C.S.Ravi vs State Of Kerala
2021 Latest Caselaw 19091 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                        WP(C) NO. 29002 OF 2011
PETITIONER/S:

          MR.C.S.RAVI, AGED 35, S/O SANKU
          CHULLI HOUSE, ALUVA TALUK,, MOOKKANNUR VILLAGE,
          MOOKKANNUR KARA,, ERNAKULAM DISTRICT,
          MOOKKANNUR P.O., PIN-683 577.

          BY ADVS.
          SRI.M.N.MANOJ
          SRI.V.C.VALSAN



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY,,
          GOVERNMENT SECRETARIAT,,
          THIRUVANANTHAPURAM-695 001.

    2     THE SUB-DIVISIONAL MAGISTRATE
          FORT COCHI,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT COCHI,
          ERNAKULAM DISTRICT,, FORT COCHI P.O., PIN-680 002.

    3     THE VILLAGE OFFICER
          MOOKKANNUR, OFFICE OF THE VILLAGE OFFICER,,
          MOOKKANNUR P.O., ERNAKULAM DISRICT,, PIN-683 577.

    4     MR.PAPPU, AGED 73
          S/O.KANNANTHANATHU KUNJAN,, KANNANTHANATHU HOUSE,
          ALUVA TALUK,, MOOKKANNUR VILLAGE,
          MOOKKANNUR KARA,, ERNAKULAM DISTRICT,
          MOOKKANNUR P.O.,, PIN-683 577.

          R1-R3 BY SRI.K.M.FAISAL, GP
          R4 BY    ADV SRI.PAUL K.VARGHESE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29002 OF 2011       ..2..




                      JUDGMENT

The writ petition is filed for implementing Ext.P4

order issued by the Sub-Divisional Magistrate, Fort

Kochi, under Section 138 Cr.P.C. The 4th respondent,

against whom the said order has been issued submits

that the said order has been implemented.

Recording the said submission, the writ petition is

closed.

Sd/-

                          MURALI PURUSHOTHAMAN
                                 JUDGE
SB/13/09/2021
 WP(C) NO. 29002 OF 2011        ..3..




                          APPENDIX
PETITIONER'S EXHIBITS:

P1:THE TRUE COPY OF THE SETTLEMENT DEED BEARING NO.5189/2008 OF ANGAMALI SUB:REGISTRY OFFICE AND EXECUTED BY THE FATHER OF THE PETITIONER MR.SANKU, IN FAVOUR OF THE PETITIONER AND HIS WIFE.

P2:THE TRUE COPY OF THE PRELIMINARY ORDER PASSED BY THE 2ND RESPONDENT IN M.C.NO.282/11/M, DATED 8TH DAY OF APRIL 2011.

P3:THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 11.05.2011.

P4:THE TRUE COPY OF THE FINAL ORDER PASSED BY THE 2ND RESPONDENT IN M.C.NO.282/11/M, DATED THE 24TH DAY OF JUNE 2021.

P5:THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ON 24.08.2011.

P6:THE TRUE COPY OF THE EXECUTION PETITION DATED 27TH DAY OF AUGUST 2011 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

P7:A TRUE COPY OF THE PLAINT PERTAINING TO THE O.S.NO.298/2011 ON THE FILES OF THE MUNSIFF COURT AT ALUVA DATED 18TH DAY OF AUGUST 2011 FILED BY THE 4TH RESPONDENT.

P8:THE TRUE COPY OF THE APPLICATION FOR INTERIM INJUNCTION FILED BY THE 4TH RESPONDENT IN I.A.NO.1358/2011 IN O.S.NO.298/2011 ON HE FILES OF MUNSIFF COURT AT ALUVA, DATED 18.08.2011.

P9:THE TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER ALONG WITH THE OTHER DEFENDANTS IN THE ABOVE SUIT IN THE ABOVE EXT.P8 INTERIM APPLICATION ON 31.08.2011.