Krishnan Thamprakkal vs State Of Kerala
2021 Latest Caselaw 9923 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

  WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA,
                           1943

                  WP(C).No.7683 OF 2021(I)


PETITIONER :

             KRISHNAN THAMPRAKKAL,
             AGED 58 YEARS
             S/O. RAMAN THAMPRAKKAL (VALIYA THAMPRAKKAL),
             AZHVANCHERRY MANA, ATHAVANAD, THIROOR TALUK,
             KATTIPPARUTHY VILLAGE, ATHAVANAD P.O.,
             MALAPPURAM-676301.

             BY ADVS.
             SRI.V.H.NOUFALMON
             SRI.P.M.GIRIJAVALLABHAN

RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY ITS SECRETARY, LOCAL SELF
             GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM-
             695001.

     2       REVENUE SECRETARY, DEPARTMENT OF REVENUE,
             GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM-
             695001.

     3       TAHSILDAR (LR), MINI CIVIL STATION BUILDING,
             TIRUR, MALAPPURAM DISTRICT-676101.

     4       TAHSILDAR, MINI CIVIL STATION BUILDING, TIRUR,
             MALAPPURAM DISTRICT-676101.

     5       VILLAGE OFFICER, KATTIPARUTHY VILLAGE OFFICE,
             VALANCHERRY, MALAPPURAM-676552.
                               -2-
WP(C).No.7683 OF 2021(I)

       6      THE STATE OF KERALA,
              REPRESENTED BY ITS CHIEF SECRETARY TO
              GOVERNMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.


              R BY SMT K.AMMINIKUTTY-SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 24.03.2021, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
                                       -3-
WP(C).No.7683 OF 2021(I)

                                JUDGMENT

The petitioner has filed this writ petition under Article 226

of the Constitution of India, seeking the following reliefs;

I. Issue a Writ of mandamus or any other appropriate writ, order or direction directing the 5th respondent to report with relevant records before the 3 rd respondent within a time frame.

II. Direct the 5th respondent to verify the entire available records and adjudge the name of the owner of the property including pattadhar pertaining to Re-survey 122/1.

III. Direct the concerned respondents to dispose the matter within a limited period.

2. Today, when this writ petition came up for admission,

the learned counsel for the petitioner seeks permission to

withdraw this writ petition, without prejudice to the right of the

petitioner to file a fresh writ petition with proper reliefs.

Recording the above submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn, without prejudice to the aforesaid right of the

petitioner.

Sd/-

ANIL K.NARENDRAN, JUDGE AV/25/3