Kerala High Court
P.N. Kuppannan Chettiar vs The Divisional Forest Officer on 10 March, 1987
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
TUESDAY, THE 18TH DAY OF MARCH 2014/27TH PHALGUNA, 1935
WP(C).No. 12508 of 2011 (K)
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PETITIONER(S):
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P.N. KUPPANNAN CHETTIAR,
S/O. NACHIMUTHU CHETTIAR,
RESIDING AT 21/727, PATTIKKARA,
PALAKKAD - 678 014.
BY ADVS. SRI.SRI.T.C.SURESH MENON,
SRI.MATHEWS RAJU.
RESPONDENT(S):
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1. THE DIVISIONAL FOREST OFFICER,
PALAKKAD - 678 001.
2. THE CONSERVATOR OF FORESTS,
EASTERN CIRCLE, OLAVAKKODE,
PALAKKAD - 678 002.
BY SR. GOVT.PLEADER MR.P. FAZIL.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18-03-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 12508 of 2011 (K)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 COPY OF THE JUDGMENT IN MFA NO.393/1981 ON THE FILE
OF THIS HON'BLE COURT DATED 10/03/1987.
EXT.P2 COPY OF THE JUDGMENT IN WP(C).NO. 28088/2006 ON THE
FILE OF THIS HON'BLE COURT DATED 14/11/2006.
EXT.P3 COPY OF THE DEATH CERTIFICATE OF THE BROTHER OF
THE PETITIONER ISSUED BY THE PALAKKAD MUNICIPALITY
DATED 07/02/1986.
EXT.P4 COPY OF THE DEATH CERTIFICATE OF THE MOTHER OF THE
PETITIONER ISSUED BY THE PALAKKAD MUNICIPALITY
DATED 24/05/1993.
EXT.P5 COPY OF THE INTIMATION ISSUED BY THE SECOND RESPONDENT
WITH COPY TO THE FIRST RESPONDENT DATED 25/09/2010.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
A.V.RAMAKRISHNA PILLAI, J
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W.P.(C) No.12508 of 2011
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Dated this the 18th day of March, 2014
JUDGMENT
The petitioner has come up before this Court alleging that as a co-owner he is entitled to have the property made mention of in the writ petition restored to him in terms of Section 8(3)(b) of the Kerala Private Forests (Vesting and Assignment) Act and hold the same in trust for other co-owners.
2. Today when the matter came up for hearing, the learned counsel for the petitioner submitted that all the procedural formalities have been complied with and no further orders are required in this matter. Therefore, recording the above submission, this writ petition is closed without touching the merits.
Sd/- A.V.RAMAKRISHNA PILLAI
JUDGE
css/ true copy
P.S.TO JUDGE