Sneha Varghese vs District Collector
2021 Latest Caselaw 23501 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 25TH DAY OF NOVEMBER 2021/4TH AGRAHAYANA, 1943
                     WP(C) NO. 1070 OF 2021
PETITIONER:

          SNEHA VARGHESE
          MARKUCOIKKAL HOUSE, PALLIPAD P.O.,
          KARTHIKAPILLY, ALAPPUZHA DISTRICT.
          BY ADVS.
          SRI DEEPU THANKAN
          SMT.UMMUL FIDA
          SMT.LAKSHMI SREEDHAR


RESPONDENTS:

    1     DISTRICT COLLECTOR
          OFFICE AT CIVIL STATION WARD,
          ALAPPUZHA, KERALA-686001.
    2     SUB COLLECTOR,
          OFFICE AT CIVIL STATION WARD,
          ALAPPUZHA, KERALA-688001.
    3     DISTRICT LEVEL AUTHORISED COMMITTEE,
          ALAPPUZHA, KERALA-688001,
          REPRESENTED BY ITS CHAIRMAN.
          SRI.VIPIN NARAYAN, GOVT.PLEADER


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 1070 OF 2021
                                  2



                            T.R. RAVI, J.
             --------------------------------------------
                       W.P.(C)No.1070 of 2021
              --------------------------------------------
             Dated this the 25th day of November, 2021

                               JUDGMENT

When the case was taken up today, it was noticed that a

complaint had been received in the Registry from Sneha Varghese

George stating that this writ petition has not been filed by her and

that she had not engaged anybody to file this writ petition.

2. The contents of the information received was put to the

counsel for the petitioner. The counsel, in the above circumstances,

prayed that he may be permitted to withdraw the writ petition and

also prayed that the interim order issued by this Court on

24.06.2021 at his request may be vacated.

In the above circumstances, the writ petition is dismissed as

withdrawn and the interim order issued by this Court on

24.06.2021 will stand vacated. The dismissal of this writ petition

is without prejudice to the contentions raised in this writ petition

on behalf of the petitioner.

Sd/-

T.R. RAVI JUDGE dsn