Jolly M. John vs State Of Kerala
2023 Latest Caselaw 1872 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                     WP(C) NO.3288 OF 2023
PETITIONER :-

          JOLLY M. JOHN, AGED 44 YEARS
          S/O.JOHN M.J., MANCHIVALLIL HOUSE,
          CHUNGAKKUNNU P.O., POTTANTHODE,
          KOTTIYOOR, KANNUR DISTRICT, PIN - 670 651

          BY ADV P.T.ABHILASH


RESPONDENTS :-

    1     STATE OF KERALA REPRESENTED BY ITS SECRETARY,
          REVENUE DEPARTMENT, SECRETARIAT, CENTRAL STADIUM,
          M.G. ROAD, THRIUVANANTHAPURAM, PIN - 695 001

    2     DISTRICT COLLECTOR
          COLLECTORATE, 1ST FLOOR, CIVIL STATION,
          KAKKANAD, ERNAKULAM DISTRICT, PIN - 682 030

    3     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
          KB JACOB ROAD, KOCHI, PIN - 682 001

    4     THE TAHASILDAR (LAND RECORDS)
          GROUND FLOOR, MINI CIVIL STATION,
          CIVIL STATION ROAD, PERIYAR NAGAR,
          ALUVA, ERNAKULAM DISTRICT, PIN - 683 001

    5     VILLAGE OFFICER
          KEEZHMAD VILLAGE, KEEZHMAD, ALUVA,
          ERNAKULAM DISTRICT, PIN - 683 105

    6     THE SECRETARY
          KEEZHMAD GRAMA PANCHAYATH, KEEZHMAD,
          ALUVA, ERNAKULAM DISTRICT, PIN - 683 112

          BY ADV K.S.ARUN KUMAR
          BY SMT.PARVATHY.K, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.3288 OF 2023

                                 -: 2 :-


                              JUDGMENT

Dated this the 1st day of February, 2023

The learned counsel for the petitioner seeks leave to withdraw

the writ petition without prejudice to his right to approach afresh

with proper pleadings and materials on record. The writ petition is,

accordingly, dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/4.2.2023