Thankappan Nair vs The State Of Kerala
2021 Latest Caselaw 740 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.21720 OF 2018(L)


PETITIONER/S:

                THANKAPPAN NAIR, AGED 68 YEARS, S/O.R.GOPALAN NAIR,
                GOURI BHAVAN, KARUMALOOR P.O., KARUMALOOR, ERNAKULAM
                DISTRICT.

                BY ADV. SHRI.GEORGE SEBASTIAN


RESPONDENT/S:

      1         THE STATE OF KERALA,
                REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
                DEPARTMENT OF REVENUE GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM, PIN - 695001.

      2         THE DISTRICT COLLECTOR,
                ERNAKULAM, PIN - 682030.

      3         THE LOCAL LEVEL MONITORING COMMITTEE
                OF THE NEDUMBASSERY GRAMA PANCHAYATH (CONSTITUTED
                UNDER ACT 28 OF 2008), REPRESENTED BY ITS
                CONVENER,THE AGRICULTURAL OFFICER, KRISHIBHAVAN,
                NEDUMBASSERY, MEKKADU P.O., PIN - 683589, ERNAKULAM
                DISTRICT. [CORRECTED]
                THE ADDRESS OF THE 3RD RESPONDENT IS CORRECTED AS
                'THE LOCAL LEVEL MONITORING COMMITTEE, OF THE
                KARUMALLOOR GRAMA PANCHAYATH (CONSTITUTED UNDER ACT
                28 OF 2008), REPRESENTED BY ITS CONVENER,THE
                AGRICULTURAL OFFICER, KRISHIBHAVAN, NEDUMBASSERY,
                MEKKADU P.O. PIN - 683589, ERNAKULAM DISTRICT, PIN-
                685511' AS PER ORDER DATED 31/07/2018 IN
                IA.NO.13859/2018].

      4         THE REVENUE DIVISIONAL OFFICER
                FORT KOCHI - 682001.

                R1-4 BY SRI.RANJITH THAMPAN, ADDL.ADVOCATE GENERAL

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION               ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21720/2018          2




                        JUDGMENT

Dated this the 8th day of January 2021

The learned counsel for the petitioner submitted

that the matter is not pressed.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT-P1: A TRUE COPY OF THE JUDGMENT DATED 8.11.2017 IN WP(C) 35695/2017.

EXHIBIT-P2: A TRUE COPY OF THE ORDER DATED 15.3.2018 PASSED BY THE AGRICULTURAL OFFICER, KARUMALOOR.

EXHIBIT-P3: A TRUE COPY OF THE APPLICATION DATED 17.4.2018 SUBMITTED BEFORE THE 4TH RESPONDENT.

EXHIBIT-P4: A TRUE COPY OF THE ORDER PASSED BY THE 4TH RESPONDENT DATED 25.6.2018.

EXHIBIT-P5: A TRUE COPY OF THE ORDINANCE DATED 30.12.2017 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT-P6: A TRUE COPY OF THE ORDER DATED 21.6.2018 IN WP(C) 20570/2018.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE