Omana Alexandar vs State Of Kerala
2021 Latest Caselaw 17508 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                    WP(C) NO. 10238 OF 2021
PETITIONERS:

    1     OMANA ALEXANDAR
          AGED 68 YEARS
          W/O. REV. V.J. ALEXANDER, VALIYATHARAYIL MERY
          VILASAM, CHENNITHALA, ALAPPUZHA, MANAGING TRUSTEE,
          M/S. GOOD SHEPHERED EDUCATIONAL TRUST, NO.
          268/4/1979, REGISTERED OFFICE AT CHENNITHALA
          VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA.

    2     JOHN PRAKASH,
          AGED 37 YEARS
          S/O. REV. V.J. ALEXANDER, VALIYATHARAYIL MERY
          VILASAM, CHENNITHALA, ALAPPUZHA, TRUST
          CORRESPONDENT, M/S. GOOD SHEPHERED EDUCATIONAL TRUST
          NO. 268/4/1979, REGISTERED OFFICE AT CHENNITHALA
          VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA.

          BY ADV T.M.ABDUL LATHEEF



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
          DEPARTMENT, THIRUVANANTHAPURAM 695 001.

    2     DISTRICT COLLECTOR,
          PATHANAMTHITTA 689 645.

    3     TAHSILDHAR THIRUVALLA TALUK,
          THIRUVALLA, PATHANAMTHITTA DISTRICT 689 101.

    4     SUB REGISTRAR KADAPRA,
          THIRUVALLA, PATHANAMTHITTA DISTRICT 689 104.

    5     VILLAGE OFFICER,
          KADAPRA VILLAGE OFFICE, PATHANAMTHITTA DISTRICT,
          PIN- 689 104.

    6     T. SHEIK MOHAMED,
          AGED 40 YEARS
 WP(C) NO. 10238 OF 2021          2

            S/O. M TIPPU SULTHAN, RESIDING AT 22/75,
            NAINAPPAN STREET, MANNADY MURI, MUTHIYALPET
            VILLAGE, CHENNAI P.O. TAMIL NADU, 600001.

            BY ADV V.VENUGOPALAN NAIR




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   26.08.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10238 OF 2021           3

                          JUDGMENT

The learned counsel for the petitioners seek

permission to withdraw this writ petition with

liberty to approach this Court again if so required

in future.

In the afore circumstances, this writ petition

is dismissed as having been withdrawn with the

afore requested liberty being reserved to the

petitioners.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/26.8

APPENDIX OF WP(C) 10238/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.

743/I/2017 DATED 28.10.2017.

EXHIBIT P2 TRUE COPY OF THE AGREEMENT OF AUTHORIZATION EXECUTED BY THE 6TH RESPONDENT DATED 11/1/2019.

EXHIBIT P3 TRUE COPY OF THE NOTIFICATION FIELD BEFORE THE 2ND RESPONDENT DATES 19/4/2021.

EXHIBIT P4 TRUE COPY OF THE PETITION FILED BEFORE THE 3RD RESPONDENT DATED 19.4.2021.

EXHIBIT P5 TRUE COPY OF THE PETITION FILED BEFORE THE 4TH RESPONDENT DATED 19/4/2021.

EXHIBIT P6 TRUE COPY OF THE PETITION FILED BEFORE THE 5TH RESPONDENT DATED 19/4/2021.

EXHIBIT P7 TRUE COPY OF THE CAVEAT NOTICE DATED 24/3/2021 ISSUED BY 6TH RESPONDENT.