Prakasan vs The District Collector
2021 Latest Caselaw 18804 Ker

               aIN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                        WP(C) NO. 2895 OF 2021
PETITIONER:

          PRAKASAN
          AGED 55 YEARS
          S/O.VELU, THOPPIL HOUSE, MURINGOOR THEKKUMMURI,
          PERAMBRA, THRISSUR-680 309.

          BY ADV N.KRISHNA RAJA MAULI


RESPONDENTS:

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

    2     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, CIVIL STATION ANNEXE,
          IRINJALAKUDA-680 125.

    3     THE TAHSILDAR,
          THIRD FLOOR, MUNICIPAL TOWN HALL COMPLEX, MAIN ROAD,
          CHALAKUDY-680 307.

    4     THE VILLAGE OFFICER,
          MURINGOOR THEKKUMMURI VILLAGE OFFICE,
          THRISSUR DISTRICT-680 316.

    5     THE LOCAL LEVEL MONITORING COMMITTEE,
          REPRESENTED BY AGRICULTURAL OFFICER, KRISHI BHAVAN,
          KORATTY, THRISSUR-680 308.

          SRI.V.VENUGOPAL, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2895 OF 2021

                                        2


                                  JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition and filed a memo to that effect.

Permission is granted. This writ petition is, accordingly, dismissed

as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE np