Manu Joseph Emmanuel vs The Deputy Collector And ...
2021 Latest Caselaw 17048 Ker

WP(C) NO. 10267 OF 2021            1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                    WP(C) NO. 10267 OF 2021
PETITIONER/S:

          MANU JOSEPH EMMANUEL
          AGED 36 YEARS
          S/O. JOSEPH, THADATHIL HOUSE, OOZHUVATHURUTHI
          VILLAGE, PONNANI TALUK, MALAPPURAM DISTRICT-679577.

          BY ADV E.C.AHAMED FAZIL



RESPONDENT/S:

    1     THE DEPUTY COLLECTOR AND COMPETENT AUTHORITY
          (KOCHI-SALEM PIPELINE PVT. LIMITED-KSSPL),
          SECOND FLOOR, KARUN ENCLAVE, SN JUNCTION,
          THRIPUNITHURA POST, KOCHI-682301.

    2     KOCHI-SALEM PIPELINE PVT. LIMITED,
          MALAYIL MAJESTY BUILDING, SECOND FLOOR,
          NEAR RAILWAY OVERBRIDGE, REFINERY ROAD,
          THRIPUNITHURA, ERNAKULAM-682301,
          REPRESENTED BY ITS CHAIRMAN.

          BY ADVS. SAJI VARGHESE
                   MARIAM MATHAI

          SMT.K. AMMINIKUTTY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10267 OF 2021                   2

                                  JUDGMENT

Sri. Saji Varghese, the learned counsel appearing for the 2nd

respondent, on instructions, submitted that the respondents have no intention

to acquire the right of user of the property having an extent of 1.55 Ares in Re-

survey 170/1-2-3, 1-2-2 in Block No.7 of Kakkanad Village owned by the

petitioner on the strength of the 3(1) notification dated 08.10.2020.

The above submission is recorded.

In view of the above submission of the learned counsel, the petitioner

may not have any further grievance. This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 10267/2021

PETITIONER's EXHIBITS

EXHIBIT P1 TRUE COPY OF OCCUPANCY CERTIFICATE DATED 21/10/2020 ISSUED BY THRIKKAKARA MUNICIPALITY TO PETITIONER.

EXHIBIT P2 TRUE COPY OF OBJECTION DATED 23/10/2020 SUBMITTED BY PETITIONER BEFORE THE FIRST RESPONDENT.

EXHIBIT P3 TRUE COPY OF HEARING NOTICE DATED 27/11/2020 ISSUED BY FIRST RESPONDENT TO PETITIONER.

RESPONDENT(S) EXHIBITS : NIL