Joshy George vs The District Collector
2022 Latest Caselaw 6704 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       WP(C) NO. 7905 OF 2020
PETITIONER

               JOSHY GEORGE
               AGED 60 YEARS
               S/O.LATE GEORGE JOSEPH, KONDODIKKAL HOUSE,
               VIJAYAPURAM VILLAGE, MANGANAM P.O., KOTTAYAM
               DISTRICT.
               BY ADVS.
               ESM.KABEER
               SHRI.N.KRISHNA RAJA MAULI
               SMT.K.M.AMINABEEVI
               SMT.C.SHEEBA


RESPONDENTS

    1          THE DISTRICT COLLECTOR
               CIVIL STATION, KOTTAYAM-686 002.
    2          THE REVENUE DIVISIONAL OFFICER,
               CIVIL STATION, KOTTAYAM-686 002.
    3          THE CONVENER/AGRICULTURAL OFFICER,
               LOCAL LEVEL MONITORING COMMITTEE, KRISHI
               BHAVAN, VIAYAPURAM, VADAVATHOOR P.O., KOTTAYAM-
               686 010.
    4          THE VILLAGE OFFICER, VIJAYAPURAM VILLAGE
               OFFICE,VADAVATOOR P.O., KOTTAYAM DISTRICT-686
               010.
OTHER PRESENT:

               SMT.SURYA BINOY B SR.GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   09.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No. 7905 of 2020        :2:



                           JUDGMENT

Dated this the 9th day of June, 2022

The learned counsel for the petitioner submits that the

petitioner does not want to prosecute the writ petition.

Therefore the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE smm/15.06.2022