Kerala High Court
Rajamma vs State Of Kerala on 25 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
WP(C) NO. 35333 OF 2019
PETITIONER:
RAJAMMA, AGED 70 YEARS
W/O LATE MADHAVAN PILLAI,RAHUL BHAVAN,
PULITHITTA,KOYIKKAL,THULAMPARAMBU,
THEKKEMURI,HARIPAD,REPRESENTED BY HER POWER OF ATTORNEY
HOLDER,DAVOOD,S/O.KOYAKUTTY,PAPPANKULANGARA
VEEDU,KADATHUMURI,THAZHAVA VILLAGE,
KARUNAGAPPALLY,KADATHOOR.P.O,KOLLAM.
BY ADV SRI.MILLU DANDAPANI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,LAND REVENUE
DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR,
SURVEY AND LAND RECORDS,
VAZHUTHACAUD,THIRUVANANTHAPURAM-695001.
3 THE JOINT DIRECTOR OF SURVEY,
GOVERNMENT OF KERALA,THIRUVANANTHAPURAM-695001.
4 KERALA FOREST WILD LIFE DEPARTMENT,
REPRESENTED BY THE PRINCIPAL CHIEF CONSERVATOR OF
GOVERNMENT OF KERALA,FOREST HEAD QUARTERS,
VAZHUTHACAUD,THIRUVANANTHAPURAM-695001.
5 DIVISIONAL FOREST OFFICER,
RANNI DIVIISION,OFFICE OF DFO,RANNI P.O,
PATHANAMTHITTA-689692.
6 DIVISIONAL FOREST OFFICER,
KONNI DIVISION,OFFICE OF DFO,KONNI.P.O,
PATHANAMTHITTA-689691.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 35333 OF 2019
2
JUDGMENT
It is submitted by the learned counsel for
the petitioner that the writ petition has
become infructuous by efflux of time and that
he is not pressing the same. The writ petition
is, therefore, dismissed as having become
infructuous with liberty to the petitioner to
pursue all her contentions and remedies in
WP(C) No.8901/2016.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
SAS/25/11/2021
WP(C) NO. 35333 OF 2019
APPENDIX OF WP(C) 35333/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF SALE DEED N.2627/1969 OF
SRO,VANNIKKULAM DATED
EXHIBIT P1 TRUE COPY OF SALE DEED N0.122/1970 OF
SRO,VANNIKKULAM DATED 17.1.1998
EXHIBIT P2 TRUE COPY OF NOTIFICATION DATED 28.9.1957
ISSUED BY THE REVENUE DEPARTMENT GOVERNMENT
OF TRAVANCORE
EXHIBIT P3 TRUE COPY OF NOTIFICATION DATED 25.12.1905
ISSUED BY DIVAN OF GOVERNMENT OF TRAVANCORE
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION NO.C4-12043/53
DATED 25.11.1959 PUBLISHED IN KERALA GAZETTE
EXHIBIT P5 TRUE COPY OF THE ORDER IN CIVIL APPEAL
NO.2659/1997 DATED 25.11.2003 PASSED BY THE
HONOURABLE SUPREME COURT.
EXHIBIT P6 TRUE COPY OF JUDGMENT IN MSA NO.1/1981 DATED
10.1.2016 PASSED BY THIS HONOURABLE COURT.
EXHIBIT P7 TRUE COPY OF LITHO PLAN OF THE PROPERTY IN
OLD SURVEY NO.283/IA NOW IN BLOCK NO 34 OF
SURVEY NO.174 TO 192 AND 194 TO 211 OF
PERUMPATTY VILLAGE
EXHIBIT P8 TRUE COPY OF THE SURVEY PLAN OF THE PROPERTY
IN FIELD NO.193/1 IN BLOCK NO.34 OF
PERUMPETTY VILLAGE IN THIRUVALLA TALUK(NOW IN
MALLAPALLY)
EXHIBIT P9 TRUE COPY OF SURVEY PLAN OF THE PROPERTY
COMPRISED NO.34 OF SURVEY NO 176/1 OF
PERUMPETTY VILLAGE.
EXHIBIT P10 TRUE COPY OF PETITION BEFORE THE 2ND
RESPONDENT DATED 3.3.2008 THROUGH HER LAWYER
EXHIBIT P11 TRUE COPY OF JUDGMENT IN W.P(C)NO.32189/2008
WP(C) NO. 35333 OF 2019
DATED 10.2.2009 OF THIS HONOURABLE COURT.
EXHIBIT P12 TRUE COPY OF DIGITALIZED SKETCH PREPARED BY
THE 3RD RESPONDENT
EXHIBIT P13 TRUE COPY OF REPORT OF THE 3RD RESPONDENT
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN
W.P(c)NO.17257/2015 DATED 11.8.2015 OF THIS
HONOURABLE COURT
EXHIBIT P15 TRUE COPY OF ORDER NO.H5-12945/15 DATED
30.1.2016 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P16 TRUE COPY OF JUDGMENT IN W.P(C)N0.8901/2016
DATED 25.1.2019 PASSED BY THIS HONOURABLE
COURT.
EXHIBIT P17 TRUE COPY OF REPRESENTATION DATED 30.01.2019
SUBMITTED BY MR.DAVOOD THE POWER OT ATTORNEY
HOLDER OF PETITIONER BEFORE THE 3RD
RESPONDENT
EXHIBIT P18 TRUE COPY OF ORDER NO.A1-107/19 DATED
4.5.2019 ISSUED BY THE 3RD RESPONDENT.
