Kerala High Court
C.K.Vijayan & Others vs State Of Kerala & Others on 2 August, 2021
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 25343 OF 2011
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 25343 OF 2011
PETITIONER/S:
1 C.K.VIJAYAN & OTHERS
S/O.LATE C.KUNJI KRISHNA MENON,, AGED
63,VAYALIL,ANURAG,VAYALIL ROAD,, THIRUVANAKULAM-
682 305.
2 P.K.THANKAM
D/O.LATE C.KUNJI KRISHNA MENON,AGED 68,, PRABHAT
HOUSE,43/2358,TEMPLE ROAD,, KADAVANTHRA P.O.
COCHIN 682 020.
3 C.K.RAJALAKSHMI
D/O.LATE C.KUNJI KRISHNAN,AGED 61,, RESIDING AT
10-1-3,SRIPURAM JUNCTION,VISAKHAPATANAM,
REPRESENTED BY POWER OF ATTORNEY HOLDER,
C.K.VIJAYAN,S/O.LATE C.KUNJI KRISHNA MENON,AGED
63, VAYALIL,ANURAG,VAYALIL ROAD,THIRUVANKULAM-
682305
BY ADVS.
SRI.P.MARTIN JOSE
SRI.ANEESH JAMES
SRI.M.A.MOHAMMED SIRAJ
SRI.P.PRIJITH
SRI.S.SREEKUMAR SR.
RESPONDENT/S:
1 STATE OF KERALA REP.BY ITS PRINCIPAL SECRETARY,,
REVENUE,GOVERNMENT SECRETARIAT,, TRIVANDRUM,PIN
695 001.
2 THE LAND REVENUE COMMISSIONER
WP(C) NO. 25343 OF 2011
2
TRIVANDRUM,PIN 695 001.
3 THE SPECIAL THAHASILDAR (LA)
COCHIN CORPORATION,VYTTILA,, COCHIN 682 019.
4 THE CORPORATION OF KOCHI
PARK AVENUE,KOCHI-11,, REP. BY ITS SECRETARY.
5 THE KERALA WATER AUTHORITY
REP. BY SUPERINTENDING ENGINEER,, ERNAKULAM,PIN
682 011.
BY ADVS.
D.G.VIPIN
SRI.M.DINESH, SC, KWA
SRI.GEORGE MATHEW, SC, KERALA WATER AUTHORITY
SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
OTHER PRESENT:
SMT.SHEEJA.C.S., SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 25343 OF 2011
3
P.V.KUNHIKRISHNAN, J
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W.P.(C)No.25343 of 2011
--------------------------------
Dated this the 02nd day of August 2021
JUDGMENT
Learned counsel for the petitioners submits that after filing the Writ Petition, the property in dispute is excluded from acquisition. In the light of the same, the counsel for the petitioners submits that he is not pressing the Writ Petition.
Therefore, the Writ Petition is closed.
Sd/-
P.V.KUNHIKRISHNAN JUDGE rkc WP(C) NO. 25343 OF 2011 4 APPENDIX OF WP(C) 25343/2011 PETITIONER EXHIBITS EXHIBIT P1 A ROUGH SKETCH SHOWING THE LIE OF THE PROPERTY OF THE PETITIONER AND THAT OF THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF NOTIFICATION UNDER SECTION6(1) OF THE KERALA SURVEYS AND BOUNDARIES ACT 1961 ISSUED BY 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 14-05-2009 SUBMITTED BY 1ST PETITIONER.
EXHIBIT P4 TRUE COPY OF LETTER DATED 19.05.2009 ISSUED BY 2ND RESPONDENT TO THE PETITIONER.
EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 29.06.2009 SUBMITTED BEFORE THE HONOURABLE MINISTER, KERALA WATER AUTHORITY BY THE 1ST PETITIONER EXHIBIT P6 A TRUE COPY LETTER DATED 22.10.2009 ISSUED TO THE PETITIONER.
EXHIBIT P7 TRUE COPY OF NOTIFICATION DATED 11.05.2010 ISSUED BY 2ND RESPONDENT UNDER SECTION 4(1) OF THE LAND ACQUISITION ACT 1894.
EXHIBIT P8 TRUE COPY OF APPLICATION UNDER R.I.ACT DATED 04.04.2011 BY THE 2ND RESPONDENT.
EXHIBIT P9 TRUE COPY OF REPLY DATED 20.04.2011 TO THE 2ND PETITIONER.
EXHIBIT P10 TRUE COPY OF PROCEEDINGS OF THE 2ND RESPONDENT LAND REVENUE COMMISSIONER, TRIVANDRUM.
WP(C) NO. 25343 OF 2011 5 EXHIBIT P11 TRUE COPY OF RELEVANT PORTION OF MATHRUBOOMI DAILY DATED 19.02.2011 EXHIBIT P12 TRUE COPY OF APPLICATION UNDER R.I.ACT DATED 10.08.2011 SUBMITTED BY SON-IN-LAW OF 1ST PETITIONER.
EXHIBIT P13 TRUE COPY OF REPLY DATED 02.09.2011 IN EXT. P12