Muhammed Rafi vs The Revenue Divisional Officer
2021 Latest Caselaw 22290 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                   WP(C) NO. 7689 OF 2011
PETITIONER:

          MUHAMMED RAFI
          THOTTUPRAMBIL HOUSE, ERAVAKKAD.P.O., PATTAMBI,,
          PALAKKAD DISTRICT.

          BY ADV SRI.BABU S. NAIR

RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          OTTPALAM, PALAKKAD DISTRICT-679101.

    2     THE VILLAGE OFFICER PATTITHARA VILLAGE
          PALAKKAD DISTRICT-679534.

          BY ADV.SMT.VIDYA KURIAKOSE, GOVT. PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.11.2021, ALONG WITH WP(C).1419/2012, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.7689/2011, 1419/2012

                                  2




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                    WP(C) NO. 1419 OF 2012
PETITIONER:

           AROTTIL KISHOR
           AGED 40 YEARS
           S/O.CHANDUKUTTY, MANEESHA NIVAS, KAKKODY,
           KOZHIKODE DIST
           BY ADVS.
           SRI.BABU S. NAIR
           SMT.SMITHA BABU

RESPONDENTS:

    1      THE DISTRICT COLLECTOR
           COLLECTORATE, KOZHIKODE, PIN-673301

    2      THE ADDITIONAL TAHSILDAR TALUK OFFICE
           KOZHIKODE PIN-673301

    3      THE VILLAGE OFFICER CHELLANNUR VILLAGE
           KOZHIKODE DIST, PIN-673616

           BY ADV.VIDYA KURIAKOSE, GOVT. PLEADER



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.11.2021, ALONG WITH WP(C).7689/2011,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.7689/2011, 1419/2012

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                 P.V.KUNHIKRISHNAN, J.
                  --------------------------------
        W.P.(C).Nos.7689 of 2011 & 1419 of 2012
           ----------------------------------------------
        Dated this the 05 day of November, 2021


                         JUDGMENT

The counsel for the petitioners submitted that the

vehicles are already released and therefore, they are not

pressing these writ petitions.

These writ petitions are dismissed as not pressed.

Sd/-

                                        P.V.KUNHIKRISHNAN
JV                                             JUDGE