P.G.Joseph vs The State Of Kerala
2021 Latest Caselaw 17214 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
  FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                     WP(C) NO. 16225 OF 2020
PETITIONER:

            P.G.JOSEPH,
            AGED 66 YEARS
            S/O.P.S.GEORGE, PADAPURACKAL HOUSE, KATTAKARA ROAD
            EAST, KALOOR, ERNAKULAM DISTRICT - 682017.
            BY ADV G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
            REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM DISTRICT - 695001.
    2       THE DISTRICT COLLECTOR
            OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE,
            CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT -
            682021.
    3       THE VIGILANCE DEPUTY COLLECTOR
            CENTRAL ZONE, ERNAKULAM, CIVIL STATION, KAKKANAD,
            ERNAKULAM DISTRICT - 682021.
    4       THE TALUK TAHSILDAR
            OFFICE OF THE TALUK TAHSILDAR, KANAYANNUR TALUK
            OFFICE, NEAR MAHARAJAS COLLEGE, COCHIN, ERNAKULAM
            DISTRICT - 682011.
    5       THE VILLAGE OFFICER
            OFFICE OF THE VILLAGE OFFICER, ELAMKULAM VILLAGE
            OFFICE, KADAVANTHRA, ERNAKULAM DISTRICT - 682 020.
    6       BHANUMATHI RADHAKRISHNAN
            AGED 82, W/O.DR.T.RADHAKRISHNAN, PUKALAKAT
            SUSMITHA, INDIRA ROAD, PALARIVATTOM, ERNAKULAM
            DISTRICT - 682 025.
            BY ADV SRI.MOHAMMED ANZAR K.J., SPL.G.P. FOR
            REVENUE


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C) No. 16225 of 2020

                                          2

                 R. NARAYANA PISHARADI, J
        ----------------------------------------------------
                  W.P.(C) No. 16225 of 2020
       -----------------------------------------------------
                    Dated this the 13th day of August, 2021

                                  JUDGMENT

The relief sought in this writ petition reads as follows:

"i. To issue a writ of mandamus or any other appropriate writ order or direction commanding the 3rd respondent to take into consideration Ext.P7 and to determine the same on merits after completing the enquiry on the basis of law within specified time limits as may be fixed by this Honourable Court in the interest of justice."

2. When the writ petition is taken up for hearing today

through video conferencing, there is no representation for the

petitioner. Heard the learned Senior Government Pleader who

appeared for the third respondent.

3. Learned Senior Government Pleader submitted that,

before filing Ext.P7 complaint before the third respondent, the

petitioner had filed a complaint before the Minister concerned and

it had been forwarded to the third respondent for consideration.

Learned Senior Government Pleader also submits that, in the

aforesaid petition, Ext.R3 decision has been taken by the third W.P.(C) No. 16225 of 2020

respondent. Learned Senior Government Pleader also submits

that, Ext.R3 decision was taken by the third respondent after

conducting an enquiry in which the petitioner was also heard.

4. In view of Ext.R3 decision, nothing survives for

consideration in this writ petition and it has become infructuous.

5. Consequently, the writ petition is dismissed as

infructuous.

Sd/-R. NARAYANA PISHARADI JUDGE lsn