P.A.Mathew vs State Of Kerala
2021 Latest Caselaw 22517 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                          WP(C) NO. 22604 OF 2021
WRIT PETITIONER:

              P.A.MATHEW
              AGED 79 YEARS
              SON OF ABRAHAM, PUTHENPURAYIL HOUSE, KAROOR P.O.,
              MEANACHIL TALUK, KOTTAYAM DISTRICT.
              BY ADV P.C.HARIDAS


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY TO THE DEPARTMENT OF
              REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
              695 001.
     2        THE DISTRICT COLLECTOR
              COLLECTORATE, ALAPPUZHA-688 001.

      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2

W.P.(C)No. 22604of 2021




                          JUDGMENT

Dated this the 9th day of November, 2021.

The learned counsel for the petitioner submits

that this writ petition is not pressed.

This submission is recorded. Consequently this writ

petition is dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE Raj/09.11.2021.

W.P.(C)No. 22604of 2021

APPENDIX OF WP(C) 22604/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF TAX RECEIPTS DATED 22.8.92.

Exhibit P2 TRUE COPY RESURVEY PLAN OF THE PROPERTIES.

Exhibit P3 TRUE COPY OF THE APPLICATION FOR ASSIGNMENT SUBMITTED BY THE PETITIONER DATED 11.4.2016.

Exhibit P4 TRUE COPY OF THE LETTER VILLAGE OFFICER TO TAHSILDAR, AMBALAPPUZHA DATED NIL. Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 24.10.2018 IN WPC NO.34478/2018. Exhibit P6 TRUE COPY OF THE SAID ORDER OF ASSIGNMENT ON REGISTRY DATED 19.8.2020. Exhibit P7 TRUE COPY OF THE ORDER DATED 2.2.2021 THE LAND REVENUE COMMISSIONER.