Sunil.K.K vs The District Collector
2021 Latest Caselaw 22293 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                         THE HONOURABLE MR. JUSTICE T.R.RAVI

              FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                               WP(C) NO. 1165 OF 2019

PETITIONER:

               SUNIL.K.K.,
               AGED 55 YEARS
               S/O.LATE K.K.KRISHNANKUTTY,
               RESIDING AT KUNDOLY HOUSE, 53/870,
               UDAYA NAGAR, 11TH A CROSS ROAD,
               AYYANTHOLE, THRISSUR- 680 003.

               BY ADVS.
               T.C.SURESH MENON
               SRI.P.S.APPU
               SRI.A.R.NIMOD


RESPONDENTS:

     1         THE DISTRICT COLLECTOR,
               THRISSUR- 680 001.

     2         LOCAL LEVEL MONITORING COMMITTEE,
               REPRESENTED BY ITS CONVENER,
               KRISHI OFFICER, KRISHI BHAVAN,
               AYYANTHOLE, THRISSUR- 680 003.

     3         THE AGRICULTURAL FIELD OFFICER,
               KRISHI BHAVAN, THRISSUR- 680 001.

     4         THRISSUR CORPORATION,
               REPRESENTED BY ITS SECRETARY,
               CORPORATION OFFICE, THRISSUR- 680 001.

               BY
               SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
               SRI.SYMANTHAK, GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1165 OF 2019
                                           2



                                    T.R.RAVI, J.
                           ----------------------------------------
                            WP(C) NO.1165 OF 2019
                         -------------------------------------------
                  Dated this the 5th day of November, 2021

                                 JUDGMENT

The petitioner has filed IA No.1/2021 seeking to withdraw the

writ petition without prejudice to the contentions raised in the writ

petition.

In the circumstances, the writ petition is dismissed as

withdrawn, without prejudice to the contentions raised by the

petitioner.

Sd/-

T.R.RAVI

JUDGE sn