Abdurahiman Kutty vs Revenue Divisional Officer
2024 Latest Caselaw 6117 Ker

Kerala High Court

Abdurahiman Kutty vs Revenue Divisional Officer on 23 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                       WP(C) NO. 42943 OF 2023
PETITIONER:

          ABDURAHIMAN KUTTY
          AGED 65 YEARS
          S/O. AHAMMED KANNIPARAMBIL (H) MUTTICHIRA,
          MOONNIYUR P.O, MALAPPURAM DISTRICT, PIN - 676311

          BY ADVS.
          P.V.ANOOP
          PHIJO PRADEESH PHILIP
          ANJU R S.
          K C MOHAMED RASHID
          BIJITHA B. BOSE



RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER
          CIVIL STATION, ERANHIPALAM,
          KOZHIKODE, PIN - 673020

    2     THE VILLAGE OFFICER
          RAMANATUKARA VILLAGE,
          KOZHIKODE DISTRICT, PIN - 673633

    *3    TAHSILDAR (LR)
          CIVIL STATION, ERANHIPPALAM,
          KOZHIKODE, PIN 673020-
          (*IS IMPLEADED AS PER THE ORDER DTD. 22.12.2023 IN
          I.A.1/2023 IN WPC.)

          BY GP SMT.DEVISREE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42943 OF 2023   : 2 :




                     JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty

to approach this Court again at a later stage.

Permission is granted and the writ petition is

dismissed as withdrawn with the said liberty.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB