Dileep vs Tahsildar, Kunnathunad Taluk
2021 Latest Caselaw 18833 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                        WP(C) NO. 9413 OF 2021
PETITIONER:

          DILEEP, AGED 32 YEARS,
          S/O.SOMAN, VAZHAPPILLIL, KADAYIRIPPU KARA,
          KUNNATHUNAD TALUK, ERNAKULAM DISTRICT.

          BY ADVS.
          SAJI VARGHESE
          SRI.P.BENJAMIN PAUL



RESPONDENTS:

    1     TAHSILDAR, KUNNATHUNAD TALUK,
          TALUK OFFICE, PRUMBAVOOR, PIN-683 542.

    2     VILLAGE OFFICER,
          VILLAGE OFFICE, PATTIMATTAM, KUNNATHUNAD TALUK,
          PATTIMATTOM P.O., PIN-683 562.

          BY ADV.SRI.ASHWIN SETHUMADHAVAN, SR.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. 9413 OF 2021
                                      2

                              JUDGMENT

After arguing this matter for some time, the

learned counsel for the petitioner sought

permission to withdraw this writ petition with

liberty to approach this Court again with a

properly constituted writ petition as he may be

advised.

This request is granted; consequently, the

writ petition is dismissed as having been

withdrawn, reserving the afore requested liberty

to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv