Kerala High Court
V.Geetha vs District Collector
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 9TH DAY OF JANUARY 2017/19TH POUSHA, 1938
WP(C).NO. 3838 OF 2014 (D)
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PETITIONER:
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V.GEETHA, W/O. K.V. ULLAS,
PROPRIETOR MATSYAFED FISH STALL, CIVIL STATION,
KOLLAM, WARD NO.XXVI, HOUSE NO.135, RESIDING AT
PADIYEZHATHU MADOM, KANNIMEL CHERRY,
SAKTHIKULANGARA VILLAGE, KAVANADU P.O., KOLLAM.
BY ADVS.SRI.K.SIJU
SRI.S.ABHILASH
SRI.PRATHEESH.P
RESPONDENTS:
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1. DISTRICT COLLECTOR, KOLLAM DISTRICT, CIVIL STATION,
KOLLAM-691013.
2. VILLAGE OFFICER, KOLLAM WEST VILLAGE, KOLLAM -691 013.
* ADDL. R3 IS IMPLEADED:
* DISTRICT OFFICER, MATSYAFED, CIVIL STATION,
KOLLAM-691013 IS IMPLEADED AS ADDL.R3 AS PER ORDER DATED
11.02.14 IN I.A. NO.2225/14.
R1 BY ADV. SRI.RAKESH ROSHAN B/O
R3 BY ADV. SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
R1&R2 BY SENIOR GOVERNMENT PLEADER SMT.K.R. DEEPA
BY SRI.RAKESH ROSHAN, SC, MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09-01-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
DST
SHAJI P. CHALY, J.
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W.P.(C) No.3838 of 2014
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Dated this the 9th day of January, 2017
JUDGMENT
This writ petition is filed by the petitioner challenging the attempted illegal eviction of the petitioner from the shop room without issuing notice.
2. Today when the matter is taken up, learned counsel for the petitioner submitted that the writ petition is not pressed.
Accordingly, writ petition is dismissed as not pressed.
Sd/-
SHAJI P. CHALY, JUDGE //True Copy// P.A.To Judge dlk/9/1/