Abdul Majeed K.K vs Tirurangadi Municipality
2022 Latest Caselaw 10534 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                        WP(C) NO. 28308 OF 2021
PETITIONER

             ABDUL MAJEED K.K.,
             AGED 47 YEARS
             S/O. KUTTY HASSAN,
             KATTIKULANGARA, HOUSE, KARIMBIL, VENNIYOOR P.O.,
             TIRURANGADI VILLAGE, TIRURANGADI TALUK,
             MALAPPURAM DISTRICT 676 508.
             BY ADVS.
             T.V.GEORGE
             LINDA GEORGE


RESPONDENTS:

     1       TIRURANGADI MUNICIPALITY,
             TIRURANGADI P.O., MALAPPURAM DISTRICT,
             PIN- 676 306, REPRESENTED BY ITS SECRETARY.
     2       THE SECRETARY,
             TIRURANGADI MUNICIPALITY, TIRURANGADI P.O.,
             MALAPPURAM DISTRICT 676 306.
     3       DEPUTY COLLECTOR AND COMPETENT AUTHORITY,
             LAND ACQUISITION, (NATIONAL HIGHWAY),
             MALAPPURAM DISTRICT 676 503.

             SMT. DEEPA NARAYANAN- SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28308 OF 2021
                                   2




                          JUDGMENT

Dated this the 7th day of October, 2022

In view of the withdrawal memo filed by the counsel for

the petitioner, the writ petition is dismissed as withdrawn.

sd/-

N.NAGARESH JUDGE hmh