Rajan vs District Collector
2023 Latest Caselaw 11858 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                         WP(C) NO. 801 OF 2018
PETITIONER/S:

           RAJAN
           AGED 55 YEARS
           S/O. RAMAN, 55 YEARS,VEZHEKKADAN HOUSE,
           ANANDAPURAM P.O., THRISSUR DISTRICT.
           BY ADVS.
           SRI.V.M.KRISHNAKUMAR
           SRI.JOMON.K.CHACKO
           SMT.P.R.REENA
           SMT.SURYA BINOY

RESPONDENT/S:

     1     DISTRICT COLLECTOR
           THRISSUR - 680 003.
     2     REVENUE DIVISIONAL OFFICER
           THRISSUR - 680 003.
     3     LOCAL LEVEL MONITORING COMMITTEE
           PORATHISSERY, IRINJALAKUDA REP. BY ITS
           CONVENERAGRICULTURAL OFFICER, KRISHI BHAVAN,
           PORATHISSERY,KARUVANNUR P.O., THRISSUR - 680 711.
     4     JIJI
           W/O. ROY, PORATHUKKAAN HOUSE,MADAYIKONAM P.O.,
           THRISSUR - 680 712.
     5     THE PRINCIPAL AGRICULTURAL OFFICER
           CHEMBUKKAVU, THRISSUR - 680 020.
           BY ADVS.
           SRI.K.B.GANGESH


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.11.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.801 of 2018        :2:




                            VIJU ABRAHAM, J.
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                         W.P.(C) No.801 of 2018
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                Dated this the 16th day of November, 2023

                             JUDGMENT

The learned counsel for the petitioner submits that the writ

petition is not pressed. Submission is recorded. Accordingly, the

writ petition is dismissed as not pressed.

Sd/-

VIJU ABRAHAM JUDGE sm/