Anandan vs The Tahsildar
2021 Latest Caselaw 20715 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                        WP(C) NO. 11154 OF 2021
PETITIONER:

          ANANDAN
          AGED 55 YEARS
          S/O. KOCHUNARAYANAN, MADHURAM VEEDU, PULIYOORVANJI
          THEKKUMMURI, THODIYUR, KARUNAGAPPALLY

          BY ADV NEERAJ NARAYAN



RESPONDENTS:

    1     THE TAHSILDAR
          TALUK OFFICE, KARUNAGAPPALLY, PIN-690 518

    2     THE VILLAGE OFFICER,
          TALUK OFFICE, KARUNAGAPPALLY, PIN-690 518

    3     THE DISTRICT COLLECTOR,
          COLLECTORATE, KOLLAM DISTRICT, PIN-691 001

    4     MS.VASANTHAKUMARI
          DEPUTY TAHSILDAR, KARUNAGAPPALLY TALUK OFFICE, HAVING
          RESIDENCE AT NEELIMA,PADANAYARKULANGARA, KARUNAGAPPALLY
          VILLAGE, KARUNAGAPPALLY TALUK,
          KARUNAGAPPALLY,PIN-690 518




          BY ADV PIRAPPANCODE V.S.SUDHIR



          RIYAL DEVASSY-GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11154 OF 2021

                                       2


                                   JUDGMENT

It is submitted by the learned counsel for the respondents that

the stop memo which was under challenge in the writ petition has

been withdrawn by the Village Officer. Ext.P8 dated 08.09.2021 has

been produced.

In the above view of the matter nothing survives for

consideration in this writ petition. This writ petition is, accordingly,

closed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 11154 OF 2021

APPENDIX OF WP(C) 11154/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2008/2006 OF KARUNAGAPPALLY SRO DATED 15.06.2006

EXHIBIT P2 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE KARUNAGAPPALLY MUNICIPALITY DATED 10.12.2020

EXHIBIT P3 TRUE COPY OF THE HEARING NOTICE ISSUED BY THE KARUNAGAPPALLY MUNICIPALITY DATED 15.12.2020

EXHIBIT P4 TRUE COPY OF THE STOP MEMO ISSUED BY THE 1ST RESPONDENT DATED 15.12.2020

EXHIBIT P5 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT ALONG WITH THE REPORT OF THE TECHNICAL EXPERT COMMITTEE DATED 13.01.2021

EXHIBIT P6 TRUE COPY OF THE ORDER PASSED BY THE 1ST RESPONDENT WITHDRAWING THE STOP MEMO DATED 15.01.2021

EXHIBIT P7 TRUE COPY OF THE STOP MEMO ISSUED BY THE 3RD RESPONDENT DATED 02.03.2021

Exhibit P8 A TRUE COPY OF THE ORDER BEARING NO. 503/21 DATED 08.09.2021 DATED 08.09.2021 ISSUED BY THE VILLAGE OFFICER KARUNAGAPALLY.