Letheesh Babu vs The District Collector, Thrissur
2021 Latest Caselaw 18210 Ker

Citation : 2021 Latest Caselaw 18210 Ker
Judgement Date : 3 September, 2021

Kerala High Court

Letheesh Babu vs The District Collector, Thrissur on 3 September, 2021

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                         WP(C) NO. 17917 OF 2021
PETITIONERS :-

     1       LETHEESH BABU, AGED 43 YEARS
             S/O.GANGADHARAN.K., SAROVARAM, AYYAPPANKAVU ROAD,
             KANIMANGALAM P.O., THRISSUR-680 027.

     2       MANJU.K.A., AGED 40 YEARS
             W/O.LATHEESH BABU, SAROVARAM, AYYAPPANKAVU ROAD,
             KANIMANGALAM P.O., THRISSUR-680 027.

             BY ADVS.
             N.KRISHNA RAJA MAULI
             N.G.ANITHA


RESPONDENTS :-

     1       THE DISTRICT COLLECTOR,
             FIRST FLOOR, CIVIL STATION,
             AYYANTHOLE, THRISSUR-680 003.

     2       THE REVENUE DIVISIONAL OFFICER,
             REVENUE DIVISIONAL OFFICE, THRISSUR-680 003.

     3       THE TAHSILDAR,
             THRISSUR TALUK OFFICE, OPP THRISSUR TOWN HALL, CHEMBUKKAV,
             THRISSUR-680 020.

     4       THE VILLAGE OFFICER,
             PERINGAVU VILLAGE OFFICE, UDAYA NAGAR, CHEMBUKKAV,
             THRISSUR-680 005.

     5       THE AGRICULTURAL OFFICER,
             CHEMPUKAVU KRISHI BHAVAN, SKATHAN NAGAR BUS STAND,
             THRISSUR-680 001.

             SRI.APPU.P.S., GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17917 OF 2021

                                 -: 2 :-


                             JUDGMENT

Dated this the 3rd day of September, 2021

The learned counsel for the petitioners submits that there are

mistakes in the pleadings and the documents produced. The writ

petition is, therefore, dismissed as withdrawn without prejudice to

the rights of the petitioners to approach again with proper pleadings

and materials on record.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/7.9.2021