Tharyan George vs State Of Kerala
2022 Latest Caselaw 10248 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                         WP(C) NO. 6142 OF 2010
PETITIONER:

          THARYAN GEORGE,
          S/O.THARYAN, KADAVIL HOUSE, PALLIPURAM P.O., CHERTHALA.
          BY ADV SRI.C.K.SAJEEV


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT OF KERALA,
          DEPARTMENT OF AGRICULTURE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
    2     THE PUNCHA SPECIAL OFFICER AND
          AGRICULTURAL TRIBUNAL, ALAPPUZHA.
    3     K.S.KUTTAPPAN,
          S/O.SANKARAN, SHAIBU NIVAS, PALLIPURAM P.O., CHERTHALA.
          SRI.K.M FAISAL, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6142 OF 2010
                                2


               P.V.KUNHIKRISHNAN, J.
              ------------------------------
              W.P. (C).No. 6142 of 2010
      ----------------------------------------------
     Dated this the 15th day of September, 2022


                     JUDGMENT

When this matter came up for consideration, the

learned counsel appearing for the petitioner submitted

that he is withdrawing the writ petition because the

prayers in the writ petition are infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                        P.V.KUNHIKRISHNAN
DM                                             JUDGE