M.Mariyayya Ballal vs The Commissioner Of Land Revenue
2021 Latest Caselaw 16250 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                              WP(C) NO. 31370 OF 2010
PETITIONER:

                  M.MARIYAYYA BALLAL,
                  S/O NANDAPPA BALLAL, RESIDING AT ADVALA HOUSE, POST
                  BELLUR, BELLUR VILLAGE, KASARAGOD TALUK, KASARAGOD.

                  BY ADVS.
                  D.KRISHNA PRASAD
                  P.L.MARY TREASA
                  D.NARENDRANATH
                  SANTHA O.K.



RESPONDENTS:

       1          THE COMMISSIONER OF LAND REVENUE,
                  GOVERNMENT OF KERALA, PUBLIC OFFICE BUILDINGS, MUSEUM
                  JUNCTION, THIRUVANANTHAPURAM-33.

       2          THE REVENUE DIVISIONAL OFFICER,
                  KASARGOD AT KANHANGAD.

       3          THE SPECIAL TAHSILDAR (LAND ASSIGNMENT),
                  KUMBLA.

       4          MARIYAYYA BALLAL ,
                  S/O. KRISHNAYYA BALLAL, POST BELLUR, BELLUR VILLAGE,
                  KASARGOD TALUK, KASARGOD.

       5          THE STATE OF KERALA,
                  REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
                  THIRUVANANTHAPURAM.

                  BY ADVS.
                  K.G.GOURI SANKAR RAI

                  SMT.MABLE.C.KURIAN, SR.GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.31370/2010
                                    2




                 P.V.KUNHIKRISHNAN, J
           -------------------------------
               W.P.(C)No.31370 of 2010
          --------------------------------
         Dated this the 04th day of August 2021


                           JUDGMENT

When this matter came up for consideration on

26.07.2021, this Court passed the following

order:

"The learned counsel for the petitioner submitted that the sole petitioner is died. The learned counsel submitted that the legal heirs want to file an impleading petition."

No steps were taken. Therefore, this writ

petition is dismissed for default.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM WP(C) NO.31370/2010

APPENDIX OF WP(C) 31370/2010

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER OF ASSIGNMENT MADE AS PER PROCEEDINGS IN L.A.- 314/84/VELLUR DATED 13.8.1984 OF THE 3RD RESPONDENT.

EXHIBIT P1(A) ENGLISH TRANSLATION OF EXT.P1

EXHIBIT P2 TRUE COPY OF THE REPORT OF THE ADDITIONAL TALUK SURVEYOR,KASARGOD.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 18.10.2008 BEARING NO.D.DIS 1247/05(AA5/2005) OF THE 2ND RESPONDENT REVENUE DIVISIONAL OFFICER,KASARGOD.

EXHIBIT P4 TRUE COPY OF THE ORDER NO.L.R.J2.56845/08 DATED 23.12.2009 OF THE 1ST RESPONDENT COMMISSIONER OF LAND REVENUE.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE