Archana Varghese vs The Tahsildar(Lr)
2021 Latest Caselaw 11220 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.4288 OF 2021(I)


PETITIONER:

               ARCHANA VARGHESE
               AGED 37 YEARS
               W/O.VARGHESE M.GEORGE, MELETHIL VILLA, ADOOR,
               PATHANAMTHITTA

               BY ADV. SHRI.PHILIP J.VETTICKATTU

RESPONDENTS:

      1        THE TAHSILDAR(LR)
               TALUK OFFICE, ADOOR, REVENUE TOWER, ADOOR,
               PATHANAMTHITTA 691 523.

      2        THE VILLAGE OFFICER
               PERINGANAD VILLAGE, PATHANAMTHITTA 691 551

               BY GOVT.PLEADER:SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2
WP(C).No.4288 OF 2021(I)




                           JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. Accordingly,

the writ petition is dismissed as infructuous.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.4288 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF JUDGMENT DT. 24.2.2015 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.29182/2014

EXHIBIT P2 TRUE COPY OF LICENSE DT. 25.1.2016 ISSUED BY THE PALLICKAL GRAMA PANCHAYAT.

EXHIBIT P2 (a) TRUE COPY OF TAX RECEIPT DT. 16.11.2019 SHOWING REMITTANCE OF LAND TAX IN THE THANDAPER A/C.NO.11669

EXHIBIT P3 TRUE COPY OF APPLICATION SEEKING TO EFFECT APPROPRIATE CORRECTIONS/ADDITIONS IN THE BTR AND OTHER VILLAGE RECORDS SUBMITTED ON 5.10.2020