Citation : 2021 Latest Caselaw 14533 Ker
Judgement Date : 13 July, 2021
WP(C) NO. 29018 OF 2020 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
WP(C) NO. 29018 OF 2020
PETITIONER/S:
SWARNAM
AGED 60 YEARS
THEKKETHATTU PUTHENVEEDU, VIRALIVILA, AYARIYL DESOM,
KARODE VILLAGE, NEYYATTINKARA, THIRUVANANTHAPURAM.
BY ADV VINOD KUMAR.C
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY REVENUE SECRETARY, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DISTRICT COLLECTOR
THIRUVANANTHAPURAM - 695 001.
3 TAHSILDAR
TALUK OFFICE, NEYYATTINKARA,
THIRUVANANTHAPURAM - 695121.
4 VILLAGE OFFICER
KARODE VILLAGE, THIRUVANANTHAPURAM - 695 506.
5 SAROJAM
D/O. PONNUMANI NADAR, MALATHODAM PUTHANVEEDU,
ADAIKKAKUZHI, VILAVANCODE, KANYAKUMARI - 629152.
SMT. A.C. VIDYA, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 29018 OF 2020 2
JUDGMENT
In view of the not pressed memo filed by the learned counsel appearing for
the petitioner, this writ petition is dismissed as not pressed.
Sd/-
RAJA VIJAYARAGHAVAN V JUDGE sru
APPENDIX OF WP(C) 29018/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF DELIVERY REPORT DATED NIL.
EXHIBIT P2 TRUE COPY OF PLAN SUBMITTED BY ADVOCATE COMMISSIONER DATED NIL.
EXHIBIT P3 TRUE COPY OF REPLY GIVEN BY THE 3RD RESPONDENT DATED 23.07.2015.
EXHIBIT P4 TRUE COPY OF THE ORDER IN CMA 07/2012 DATED 09.02.2016 OF SUB COURT, NEYYATINKARA.
EXHIBIT P5 TRUE COPY OF RELY DATED 26.09.2016 BY 3RD RESPONDENT.
EXHIBIT P6 TRUE COPY OF JUDGMENT DATED 19.02.2019 IN WPC 37401/2016.
EXHIBIT P7 TRUE COPY OF ORDER DATED 10.2018 BY 3RD RESPONDENT.
RESPONDENT'S EXHIBITS: NIL
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