Shobha Premkumar vs The District Collector
2024 Latest Caselaw 16089 Ker

Kerala High Court

Shobha Premkumar vs The District Collector on 7 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                       WP(C) NO. 20555 OF 2024
PETITIONER:

            SHOBHA PREMKUMAR
            AGED 56 YEARS
            MANIYAMTHURUTHIL HOUSE, KADAKURISU,
            NAYARAMBALAM.P.O, VYPIN,
            ERNAKULAM DISTRICT, PIN - 682509.

            BY ADVS.
            P.J.JUSTINE
            C.H.ABDUL RASAC


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            ERNAKULAM DISTRICT COLLECTORATE,
            KAKKANAD, ERNAKULAM, PIN - 682030

    2       THE SPECIAL DEPUTY TAHASILDAR (REVENUE RECOVERY),
            KSFE LTD, ERNAKULAM, KOCHI, PIN - 682018.

            BY ADV.
            SMT.MABLE C.KURIAN, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20555 OF 2024
                             -2-

                      JUDGMENT

The learned counsel for the petitioner

seeks permission to withdraw this writ petition

with liberty to file a fresh one arraying proper

parties.

The afore request is granted; consequently,

this writ petition is dismissed as having been

withdrawn, reserving liberty to the petitioner

to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv