Reghunathan Nair vs The Travancore Devaswom Board on 15 October, 2007

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Kerala High Court

Reghunathan Nair vs The Travancore Devaswom Board on 15 October, 2007

Bench: Antony Dominic

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C) No. 30482 of 2007(D)


1. REGHUNATHAN NAIR, AGED 70 YEARS,
                      ...  Petitioner

                        Vs



1. THE TRAVANCORE DEVASWOM BOARD,
                       ...       Respondent

2. THE ASSISTANT DEVASWOM COMMISSIONER,

3. THE SUB GROUP OFFICER,

4. THE CIRCLE INSPECTOR OF POLICE,

                For Petitioner  :SRI.K.REGHU KOTTAPPURAM

                For Respondent  :SRI.K.N.VENUGOPALA PANICKER, SC, TDB

The Hon'ble MR. Justice ANTONY DOMINIC

 Dated :15/10/2007

 O R D E R
                        ANTONY DOMINIC, J.
                          --------------------------
                    W.P.(C). NO. 30482 OF 2007
                            ---------------------
               Dated this the 15thday of October, 2007

                            J U D G M E N T

This writ petition has been filed when the petitioner received Ext.P4 notice from the third respondent informing him that a portion of his shop room will be demolished and removed. It was also informed that the offending portion will be removed by the respondents with the police help.

2. On behalf of the 3rd respondent, learned Standing Counsel today submits that Ext.P4 as such will not be given effect to. According to them, they will initiate action only in compliance with the provisions of the Kerala Land Conservancy Act. To this, the petitioner cannot have any objection.

Accordingly, recording the submission made by the learned Standing Counsel, I close this writ petition.

ANTONY DOMINIC, JUDGE vps

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