Kerala High Court
Sudakshina vs The District Collector, ... on 22 July, 2021
WP(C) NO. 27158 OF 2020 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 27158 OF 2020
PETITIONER:
SUDAKSHINA
AGED 90 YEARS
W/O. LATE THYKKOOTTATHIL RAMAKRISHNAN,
THYKKOOTTATHIL HOUSE, THEKKUMBAGAM,
THRIPUNITHURA-682301.
BY ADV K.P.SREEKUMAR
RESPONDENTS:
1 THE DISTRICT COLLECTOR, ERNAKULAM DISTRICT,
COLLECTORATE, KAKKANAD, COCHIN-682030.
2 DEPUTY COMMISSIONER OF POLICE,
KOCHI CITY POLICE OFFICE, PARK VIEW, MARINE DRIVE,
KOCHI, KERALA-682011.
3 ASSISTANT COMMISSIONER OF POLICE,
OLD RAILWAY STATION ROAD, NEAR HIGH COURT ROAD,
KACHERIPADY, ERNAKULAM, KERALA-682018.
4 CIRCLE INSPECTOR OF POLICE,
SH15, KANNANKULANGARA, THRIPUNITHURA, ERNAKULAM,
KERALA-682301.
5 SUB INSPECTOR OF POLICE,
HILL PALACE POLICE STATION, THRIPUNITHURA-682301.
6 MOHANAN P.K.
SWASTHAM, AGED 74 YEARS, S/O. KANDAPPAN,
THYKKOTTATHIL, CHOTTANIKKARA P.O., ERUVELI DESAM,
KANAYANNUR VILLAGE, KANAYANNUR TALUK,PIN-682312.
7 JAYAN P.K.,
HOUSE HOLD, AGED 59 YEARS, S/O. KANDAPPAN,
THYKKOTTATHIL, CHOTTANIKKARA P.O., ERUVELI DESAM,
KANAYANNUR VILLAGE, KANAYANNUR TALUK, PIN-682312.
WP(C) NO. 27158 OF 2020 2
8 AYSHA,
HOUSEWIFE, AGED 77 YEARS, D/O. KANDAPPAN,
THYKKOTTATHIL, PUTHIYAKAVU, THRIPUNITHURA P.O.,
THEKKUM BHAGAM DESOM, THEKKUM BHAGAM VILLAGE,
KANAYANNUR TALUK, PIN-682301.
9 SHOLI,
HOUSEWIFE, AGED 57 YEARS, W/O. APPU AND D/O.
KANDAPPAN, THYKKOTTATHIL, PUTHIYAKAVU,
THRIPUNITHURA P.O., THEKKUM BHAGAM DESOM,
THEKKUM BHAGAM VILLAGE, KANAYANNUR TALUK,
PIN-682301.
BY ADVS.
SRI.K.V.JAYACHANDRAN
SRI.RAJU V.MATHEW
SRI MATHEW GEORGE VADAKKEL, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 27158 OF 2020 3
JUDGMENT
When this matter was taken up, Sri.K.P.Sreekumar, the learned
counsel appearing for the petitioner submits that in view of Ext.P10 order
passed by the District Collector, the grievance of the petitioner has been
redressed. It is submitted that he has instructions from his party to seek
withdrawal of this writ petition.
Though notice to the additional 11th respondent has not returned
after service, in view of the withdrawal of the writ petition, I do not think
that his presence is required.
Accordingly, this writ petition is dismissed as withdrawn.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
IAP
APPENDIX OF WP(C) 27158/2020
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE REPORT OF THE TAHSILDAR
AND THE SKETCH PREPARED BY HIM DATED
06/03/2013.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN OPC NO.900/2015(O) DATED
26/06/2015.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN OPC NO.3131/2016 (O) DATED
15/02/2017.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THE COURT
BELOW IN OS NO.304/2013 DATED 11/07/2017.
EXHIBIT P5 TRUE COPY OF THE DECREE OF THE COURT
BELOW IN OS NO.304/2013 DATED 11/07/2017.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION WAS
RECEIVED AT THE COLLECTORATE ON
16/11/2017 AND THE DISTRICT COLLECTOR BY
THE ORDER DATED 17/11/2017.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION AND THE
ORDER OF THE DISTRICT COLLECTOR,
ERNAKULAM DATED 15/11/2019.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION TO THE
DISTRICT COLLECTOR, ERNAKULAM DATED
23/11/2020.
EXHIBIT P9 TRUE COPY OF THE EP NO.692/2020
EXHIBIT P10 TRUE COPY OF THE ORDER NO.M6-6297/2020,
DATED 16.05.2021 OF THE DISTRICT
COLLECTOR TO THE PETITONER
RESPONDENTS' EXHIBITS
EXHIBIT R7(A) TRUE COPY OF THE EXECUTION PETITON
NO.692/2020 IN O.S.NO.304/2013 DATED 14-
12-2020 OF HONOURABLE SUB COURT ERNAKULAM
