THE VIGILANCE OFFICER,
               KIRTADS, CHEVAYOOR, KOZHIKODE-673 017.

       7       THE TAHSILDAR, THIRUVALLA,
               PATHANAMTHITTA-689 101.


     THIS MISC. FIRST APPEAL HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 M.F.A.No.41/2021
                                        3




                                     JUDGMENT

Dated this the 18th day of March 2021

A.MUHAMED MUSTAQUE, J

The learned counsel for the appellant seeks permission

to withdraw this appeal with liberty to file a writ petition.

Permission granted. This appeal is dismissed as

withdrawn, with the liberty as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge

 
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