Kerala High Court
P.N.Mohandas vs State Of Kerala on 29 January, 2015
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 29TH DAY OF JANUARY 2015/9TH MAGHA, 1936
WP(C).NO. 31326 OF 2014 (M)
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PETITIONER(S):
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1. P.N.MOHANDAS, AGED 60 YEARS
S/O.NARAYANA PANCIKER, PUTHENPURACKAL HOUSE
CHEMMANNAR P.O., IDDUKKI - 685 554.
2. ANIYAMMA, AGED 49 YEARS
W/O.P.N.MOHANDAS, PUTHENPURACKAL HOUSE
CHEMMANNAR P.O., IDDUKKI - 685 554.
BY ADV. SRI.GIGIMON ISSAC
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
REVENUE DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695 001.
2. THE DISTRICT COLLECTOR
CLLECTORATE, IDDUKKI-685 501.
3. THE VILLAGE OFFICER
COLLECTORATE, IDDUKKI-685 501.
4. THE VILLAGE OFFICER
UDUMBANHCHOLA VILLAGE, IDUKKI-685 554.
5. STATE BANK OF TRAVANCORE
NEDUMKANDAM BRANCH, IDDUKKI-685 553.
6. STATE BANK OF TRAVANCORE
RECOVERY CELL, ZONAL OFFICE, ERNAKULAM-682 036.
R4,R5 BY ADV. SRI.R.S.KALKURA, SC, SBT
BY GOVERNMENT PLEADER SMT.SOBHA ANNAMMA EAPPEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29-01-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.31326 OF 2014
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Dated this the 29th day of January, 2015
J U D G M E N T
Counsel for the petitioners seeks permission to withdraw the writ petition without prejudice to their right to approach an appropriate forum for seeking the remedy of settlement of accounts with the respondent bank. The permission sought for is granted and the writ petition is dismissed as withdrawn, without prejudice to the rights of the petitioners to approach an appropriate forum for redressal of the grievances.
A.K.JAYASANKARAN NAMBIAR JUDGE mns xxx