Jaffer vs State Of Kerala
2022 Latest Caselaw 11355 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

FRIDAY, THE 2ND DAY OF DECEMBER 2022/11TH AGRAHAYANA, 1944

                 WP(C) NO. 30076 OF 2015

PETITIONER:

         JAFFER
         AGED 36 YEARS, S/O.LATE K.C AHAMMED,
         PALLIKKARADESOM, PONNANI THALUK,
         NANNAMMUKKU VILLAGE, MALAPPURAM DT.

         BY ADVS.
         SRI.G.SREEKUMAR (CHELUR)
         SRI.K.R.ARUN KRISHNAN
         SMT.PREETHY KARUNAKARAN


RESPONDENTS:

    1    THE STATE OF KERALA
         REP. BY THE SECRETARY TO THE GOVERNMENT,
         REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPRUAM - 695 001.

    2    THE VILLAGE OFFICER
         MANALITHARA VILLAGE OFFICE, THRISSUR.

    3    THE TAHSILDAR
         THALAPPILLY THALUK OFFICE,
         THRISSUR - 680 001.

    4    THE VILLAGE OFFICER
         THEKKUMKARA VILLAGE OFFICE,
         THRISSUR - 680 001.

    5    SHAJAHAN,
         AGED 37 YEARS, S/O.LATE L.C AHAMMED,
         PONNANI THALUK, ALAMKODU VILLAGE,
         ALAMKODE P.O, MALAPPURAM DT. - 673 001.
 W.P.(C)No.30076 of 2015
                                  2

    6      RAPPAI
           AGED 67 YEARS, S/O. OUSEPH,
           KALLARAKKAL HOUSE, THRISSUR THALUK,
           CHEMBUKKAVU VILLAGE, MUNDUPALAMDESOM,
           THRISSUR DT - 680 001.

           BY ADV SRI.K.B.GANGESH
           SRI. JOBY JOSEPH, SR. GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.30076 of 2015
                                     3


                              JUDGMENT

Dated this the 2nd day of December, 2022

This writ petition is filed by the petitioner seeking the

following reliefs:

"i) To issue a writ of Mandamus or any other appropriate writ, order or direction commanding the 3 rd respondent not to effect any mutation of the property covered by Ext P2 in the interest of justice.

ii) To issue a writ of Mandamus or any other appropriate writ, order or direction commanding the respondents to consider Ext P9 and pass appropriate orders within a time frame as fixed by this honourable court in the interest of justice."

2. Today, when the matter is taken up, learned counsel

for the petitioner seeks permission to withdraw the writ

petition.

Hence, the writ petition is dismissed as withdrawn.

Sd/-

Shaji P. Chaly Judge

vpv //true copy//

P.A. to Judge