Gouri Gopakumar vs Revenue Divisional Officer
2022 Latest Caselaw 7497 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                       WP(C) NO. 24852 OF 2016
PETITIONER/S:

               GOURI GOPAKUMAR
               AGED 21 YEARS
               AGED 21, S/O.L.GOPAKUMAR,
               T.R.RESIDENCY,H.NO.39/2079A, KUNNAMPILLY
               LINE,NETTIPADOM ROAD, (COCHIN
               CORPORATION),ERNAKULAM SOUTH.P.O.-682 016,
               ERNAKULAM.
               BY ADVS.
               SRI.T.K.RADHAKRISHNAN
               SMT.CHITHRA R.SHENOY
               SRI.T.R.HARI KRISHNAN
               SMT.S.SREEDEVIALP
RESPONDENT/S:

    1          REVENUE DIVISIONAL OFFICER
               OFFICE OF THE RDO, MUVATTUPUZHA, ERNAKULAM-686
               673.
    2          THE DEPUTY DIRECTOR OF AGRICULTURE
               (PRL. AGRICULTURAL OFFICER),ERNAKULAM-686 673.
    3          MARADY GRAMA PANCHAYATH
               REPRESENTED BY THE SECRETARY
               MARADY,MUVATTUPUZHA-686 673.
               BY ADVS.
               SRI.AJEESH S.BRITE
               SRI.P.PRAVEEN MANAPPATTU
OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP
        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   24.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 24852 of 2016



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 24852 of 2016
                       =============================================================

                    Dated this the 24th day of June, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

petitioner does not want to pursue this writ petition. Therefore,

this writ petition is dismissed as not pressed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 24852 of 2016

APPENDIX OF WP(C) 24852/2016

PETITIONER EXHIBITS EXHIBIT P1 THE COPY OF THE SALE DEED NO.920/97 OF S.R.O MUVATTUPUZHA.

EXHIBIT P2 THE COPY OF THE SETTLEMENT DEED NO.1809/1/4 S.R.O MUVATTUPUZHA. EXHIBIT P3 THE PHOTOCOPY OF THE TAX RECEIPT NO.4979184 DATED 20.12.2014 WITH RESPECT TO 5 CENTS DATED 18.05.2014. EXHIBIT P4 THE COPY OF THE PETITION SUBMITTED BY THE PETITIONER TO THE TALUK REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA. EXHIBIT P5 THE COPY OF THE PETITION SUBMITTED BY THE PETITIONER TO THE AGRICULTURAL OFFICER, MARADY KRISHI BHAVAN, MARADY, MUVATTUPUZHA.

EXHIBIT P6 THE COPY OF THE REJECTION ORDER WAS SENT TO THE PETITIONER DATED 30.01.2016.

RESPONDENT'S EXHIBITS ANNEXURE R4(A) TRUE COPY OF THE DATA BANK