Chandrasekharan Nair vs Special Sales Officer
2021 Latest Caselaw 12596 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

        THURSDAY, THE 27TH DAY OF MAY 2021 / 6TH JYAISHTA, 1943

                        WP(C) NO. 5007 OF 2021

PETITIONERS:


    1       CHANDRASEKHARAN NAIR
            AGED 62 YEARS
            S/O.KRISHNAKURUP, KALLUPURAKAKATHU, VAIPUR P.O.,
            KOTTANGAL, VAIPUR, PATHANAMTHITTA 689 588

    2       USHAKUMARI
            AGED 53 YEARS
            W/O.CHANDRASEKHARAN NAIR, KALLUPURAKAKATHU, VAIPUR
            P.O., KOTTANGAL, VAIPUR, PATHANAMTHITTA 689 588

    3       ANEESH K.H.
            AGED 45 YEARS
            S/O.HASSAN RAWTHER, KALLUPURAKKAL HOUSE, VAYPUR MURI,
            AANIKKAD VILLAGE, MALLAPALLY TALUK, PATHANAMTHITTA 689
            585

            BY ADV E.M.MURUGAN

RESPONDENTS:
     1     SPECIAL SALES OFFICER,
           (REVENUE RECOVERY), MALLAPALLY COOPERATIVE AGRICULTURAL
           RURAL DEVELOPMENT BANK LTD., NO.P T 234, MALLAPALLY
           WEST PO, PATHANAMTHITTA 689 585

    2       JOINT REGISTRAR (GENERAL)
            OFFICE OF THE JOINT REGISTRAR COOPERATIVE SOCIETIES,
            MINI CIVIL STATION, PATHANAMTHITTA 689 645

OTHER PRESENT:
           SR GP K.P. HARISH

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
27.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5007 OF 2021

                                    2



                            JUDGMENT

Dated this the 27th day of May, 2021

The learned counsel for the petitioners seeks permission to

withdraw this writ petition. Permission is granted. The writ petition

is, therefore, dismissed as withdrawn.

Sd/-

ANU SIVARAMAN

JUDGE

Bng/27.05.2021