M.K.Sadananthan vs The Village Officer, Thalavady & ...
2022 Latest Caselaw 8690 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 31615 OF 2011
PETITIONER/S:

               M.K.SADANANTHAN
               S/O. KARUNAKARAN, MULLAPPILIL PARAMBIL HOUSE,,
               ANAPRAMBAL NORTH.P.O.,THALAVADY,ALAPPUZHA
               DISTRICT, REP. BY HIS P/A. HOLDER,
               SATHEESAN.M.K.,AGED 47,,
               KARUNAKARAN,MULLAPPILLIL PARAMBIL
               HOUSE,ANAPRAMBAL
               BY ADVS.
               SRI.S.SANAL KUMAR
               SMT.BHAVANA VELAYUDHAN
               SMT.T.J.SEEMA
RESPONDENT/S:

    1          THE VILLAGE OFFICER, THALAVADY & OTHERS
               VILLAGE, ALAPPUZHA-689572.
    2          THE THAHSILDAR KUTTANAD TALUK
               MONCOMBU.P.O., KUTTANAD, ALAPPUZHA-688502.
    3          STATE OF KERALA REPRESENTED BY THE
               SECRETARY TO REVENUE DEPARTMENT, SECRETARIAT,,
               THIRUVANANTHAUPRAM-695001.
    4          THE THALAVADY GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, THALAVADY,,
               ALAPPUZHA-689572.
               BY ADVS.
               GOVERNMENT PLEADER
               SRI.C.V.MANUVILSAN
               SRI.P.G.SURESH
OTHER PRESENT:
         SMT. VIDYA KURIAKOSE GP
        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   06.07.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31615 of 2011



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31615 of 2011
                       =============================================================

                      Dated this the 6th day of July, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

petitioner does not want to pursue the writ petition. Therefore,

this writ petition is dismissed as not pressed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das