Norman Joseph vs The Deputy Tahasildar(R.R)
2022 Latest Caselaw 6074 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                         WP(C) NO. 17649 OF 2022
PETITIONER/S:
           NORMAN JOSEPH
           AGED 62 YEARS
           SON OF PRATHADIS,ALUNKAL HOUSE,ELAMKULAM
           VILLAGE,KADAVANTHRA DESOM,ERNAKULAM, PIN - 682020

              BY ADVS.
              T.S.HARIKUMAR
              P.B.SAHASRANAMAN



RESPONDENT/S:
     1     THE DEPUTY TAHASILDAR(R.R)
           TALUK OFFICE,KANAYANNUR TALUK,ERNAKULAM, KOCHI, PIN -
           682011

     2        THE EXECUTIVE ENGINEER
              ELECTRICAL DIVISION,ERNAKULAM, PIN - 682016

     3        THE ASSISTANT EXECUTIVE ENGINEER
              ELECTRICAL DIVISION ,ERNAKULAM, PIN - 682016

     4        THE ASSISTANT ENGINEER
              ELECTRICAL SECTION,GIRINAGAR,ERNAKULAM, PIN - 682020

     5        SHALIF MOHAMMED
              AGED 30 YEARS
              SON OF NAHAS,RESIDING AT 6124,PRESTIGE NEPTUNE COURT
              YARD,MARINE DRIVE,ERNAKULAM , PIN - 682018


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17649 OF 2022
                                    2



                           JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with a liberty to file fresh with

better particulars. Accordingly, this writ petition is dismissed

as withdrawn with the aforementioned liberty.

Sd/-

sab AMIT RAWAL

JUDGE WP(C) NO. 17649 OF 2022

APPENDIX OF WP(C) 17649/2022

PETITIONER EXHIBITS

Exhibit P.1 THE TRUE PHOTOSTAT COPY OF THE LEASE AGREEMENT EXECUTED BETWEEN THE PETITIONER AND THE 5TH RESPONDENT DATED 01-11-2018

Exhibit P.2 THE TRUE PHOTOSTAT COPY OF THE INTIMATION GIVEN BY THE PETITIONER TO THE 2ND RESPONDENT DATED 08-03-2019 ALONG WITH ITS TRUE ENGLISH TRANSLATION

Exhibit P.3 THE TRUE PHOTOSTAT COPY OF THE PROVISIONAL ORDER AND PENAL BILL ISSUED BY THE 3RD RESPONDENT DATED 18-03-2019

Exhibit P.4 THE TRUE PHOTOSTAT COPY OF THE LETTER OF THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER DATED 21-03-2019 ALONG WITH ITS TRUE ENGLISH TRANSLATION

Exhibit P.5 THE TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 30-03-2019 ALONG WITH ITS TRUE ENGLISH TRANSLATION

Exhibit P.6 THE TRUE PHOTOSTAT COPY OF THE BILLS ISSUED BY THE 4TH RESPONDENT DATED 10-05-

Exhibit P.7 THE TRUE PHOTOSTAT COPY OF THE JUDGMENT IN W.P© NO. 10814 OF 2019 OF THIS HON'BLE COURT DATED 23-05-2019

Exhibit P.8 THE TRUE PHOTOSTAT COPY THE NOTICE OF THE 4TH RESPONDENT ADDRESSED TO THE PETITIONER DATED 23-12-2019

Exhibit P.9 THE TRUE PHOTOSTAT COPY OF THE NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT ISSUED BY THE 1ST RESPONDENT DATED 23- WP(C) NO. 17649 OF 2022

07-2021 ALONG WITH ITS TRUE ENGLISH TRANSLATION

Exhibit P.10 THE TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 31-08-2021

Exhibit P.11 THE TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 31-08-2021

Exhibit P.12 THE TRUE PHOTOSTAT COPY OF THE COMMUNICATION ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT DATED 08-09-2021 ALONG WITH ITS TRUE ENGLISH TRANSLATION

Exhibit P.13 THE TRUE PHOTOSTAT COPY OF THE REPRESENTATION OF THE PETITIONER SUBMITTED BEFORE THE 1ST RESPONDENT DATED 15-01-2022