Vijayamma P M vs Deputy Tahsildar
2024 Latest Caselaw 10178 Ker

Kerala High Court

Vijayamma P M vs Deputy Tahsildar on 5 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                       WP(C) NO. 13449 OF 2024
PETITIONER:

          VIJAYAMMA P M
          AGED 64 YEARS
          W/O.LATE SOMAN,KOCHERI HOUSE, KOLLERI, POOTHADI
          VILLAGE, SULTHAN BATHERY TALUK, WAYANAD, PIN - 673597
          BY ADVS.
          NOEL EALIAS
          EALIAS T.P.
          AKSHARA ANNA PATTIYANI
          FATHIMA AFEEDA P.
          NIDHEESH T.P


RESPONDENTS:

    1     DEPUTY TAHSILDAR
          SULTHAN BATHERY TALUK, WAYAND DISTRICT, PIN - 673592
    2     VILLAGE OFFICER
          POOTHADI VILLAGE, SULTHAN BATHERY TALUK,
          WAYANAD DISTRICT, PIN - 673596
    3     KERALA STATE WOMEN'S DEVELOPMENT CORPORATION LIMITED
          2ND FLOOR, NIRMAL ARCADE, MINI BYPASS ROAD,
          ERANHIPALAM, KOZHIKODE, REPRESENTED BY
          ITS REGIONAL MANAGER, PIN - 673006
    4     THULASI
          W/O REJIL E GOPI, ELAVUNKAL HOUSE, VAKERI POST,
          SULTHAN BATHERY TALUK, WAYANAD DISTRICT, PIN - 673592
          SMT.LATHA ANAND - SC
          SMT.MABLE C.KURIAN - SR. GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13449 OF 2024              2

                              JUDGMENT

After arguing this matter for some time, the learned counsel

for the petitioner sought permission to withdraw this Writ Petition,

with liberty to his client to approach this Court again.

This request is granted. Consequently, this Writ Petition is

dismissed as having been withdrawn; however, reserving full liberty to

the petitioner to approach this Court again, if she is so advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/5.4

APPENDIX OF WP(C) 13449/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE AGREEMENT DATED 21.04.2015 ENTERED INTO BETWEEN THE PETITIONER AND THE 4TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE REVENUE RECOVERY NOTICE NO.2023/14265/01 DATED 5.10.2023 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 15.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.