Oliyil Abdul Jabbar vs The Local Level Monitoring ...
2022 Latest Caselaw 6177 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
     THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       WP(C) NO. 21600 OF 2018
PETITIONERS:

    1          OLIYIL ABDUL JABBAR
               AGED 59 YEARS
               S/O.PORUKUTTY HAJI, RAYIRIMANGALAM AMSOM DESOM,
               TANUR P.O, MALAPPURAM DISTRICT.
    2          KHADEEJA
               W/O.OLIYIL ABDUL JABBAR, RAYIRIMANGALAM AMSOM
               DESOM, TANUR P.O, MALAPPURAM DISTRICT.
               BY ADV SRI.K.RAKESH

RESPONDENTS:

    1          THE LOCAL LEVEL MONITORING COMMITTEE,
               REPRESENTED BY ITS CONVENER, THE AGRICULTURAL
               OFFICER, KRISHI BHAVAN, TANUR, MALAPPURAM
               DISTRICT, PIN-676 302.
    2          THE REVENUE DIVISIONAL OFFICER,
               TIRUR, MALAPPURAM DISTRICT, PIN-676 101.
OTHER PRESENT:

               SRI. ARAVIND V MATHEW, Govt.Pleader


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   01.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.21600 of 2018

                                 ..2..




                           JUDGMENT

Learned counsel for the petitioner Sri.Rakesh.K.

submits that the writ petition is not pressed. Accordingly, this

writ petition is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE MBS/