Rakesh T vs State Of Kerala
2021 Latest Caselaw 16306 Ker

WP(C) NO. 5762 OF 2021         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                     WP(C) NO. 5762 OF 2021
PETITIONER/S:

          RAKESH T.
          AGED 29 YEARS
          S/O.THIRAVIYAM PILLAI, TC NO.41/1065, MANAKKAD P.O.,
          THIRUVANANTHAPURAM, PIN-695 009, NOW RESIDING AT TC
          NO.51/1838, PERAKKONAM, MAMKULAM RESIDENCE NO.F4,
          PAPPANAMCODE, THIRUVANANTHAPURAM DISTRICT,
          PIN-695 018.

          BY ADVS.
          C.A.CHACKO
          SMT.C.M.CHARISMA
          SHRI.ALEKH THOMAS



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, DEPARTMENT OF
          REGISTRATION, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    2     THE DISTRICT REGISTRAR (GENERAL),
          OFFICE OF DISTRICT REGISTRAR(GENERAL), FIRST FLOOR,
          TRANSPORT BHAVAN, FORT P.O.,
          THIRUVANANTHAPURAM-695 023.

    3     THE SUB REGISTRAR OFFICER,
          SUB REGISTRY OFFICE, NEMOM,
          THIRUVANANTHAPURAMDISTRICT, PIN-695 020.




          SRI SYED M THANGAL, GP
 WP(C) NO. 5762 OF 2021           2

      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. 5762 OF 2021                3

                                  JUDGMENT

When this writ petition was taken up today, Smt.C.M.Charisma, the

learned counsel appearing for the petitioner, submitted that during the

pendency of the proceedings, the petitioner was forced to sell out the

property. According to the learned counsel, in view of the above development,

the petitioner be permitted to withdraw this writ petition reserving his right to

challenge the imposition of stamp duty.

Reserving the right sought for by the petitioner, the writ petition is

dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF WP(C) 5762/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF SALE DEED NO.990/1/2020 OF SRO, NEMOM DATED 30.06.2020.

EXHIBIT P2 TRUE COPY OF SALE DEED NO.1211/1/2020 OF SRO, NEMOM DATED 04.08.2020.

EXHIBIT P3 TRUE COPY OF LAND TAX RECEIPTS DATED 24.09.2020.

EXHIBIT P4 TRUE COPY OF REPRESENTATION DATED 17.02.2021 MADE BEFORE 3RD RESPONDENT WITH COPY TO 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF ACKNOWLEDGEMENT CARDS SIGNED BY RESPONDENTS 2 AND 3.

RESPONDENTS EXHIBITS:NIL