Satheeshkumar vs State Of Kerala
2023 Latest Caselaw 11072 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                            WP(C) NO. 33820 OF 2023
PETITIONER/S:

             SATHEESHKUMAR
             AGED 48 YEARS
             SON OF BHASKARA MENON
             OHAMKARAM VEEDU, THRIKKAKARA,
             KAKKANAD, PIN - 682021

             BY ADVS.
             K.P.SANTHI
             NISHA G.THARAMAL
             SARIMOL KAREETHARA



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             REVENUE DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001

     2       DISTRICT COLLECTOR,
             CIVIL STATION, KAKKANAD, ERNAKULAM,
             PIN - 682030

     3       REVENUE DIVISONAL OFFICER,
             MOOVATTUPUZHA, REVENUE DIVISONAL OFFICE,
             MOVATTUPUZHA, PIN - 686673

     4       LOCAL LEVEL MONITORING COMMITTEE,
             KIZHAKKAMBALAM KRISHI BHAVAN,
             KUNNATHUNAD TALUK, ERNAKULAM. REP. BY
             ITS CONVENOR, PIN - 683544

OTHER PRESENT:

             GP - SYAMANTHAK B.S.



     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.33820 of 2023                       2




                              VIJU ABRAHAM, J.
              .................................................................
                         W.P (C) No.33820 of 2023
              .................................................................
               Dated this the 26th day of October, 2023


                                    JUDGMENT

When the matter was taken up for consideration, the learned

counsel for the petitioner seeks permission to withdraw the writ

petition with liberty to move again.

Permission granted. Writ petition is dismissed as withdrawn

with liberty to move again.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 33820/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION DATED 14-3-2020 SUBMITTED TO THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK IN RESPECT OF PETITIONER'S PROPERTY

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 17-8-2022 SUBMITTED TO THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE PROCEEDINGS DATED 4-2-2023 OF THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE REPORT DATED NIL SUBMITTED TO THE AGRICULTURAL OFFICER