Jose George vs State Of Kerala
2022 Latest Caselaw 540 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

          THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943

                                 WP(C) NO. 27647 OF 2021

PETITIONERS:

               JOSE GEORGE
               AGED 47 YEARS
               S/O.VARGHESE, VATTOLIL HOUSE, SULTHANKADA KARA, ANAKARA.P.O,
               ANAKARA VILLAGE,UDUMBANCHOLA ,IDUKKI-685 512.

               NISHA SAM, AGED 41 YEARS, W/O JOSE GEORGE, VATTOLIL HOUSE, SULTHANKADA
               KARA, ANAKARA P.O., ANAKARA VILLAGE, UDUBUMCHOLA, IDUKKI - 685 512

               BY ADVS.
               GEORGE MATHEW
               M.D.SASIKUMARAN
               PRAVEEN S.
               SUNIL KUMAR A.G



RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        TAHSILDAR, TALUK OFFICE, UDUMBANCHOLA TALUK, MIN CIVIL STATION,
               NEDUMKANDAM, IDUKKI DISTRICT-685553.

      3        THE VILLAGE OFFICER, ANAKKARA VILLAGE OFFICE, ANAKKARA, UDUBUMCHOLA
               TALUK, IDUKKI DISTRICT-65612.

      4        MALANADU CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.,
               NO.K-352,
               REPRESENTED BY ITS SECRETARY,NEDUMKANDAM, IDUKKI DISTRICT-685553.

               BY ADV P.C.SASIDHARAN




               SR GP K. AMMINIKUTTY




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.01.2022, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2



W.P.(C)No. 27647 of 2021




                           JUDGMENT

Dated this the 13th day of January, 2022.

After arguing this matter for some time, the learned

counsel for the petitioners sought permission to withdraw

this Writ Petition, with liberty to his clients 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Petition is dismissed as having been withdrawn; however,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 petitioners to approach this

court again, if he is so advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/13.01.2022.

W.P.(C)No. 27647 of 2021

APPENDIX OF WP(C) 27647/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO.1440/1/2021 DATED 31.03.2021 OF KATTAPPANA SRO.