Siddique P.P vs State Of Kerala
2023 Latest Caselaw 8345 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR. JUSTICE AMIT RAWAL
 TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                  WP(C) NO. 6541 OF 2016
PETITIONERS:

         SIDDIQUE P.P
         AGED 36 YEARS, S/O. IBRAHIM,
         PAPPINIPOYIL HOUSE, MOOLADU POST,
         NADUVANNOOR VILLAGE, KOYILANDY TALUK,
         KOZHIKODE DISTRICT - 673 614,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
         AJEELA, W/O. SIDDIQUE,
         RESIDING AT PAPPINIPOYIL HOUSE,
         MOOLADU POST, NADUVANNOOR VILLAGE,
         KOYILANDY TALUK, KOZHIKODE DISTRICT.

         BY ADVS.
         SRI.K.MUHAMMED SALAHUDHEEN
         SRI.N.N.SUGUNAPALAN SR.
RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY,
         DEPARTMENT OF AGRICULTURE,
         STATE SECRETARIAT,
         THIRUVANANTHAPURAM - 695 001.

    2    THE DISTRICT COLLECTOR
         KOZHIKODE- 673 001.

    3    THE REVENUE DIVISIONAL OFFICER
         KOZHIKODE -673 001

    4    THE DISTRICT LEVEL MONITORING COMMITTEE
         REPRESENTED BY ITS CONVENOR CONSTITUTING
         UNDER THE KERALA CONSERVATION OF PADDY LAND
         AND WET LAND ACT, 2008, KERALA HAVING
         JURISDICTION OVER NADUVANNUR VILLAGE,
         KOZHIKODE DISTRICT - 673 001.
   W.P(C).6541/2016
                              2

   5       LOCAL LEVEL MONITORING COMMITTEE
           REPRESENTED BY THE AGRICULTURAL OFFICER,
           NADUVANNUR VILLAGE, KOZHIKODE-673001.

           BY ADVS.
           SR.GOVERNMENT PLEADER SRI. JUSTIN JACOB


     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
        W.P(C).6541/2016
                                        3




                                 JUDGMENT

Dated this the 1st day of August, 2023

Petitioner seeks permission to withdraw the writ petition with

liberty to move an application under the amended provisions of

Section 27A of the Kerala Conservation of Paddy Land and Wetland

Act, 2008. Accordingly writ petition is dismissed as withdrawn with

liberty as prayed for.

Sd/-

AMIT RAWAL, JUDGE

sou.