Kerala High Court
Chalikkavattom Thrikkovil Shekthra vs State Of Kerala on 14 March, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 37505 of 2003(M)
1. CHALIKKAVATTOM THRIKKOVIL SHEKTHRA
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY ITS
... Respondent
2. DEPUTY COLLECTOR (LAND REFORMS),
3. ELANGALLOOR SWAROOPAM, EDAPPALLY, REP.
4. V.S.RAMAKRISHNAN, AGED 54,
5. V.S.SAJEEVAN, AGED 36,
6. KAMLAKSHY, W/O. LATE SANKUNNI,
7. V.S.RAJAMMA, W/O. PARAMESWARAN,
8. V.S.SANATHA, W/O. CHITHAMBARAN,
9. V.S.LEELA D/O. LATE SANKUNNI,
10. V.S.PAVITHRAN, S/O. LATE SANKUNNI,
11. V.S.GEETHA, W/O. NALINAKSHAN,
12. V.S.LALAN S/O.LATE SANKUNNI,
13. V.S.JAYASREE, S/O. LATE SANKUNNI,
For Petitioner :SRI.K.S.HARIHARAPUTHRAN
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :14/03/2007
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No.37505 of 2003
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Dated 14th March, 2007.
J U D G M E N T
The writ petition is filed mainly with the following prayer :-
"To call for the records which lead to the issuance of Ext.P3 and P4 and to issue a writ of certiorari or any other appropriate writ, order or direction quashing the same to the extent it takes in 59 cents of landed properties which forms part of the temple site which is exempted under the Kerala Land Reforms Act."
Learned counsel for the party respondents submits that the petitioner had instituted a suit, O.S.1874/2000 before the District Court, Ernakulam at the time the writ petition was filed. That is suppressed in the writ petition. Therefore, the writ petition is dismissed without prejudice to the liberty to the petitioner to pursue the suit, or the remedies, if any available under the Kerala Land Reforms Act.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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O.P.No. of 2002
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J U D G M E N T Dated 14th March, 2007.