Shareena vs The Revenue Divisional Officer, ...
2023 Latest Caselaw 6990 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                          WP(C) NO. 38525 OF 2022
PETITIONERS:

     1       SHAREENA, AGED 38 YEARS
             W/O ELAYEDATH PUTHENVEETIL SHANIFF, CHANDANAPARAMBIL
             HOUSE, PUNNA DESOM MANATHALA VILLAGE, CHAVAKKAD TALUK,
             THRISSUR DISTRICT - 680506
     2       SHEMEER, AGED 44 YEARS, S/O HYDER, ALANGAD P.O, PARAVOOR
             TALUK, ERNAKULAM DISTRICT - 683511
     3       HYDER, AGED 76 YEARS, S/O AHAMEDKUTTY HAJI, ALANGAD P.O,
             PARAVOOR TALUK, ERNAKULAM DISTRICT - 683511
     4       JAMEELA, AGED 69 YEARS, W/O HYDER, ALANGAD P.O, PARAVOOR
             TALUK, ERNAKULAM DISTRICT - 683511 ALL THE PETITIONERS
             REP. BY THEIR POWER OF ATTORNEY HOLDER FASAL RAHMAN R.V,
             S/O R.V ABDULLAKUTTY, PUTHANPURAYIL HOUSE, P.O PALUVAI,
             CHAVAKKAD TALUK, THRISSUR DISTRICT - 680522
             BY ADVS.
             JOBY JACOB PULICKEKUDY
             ANIL GEORGE
             DAJISH JOHN
             POOJA SEBASTIAN
RESPONDENTS:

     1       THE REVENUE DIVISIONAL OFFICER, THRISSUR
             THRISSUR, THRISSUR DISTRICT - 680003
     2       THE TAHSILDAR (L.R),
             TALUK OFFICE, CHAVAKKAD, THRISSUR DISTRICT - 680020
     3       THE GURUVAYOOR MUNICIPALITY,
             REP. BY ITS SECRETARY, OFFICE OF THE GURUVAYOOR
             MUNICIPALITY, GURUVAYOOR, THRISSUR DISTRICT -680101
     4       THE SECRETARY,
             GURUVAYOOR MUNICIPALITY, MUNICIPAL BUILDING, GURUVAYOOR -
             680101
             BY ADV HARIDAS V N
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38525 OF 2022
                                        2



                                 JUDGMENT

After arguing this matter for some time,

Sri.Joby Jacob Pulickekudy, learned counsel for

the petitioners, requested that this writ

petition be permitted to be withdrawn by his

clients, with liberty to approach this Court

again with a fresh one.

In the afore circumstances, this writ

petition is dismissed as having been withdrawn;

with the afore requested liberty being reserved

in favour of the petitioners.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 38525 OF 2022

APPENDIX OF WP(C) 38525/2022

PETITIONERS' EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF BASIC TAX RECEIPT NO.KL08042003881/2022 DATED 24/06/2022 Exhibit P2 THE TRUE PHOTOCOPY OF RELEVANT PAGES OF DATA BANK Exhibit P3 THE TRUE PHOTOCOPY OF PROCEEDINGS NO.B1-

18463/2011 DATED 26/06/2013 ISSUED BY THE 1ST RESPONDENT Exhibit P4 THE TRUE PHOTOCOPY OF OF APPLICATION DATED 16/12/2021 SUBMITTED BEFORE THE 2ND RESPONDENT Exhibit P5 THE TRUE PHOTOCOPY OF LETTER NO.B2 -

10223/2021 DATED 24/01/2022 ISSUED BY THE 2ND RESPONDENT Exhibit P6 TRUE PHOTOCOPY OF RECEIPT DATED 02/11/2022 ISSUED BY THE 4TH RESPONDENT Exhibit P7 THE TRUE PHOTOCOPY OF LETTER NO.E.2-129/222 DATED 22/11/2022 Exhibit P8 THE PHOTOCOPY OF PHOTOGRAPHS SHOWING THE LIE AND NATURE OF THE PROPERTY OF THE PETITIONERS