Sajeev vs. State Of Kerala

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN THUR AY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944 WP(C) NO. 25188 OF 2020 PETITIONER: SAJEEV AGED 46 YEARS S/O.KOMALAM, CHATHANATH KIZHAKKETHIL HOUSE, KIDANGOOR DESOM, CHIRMANEMGAD P.O., THRISSUR DISTRICT, PIN - 680 604. BY ADVS. DINESH MATHEW J.MURICKEN SRI.K.VISWANATHAN RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PALAYAM P.O., PIN - 695 001. 2 THE DISTRICT COLLECTOR THRISSUR, COLLECTORATE, AYYANTHOLE P.O., THRISSUR DISTRICT, PIN - 680 003. 3 THE TAHSILDAR (REVENUE RECOVERY) THALAPPILLY TALUK OFFICE, TALAPPILLY, KODUNGALLUR - SHORNUR ROAD, WADAKKANCHERY, THRISSUR DISTRICT, PIN - 680 623. 4 THE VILLAGE OFFICER KADANGODE VILLAGE OFFICE, VELLATHERI, THRISSUR, SH-50, CHAVAKKAD, WADAKKANCHERRY ROAD, KANIPPAYYUR, THRISSUR DISTRICT, PIN - 680 584. 5 STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, WADAKKANCHERY P.O., THRISSUR DISTRICT, PIN - 680 582. SMT JASMINE M.M-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C) NO.25188 OF 2020 JUDGMENT The learned counsel for the petitioner submits that the petitioner has opted for one time settlement before the concerned authority and hence seeks permission to withdraw this writ petition. Permission is granted. Recording the above submission of the learned counsel for the petitioner, this writ petition is dismissed as withdrawn with liberty to file a fresh writ petition as and when required. SHOBA ANNAMMA EAPEN, JUDGE MBS/

W.P.(C)No.25188 of 2020 ..3.. APPENDIX OF WP(C) 25188/2020 PETITIONER's EXHIBITS:- EXHIBIT P1OF THE REVENUE RECOVERY NOTICE ISSUED BY 2ND RESPONDENT DATED 19/06/2015. EXHIBIT P2OF THE CERTIFICATE OF ENCUMBRANCE ON PROPERTY ISSUED FROM THE SUB