Shiya Prakasan vs The Tahsildar, Mukundapuram ...
2021 Latest Caselaw 17162 Ker

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                         THE HONOURABLE MR. JUSTICE GOPINATH P.

                 FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943

                                 WP(C) NO. 31883 OF 2013

PETITIONER:

               SHIYA PRAKASAN
               AGED 38 YEARS, W/O THERKKAYIL PRAKASAN, KONATHUKUNNU DESOM,
               THEKKUMKARA VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT
               BY ADVS.
               SRI.C.P.PEETHAMBARAN
               SRI.JENIN JOSEPH
               SMT.MINI.V.A.


RESPONDENTS:

      1        THE TAHSILDAR, MUKUNDAPURAM TALUK
               MUKUNDAPURAM TALUK, THRISSUR DISTRICT 680589.

      2        THE VILLAGE OFFICER
               THEKKUMKARA VILLAGE, THRISSUR DISTIRCT 680589.

      3        VELLANGALLUR GRAMA PANCHAYAT
               REPRESENTED BY ITS SECRETARY, P.O, KONATHUKUNNU, THRISSUR DISTRICT.

      4        MUHAMMED FAIZAL
               S/O KASALIPARAMBIL RAHIM, KONATHUKUNNU DESOM, THEKKUMKARA VILLAGE,
               MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

      5        UMMER
               S/O THARUPEEDIKAYIL ABOOBAKKAR, KAROOPPADANNA DESOM, THEKKUMKARA
               VILLAGE,MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

               BY ADVS.
               SMT.ACHU SUBHA ABRAHAM
               SMT.N.ASWATHY
               SMT.K.K.CHANDRALEKHA
               SMT.K.R.MONISHA
               SRI.PHILIP T.VARGHESE
               SRI.K.S.RAJESH
               SRI.M.SHAJU PURUSHOTHAMAN
               SRI.K.C.SANTHOSHKUMAR
               SRI.THOMAS T.VARGHESE

OTHER PRESENT:

               JUSTIN (Sr. GP)

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.08.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP (C) No.31883/2013                   -2-



                                JUDGMENT

It is submitted by learned counsel for the petitioner that the writ petition

has become infructuous.

Accordingly this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 31883/2013

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO 3358/2012 OF VADAKKUMKARA SUB REGISTRAR'S OFFICE

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 05-12-2012 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 21-05-2013 OF THE IST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE PLAINT IN O.S NO 910/2012 FILED BY THE 5TH RESPONDENT BEFORE THE SUB COURT, IRINJALAKUDA

EXHIBIT P5 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER AND HER HUSBAND IN O.S NO 910/2012 BEFORE THE SUB COURT, IRINJALAKUDA

EXHIBIT P6 TRUE COPY OF THE I.A NO 2401/2013 IN O.S NO 910/2012 FILED BY THE PETITIONER AND HER HUSBAND IN O.S NO 910/2012 BEFORE THE SUB COURT, IRINJALAKUDA

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 19-07-2013 IN I.A NO 2401/2013 IN O.S NO 910/2012 OF SUB COURT, IRINJALAKUDA

EXHIBIT P8 TRUE COPY OF THE LAND TAX RECEIPT DATED 03-10-2013 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P9 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 2ND REPSONDENT

EXHIBIT P10 TRUE COPY OF THE OWNERSHIP CERTIFICATE ISSUED BY THE 3RD RESPONDENT