Amina vs Deputy Collector (L.R)
2022 Latest Caselaw 5772 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                     OP(C) NO. 1233 OF 2021
    AGAINST THE ORDER/JUDGMENT IN SM 765/2021 OF LAND
                        TRIBUNAL, TIRUR
PETITIONER:

            AMINA, AGED 55 YEARS,
            W/O.HUSSAIN, PARAMMAL HOUSE, VALAVANNOOR AMSOM,
            CHERAVANNOOR DESOM, P.O. VALAVANNOOR,
            TIRUR TLAUK, MALAPPURAM DISTRICT-676 555.

            BY ADV. K.P.SHEREEF

RESPONDENT:

        * DEPUTY COLLECTOR (L.R)
          LAND TRIBUNAL, TIRUR, TIRUR TALUK,
          MALAPPURAM DISTRICT, KERALA. 676 101.

            *CORRECTED AS SPECIAL THAHSILDAR(LR), TIRUR P.O,
            TIRUR-1   VIDE    ORDER   DATED    16.09.21   IN
            I.A.NO.1/2021.

            BY ADV. SRI.DENNY DEVASSY, SR.GP


     THIS    OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
27.05.2022,    THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C) No.1233 of 2021
                             2




                      JUDGMENT

Learned counsel for the petitioner seeks

permission to withdraw this Original

Petition. Permission is granted.

Accordingly, this Original Petition is

dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE.

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