Karunakuran vs The Secretary To Government
2021 Latest Caselaw 12624 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             FRIDAY, THE 28TH DAY OF MAY 2021 / 7TH JYAISHTA, 1943
                              WP(C) NO.11509 OF 2021
PETITIONER :-

                  KARUNAKURAN, AGED 75 YEARS
0




                  S/O.BALAKRISHNAN NAIR, KANGADIYIL HOUSE,
                  KARTHALA, MALAPPURAM DISTRICT.

                  BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENTS :-

       1          THE SECRETARY TO GOVERNMENT
                  INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
                  THIRUVANANTHAPURAM - 695 001.

       2          THE DIRECTOR OF MINING AND GEOLOGY
                  DIRECTORATE OF MINING AND GEOLOGY, KESAVADASAPURAM,
                  PATTAM PALACE P.O., THIRUVANANTHAPURAM - 695 004

       3          THE SENIOR GEOLOGIST
                  DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
                  MINI CIVIL STATION, CHEMBUKAVU, THRISSUR - 20.

       4          THE REVENUE DIVISIONAL OFFICER
                  OFFICE OF THE REVENUE DIVISIONAL OFFICER,
                  THRISSUR - 680 003.

       5          VILLAGE OFFICER
                  DESAMANGALAM VILLAGE, PALLUR GROUP, DESAMANGALAM P.O.,
                  THRISSUR - 679 532.

                  BY SRI.K.P.HARISH, SR.GP



THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
28.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.11509 OF 2021
                                        -: 2 :-

                                    JUDGMENT

The learned counsel for the petitioner submits that the writ

petition may be permitted to be withdrawn in view of the fact that

proper documents which should have accompanied the writ petition

have been omitted to be produced.

The writ petition is dismissed as withdrawn without

prejudice to the right of the petitioner to approach afresh with proper

pleadings and materials.

Sd/-

ANU SIVARAMAN, JUDGE

Jvt/31.5.2021 WP(C) NO.11509 OF 2021

APPENDIX OF WP(C) 11509/2021

ANNEXURE/EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 5TH RESPONDENT DATED 6.10.2020

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 5TH RESPONDENT WITH RESPECT TO THE PROPERTY IN SY NO 326/P-6 DATED 6..2.2021

Exhibit P3 TRUE COPY OF THE DEMARCATION CERTIFICATE ISSUED BY THE 5TH RESPONDENT DATED 5.8.2019

Exhibit P4 TRUE COPY OF THE LOCATION CERTIFICATE ISSUED BY THE 5TH RESPONDENT DATED 2.8.2019

Exhibit P5 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 5TH RESPONDENT POINTING OUT THAT THE PROPERTY DATED 5.8.2019

Exhibit P6 TRUE COPY OF THE REPORT OF THE AGRICULTURAL OFFICER, KRISHI BHAVAN, DESAMANGALAM DATED 4.9.2019

Exhibit P7 TRUE COPY OF THE CERTIFICATE ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, DESAMANGALAM DATED 27.7.2019

Exhibit P8 TRUE COPY OF THE ORDER NO B3-524/2021 OF THE 4TH RESPONDENT DATED 26.2.2021

Exhibit P9 TRUE COPY OF THE COMMUNICATION VIDE NO 1904/C2/TDO/2020 ISSUED BY THE 3RD RESPONDENT DATED 21.8.2020