Kerala High Court
Mary Mathew vs State Of Kerala on 6 November, 2020
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 06TH DAY OF NOVEMBER 2020 / 15TH KARTHIKA, 1942
WP(C).No.17917 OF 2020(L)
PETITIONERS:
1 MARY MATHEW
AGED 67 YEARS
W/O K.J.MATHEW, RESIDING AT KATTUPARAMBIL HOUSE,
THOTTAKKATTUKARA, ALUVA WEST, ERNAKULAM DISTRICT-683
108.
2 K.J. MATHEW,
AGED 75 YEARS
S/O LATE K.P. JOSEPH, RESIDING AT KATTUPARAMBIL
HOUSE, THOTTAKKATTUKARA, ALUVA WEST, ERNAKULAM
DISTRICT-683 108.
BY ADVS.
SRI.S.SREEKUMAR (KOLLAM)
SRI.K.C.BALAGOPAL (ALWAYE)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM,
PIN-695 001.
2 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, ERNAKULAM-682 001.
3 THE TAHASILDAR,
ALUVA, ERNAKULAM-683 101
4 THE VILLAGE OFFICER,
ANGAMALY VILLAGE OFFICE, ERNAKULAM DISTRICT-683 572.
5 THE CONVENER,
LOCAL LEVEL MONITORING COMMITTEE/ AGRICULTURAL
OFFICER, KRISHIBHAVAN, ANGAMALY, ERNAKULAM DISTRICT-
683 572.
BY ADV.SRI.K.J.MANURAJ, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17917 OF 2020(L)
2
W.P.(C) No.17917 of 2020
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JUDGMENT
The learned counsel for the petitioners seeks permission to withdraw the writ petition with liberty to file a fresh writ petition on the same cause of action.
Having regard to the facts and circumstances, I deem it appropriate to grant the permission sought for by the counsel.
Ordered accordingly.
Sd/-
P.B.SURESH KUMAR Mn JUDGE WP(C).No.17917 OF 2020(L) 3 APPENDIX PETITIONERS' EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605123/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P2 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605095/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P3 THE TRUE COPY OF THE TAX RECEIPT NO KL07041607328/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P4 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605096/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P5 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605124/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P6 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605094/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P7 THE TRUE COPY OF THE TAX RECEIPT NO KL07041605093/2020 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P8 THE TRUE COPY OF THE TAX RECEIPT NO KL07041606756/2019 ISSUED FROM THE ANGAMALY VILLAGE OFFICE EXHIBIT P9 A TRUE COPY OF THE BUILDING PERMITS NO BA431/2007-2008 DATED 27.3.2008 EXHIBIT P10 THE TRUE COPY OF THE RENEWAL APPLICATION DATED 13.8.2020 FOR THE BUILDING PERMIT NO 215/13-14 EXHIBIT P11 THE TRUE COPY OF THE ORDER DATED 7.11.2014 ISSUED BY THE ANGAMALY MUNICIPAL SECRETARY EXHIBIT P12 THE TRUE COPY OF THE INTERIM ORDER DATED 21.05.2015 IN WPC NO 14917/2015 EXHIBIT P12 (A) TRUE COPY OF THE INTERIM ORDER DATED WP(C).No.17917 OF 2020(L) 4 8.6.2015 IN WPC NO 14917/2015 EXHIBIT P13 THE TRUE COPY OF THE PHOTOGRAPH OF THE PROPERTY EXHIBIT P14 THE TRUE COPY OF THE DRAFT DATA BANK ISSUED BY THE 5TH RESPONDENT, AGRICULTURAL FIELD OFFICER EXHIBIT P15 TRUE COPY OF THE APPLICATION DATED 14.8.2019 UNDER FORM VI SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT EXHIBIT P16 TRUE COPY OF THE APPLICATION UNDER FORM 27C DATED 14.8.2019 SUBMITTED BY THE FIRST PETITIONER BEFORE THE 3RD RESPONDENT //TRUE COPY// PA TO JUDGE