Kalyani vs The District Collector
2021 Latest Caselaw 22059 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
      WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                           WP(C) NO. 7363 OF 2016
PETITIONERS:

     1      KALYANI
            AGED 85 YEARS
            D/O. KUNCHALI,
            SREE KRISHNA VILASAM,
            VILAVCOORKONAM, KALLUVATHUKKAL P.O.,
            KOLLAM DISTRICT.

     2      N.RAVEENDRAN
            S/O. LATE NARAYANAN, AGED 73 YEARS,
            DEEPA BHAVAN, MEVANAKONAM,
            KALLUVATHUKKAL P.O., KOLLAM DISTRICT.

            BY ADVS.
            SRI.R.MOHANA BABU
            SRI.M.AJITH KARICODE


RESPONDENTS:

     1      THE DISTRICT COLLECTOR
            KOLLAM - 691 001

     2      KALLUVATHUKKAL GRAMA PANCHAYATH
            REPRESENTED BY ITS SECRETARY,
            KALLUVATHUKKAL P.O., KOLLAM DISTRICT- 691 001

     3      THE SECRETARY KALLUVATHUKKAL GRAMA
            PSNCHAYATH , KALLUVATHUKKAL P.O.,
            KOLLAM DISTRICT- 691 001.

            BY ADV SRI.M.R.SASITH


            SRI.B.S. SYAMANTHAK,GP.



     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.7363 of 2016
                                      2




                              T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) NO.7363 OF 2016
                   -------------------------------------------
                Dated this the 3rd November 2021

                           JUDGMENT

Learned counsel for the petitioners submit that

the writ petition is not pressed. Hence, the writ petition

is dismissed as not pressed.

Sd/-

T.R.RAVI

JUDGE sn