Roopan George vs The State Of Kerala
2022 Latest Caselaw 9815 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                     WP(C) NO. 26360 OF 2012
PETITIONER/S:

            ROOPAN GEORGE
            AGED 34 YEARS
            S/O GEORGE, PANACHINANIKKA HOUSE, PAZHAYANNUR
            P.O, VILLAGE, THALAPPILLY TALUK, THRISSUR
            DISTRICT
            BY ADVS.SRI.V.BINOY RAM
            SMT.SAJITHA P.SOMAN
RESPONDENT/S:
    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, THIRUVANANTHAPURAM 695001
    2     THE DISTRICT COLLECTOR
          COLLECTORATE, AYYANTHOLE, THRISSUR 680003
    3     THE ADDITIONAL THAHSILDAR
          TALUK OFFICE, TALAPPILLY, WADAKKANCHERY 680582
    4     THE VILLAGE OFFICER
          PAZHAYANNUR 680587
    5     RAVINDRAN, S/O KRISHNAN, ARIKKATHIL HOUSE,
          VELLARKULAM DESOM, VADAKKETHARA VILLAGE, THRISSUR
          DISTRICT, TALUK 680587
    6     V.C. ELIAS,S/O CHACKO, VARAPPATHUKUZHIYIL HOUSE,
          KILLIMANGALAM VILLAGE, TALAPPILLY TALUK,
          PROPRIETOR, EXCORT CONSTRUCTION CIMPANY PRIVATE
          LIMITED, THRISSUR VILLAGE, TALUK,
    7     KRISHNAUNNI
          S/O CHAKKINGAL SEETHAKUTTY AMA, VADAKKETHARA
          VILLAGE, DESOM, THALAPPILLY TALUK, 680587
          BY ADVS.SRI.BABU CHERUKARA
          SRI.JAMES ABRAHAM VILAYAKATTU
          SRI.T.KRISHNAN UNNI SR.
          SRI.K.C.KIRAN
OTHER PRESENT:
          SR GP - B. UNNIKRISHNA KAIMAL
     THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   26.08.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C. No. 27687 of 2012                            -2-




                         MOHAMMED NIAS C.P.,J.
               ................................................................
                         W.P.C. No. 26360 of 2012
               ...............................................................

                Dated, this the 26th day of August, 2022

                                     JUDGMENT

The learned counsel for the petitioner seeks to withdraw the

Writ Petition without prejudice to the right of the petitioner to

move appropriate forum with appropriate reliefs. Liberty is

granted. Writ Petition is dismissed as withdrawn.

Sd/-MOHAMMED NIAS C.P., JUDGE.

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