Beena Soman vs Revenue Divisional Officer (Rdo)
2024 Latest Caselaw 14663 Ker

Kerala High Court

Beena Soman vs Revenue Divisional Officer (Rdo) on 31 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
   FRIDAY, THE 31ST DAY OF MAY 2024/10TH JYAISHTA, 1946
                  WP(C) NO.2538 OF 2024
PETITIONER:

         BEENA SOMAN, AGED 46 YEARS, D/O.R.SOMAN,
         PRANAV TOWERS, POOLANTHAA,
         OPPOSITE TO SHANTHIGIRI ASHRAMAM POTHENCODE,
         THIRUVANANTHAPURAM, NOW RESIDING AT 50,
         PEVENSEY PLACE, KINGSWAY,
         QUEDGELY GLOUCESTERSHIRE GLOUCESTER GL2 2HP
         UNITED KINGDOM, PIN - 695584.

         BY ADVS.
         S.SREEDEV
         ENOCH DAVID SIMON JOEL
         RONY JOSE
         LEO LUKOSE
         KAROL MATHEWS SEBASTIAN ALENCHERRY
         DERICK MATHAI SAJI
         KARAN SCARIA ABRAHAM


RESPONDENTS:

    1    REVENUE DIVISIONAL OFFICER (RDO),
         REVENUE DIVISIONAL OFFICE, NEDUMANGADU,
         THIRUVANANTHAPURAM, PIN - 695541.

    2    THE TAHSILDAR, TALUK OFFICE, NEDUMANGADU,
         THIRUVANANTHAPURAM, PIN - 695541.

    3    THE VILLAGE OFFICER, VILLAGE OFFICE, KOLIYAKODE,
         THIRUVANANTHAPURAM, PIN - 695589.

    4    SUJITH KUMAR SOMAN, AGED 45 YEARS,
         S/O.R.SOMAN, PRANAV TOWERS, POOLANTHAA,
         OPPOSITE TO SHANTHIGIRI ASHRAMAM POTHENCODE,
         THIRUVANANTHAPURAM, PIN - 695584.

         BY ADVS.
         R.HARIKRISHNAN (H-308)
         V.SURESH(K282/1989)
         G.SUDHEER(K/000467/1992)
         SMRITHI S.S.(K/1674/2018)
 W.P.(C) No.2538 of 2024
                               - 2 -

            AJITH VISWANATHAN, GOVERNMENT PLEADER


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   31.05.2024,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.2538 of 2024
                          - 3 -


                      JUDGMENT

Dated, this the 31st May, 2024

Learned counsel for the petitioner would submit

that a memo has been filed seeking withdrawal of

the Writ Petition.

In the circumstances, this Writ Petition will

stand dismissed as withdrawn.

Sd/-

C.JAYACHANDRAN, JUDGE

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