Shajahan Abdul Khader Tharola vs The District Collector
2021 Latest Caselaw 1806 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                      WP(C).No.27177 OF 2020(V)


PETITIONER:

               SHAJAHAN ABDUL KHADER THAROLA,
               AGED 46 YEARS,
               S/O. ABDUL KHADER, THAROLA HOUSE, NAYARANGADI,
               PONNANI, MALAPPURAM DISTRICT-679577.

               BY ADV. SRI.E.C.AHAMED FAZIL

RESPONDENTS:

      1        THE DISTRICT COLLECTOR,
               MALAPPURAM CIVIL STATION, MALAPPURAM-676505.

      2        THE TAHSILDAR,
               PONNANI, TALUK OFFICE, PONNANI,
               MALAPPURAM DISTRICT-679577.

      3        THE VILLAGE OFFICER,
               PONNANI NAGARAM VILLAGE OFFICE, PONNANI NAGARAM,
               PONNANI-679577.

      4        MALAPPURAM DISTRICT CO-OPERATIVE BANK LTD.,
               UP HILL, MALAPPURAM-676505,
               REPRESENTED BY ITS SECRETARY/AUTHORIZED OFFICER.

               BY ADVS. SMT.PRINCY XAVIER, GOVERNMENT PLEADER
                        SRI.I.V.PRAMOD, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27177 OF 2020(V)

                                  2

                             JUDGMENT

The writ petition was filed aggrieved

by the denial of a certificate by the Village

Officer to show that petitioner is residing in

the area, which was affected by flood. This

Court had passed an interim order on

22.12.2020 directing issuance of certificate.

2. The learned counsel for the petitioner

submits that the certificate was issued.

3. I heard Sri.ESM.Kabeer, the learned

Standing Counsel for the Bank also.

              As     the     only       grievance        of     the

    petitioner      was     regarding       the     denial        of

    certificate      and    the       certificate     has       been

issued, nothing survives for consideration in

the writ petition.

              Accordingly,        the    writ      petition       is

    closed.                                              Sd/-

                                                   P.V.ASHA
                                                     JUDGE
    ww
 WP(C).No.27177 OF 2020(V)






                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF GOVERNMENT ORDER NO.GO (P) NO.

1/2019/DMD DATED 23.8.2019 PASSED BY STATE RELIEF COMMISSIONER, GOVERNMENT OF KERALA ALONG WITH RELEVANT PAGE COVERING SL. NOS.579 TO 631 ATTACHED TO GO.

EXHIBIT P2 TRUE COPY OF CIRCULAR NO.4/2020 ISSUED BY REGISTRAR OF CO-OPERATIVE SOCIETIES DATED 20.01.20 (RELEVANT PAGES).

EXHIBIT P3 TRUE COPY OF CERTIFICATE DATED 06.03.2020 ISSUED TO HABEEB RAHMAN U. BY VILLAGE OFFICER, PONNANI NAGARAM.

EXHIBIT P4 TRUE COPY OF COMMUNICATION NO.378/2020 DATED 23.11.2020 ISSUED BY VILLAGE OFFICER, PONNANI NAGARAM.