N.N.Raveendran vs The Tahsildar
2022 Latest Caselaw 3729 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                        WP(C) NO. 290 OF 2022
PETITIONER:

          N.N.RAVEENDRAN,
          AGED 67 YEARS,
          S/O. KOCHUNNI NANUKUTTY,
          NELLIKUNATH VEEDU,
          PADAYATTUPARAMBIL,
          CHAKATHARA, KEEDAMANGALAM,
          NORTH PARAVUR.

          BY ADV PRASAD CHANDRAN


RESPONDENTS:

    1     THE TAHSILDAR,
          KANAYANNUR TALUK OFFICE,
          ERNAKULAM, PIN-682011.

    2     THE VILLAGE OFFICER,
          OFFICE OF THE VILLAGE OFFICE,
          NORTH PARAVUR,
          ERNAKULAM, PIN-683512.

          SMT.PARVATHY KOTTOL, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.290/2022

                                   2




                            JUDGMENT

Dated this the 24th day of March, 2022

The petitioner is before this Court seeking to

direct the 1st respondent to issue certified copies of the

documents as applied for by the petitioner, since the

certified copies of those documents in the possession of the

petitioner were lost during flood.

When this writ petition came up for hearing

today, the learned counsel for the petitioner seeks

permission to withdrawn the writ petition with liberty to file a

properly constituted application before the 1 st respondent.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE SR