K.R.Bakes Private Limited vs The State Of Kerala
2021 Latest Caselaw 18357 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                       WP(C) NO. 35220 OF 2015
PETITIONER:

    1     K.R.BAKES PRIVATE LIMITED
          K.R.PLAZA, GOPALSWAMY COIL STREET, GANAPATHY.P.O.,
          COIMBATORE - 641 006, REPRESENTED BY ITS DIRECTOR,
          SUJITH, S/O.BALAN, AGED 36 YEARS, KRG NAGAR,
          2ND STREET, GANAPATHY.P.O., COIMBATORE NORTH TALUK,
          COIMBATORE - 641 006.

          BY ADVS.
          SRI.SRI.P.R.SHIBU
          SRI.T.MADHU
          SMT.C.R.SARADAMANI


RESPONDENTS:


    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
          - 695 001.

    2     THE INSPECTOR GENERAL OF REGISTRATION,
          THIRUVANANTHAPURAM - 695 001

    3     THE DISTRICT REGISTRAR GENERAL
          KOTTAYAM - 686 001.

    4     THE ADDITIONAL SUB REGISTRAR GENERAL
          KOTTAYAM - 686 001.

    5     MOHAN THOMAS
          AGED 64 YEARS
          S/O.CHERIAN THOMAS, RESIDING AT VALIYAPARAMBIL
          PUTHENPURAYIL HOUSE, PAKKILKARA, NATTAKAM VILLAGE,
          PAKKIL.P.O., KOTTAYAM TALUK, KOTTAYAM DISTRICT - 686
          012.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35220 OF 2015
                                 2


                             JUDGMENT

When this matter was called today, the learned counsel

for the petitioner submitted that since the Land Revenue

Commissioner has already issued Ext.P6 order in favour of his

client, no further directions are required int his writ petition.

Resultantly, recording Ext.P6 issued by the Land Revenue

Commissioner, this writ petition is closed; declaring that the

petitioner is entitled to all the benefits thereunder.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 35220 OF 2015

APPENDIX OF WP(C) 35220/2015

PETITIONER EXHIBITS

EXT.P1: THE TRUE COPY OF THE LEASE AGREEMENT DATED 16-7-2015 ENTERED INTO BETWEEN THE PETITIONER AND THE 5TH RESPONDENT HEREIN.

EXT.P2: THE TRUE COPY OF THE RECEIPT DATED 16-7-2015 ISSUED BY THE 4TH RESPONDENT.

EXT.P3: THE TRUE COPY OF THE NOTICE OF HEARING ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXT.P4: THE TRUE COPY OF THE WRITTEN SUBMISSION MADE BY THE PETITIONER BEFORE THE 3RD RESPONDENT IN RESPONSE TO EXT.P3 NOTICE DT.7-10-15.

EXT.P5: THE TRUE COPY OF THE PROCEEDINGS DATED 15-

10-2015 OF THE 3RD RESPONDENT RECEIVED BY THE PETITIONER ON 16-11-2015.

Ext. P6 TRUE COPY OF THE ORDER DATED 20/03/2020 IN LRA 3-5908/2018 OF THE LAND REVENUE COMMISSIONER, THIRUVANANTHAPURAM