N.P.George vs State Of Kerala
2021 Latest Caselaw 10287 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.5489 OF 2021(I)


PETITIONER:

               N.P.GEORGE
               NAMBIATTUKUDI HOUSE, RAYONPURAM P. O.,
               VALLOM, ERNAKULAM - 683543,
               KERALA.

               BY ADVS.
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.K.JOHN MATHAI
               SRI.JOSON MANAVALAN
               SRI.KURYAN THOMAS
               SRI.PAULOSE C. ABRAHAM
               SRI.RAJAKANNAN
               SRI.JAI MOHAN
               SRI.E.K.NANDAKUMAR (SR.)

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF AGRICULTURE DEVELOPMENT AND FARMERS'
               WELFARE, VIKAS BHAWAN,
               THIRUVANANTHAPURAM - 695 033.

      2        DISTRICT COLLECTOR, ERNAKULAM
               DISTRICT COLLECTORATE, FIRST FLOOR CIVIL STATION,
               KAKKANAD, ERNAKULAM - 682030.

      3        REVENUE DIVISIONAL OFFICER
               PATTIMATTOM - MUVATTUPUZHA RD,
               MUVATTUPUZHA - 686673.

      4        PRINCIPAL SECRETARY AND AGRICULTURAL PRODUCTION
               COMMISSIONER
               REVISIONAL AUTHORITY UNDER SECTION 28 OF THE KERALA
               CONSERVATION OF PADDY LAND AND WETLAND ACT 2008,
               VIKAS BHAVAN,
               THIRUVANANTHAPURAM - 695033, KERALA.

      5        NR JOHNSON
               AGED 50 YEARS
               S/O. RAPHAEL,
 WP(C).No.5489 OF 2021(I)

                            2

           NAMBIATTUKKUDY HOUSE,
           ANGAMALY P. O.,
           ERNAKULAM - 683572.

           BY ADVS.
           SRI.K.R.VINOD
           SMT.M.S.LETHA

           SRI.K.J.MANURAJ, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.5489 OF 2021(I)

                                   3




                    W.P.(C) No.5489 of 2021
             -----------------------------------------------


                          JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. In the light of the submission

made by the learned counsel for the petitioner, this writ petition is

closed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV WP(C).No.5489 OF 2021(I)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS DATED 14.05.2020 BEARING NO.A9-969/2020 ISSUED BY THE 3RD RESPONDENT RDO.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 12.06.2020 ISSUED BY THE RDO, MUVATTUPUZHA BEARING NO.R.DIS/969/2020/M. .

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DISTRICT COLLECTOR DATED 04.01.2021 BEARING NO.L17- 66004/13.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT COLLECTOR DATED 21.01.2021 BEARING NO.L17-66004/16.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 24.02.2021 ISSUED BY THE 1ST RESPONDENT STATE OF KERALA BEARING NO.GO(MS) NO.205/2021/AGRI.