C.N.Prabhakaran vs Sheela Subash
2021 Latest Caselaw 23011 Ker

WP(C) NO. 20265 OF 2012             1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                          WP(C) NO. 20265 OF 2012
PETITIONER/S:
           C.N.PRABHAKARAN
           AGED 61 YEARS
           S/O. LATE LAKSHMIKUTTY AMMA, LAKSHMI VIHAR, DURGA LANE,
           PUTHUR, PALAKKAD-678 001.

              BY ADVS.
              SRI.R.HARIKRISHNAN
              SRI.P.ARUN KUMAR MONCOMPU
              SRI.E.RAMACHANDRAN
              SMT.A.SINDHULAKSHMY
              SMT.SINDHU SARAH THOMAS
              SRI.S.SHIV SHANKAR
              SRI.R.UMASANKAR


RESPONDENT/S:
     1     SHEELA SUBASH
           D/O. LATE C.N.VALSALAN, 18/612, 'ASHA', OPP. P & T
           QUARTERS, CHETTY STREET, PALAKKAD-678 001.

      2        THE SECRETARY
               MINISTRY OF AGRICULTURE, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      3        THE DISTRICT COLLECTOR
               PALAKKAD-678 001.

      4        THE REVENUE DIVISIONAL OFFICER
               RDO'S OFFICE, PALAKKAD-678 001.

      5        DISTRICT AGRICULTURAL OFFICER
               CIVIL LINES, PALAKKAD-678 001.

              BY ADV SRI.RAJESH SIVARAMANKUTTY
              SMT. DEEPA NARAYANAN, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20265 OF 2012          2




                     P.V.KUNHIKRISHNAN, J
               --------------------------------------------
                   W.P.(C.) No.20265 of 2012
                  --------------------------------------
           Dated this the 23th day of November, 2021


                            JUDGMENT

When this writ petition came up for consideration, the

counsel appearing for the 1st respondent submitted that the

petitioner filed a statement before the Revenue Divisional

Officer, Palakkad informing that the matter is compromised

by mediation.

In such circumstances, I think this writ petition can be

closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

PETITIONER'S EXHIBITS

EXT.P1 TRUE COPY OF THE PARTITION DEED DATED 17.8.1966

EXT.P2 TRUE COPY OF THE LETTER DATED 5.4.2012 ADDRESSED TO THE 2 TO 5

RESPONDENTS BY THE PETITIONER

EXT.P3 THE NEWS PAPER REPORT REPORTED IN MALAYALAM DAILY MALAYALA

MANORAM ON 3.6.2012

EXT.P4 TRUE COPY OF THE LETTER DATED 6.6.2012 ADDRESSED TO THE 3RD

RESPONDENT BY THE PETITIONER.

EXT.P5 TRUE PHOTOGRAPH OF THE PADDY LANDS WHICH ARE CONVERTED TO DRY

LAND WITH THE HELP OF JCB AND BULL DOZER.