Kerala High Court
Dileep Khan vs The District Collector on 16 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.1808 OF 2021(A)
PETITIONERS:
1 DILEEP KHAN,
AGED 45 YEARS
S/O.ABDUL RAHIM, MANCHOLA, VATTAPPARA,
CHERIYAVELINALLOOR P.O., KOLLAM-691 516.
2 M.S.SHAIJU,
AGED 41 YEARS
S/O.SAINUDEEN, MANASAM, VATTAPPARA,
CHERIYAVELINALLOOR P.O., KOLLAM-691 516.
3 ABDUL RASHEED,
AGED 52 YEARS
S/O.SULAIMAN, LOTTO HOUSE, VATTAPPARA,
CHERIYAVELINALLOOR P.O., KOLLAM-691 516.
4 JALALUDEEN.M.
AGED 46 YEARS
S/O.MOHAMMED KANNUR, DARUL HIDAYA, VATTAPPARA,
CHERIYAVELINALLOOR P.O., KOLLAM-691 516.
5 SALIM,
AGED 42 YEARS
S/O.SAINUDEEN, MEHAR HOUSE, RANOOR,
CHERIYAVELINALLOOR P.O., KOLLAM-691 516.
BY ADV. SRI.SAJU J PANICKER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
CIVIL STATION P.O., KOLLAM-691 013.
2 THE REVENUE DIVISIONAL OFFICER,
CIVIL STATION P.O., KOLLAM-691 013.
3 THE ADDITIONAL TAHSILDAR (LAND RECORDS),
KOTTARAKKARA, KOLLAM-691 506.
4 THE VILLAGE OFFICER, VELINALLOOR VILLAGE,
OYOOR P.O., KOLLAM-691 510.
WP(C).No.1808 OF 2021(A)
2
5 THE SECRETARY, VELINALLOOR GRAMA PANCHAYATH,
VELINALLOOR, OYOOR P.O., KOLLAM-691 510.
6 THE TALUK SURVEYOR,
TALUK OFFICE, KOTTARAKKARA, KOLLAM-691 506.
7 ASSISTANT ENGINEER,
PWD ROADS SECTION, EZHUKONE P.O., KOLLAM-691 505.
ADDL. R8 TO R23 IMPLEADED
ADDL. SOMARAJAN
R8 AGE AND FATHERS NAME NOT KNOWN, SONY SADANAM,
504, KARIGANOOR P.O. KOLLAM 691 516.
ADDL. MANU
R9 AGE AND FATHERS NAME NOT KNOWN, AMBADIYIL, 504,
KARIGANOOR P.O. KOLLAM 691 516.
ADDL. SHOUKATH
R10 AGE AND FATHERS NAME NOT KNOWN, SHAHIDA MANZIL,
PULIKUDI, KARINGNOOR P.O. KOLLAM 691 516.
ADDL. KULUSAM BEEVI
R11 AGE AND FATHERS NAME NOT KNOWN, VATTAPPARA
THEKKETHIL VEEDU, VATTAPPARA, CHERIYAVELINALLOOR
P.O. KOLLAM 691 516.
ADDL. BASHEER
R12 AGE AND FATHERS NAME NOT KNOWN, KANAKAJE,
VATTAPPARA CHERIYAVELINALLOOR P.O. KOLLAM 691
516.
ADDL. ABDUL VAHAB
R13 AGE AND FATHERS NAME NOT KNOWN, ALIYA MANZIL,
PINAKKODE, VATTAPPARA CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
ADDL. ABDUL JABBAR
R14 AGE AND FATHERS NAME NOT KNOWN, ANAS MANZIL,
PINAKKODE, VATTAPPARA, CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
ADDL. SHAJAHAN
R15 AGE AND FATHERS NAME NOT KNOWN, KETTIDATHIL,
PINAKKODE, VATTAPPARA, CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
WP(C).No.1808 OF 2021(A)
3
ADDL. SAHEED
R16 AGE AND FATHERS NAME NOT KNOWN, P.P. HOUSE,
PULLKKUDI, PINAKKODE,
VATTAPPARA, CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
ADDL. NOUSHAD
R17 AGE AND FATHERS NAME NOT KNOWN, KUREEKAD,
PULLKKUDI, CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
ADDL. ABDUL RASHEED
R18 AGE AND FATHERS NAME NOT KNOWN,
SHAMEER MANZIL,VATTAPPARA,
CHERIYAVELINALLOOR P.O. KOLLAM 691 516.
ADDL. ABDUL RASHEED
R19 AGE AND FATHERS NAME NOT KNOWN,
LOTTO HOUSE,VATTAPPARA,
CHERIYAVELINALLOOR P.O. KOLLAM 691 516.
ADDL. RAFI
R20 AGE AND FATHERS NAME NOT KNOWN,
VADAKKATHIL,VATTAPPARA,
CHERIYAVELINALLOOR P.O. KOLLAM 691 516.
ADDL. SHARAFUDEEN
R21 AGE AND FATHERS NAME NOT KNOWN,
SHALJU MANIL,PULLKUDI,
KARIGANOOR P.O. KOLLAM 691 516.
ADDL. NOUSHAD, AGE AND FATHERS NAME NOT KNOWN,
R22 NOUFAL MANZIL, VATTAPPARA,
CHERIYAVELINALLOOR P.O. KOLLAM 691 516.
ADDL. NIZAMUDEEN
R23 AGE AND FATHERS NAME NOT KNOWN, JANNATH,
KANAKAKUNNU, VATTAPPARA, CHERIYAVELINALLOOR P.O.
KOLLAM 691 516.
ADDL.R8 TO R23 IMPLEADED IN THE WPC AS PER ORDER
DATED 11.02.2021 IN IA. NO. 1/21 I WPC 1808/2021.
R1 TO R7 BY SMT VIDHYA A.C- GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.1808 OF 2021(A)
4
JUDGMENT
The petitioners have filed this writ petition under Article 226
of the Constitution of India, seeking a writ of mandamus
commanding the 3rd respondent to implement Ext.P1 forthwith; a
writ of mandamus commanding the 6th respondent to consider
Ext.P6 complaint filed by the petitioners and direct the 6 th
respondent to measure the road to find out the encroachers, as
expeditiously as possible, within a time frame fixed by this Court; a
writ of mandamus commanding the 7 th respondent to proceed with
the re-construction and tarring of the road only after conducting
the survey and demarcation of the 'Mulayarachal - 504 Palam
Junction' road by respondents 3, 5 and 6.
2. On 22.01.2021, when this writ petition came up for
admission, the learned counsel for the petitioner sought
adjournment in order to file an application to implead the alleged
encroachers. As per order dated 11.02.2021 in I.A.No.1 of 2021,
the alleged encroachers were impleaded as additional respondents
8 to 23. The learned Government Pleader took notice on admission
for respondents 1 to 4, 6 and 7, and the learned Standing Counsel
took notice on admission for the 5th respondent. Urgent notice on
WP(C).No.1808 OF 2021(A)
admission by speed post was ordered to additional respondents 8
to 23.
2. Today, when this writ petition is taken up for
consideration, the learned counsel for the petitioner would submit
that survey and demarcation of the property has already taken
place and as such, the relief sought for in this writ petition has
become infructuous.
Recording the above submission made by the learned counsel
for the petitioner, this writ petition is dismissed as infructuous.
Sd/-
ANIL K.NARENDRAN
JV JUDGE
