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Deepak N vs State Of Kerala
2021 Latest Caselaw 10731 Ker

Citation : 2021 Latest Caselaw 10731 Ker
Judgement Date : 30 March, 2021

Kerala High Court
Deepak N vs State Of Kerala on 30 March, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                        WP(C).No.6816 OF 2020(B)


PETITIONER/S:

                DEEPAK N.,
                AGED 51 YEARS, S/O.NARAYANAN NAIR,
                VILLA NO.15, NAGPAL STADIUM PARK,
                PALARIVATTOM.P.O.,
                ERNAKULAM DISTRICT, KOCHI-682025.

                BY ADVS.
                SRI.P.K.SOYUZ
                SRI.E.V.BABYCHAN

RESPONDENT/S:

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

      2         THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
                RDO OFFICE, FORT KOCHI,
                ERNAKULAM, PIN-682001.

      3         THE AGRICULTURAL FIELD OFFICER/
                CONVENER LLMC,
                KOCHI MUNICIPAL CORPORATION,
                KRISHI BHAVAN, VYTTILA.P.O.,
                ERNAKULAM DISTRICT, PIN-682019.

      4         THE TAHSILDAR (LR),
                TALUK OFFICE, KANAYANNOOR,
                ERNAKULAM.P.O., ERNAKULAM DISTRICT,
                PIN-682011.

      5         THE VILLAGE OFFICER,
                POONITHURA VILLAGE,
                KANAYANNOOR TALUK, VYTTILA.P.O.,
                ERNAKULAM DISTRICT, PIN-682019.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.6816 of 2020
                                              2




                                 W.P.(C)No.6816 of 2020
                              ----------------------------------


                                        JUDGMENT

In the light of the judgment rendered by this Court in

W.P.(C)No.6770 of 2020, this writ petition is closed.

Sd/-

P.B.SURESH KUMAR JUDGE rkj W.P.(C)No.6816 of 2020

APPENDIX PETITIONER'S/S EXHIBITS :-

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 15.5.2019.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK.

EXHIBIT P3 TRUE COPY OF THE LETTER NO.KDIS 10941/PL2/2000/GCDA DATED 8.9.2000.

EXHIBIT P4 TRUE COPY OF G.O.(ORD) NO.1166/2021 REV.DATED 25/02/2021

 
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