Anitha Baiju vs The District Collector
2023 Latest Caselaw 1578 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                     WP(C) NO. 3727 OF 2020
PETITIONER/S:

            ANITHA BAIJU,
            AGED 52 YEARS
            W/O. LATE BAIJU, PARAMBIL HOUSE, CHEEPUNKAL P.O.,
            KUMARAKOM, KOTTAYAM.
            BY ADV A.K.HARIDAS


RESPONDENT/S:

    1       THE DISTRICT COLLECTOR,
            CIVIL STATION COMPLEX, KOTTAYAM-686001.
    2       THE EXECUTIVE ENGINEER,
            PUBLIC WORKS DEPARTMENT, KOTTAYAM-686001.
    3       THE SECRETARY,
            AYMANA GRAMA PANCHAYAT, PANCHAYAT OFFICE,
            AYAMANAM P.O., KOTTAYAM-686015.
    4       SABU,
            S/O. MANI, MATTATHIL HOUSE, VIRUPPUKALA,
            CHEEPUNKAL P.O., KUMARAKOM, KOTTAYAM-686563.
            BY ADVS SRI. SRI.SURIN GEORGE IPE, SC
            SRI. JOBY JOSEPH, SR. GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 3727 of 2020
                                     -2-




                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

relief:-

"To issue a writ of mandamus or any other appropriate writ or order directing the 2nd respondent to evict the 4th respondent by removing the temporary shed in the PWD road margins in Exts. P3 to P5 representations."

2. Today when the writ petition is taken up, Mr. A. K. Haridas,

learned counsel for the petitioner, submitted that the petitioner is not

pressing the writ petition.

Placing on record the above submission, the writ petition is

dismissed as not pressed.

Sd/-

SHAJI P. CHALY JUDGE

Eb ///TRUE COPY/// P. A. TO JUDGE