Kerala High Court
Aitha vs State Of Kerala on 24 September, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 7TH DAY OF JUNE 2016/17TH JYAISHTA, 1938
OP.No. 30173 of 2000 (P)
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PETITIONER:
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AITHA, AGED 47 YEARS, S/O. MARTHADY, MALLAM
NOOLIYAR VILLAGE, MALLAM (P.O.) MOOLIYAR, KASARAGOD.
BY ADV. SMT.R.PADMAKUMARI
RESPONDENTS:
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1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
2. LAND REVENUE COMMISSIONER, THIRUVANANTHAPURAM.
3. REVENUE DIVISIONAL OFFICER,
KASARAGOD AT KANHANGAD.
4. SPECIAL THAHASILDAR (L.A.), KASARAGOD
* 5. CHOMARU, W/O. LATE CHOMA, (DIED)
RESIDING AT POOCHAKKAD, PALLIKKARA (P.O.) KASARAGOD (DT.)
* RECORDED AS PER C.F. NO.2441/2014 DATED 24.09.2014
R5 BY ADV. SRI.KODOTH SREEDHARAN
R1 TO R4 BY SR.GOVERNMENT PLEADER SRI.MANOJ P.KUNJACHAN
THIS ORIGINAL PETITION HAVING BEEN FINALLY HEARD ON
07-06-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
JJJ
K. VINOD CHANDRAN, J.
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O.P. No. 30173 of 2000 (P)
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Dated: 7th June, 2016
J U D G M E N T
The learned Counsel for the petitioner submits that the matter is settled between the parties and the original petition can be closed.
Recording the submission, the Original Petition is closed.
Sd/-
K.VINOD CHANDRAN, JUDGE //True Copy// P.A. to Judge jjj 7/6/16