Radhakrishnan B.S vs State Of Kerala
2022 Latest Caselaw 7586 Ker

`           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                   WP(C) NO. 1774 OF 2022
PETITIONERS

      1    RADHAKRISHNAN B.S
           AGED 68 YEARS
           ATHAZHAMANGALATH PUTHENVEEDU, ATHIYANNOOR,
           VENPAKAL, THIRUVANANTHAPURAM-695 123.
      2    JAYAKUMARI M.S,
           ATHAZHAMANGALATH PUTHENVEEDU, ATHIYANNOOR,
           VENPAKAL, THIRUVANANTHAPURAM-695 123.
           BY ADVS.
           K.P.SANTHI
           TARA PREM
           NISHA G.THARAMAL
           SARIMOL KAREETHARA
           BABY SUJATHA


RESPONDENTS

      1    STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           REVENUE DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM-695 001
      2    THE DISTRICT COLLECTOR
           CIVIL STATION, THIRUVANANTHAPURAM-695 001
      3    THE REVENUE DIVISIONAL OFFICER
           OFFICE OF THE REVENUE DIVISIONAL OFFICER,
           TRIVANDRUM-695 043.
      4    THE LOCAL LEVEL MONITORING COMMITTEE,
           KRISHI BHAVAN, NEYYATTINKARA,
           THIRUVANANTHAPURAM-695 121. REPRESENTED BY ITS
           CONVENER.
 W.P.(C) No.1774 of 2022             :2:



     5          THE TAHSILDAR,
                TALUK OFFICE, NEYYATTINKARA TALUK, TRIVANDRUM-
                695 121
 :

                GOVERNMENT PLEADER SRI.SYAMANTHAK


         THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION        ON   24.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.1774 of 2022         :3:




                          JUDGMENT

Dated this the 24th day of June , 2022

The counsel for the petitioners seeks permission to

withdraw the writ petition. Permission granted.

Accordingly, the writ petition is dismissed as withdrawn

Sd/-

N. NAGARESH, JUDGE smm/29.06.2022