Meera R. Bhat vs State Of Kerala
2023 Latest Caselaw 10604 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                               &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                       WA NO. 44 OF 2023
  AGAINST THE JUDGMENT WP(C) 24510/2016 OF HIGH COURT OF
                             KERALA
APPELLANT/S:

           MEERA R. BHAT,
           AGED 70 YEARS
           W/O. RAGHUNATHA BHAT, RESIDING AT DOOR. NO. MGP
           15/92, RAMNATHA KRIPA, HOSABETTU VILLAGE,
           MANJESHWAR- 671323, MANJESWAR TALUK, KASARGOD
           DISTRICT., PIN - 671323
           BY ADVS.
           R.LAKSHMI NARAYAN
           R.RANJANIE


RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY SECRETARY OF LOCAL SELF GOVERNMENT
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM., PIN
           - 695001
    2      THE TAHSILDAR,
           MANJESWAR, MANJESWAR TALUK OFFICE, MANJESWAR,
           P.O. UPPALA ., PIN - 671322
    3      MANJESHWAR GRAMA PANCHAYATH,
           MANJESHWAR- 671328 REPRESENTED BY ITS SECRETARY.,
           PIN - 671328
    4      SADGURU SREE NITHANANDA SEVA SAMITHI,
           BOLNAD GUTTU , HOSABETTU VILLAGE, MANJESHWAR-
           671323 REPRESENTED BY ITS SECRETARY, SHANMUKH
           RAO, S/O SREENIVASA RAO, OPPOSITE SAT HIGH SCHOOL
           , GUDDIKERI, HOSABETTU VILLAGE, MANJESHWAR., PIN
           - 671323
    5      SADANAND MALLI,
           S/O ITHAPPA MALLI, AGED 54, BOLNAD GUTTU ,
           HOSABETTU VILLAGE, MANJESHWAR., PIN - 671323
 W. A. No. 44 of 2023
                                     -2-


              BY ADVS.
              T.B.SHAJIMON
              KODOTH SREEDHARAN


OTHER PRESENT:

              SR.GP. T.K.VIPINDAS


       THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
16.10.2023,      THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 44 of 2023
                                  -3-


                          JUDGMENT

Dated this the 16th day of October, 2023

A. J. Desai, C. J.

Learned counsel for the appellant seeks permission to

withdraw the writ appeal.

Placing on record the above, instant writ appeal is dismissed

as withdrawn, with liberty to challenge any order, which may be

passed hereinafter, in view of the observations made by the

learned Single Judge.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb