Savithri vs District Collector
2021 Latest Caselaw 9661 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.7222 OF 2021(C)


PETITIONER:

               SAVITHRI
               AGED 57 YEARS
               W/O.LATE CHINNATHANKAM @ THIRUMALAI SWAMY,
               MAHALIAMMAN KOVIL STREET, MARCHAYAKAVUNDERPALAYAM,
               ECHANARI P.O., COIMBATORE 641 021

               BY ADVS.
               SRI.P.R.VENKATESH
               SRI.G.KEERTHIVAS

RESPONDENTS:

      1        DISTRICT COLLECTOR,
               COLLECTORATE, CIVIL STATION, PALAKKAD PO,
               PALAKKAD 678001

      2        TAHSILDAR,
               TALUK OFFICE, CHITTUR PO
               CHITTUR TALUK, PALAKKAD 678101

      3        VILLAGE OFFICER
               VILLAGE OFFICE, KOZHIPATHI P.O. & VILLAGE,
               CHITTUR TALUK, PALAKKAD 678 557

      4        JAGANNATHAN
               S/O.DORAIAN @ THIRUMALAI SWAMY, CHINNAMOOLATHARA,
               VANNAMADA P.O., CHITTUR TALUK, PALAKKAD 678 555


               BY SMT A.C VIDHYA-GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7222 OF 2021(C)

                                         2




                                 JUDGMENT

The petitioner has filed this writ petition under Article 226 of

the Constitution of India, seeking a writ of certiorari to quash

Ext.P11 communication dated 03.03.2021 issued by the 3 rd

respondent Village Officer. The petitioner has also sought for a writ

of mandamus commanding respondents 2 and 3 to receive the land

tax in respect of the property comprised in Block No.31 of

Kozhipathy Village and issue a possession certificate in respect of

the property in her possession.

2. On 19.03.2021, when this writ petition came up for

admission, the learned counsel for the petitioner sought

adjournment.

3. Today, when this writ petition is taken up for

consideration, the learned counsel for the petitioner seeks

permission to withdraw the writ petition, without prejudice to the

right of the petitioner to file fresh writ petition with appropriate

pleadings and proper documents.

Based on the aforesaid submission made by the learned

counsel for the petitioner, this writ petition is dismissed as WP(C).No.7222 OF 2021(C)

withdrawn, without prejudice to the aforesaid right of the

petitioner.

Sd/-

                                         ANIL K.NARENDRAN
JV                                               JUDGE