Mary.P.P vs The Deputy Secretary To ...
2023 Latest Caselaw 11462 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                         WP(C) NO. 35273 OF 2023
PETITIONER:

              MARY.P.P
              AGED 66 YEARS
              W/O. M.U VARGHESE, MADAKKAPPILLY, KARUVANKADU.P.O,
              MADAKKATHARA. THRISSUR DISTRICT., PIN - 680651
              BY ADVS.
              C.D.DILEEP
              SHYLAJA VARGHESE
              M.L.REMYA


RESPONDENTS:

     1        THE DEPUTY SECRETARY TO GOVERNMENT
              INDUSTRIES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.,
              PIN - 695001
     2        THE DIRECTOR
              MINING AND GEOLOGY DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001
     3        THE SENIOR GEOLOGIST
              MINING AND GEOLOGY DEPARTMENT, DISTRICT OFFICE,THRISSUR
              DISTRICT., PIN - 680020
     4        THE DISTRICT COLLECTOR THRISSUR
              COLLECTORATE, AYYANTHOLE, THRISSUR., PIN - 680003
     5        DEPUTY TAHSILDAR (RR)
              TALUK OFFICE, THRISSUR, CHEMBUKAVU, THRISSUR DISTRICT.,
              PIN - 680020
     6        VILLAGE OFFICER
              MADAKKATHARA VILLAGE, MADAKKATHARA, THRISSUR DISTRICT.,
              PIN - 680651
              SMT. DEEPA NARAYANAN - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(c) . No. 35273 OF 2023

                                 2

                              JUDGMENT

The petitioner seeks permission to withdraw the

writ petition to prosecute the appeal pending before

the 1st respondent. Accordingly, the writ petition is

dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bnu W.P.(c) . No. 35273 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit-P1 A TRUE COPY OF THE PERMIT NO.365/01-02/QP/GS/143/C2/TDO/02 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER'S HUSBAND DATED 30.01.2002. Exhibit-P2 A TRUE COPY OF THE JUDGMENT DATED 17/03/2010 IN WP(C).NO.7517 OF 2010 OF THIS HON'BLE HIGH COURT.

Exhibit-P3 A TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 03/03/2010.

Exhibit-P4 A TRUE COPY OF THE ORDER NO.464/19-20/GS/3805/C2/TDO/19 DATED 19/02/2020 OF THE 3RD RESPONDENT. Exhibit-P5 A TRUE COPY OF THE CERTIFICATE FOR RECOVERY ISSUED BY THE 4TH RESPONDENT DISTRICT COLLECTOR DATED 20/12/2022. Exhibit-P6 A TRUE COPY OF THE DEMAND NOTICE RRC NO.

2019/7714/08 DATED 31.12.2022 ISSUED BY THE 5TH RESPONDENT.

Exhibit-P7 A TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 14.01.2023.

Exhibit-P8 A TRUE COPY OF THE JUDGMENT DATED 25.01.2023 IN WP(C).NO.2533 OF 2023 OF THIS HON'BLE HIGH COURT.

Exhibit-P9 A TRUE COPY OF THE GOVERNMENT ORDER GO(MS) NO.61/2023/ID DATED 25.08.2023. Exhibit-P10 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 10.10.2023.