K.Ismail vs The State Of Kerala
2021 Latest Caselaw 15231 Ker

WP(C) NO. 10930 OF 2021            1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                      WP(C) NO. 10930 OF 2021
PETITIONER:

             K.ISMAIL,
             AGED 75 YEARS,
             S/O. LATE VEERAN KUTTY HAJI, KUTTIKKATTIL HOUSE,
             ERANHIMANGAD P.O., MALAPPURAM DISTRICT-679 327.

             BY ADV P.K.MOHAMED JAMEEL



RESPONDENTS:

     1     THE STATE OF KERALA,
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
           REVENUE, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2     THE DEPUTY COLLECTOR,
           (L.R. AND A.A.), APPELLATE AUTHORITY (L.R.),
           OFFICE, CIVIL STATION ANNEX, KANNUR -670 002.

             BY SMT. A.C. VIDHYA, GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.07.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 10930 OF 2021               2

                                 JUDGMENT

When this matter was taken up, Sri.Mohamed Jameel P.K., the learned

counsel appearing for the petitioner submitted that certified copy of Ext.P1

judgment in A.A. No.167 of 1997 of the Appellate Authority (Land Reforms),

Kannur was issued to the petitioner and he has no further grievance.

This writ petition is accordingly closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 10930/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IS A.A.

167/1997 DATED 24.10.1997 OF APPELLATE AUTHORITY (LAND REFORMS), KANNUR.

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION FOR CERTIFIED COPY DATED 08.03.2021.

EXHIBIT P3 THE TRUE COPY OF THE COMMUNICATION DATED 30.03.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT IN O.P.

((C) NO. 1428/2020 DATED 07.12.2020.

RESPONDENTS' EXHIBITS:

NIL