Vadakkencherry Kodikkattukavu ... vs State Of Kerala
2021 Latest Caselaw 20881 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                        WP(C) NO. 20955 OF 2021
PETITIONER:

          VADAKKENCHERRY KODIKKATTUKAVU DESOM JANAKEEYA SAMITHY
          REPRESENTED BY ITS CONVENOR A. KANNAN, S/O APPACHY
          COWNDER, A.K.K.NIVAS, NAYARTHARA, VADAKKENCHERRY,
          VADAKKENCHERRY P.O.PIN-678 683, PALAKKAD DISTRICT

          BY ADV BABU JOSEPH PYNADATH



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THIS SECRETARY, DEPARTMENT OF REVENUE,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     THE DISTRICT COLLECTOR,
          CIVIL STATION, PALAKKAD, PIN-678 001.

    3     THE ENVIRONMENTAL ENGINEER
          POLLUTION CONTROL BOARD, VADAKKENCHERRY P.O.
          PIN-678 683, PALAKKAD DISTRICT

    4     THE VADAKKENCHERRY GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY, VADAKKENCHERRY P.O.
          PIN-678 683, PALAKKAD DISTRICT

    5     M/S RELIANCE JIO INFOCOM LTD,
          PUKILAKKATT KARIYATTU TOWER, MAMANGALAM, PALARIVATTOM
          P.O.ERNAKULAM-682 025, REPRESENTED BY ITS STATE LEGAL
          HEAD, ANIL KUMAR PUTHUKKUDI.

    6     K.M. JALEEL,
          AGED 64 YEARS
          (THE OWNER OF THE LAND WHICH THE RELIANCE MOBILE TOWER
          CONSTRUCTED) S/.O MUAMMED HAJI, AYAKKAD DESOM,
          PUNNIYAKARA, VADAKKENCHERRY PANCHAYAT, ALATHUR TALUK,
          PIN-678 683, PALAKKAD DISTRICT


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20955 OF 2021

                                        2




                                   JUDGMENT

The petitioner seeks leave to withdraw this writ petition without

prejudice to the contentions of the parties and the right of any legally

aggrieved persons to approach this Court.

Permission is granted. This writ petition is dismissed as

withdrawn.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 20955 OF 2021

APPENDIX OF WP(C) 20955/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF PETITION SUBMITTED BEFORE THE 2ND RESPONDENT BY THE PETITIONER DATED 14.9.2021

Exhibit P2 TRUE COPY OF PETITION SUBMITTED BEFORE THE 3RD RESPONDENT BY THE PETITIONER DATED 14.9.2021

Exhibit P3 TRUE COPY OF PETITION SUBMITTED BEFORE THE 4TH RESPONDENT BY THE PETITIONER DATED 14.9.2021

Exhibit P4 TRUE COPY OF OF PHOTOGRAPHS SHOWING THE MOBILE TOWER AND ITS PREMISES