Kerala High Court
Ramachandran Nair vs State Of Kerala on 25 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
WEDNESDAY, THE 25TH DAY OF NOVEMBER 2020 / 4TH AGRAHAYANA, 1942
WP(C).No.17073 OF 2020(H)
PETITIONER:
RAMACHANDRAN NAIR
AGED 67 YEARS
S/O. GOPALA PANICKER, RESIDING AT
IDACHERRYPADINATTATHIL VEEDU, KARTHIKAPALLY TALUK,
KEERIKATTU VILLAGE, PATHIYOOR PANCHAYATH, ALAPPUZHA
DISTRICT.
BY ADV. SRI.S.SREEKUMAR (KOLLAM)
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
COLLECTORATE, KOLLAM-691 013.
3 THE TAHASILDAR
TALUK OFFICE, KOLLAM-691 001.
4 THE CONVENER
LOCAL LEVEL MONITORING COMMITTEE/AGRICULTURAL
OFFICER, KRISHIBHAVAN, PUNTHALATHAZHAM, KOLLAM-691
577.
5 THE VILLAGE OFFICER
VADAKKEVILA VILLAGE, KOLLAM-691 020.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17073 OF 2020(H)
2
W.P.(C) No.17073 of 2020
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JUDGMENT
The writ petition is dismissed as withdrawn without prejudice to the right of the petitioner to file a fresh writ petition on the same cause of action.
Sd/-
P.B.SURESH KUMAR Mn JUDGE WP(C).No.17073 OF 2020(H) 3 APPENDIX OF WP(C) 17073/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.2845/1991 DATED 2.9.1991 OF THE ERAVIPURAM SRO.
EXHIBIT P2 THE TRUE COPY OF THE TAX RECEIPT NO.KL02030406515/2019 DATED 13.5.2019 ISSUED BY THE VADAKKEVILA VILLAGE OFFICER.
EXHIBIT P3 THE TRUE COPY OF THE TAX RECEIPT NO.KL02030406514/2019 DATED 13.5.2019 ISSUED BY THE VADAKKEVILA VILLAGE OFFICER.
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 16.7.2020 UNDER FORM VI SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE APPLICATION UNDER FORM 27C DATED 22.7.2020 SUBMITTED BY THE FIRST PETITIONER BEFORE THE 2ND RESPONDENT. //TRUE COPY// PA TO JUDGE