Dr.C.V.James vs Kerala Financial Corporation
2022 Latest Caselaw 3721 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                      WP(C) NO. 9568 OF 2012
PETITIONER:

            DR.C.V.JAMES
            AGED 58 YEARS
            PROPRIETOR, M/S. SUKHODAYA RESORTS AND AYURVEDIC
            PARK, P.B. NO. 15, KANJIRAPALLY, KOTTAYAM.
            BY ADV SRI.SREEJITH S.NAIR

RESPONDENTS:

    1       KERALA FINANCIAL CORPORATION
            BRANCH OFFICE, M.C ROAD, NEAR Y.W.C.A KOTTAYAM -
            686 001, REPRESENTED BY BRANCH MANAGER
    2       THE DEPUTY TAHSILDAR
            REVENUE RECOVERY, KERALA FINANCIAL CORPORATION,
            KOTTAYAM -686 001.
    3       THE DISTRICT COLLECTOR
            KOTTAYAM - 686 001.
            BY ADVS.DEEPA NARAYANAN, SR.GOVT. PLEADER
            SRI.MILLU DANDAPANI,SC,K.F.C.
            A.KRISHNAN
            M.R.VENUGOPAL
            DHANYA P.ASHOKAN


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.03.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.9568/2012

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                    W.P.(C).No.9568 of 2012
             ----------------------------------------------
           Dated this the 24th day of March, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that he is

not pressing this writ petition.

Therefore, this writ petition is dismissed as not

pressed.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE