Abdul Rasheed vs The District Magistrate ...
2021 Latest Caselaw 9314 Ker

W.P(C)No.4830/2021                  1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                       WP(C).No.4830 OF 2021(C)


PETITIONER:

               ABDUL RASHEED
               AGED 47 YEARS
               S/O.MOHAMMED, NEYYAPPADAN HOUSE, MANIMOOLI P.O.,
               NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN - 679 333.

               BY ADVS.
               SRI.P.SAMSUDIN
               SRI.M.ANUROOP

RESPONDENTS:

       1       THE DISTRICT MAGISTRATE MALAPPURAM
               CIVIL STATION, UP-HILL MALAPPURAM - 676 505,
               MALAPPURAM DISTRICT.

       2       THE SUB COLLECTOR AND SUB DIVISIONAL MAGISTRATE
               REVENUE DIVISIONAL OFFICE, PERINTHALMANNA,
               MALAPPURAM DISTRICT, PIN - 679 322.

       3       THE TASILDAR, NILAMBUR TALUK
               NILAMBUR P.O., MALAPPURAM DISTRICT, PIN - 679 329.

       4       STATION HOUSE OFFICER
               VAZHIKKADAVU POLICE STATION, VAZHIKKADAVU P.O. -
               679 333, NILAMBUR TALUK, MALAPPURAM DISTRICT.

       5       THRESIAMMA THOMAS
               AGED 62 YEARS
               W/O.THOMAS, KARUKAAYIL HOUSE, MANIMOOLI P.O.,
               VAZHIKKADAVU, NILAMBUR TALUK, MALAPPURAM DISTRICT,
               PIN - 679 333.

               R5 BY ADV. SRI.R.RAJESH KORMATH

OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.4830/2021                    2




                               JUDGMENT

Dated this the 19th day of March 2021

When the matter was taken up, learned counsel for the petitioner

submitted that the matter has been settled between the parties.

Accordingly, the writ petition is dismissed as not pressed.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 27/06/2018 IN RESPECT OF THE PROPERTY OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 06/06/2015 IN RESPECT OF THE PROPERTY OF THE PETITIONER.

EXHIBIT P3 A ROUGH SKETCH SHOWING THE LIE AND NATURE OF THE PROPERTY OF THE PETITIONER AND 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 20/05/2019.

EXHIBIT P5 TRUE COPY OF THE PLAINT IN OS 233/2019 ON THE FILES OF MUNSIFF COURT, MANJERI.

EXHIBIT P6 TRUE COPY OF THE IA 992/2019 IN OS 233/2019 ON THE FILES OF MUNSIFF COURT, MANJERI.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 22/08/2019 IN WP(C) NO.16631/2019 OF THIS HON'BLE COURT.

EXHIBIT P8 TRUE COPY OF THE ADVOCATE COMMISSIONER'S REPORT AND SKETCH IN OS 233/2019 OF THE FILES OF MUNSIFF COURT, MANJERI.

EXHIBIT P9 TRUE COPY OF THE ORDER NO.

DCMPM/11184/2019-L3 DATED 27/01/2021 PASSED BY THE 1ST RESPONDENT.