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Beerankutty Haji P.V vs Tirur Municipality
2021 Latest Caselaw 3801 Ker

Citation : 2021 Latest Caselaw 3801 Ker
Judgement Date : 2 February, 2021

Kerala High Court
Beerankutty Haji P.V vs Tirur Municipality on 2 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                       WP(C).No.14172 OF 2019(V)


PETITIONER:

               BEERANKUTTY HAJI P.V.
               AGED 69 YEARS
               S/O AHAMEDKUTTY HAJI, PARAMPARAMBIL HOUSE,
               VELLAMKOTTU, POST THALAKADATHOOR, TIRUR TALUK,
               MALAPPURAM DISTRICT.

               BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENTS:

      1        TIRUR MUNICIPALITY
               TRIKKANDIYUR P.O., TIRUR, MALAPPURAM DISTRICT, PIN-
               676 104, REPRESENTED BY ITS SECRETARY.

      2        THE SECRETARY
               TIRUR MUNICIPALITY, TRIKKANDIYUR P.O., TIRUR,
               MALAPPURAM DISTRICT, PIN-676 104.

      3        THE REVENUE DIVISIONAL OFFICER
               TIRUR, POST TIRUR, MALAPPURAM DISTRICT, PIN-676 101.

               R1-2 BY SRI.P.VENUGOPAL, SC, TIRUR MUNICIPALITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14172 OF 2019(V)

                                         2




                        W.P.(C) No.14172 of 2019
                     ------------------------------------------


                               JUDGMENT

The learned counsel for the petitioner submits that the writ

petition is not pressed. In the light of the submission made by the

learned counsel for the petitioner, this writ petition is dismissed as not

pressed.

Sd/-

P.B.SURESH KUMAR

Mn JUDGE WP(C).No.14172 OF 2019(V)

APPENDIX OF WP(C) 14172/2019 PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE POSSESSION CERTIFICATE DATED 29.10.2018.

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RULE 6(2) OF KERALA LAND UTILIZATION ORDER, 1967 DATED 29.5.2004.

EXHIBIT P3 THE TRUE COPY OF THE COMMUNICATION ISSUED BY THE DISTRICT COLLECTOR, MALAPPURAM DATED 1.12.2012.

EXHIBIT P4 THE TRUE COPY OF THE ORDER ISSUED BY THE REVENUE DIVISIONAL OFFICER, TIRUR DATED 8.5.2013.

EXHIBIT P5 THE TRUE COPY OF THE PROCEEDINGS DATED 31.8.2013 OF THE LAND REVENUE COMMISSIONER, THIRUVANANTHAPURAM.

EXHIBIT P6 THE TRUE COPY OF THE GOVERNMENT ORDER DATED 11.8.2014.

EXHIBIT P7 THE TRUE COPY OF THE JUDGMENT DATED 26.7.2018 IN WPC NO.23307/2014 OF THIS HON'BLE COURT.

EXHIBIT P8 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER FOR BUILDING PERMIT DATED 30.10.2018.

EXHIBIT P9 THE TRUE COPY OF THE SPECIFICATION REPORT AND AREA STATEMENT PRODUCED ALONG WITH EXT.P8 APPLICATION.

//TRUE COPY// PA TO JUDGE

 
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