Davis vs The State Of Kerala
2022 Latest Caselaw 7350 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                      WP(C) NO. 26995 OF 2016
PETITIONER:

             DAVIS, AGED 47, S/O.PAROKARAN KURIAPAN, KORATTY
             P.O.,THRISSUR DISTRICT.

             BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENTS:

     1       THE STATE OF KERALA
             REP.BY THE SECRETARY TO THE GOVERNMENT,REVENUE
             DEPARTMENT, GOVERNMENT
             SECRETARIAT,THIRUVANANTHAPURAM, 695001.

     2       THE REVENUE DIVISIONAL OFFICER
             COLLECTORATE, AYYANTHOLE, THRISSUR 680001.

     3       THE AGRICULTURAL OFFICER
             KRISHI BHAVAN, P.O. KORATTY -680 308.


OTHER PRESENT:

             SRI. JOBY JOSEPH - SR. GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.26995 OF 2016
                             :-2-:

                         JUDGMENT

Learned counsel for the petitioner submits

that the writ petition is not pressed. Accordingly,

the writ petition is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MBS/