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Faisal vs The State Of Kerala
2021 Latest Caselaw 17980 Ker

Citation : 2021 Latest Caselaw 17980 Ker
Judgement Date : 1 September, 2021

Kerala High Court
Faisal vs The State Of Kerala on 1 September, 2021
WP(C) No.16986/2021                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                              WP(C) NO. 16986 OF 2021
   PETITIONER:

          FAISAL, AGED 35 YEARS, S/O. SULAIMAN,
          PUTHUVAYI HOUSE, CUSAT P.O., KALAMASSERY,
          ERNAKULAM-682 022

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
         DEPARTMENT, SECRETARIAT, TRIVANDRUM-695 001
      2. THE DISTRICT COLLECTOR, ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
         KOCHI-682 030
      3. THE REVENUE DIVISIONAL OFFICER, RDO OFFICE, FORT KOCHI,
         ERNAKULAM-682 001
      4. THE TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE, ERNAKULAM-682 011
      5. THE VILLAGE OFFICER, THRIKKAKARA NORTH VILLAGE, ERNAKULAM-682 021
      6. KALAMASSERY MUNICIPALITY, MUNICIPAL OFFICE, KALAMASSERY,
         ERNAKULM-683 014, REPRESENTED BY ITS SECRETARY


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 6th respondent to issue completion certificate and
   number the residential house provisionally, pending final disposal of the
   above Writ Petition (C), in the interest of justice.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 24.08.2021 and upon hearing the arguments of M/S.C.Y.VINOD
   KUMAR & C.ANILKUMAR KALLEESSERIL, Advocates for the petitioner, the court
   passed the following:

                                          ORDER

Learned Government Pleader submits that the further steps pursuant to Ext.P6 are being taken by the District Collector and that the matter will be finalized without delay.

Post on 29.09.2021.

          01.09.2021


                                                    Sd/- ANU SIVARAMAN, JUDGE




01-09-2021                      /True Copy/                             Assistant Registrar
 WP(C) No.16986/2021                 2/2

                       APPENDIX OF WP(C) 16986/2021
Exhibit P6            TRUE COPY OF THE JUDGMENT DATED 24.2.21 IN WPC

NO.3710/21 OF THIS HON'BLE COURT

 
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