Sheela Johnson vs State Of Kerala
2021 Latest Caselaw 18412 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                     WP(C) NO. 22967 OF 2020
PETITIONERS:
     1     SHEELA JOHNSON, AGED 54 YEARS
           W/O. JOHNSON T GEORGE, THENGUMTHOTTATHIL HOUSE, ERUMELY
           KARA, ERUMELY SOUTH VILLAGE, VENKURINJI P.O,
           KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT.

    2     GEORGE JOHNSON,
          AGED 30 YEARS
          S/O. JOHNSON T GEORGE, THENGUMTHOTTATHIL HOUSE, ERUMELY
          KARA, ERUMELY SOUTH VILLAGE, VENKURINJI P.O,
          KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT.

    3     DR. MUHAMMED SALI,
          AGED 69 YEARS
          S/O. MEERAN, POOVANATHIL, ERUMELY KARA, ERUMELY SOUTH
          VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT.

    4     SHIBIN WILLIAM VARGHESE,
          S/O. N.V VARGHESE, SHIBIN VILLA, KUTTANAM VILLAGE,
          VETTICKODU P.O, MAVELIKKARA TALUK, ALAPPUZHA DISTRICT.

          BY ADV P.C.HARIDAS


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO THE DEPARTMENT OF
           REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695
           001

    2     TAHSILDAR,
          TALUK OFFICE, KANJIRAPPALLY, KOTTAYAM DISTRICT 686 507

    3     VILLAGE OFFICER,
          ERUMELY SOUTH VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM
          DISTRICT 686 509

          SRI.HANIL KUMAR, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22967 OF 2020
                               2


                           JUDGMENT

The learned counsel for the petitioners submits that

he is not pressing this writ petition. This submission is

recorded.

Accordingly this writ petition is dismissed as not

pressed.

Sd/- DEVAN RAMACHANDRAN JUDGE stu