K.S.Sreekumar vs The State Of Kerala
2022 Latest Caselaw 12607 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                           WP(C) NO. 36540 OF 2015
PETITIONERS:

     1      K.S.SREEKUMAR
            S/O.LATE N.SREEDHARAN, SREEVIHAR,
            EZHUKONE PO, KOLLAM DISTRICT.

     2      K.S.SYAMKUMAR
            S/O.LATE N.SREEDHARAN, KOCHUTHUNDIL VEEDU,
            EZHUKONE PO, KOLLAM DISTRICT.

     3      K.S.HARIKUMAR
            S/O.LATE N.SREDHARAN, KOCHUTHUNDIL VEEDU,
            EZHUKONE PO, KOLLAM DISTRICT.

            BY ADV SRI.T.R.RAJAN



RESPONDENTS:

     1      THE STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            REVENUE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM PIN 695 001.

     2      THE DISTRICT COLLECTOR
            KOLLAM PIN 691 001.

     3      THE TAHSILDAR
            KOTTARAKKARA, PIN 691 506.

     4      THE VILLAGE OFFICER
            EZHUKONE, PIN 691 001.

            BY ADVS.
            GOVERNMENT PLEADER
            ADVOCATE GENERAL OFFICE KERALA

            SRI.RASHMI K.M. - GP




     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36540 OF 2015
                                2


                           JUDGMENT

Learned counsel for the petitioners seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

AMIT RAWAL JUDGE nak