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K.K.Krishnankutty vs The District Collector
2022 Latest Caselaw 9310 Ker

Citation : 2022 Latest Caselaw 9310 Ker
Judgement Date : 10 August, 2022

Kerala High Court
K.K.Krishnankutty vs The District Collector on 10 August, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        WP(C) NO. 1648 OF 2021
PETITIONER:

          K.K.KRISHNANKUTTY,
          AGED 55 YEARS
          S/O. KUNJUPILLA, KOLLANPADINJATTETHIL, VALAMCHUZHI,
          PATHANAMTHITTA.

          BY ADVS.
          V.K.SUNIL
          SMT.K.SEENA



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          PATHANAMTHITTA 689 645.

    2     THE TAHSILDAR,
          KONNI 689 691.

    3     THE VILLAGE OFFICER,
          PRAMADOM 689 646.

          SRI.BIMAL K. NATH, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1648 OF 2021               2



                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.1648 of 2021
              --------------------------------------------
              Dated this the 10th day of August, 2022


                            JUDGMENT

When the case is taken up today, the Government Pleader has

placed before me an order dated 14.07.2022 issued by the Tahsildar,

Konni (2nd respondent) which has been issued after hearing the

parties. As per the order, the Village Officer has been directed to

make necessary changes based on the pattayam issued to the

petitioner and submit a report.

In view of the order dated 14.07.2022, this writ petition is

disposed of directing the Village Officer to take necessary action

pursuant to the order No.B5/22269/15 issued by the 2 nd respondent

on 14.07.2022. Necessary action shall be taken and completed within

six weeks from today.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 1648/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS NO. C4-

50216/2002 DATED 2/4/2003 OF THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PROHIBITORY ORDER NO.

24/04 DATED 28/2/2004 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT AND DECREE OF THE HONOURABLE MUNSIFFS COURT, PATHANAMTHITTA IN O.S. NO. 137/2004 DATED 30/9/2005.

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER FOR PATTAYAM DATED 23/9/2015.

EXHIBIT P5 TRUE COPY I.A. NO. 2007/18 IN O.S. NO.

137/2004 FIELD BY THE RESPONDENTS BEFORE THE HONOURBALE MUNSIFFS COURT, PATHANAMTHITTA.

EXHIBIT P6 TRUE COPY OF THE PATTA NO. LA-25/14/PDM DATED 22/01/2020 ISSUED TO THE PETITIONER.

 
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