Jimshad K.K vs State Of Kerala
2021 Latest Caselaw 19817 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943

                               WP(C) NO. 19760 OF 2021

PETITIONER:

               JIMSHAD K.K
               AGED 37 YEARS
               S/O. ABDUL MAJEED,
               SAJNAM MANZIL, VENGERI P.O,
               KOZHIKODE DISTRICT, PIN 673 5010

               BY ADVS.
               SANTHARAM.P
               REKHA ARAVIND


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY,
               GOVT. OF KERALA, GOVT. SECRETARIAT,
               TRIVANDRUM, PIN 695 001.

     2         THE TAHSILDAR,
               TALUK OFFICE, MINI CIVIL STATION,
               KOTTARAKKARA TALUK,
               KOLLAM DISTRICT, PIN 691 506

     3         THE VILLAGE OFFICER
               VELIYAM VILLAGE, VELIYAM,
               KOLLAM DISTRICT, PIN 691 540

     4         THE SUB REGISTRAR
               SUB REGISTRAR OFFICE, POOYAPPALLY,
               KOTTARAKKARA, KOLLAM PIN 691 001


OTHER PRESENT:

               SRI. HANIL KUMAR - SPL.GP



      THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.19760 of 2021

                                      2




                             JUDGMENT

Dated this the 23rd day of September, 2021

After arguing this matter for some time, the

learned counsel for the petitioner sought permission to

withdraw this writ petition, with liberty to his client to

approach this court again arraying proper parties and

making necessary averments.

This request is granted. Consequently, this writ

petition is dismissed as having been withdrawn; however,

reserving full liberty to the petitioner to approach this court

again, if he is so advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE

NR/23/09/2021 W.P(C)No.19760 of 2021

APPENDIX

PETITIONER'S EXHIBITS Exhibit P1 PHOTOCOPY OF DOCUMENT NO. 1570/2010 OF POOYAPPALLY S.R.O DATED 15-07-2010

Exhibit P2 PHOTOCOPY OF APPLICATION FILED TO EFFECT MUTATION ON EXHIBIT P1 PROPERTY

Exhibit P3 PHOTOCOPY OF JUDGMENT IN WP(C) NO. 20693/2011 OF HIGH COURT OF KERALA DATED 28-09-2011

Exhibit P4 PHOTOCOPY OF ORDER IN S.A NO. 890/2012 OF DEBTS RECOVERY TRIBUNAL, ERNAKULAM DATED 16-10-2015

Exhibit P5 PHOTOCOPY OF JUDGEMENT IN O.S NO. 279/2013 OF THE ADDITIONAL SUB COURT, KOLLAM DATED 30-03-2019

Exhibit P6 PHOTOCOPY OF APPLICATION SUBMITTED BY PETITIONER TO 2ND RESPONDENT DATED 23-10-2020

Exhibit P7 PHOTOCOPY OF REPORT SUBMITTED BY 3RD RESPONDENT TO 2ND RESPONDENT DATED 31-12-2020

Exhibit P8 PHOTOCOPY OF ENCUMBRANCE CERTIFICATE DATED 21-01-2021 OF EXHIBIT P1 PROPERTY