V.N.K.Ahammed vs State Of Kerala
2022 Latest Caselaw 6405 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       WP(C) NO. 32646 OF 2016
PETITIONERS:

    1       V.N.K.AHAMMED
            FATHIMA ESTATE, KRISHNAGIRI.P.O,
            WAYANAD DISTRICT.

    2       K.M.KHADEESA
            KHADEEJA ESTATE, MALANTHOLLAM,
            KRISHNAGIRI.P.O, WAYANAD DISTRICT.

    3       E.SUHARA
            SUHARA ESTATE, KRISHNAGIRI.P.O,
            WAYANAD DISTRICT.

            BY ADVS.
            SRI.M.SASINDRAN
            SRI.SATHEESHAN ALAKKADAN


RESPONDENTS:

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

    2       THE COMMISSIONER OF LAND REVENUE
            LAND REVENUE COMMISSIONERATE,
            THIRUVANANTHAPURAM-695001.

    3       THE DISTRICT COLLECTOR
            WAYANAD DISTRICT-673121.

    4       THE TAHSILDAR
            SULTHAN BATHERY, WAYNAD DISTRICT-673121.

            BY GOVERNMENT PLEADER SMT.DEEPA V.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32646 OF 2016
                                 2




                           T.R. RAVI, J.
            --------------------------------------------
                   W. P. (C). No. 32646 of 2016
             --------------------------------------------
               Dated this the 3rd day of June, 2022

                            JUDGMENT

The learned counsel for the petitioners submits that the

petitioners are not intending to prosecute the matter. Hence the

writ petition is dismissed as not pressed.

Sd/-

T.R. RAVI JUDGE

Pn