M.Abdurahiman vs The State Of Kerala
2021 Latest Caselaw 21138 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                       WP(C) NO. 21171 OF 2020
PETITIONER:

          M.ABDURAHIMAN, AGED 61 YEARS
          S/O. ASSAIN, MANNIL MANCHAKKATTU HOUSE, MOOLAPPURAM,
          VAZHAYOOR P.O., MALAPPURAM DISTRICT 673 633.

          SRI.R.RANJITH (MANJERI)
          SMT.T.U.ANUKRISHNA



RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS COMMISSIONER LR, PUBLIC OFFICE
          BUILDING, MUSEUM ROAD, VIKHAS BHAVAN P.O.
          THIRUVANANTHAPURAM 695 033.

    2     THE TAHSILDAR LR,
          TALUK OFFICE KONDOTTY,
          MALAPPURAM DISTRICT 673 638.

    3     VILLAGE OFFICER,
          VAZHAYOOR VILLAGE OFFICE, KONDOTTY TALUK, MALAPPURAM
          DISTRICT 673 633.

          SMT. K.AMMINIKUTTY - SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21171 OF 2020
                                2


                            JUDGMENT

The petitioner has approached this Court impugning

Ext.P3 notice issued to him under the Land Conservancy Act,

1957.

2. However, the learned Senior Government Pleader

Smt.K.Amminikutty, submitted that action pursuant to Ext.P3

has been finalised and completed and that the petitioner has

already been evicted from the property in question.

Recording the afore submissions of the learned Senior

Government Pleader, I close this writ petition without any

further orders; however, leaving liberty to the petitioner to seek

a rehearing, if any further directions are found necessary.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 21171 OF 2020

APPENDIX OF WP(C) 21171/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PARTITION DEED DATED 16/10/76.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN WPC 8794/2019. DATED 2/04/19.

EXHIBIT P3 A TRUE COPY OF THE NOTICE FROM 2ND RESPONDENT DATED 21.11.2019.

EXHIBIT P4 A TRUE COPY OF THE REPLY GIVEN BY THE PETITIONER DATED 28.11.2019.

EXHIBIT P5 A TRUE COPY OF THE NOTICE FROM THE 2ND RESPONDENT DATED 26.06.2020.

Exhibit P6 TRUE COPY OF ENCUMBRANCE CERTIFICATE DATED 4/11/14.

Exhibit P7 MUTATION CERTIFICATE DATED 21/2/2009.