P.K.Varghese vs Koovappady Block Panchayath
2023 Latest Caselaw 6569 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                      WP(C) NO. 4791 OF 2015
PETITIONER:

          P.K.VARGHESE
          AGED 64 YEARS
          PUTHANPURAKKAL HOUSE, ALATTUCHIRA, KODANAD,VIA.
          PERUMBAVOOR.

          BY ADVS.
          SRI.P.P.BIJU
          SRI.BABU JOSEPH PYNADATH


RESPONDENTS:
     1     KOOVAPPADY BLOCK PANCHAYATH
           REPRESENTED BY ITS SECRETARY, KOOVAPPADY P.O.,
           VIA.PERUMBAVOOR.

    2     KOOVAPPADY GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, KOOVAPPADY P.O.,
          VIA.PERUMBAVOOR.

    3     EXECUTIVE ENGINEER
          KERALA STATE ELECTRICITY BOARD,ELECTRICAL DIVISION,
          PERUMBAVOOR.

    4     DISTRICT COLLECTOR
          ERNAKULAM DISTRICT, COLLECTORATE, ERNAKULAM.

    5     DEPUTY TAHSILDAR REVENUE RECOVERY
          TALUK OFFICE, KUNNATHUNAD, PERUMBAVOOR.

    6     VILLAGE OFFICER
          KODANADU VILLAGE OFFICE, KODANADU.

          BY ADVS.
          SRI.M.K.DILEEPAN
          SRI.R.RANJITH,SC,KOOVAPPADY GRAMA PANCH
          SMT.P.SUMITHRA
          SRI.R.RANJITHSCKOOVAPPADY GRAMA PANCH

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
 13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.4791 OF 2015              2




               Dated this the 13th day of June, 2023

                          JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled. Therefore, the petitioner is no

longer desirous of prosecuting the writ petition. The said

submission is recorded and the writ petition is dismissed

as not pressed.

SD/-

C.S.DIAS, JUDGE

rmm13/6/2023