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Kampala Sekharavarier Kalidas vs State Of Kerala
2021 Latest Caselaw 16663 Ker

Citation : 2021 Latest Caselaw 16663 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Kampala Sekharavarier Kalidas vs State Of Kerala on 11 August, 2021
WP(C) NO. 13912 OF 2021      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                     WP(C) NO. 13912 OF 2021
PETITIONER/S:

          KAMPALA SEKHARAVARIER KALIDAS
          AGED 59 YEARS
          S/O. M.V.S VARIER, HOUSE NO.A-3/602, SILVER ESTATE,
          BLOCK-4, PLOT F-29, SECTOR-50, NOIDA, GAUTAM BUDHA
          NAGAR, UTTAR PRADESH-201301, PRESENTLY AT EDAKKUNNY
          VARIAM, VARIAM LANE, THRISSUR DISTRICT-680 001.

          BY ADVS.
          JACOB SEBASTIAN
          K.V.WINSTON



RESPONDENT/S:

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

    2     THE INSPECTOR GENERAL OF REGISTRATION,
          REGISTRATION DEPARTMENT, GOVERNMENT OF KERALA,
          VANCHIYOOR, THIRUVANANTHAPURAM, PIN-695 035.

    3     THE SUB REGISTRAR
          SUB REGISTRAR'S OFFICE, THRISSUR, CHEMBUKKAVU,
          THRISSUR DISTRICT, PIN-680 020.



          SRI SAYED M THANGAL




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13912 OF 2021               2

                                    JUDGMENT

When this writ petition was taken up, Sri. Jacob Sebastian, the learned

counsel appearing for the petitioner, submitted that the matter has become

infructuous.

Writ petition is dismissed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 13912/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED EXECUTED BY THE VENDOR/BUDILER IN FAVOUR OF THE PETITIONER AND HIS WIFE ON 16.2.2021.

Exhibit P2 A TRUE COPY OF THE RECEIPT DATED 15.2.2021 ISSUED FROM THE OFFICE OF THE THIRD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE ACKNOWLEDGEMENT FOR ONLINE TOKEN REGISTRATION ISSUED FROM THE OFFICE OF THE THIRD RESPONDENT DATED 16.2.2021.

Exhibit P4 A TRUE COPY OF THE REPRRESENTATION DATED 11.6.2021 SUBMITTED BY THE PETITIONER'S VENDOR BEFORE SECOND RESPONDENT.

Exhibit P5 A TRUE COPY OF THE ORDER DATED 27.8.2020 ISSUED BY THE SECOND RESPONDENT.

RESPONDENTS EXHIBITS:NIL

 
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