Anish, Represented By His Power Of ... vs The District Collector-Idukki
2023 Latest Caselaw 8866 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                WP(C) NO. 15306 OF 2023
PETITIONERS:

    1    ANISH,
         AGED 25 YEARS
         S/O, MURALIRAJAN, RESIDING AT HOUSE NO.4,
         UTTHARAMANIKAM STREET, NEAR VELUDAIYAN
         HOSPITAL, MANIKOODU, MANJAKUPPAM,
         CUDDALORE DISTRICT, TAMIL NADU-607 001,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
         MURALIRAJAN, AGED 58 YEARS, S/O. NANDHAGOPAL,
         HOUSE NO. 9/38 C.PUDUPATTI STREET,
         C.PUDUPATTI P.O., UTHAMAPALAYAM,
         THENI DISTRICT, TAMIL NADU, PIN - 625 556.

    2    ABISHEK,
         AGED 21 YEARS
         S/O. KRISHNAMOORTHY, 3/324,
         SUBRAMANYA NAGAR ST. ROAD, THURAIPAKKAM,
         JYOTHI NAGAR, THORAIPAKKAM, CHENNAI-600 097,
         TAMIL NADU,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
         MURALIRAJAN, AGED 58 YEARS, S/O. NANDHAGOPAL,
         HOUSE NO. 9/38, C.PUDUPATTI STREET,
         C.PUDUPATTI P.O., UTHAMAPALAYAM,
         THENI DISTRICT, TAMIL NADU, PIN - 625 556.

         BY ADVS.
              JOICE GEORGE
              LIJI.J.VADAKEDOM
              TOM E. JACOB

RESPONDENTS:

    1    THE DISTRICT COLLECTOR-IDUKKI
         COLLECTORATE, PAINAVU P.O., KUYILIMALA, IDUKKI,
         PIN - 685 603.
 W.P.(C) Nos.15306 and 18579 of 2023

                                   :2:

    2          THE TAHSILDAR (LR)-UDUMBANCHOLA TALUK,
               TALUK OFFICE-UDUMBANCHOLA UDUMBANCHOLA P.O.,
               IDUKKI DISTRICT, PIN - 685 554.

    3          THE VILLAGE OFFICER-ANAKKARA,
               ANAKKARA VILLAGE OFFICE, ANAKKARA P.O., IDUKKI,
               PIN - 685 512.

    4          THE LOCAL LEVEL MONITORING COMMITTEE,
               VANDANMEDU GRAMA PANCHAYAT,
               REPRESENTED BY THE AGRICULTURAL OFFICER,
               VANDANMEDU P.O., IDUKKI DISTRICT,
               PIN - 685 551.

               BY ADV
                    SMT.K.M.RESHMI-SENIOR GOVERNMENT PLEADER

        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME   UP   FOR
ADMISSION       ON   14.08.2023,   ALONG     WITH   WP(C).18579/2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.15306 and 18579 of 2023

                                 :3:



          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                    WP(C) NO. 18579 OF 2023
PETITIONER:

            PRASANTH P
            AGED 34 YEARS
            S/O. A. PUSHPARAJ, NO.25A/9, NORTH COLONY,
            C. PUDUPPATI, UTHAMAPALAYAM, THENI DISTRICT,
            TAMIL NADU, PIN - 625 556.

            BY ADVS.
                 LIJI.J.VADAKEDOM
                 JOICE GEORGE
                 TOM E. JACOB

RESPONDENTS:

    1       THE DISTRICT COLLECTOR-IDUKKI,
            COLLECTORATE, PAINAVU P.O., KUYILIMALA, IDUKKI,
            PIN - 685 603.

    2       THE TAHSILDAR (LR)-UDUMBANCHOLA TALUK,
            TALUK OFFICE-UDUMBANCHOLA UDUMBANCHOLA P.O.,
            IDUKKI DISTRICT, PIN - 685 554.

    3       THE VILLAGE OFFICER-ANAKKARA,
            ANAKKARA VILLAGE OFFICE, ANAKKARA P.O., IDUKKI,
            PIN - 685 512.

            BY ADV
                 SMT.DEEPA NARAYANAN-SENIOR GOVERNMENT
            PLEADER
     THIS    WRIT   PETITION    (CIVIL)    HAVING    COME   UP   FOR
ADMISSION    ON   14.08.2023,    ALONG    WITH   WP(C).15306/2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.15306 and 18579 of 2023

                                  :4:




                            JUDGMENT

Dated this the 14th day of August, 2023

[W.P.(C) Nos.15306 and 18579 of 2023]

Counsel for the petitioners submits that during the

pendency of these writ petitions, final orders have been passed in

the month of June, 2023. The petitioners seek leave to withdraw

the writ petitions, with liberty to approach this Court again.

Granting such liberty, the writ petitions are dismissed

as withdrawn.

Sd/-

N. NAGARESH JUDGE AMR