Naseera Shaji vs The Special Deputy Tahsildar Rr
2023 Latest Caselaw 5200 Ker

WP(C) No. 14123 of 2023          1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                          WP(C) NO. 14123 OF 2023


PETITIONER:

             NASEERA SHAJI
             AGED 58 YEARS
             THEKKETHARA HOUSE PALLIVATTA, ARYANAD PO
             TRIVANDRUM, PIN - 695542
             BY ADV M.R.SARIN


RESPONDENTS:

     1       THE SPECIAL DEPUTY TAHSILDAR RR
             OFFICE OF SPECIAL DEPUTY TAHSILDAR RR KSFE LTD
             MEDICAL COLLEGE PO THIRUVANTHAPURAM, PIN - 695011
     2       THE MANAGER
             KSFE NEDUMANGAD BRANCH NO I NEDUMANGAD PO
             TRIVANDRUM, PIN - 695541
             BY G.P., SMT.VIDYA KURIAKOSE
             S.C. (KSFE), SRI. ARUN ANTONY


      THIS    WRIT    PETITION       (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 18.04.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) No. 14123 of 2023       2



                      VIJU ABRAHAM , J.
           ===========================
                  WP(C) No. 14123 of 2023
           ============================
             Dated this the 18th day of April, 2023

                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition. The writ petition is accordingly

dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 14123/2023

PETITIONER EXHIBITS Exhibit P 1 THE TRUE COPY OF NOTICE OF ATTACHMENT OF IMMOVABLE PROPERTY ISSUED BY THE 1STRESPONDENT UNDER SECTION 36 OF REVENUE RECOVERY ACT TO THE PETITIONER'S' MOTHER RUKKIYA BEEVI ON 24.03.2023IS