K M Thomas vs State Of Kerala
2022 Latest Caselaw 11356 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. 8498 OF 2015
PETITIONER:

         K M THOMAS
         PUNNASSERRY KALLAMTHOTTIYIL HOUSE,
         KOODALLOOR P.O., KOTTAYAM-686 595.

          BY ADV. SRI.MATHEW PHILIP EDAPPALLIL
RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO
          GOVERNMENT,AGRICULTURE DEPARTMENT,
          SECRETARIAT,TRIVANDRUM-695 001.
    2     DISTRICT COLLECTOR
          KOTTAYAM-686 002.
    3     AGRICULTURE OFFICER
          KRISHI BHAVAN,KIDANGOOR,
          KOTTAYAM DISTRICT-686 572.
    4     VILLAGE OFFICER
          KIDANGOOR,KOTTAYAM DISTRICT-686 572
    5     SECRETARY
          KIDANGOOR GRAMA PANCHAYATH,
          KOTTAYAM DISTRICT-686 572
    6     CYRIAC
          S/O.UTHUPPAN,MANGATTU PULICKAYIL HOUSE,
          KOODALLUR, KOTTAYAM DISTRICT,PIN-686 595.
         BY ADVS.
         SRI.JUSTINE JACOB
         SRI.V.G.ARUN
         SRI.T.R.HARIKUMAR
         SMT.S.LEKHA
         SRI.P.B.PRADEEP
         SRI. K.S.ARUN KUMAR
         SRI. RAJEE P MATHEWS
OTHER PRESENT:
         R1 TO 4 -SRI.JOBY JOSEPH,SR. GOVERNMENT PLEADER


     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).8498/2015
                                          2

                                  JUDGMENT

Dated this the 2nd day of December, 2022

This petition is filed by the petitioner seeking the following

reliefs:

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction to respondents 1-5 directing them to allow the petitioner to construct a residential building in the three cents plot purchased by him.

(ii) quash all orders issued by the respondents against the petitioner disallowing his application for construction of a residential building.

(iii) Alternatively direct the respondents to reconsider the application filed by the petitioner for the construction of residential home, taking into account the ground realities."

On this day, when the matter is taken up for consideration,

learned counsel for the petitioner seeks permission to withdraw

the writ petition. Permission granted. The writ petition is

dismissed as withdrawn.

Sd/-

Shaji P. Chaly, Judge

sou.