Ashokapanicker V.P vs The District Collector
2023 Latest Caselaw 8778 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                       WP(C) NO. 25724 OF 2023
PETITIONER:

          ASHOKAPANICKER V.P.
          AGED 44 YEARS
          S/O. PRABHAKARAN, RESIDING AT ASHOKA BHAVANAM,
          PALAICKAL, THEVALAKKARA P.O., THEVALAKKARA, KOLLAM,
          KERALA -., PIN - 690524

          BY ADVS.      UMMUL FIDA
                        C.IJLAL
                        P.PARVATHY


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          DISTRICT COLLECTOR OFFICE, CIVIL STATION, KOLLAM - .,
          PIN - 691013

    2     TAHSILDAR
          TALUK OFFICE, GROUND FLOOR, MINI CIVIL STATION,
          CHERIAZHEEKKAL - KALLUMMOOTTIL KADAVU -
          KARUNAGAPPALLY RD, KARUNAGAPPALLI, KERALA .,
          PIN - 690518

    3     3VILLAGE OFFICER
          THEVALAKKARA VILLAGE, KARUNAGAPPALLY TALUK, KOLLAM
          DISTRICT -, PIN - 690524

    4     REGIONAL TRANSPORT OFFICER
          REGIONAL TRANSPORT OFFICE, NEAR ANANDAVALLEESWARAM
          TEMPLE, CIVIL STATION, ANANDAVALLEESWARAM, KOLLAM,
          KERALA, PIN - 691013


OTHER PRESENT:

          SR GP SMT THUSHARA JAMES

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.25724/2023

                                       -:2:-




                       Dated this the 9th day of August,2023

                              JUDGMENT

The learned counsel appearing for the petitioner,

after arguing for some time submits that the petitioner

may be permitted to withdraw the writ petition, in view

of certain material defects in the writ petition, without

prejudice to the right of the petitioner to file a fresh

writ petition in respect of the same cause of action.

2. Leave sought for is granted.

Resultantly, the writ petition is dismissed as

withdrawn, without prejudice to the right of the

petitioner to file a fresh writ petition on the same

cause of action.

Sd/-

                                               C.S.DIAS,JUDGE

DST/09.08.23                                                   //True copy//

                                                               P.A.To Judge