Kerala High Court
Kathayee Cotton Mills Ltd vs The Asst. Executive Engineer on 26 October, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
MONDAY, THE 29TH DAY OF OCTOBER 2012/7TH KARTHIKA 1934
WP(C).No. 9498 of 2008 (E)
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PETITIONER(S):
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KATHAYEE COTTON MILLS LTD.,
WARD NO.XI, PERUMBAVOOR ROAD, ALUVA
REPRESENTED BY ITS DIRECTOR, V.S.GOPALAKRISHNAN.
BY ADVS.SRI.P.S.PRADEEP
SRIM.K.SASEENDRAN
RESPONDENT(S):
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1. THE ASST. EXECUTIVE ENGINEER,
KERALA WATER AUTHORITY, ALUVA.
2. THE DEPUTY TAHASILDAR,
REVENUE RECOVERY, ALUVA.
3. STATE OF KERALA, REPRESENTED BY
THE CHIEF SECRETARY, SECRETARIAT
THIRUVANANTHAPURAM.
BY GOVERNMENT PLEADER RINNY STEPHEN CHAMAPARAMBIL
BY SRI.GEORGE MATHEW, SC, KERALA WATER AUTHORITY
BY SRI.M.DINESH,
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 29-
10-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9498 of 2008
APPENDIX
EXHIBITS
P1- TRUE COPY OF THE MEMORANDUM OF SETTLEMENT DATED 26.10.2006
P2- TRUE COPY OF THE R.R.DEMAND NOTICE DATED 13.8.2007
/true copy/
P.A. To Judge
ANTONY DOMINIC, J
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W.P.(C).9498/2008
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Dated this the 29th day of October, 2012
JUDGMENT
It is submitted that subsequent to the filing of this writ petition, the dispute between the parties have been settled and the Managing Director has issued proceedings dated 28.9.2012.
Now that even according to the respondents, the amount due have all been deposited by the petitioner, revenue recovery proceedings initiated as per Ext.P2 is quashed and the writ petition is disposed of accordingly.
Sd/- ANTONY DOMINIC, JUDGE
mrcs
/true copy/ PA To Judge