Roy Jacob vs The Tahsildar
2024 Latest Caselaw 33382 Ker

Kerala High Court

Roy Jacob vs The Tahsildar on 15 November, 2024

Author: P Gopinath

Bench: P Gopinath

                                                         2024:KER:85472

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                       WP(C) NO. 39985 OF 2024

PETITIONERS:

    1     ROY JACOB,
          AGED 60 YEARS
          THATTARAKUNNEL, 37/1238, B-6, BLUE MOON APARTMENTS,
          KUMARANASAN ROAD, KADAVANTHRA, KOCHI, PIN - 682020.

    2     JIJI ROY,
          AGED 57 YEARS
          THATTARAKUNNEL, 37/1238. B-6, BLUE MOON APARTMENTS,
          KUMARANASAN ROAD, KADAVANTHRA, KOCHI, PIN - 682020.

    3     FRANCIS JACOB,
          AGED 54 YEARS,
          THATTARAKUNNEL, 37/1238. B-6, BLUE MOON APARTMENTS,
          KUMARANASAN ROAD, KADAVANTHRA, KOCHI, PIN - 682020.


          BY ADV RAMESH CHERIAN JOHN
RESPONDENTS:
     1     THE TAHSILDAR,
           TALUK OFFICE, PARK AVENUE, NEAR SUBHASH PARK, MARINE
           DRIVE, KOCHI, PIN - 682011.

    2     THE SUB COLLECTOR,
          REVENUE DIVISIONAL OFFICE, 1ST FLOOR, KB JACOB ROAD,
          FORT KOCHI, PIN - 682001.

          BY SMT.JASMIN M M, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39985 OF 2024

                                      2

                                                         2024:KER:85472
                             JUDGMENT

The learned counsel for the petitioners would submit that

certain other documents and details have to be incorporated in the

writ petition and seeks permission to withdraw the writ petition

reserving the liberty of the petitioners to file a fresh writ petition on

the same cause of action.

In the light of the permission sought by the learned counsel

for the petitioners, the writ petition is dismissed as withdrawn

reserving the liberty as aforesaid.

Sd/-

GOPINATH P. JUDGE DK