Kerala High Court
Ratnakaran vs State Of Kerala on 2 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
WP(C) NO. 21733 OF 2022
PETITIONER:
RATNAKARAN
AGED 55 YEARS
S/O NARAYANAN,
CC 10/45 A, FORT KOCHI,
ERNAKULAM - 682001
BY ADV KARTHIK S. ACHARYA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF REVENUE, TRIVANDRUM.
2 THE VILLAGE OFFICER
FORT KOCHI, ERNAKULAM - 682 001.
3 THE TAHSILDAR
TALUK OFFICE, KOCHI, PIN - 682001.
4 KRISHNAKUMAR
AGED 32 YEARS
S/O. LATE SHANMUGHAN, 30/195, ELAMAKKARA P.O.,
KOCHI - 682026.
BY ADV.
KRISHNADAS P. NAIR
SMT.DEEPA.V, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, ALONG WITH WP(C).11073/2014, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NOS.21733/2022 & 11073/2014
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
WP(C) NO. 11073 OF 2014
PETITIONER:
KRISHNAKUMAR, AGED 25 YEARS
S/O.LATE SHANMUGHAN,JAYAKRISHNA,30/195,
ELAMAKKARA P.O, KOCHI 682 026
BY ADVS.
SRI.KRISHNADAS P. NAIR
SMT.GIA MATHAI KANDATHIL
SMT.G.GIGIMOL
SRI.HARIDAS P.NAIR
SRI.M.RAJESH KUMAR
SMT.K.L.SREEKALA
SRI.M.A.VINOD
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, KAKKANAD, ERNAKULAM-682 030
2 THE TAHSILDAR
TALUK OFFICE, KOCHI,ERNAKULAM DISTRICT - 682 020
3 THE VILLAGE OFFICER, FORT KOCHI VILLAGE,
KOCHI - 682 001
4 N RETNAKARAN S/O.NARAYANAN,CC 10/45-A, FORTKOCHI,
KOCHI - 682 001
BY ADVS.
KARTHIK S. ACHARYA
C.R.SANISH
SMT.DEEPA.V, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, ALONG WITH WP(C).21733/2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C) NOS.21733/2022 & 11073/2014
3
T.R. RAVI, J.
--------------------------------------------
[WP(C) Nos.21733/2022, 11073/2014]
--------------------------------------------
Dated this the 02nd day of December, 2022
JUDGMENT
When the case is taken up today, the counsel for the
petitioners in both these cases submitted that the issue
involved has been settled between the parties and that the
petitioner in W.P.(C) No.11073 of 2014 has no objection in
granting the second prayer in W.P.(C) No.21733 of 2022.
Accordingly, W.P.(C) No.21733 of 2022 is disposed of
directing the 2nd respondent-Village Officer to consider Ext.P7
application and dispose of the same after hearing the
petitioner, at the earliest, at any rate within three months
from the date of receipt of a copy of this judgment.
W.P.(C) No.11073 of 2014 is closed without any orders.
Sd/-
T.R.RAVI
JUDGE
mpm
WP(C) NOS.21733/2022 & 11073/2014
APPENDIX OF WP(C) 21733/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED DATED 03.02.2001
BEARING NO. 566/2001 OF KOCHI SUB REGISTRY.
Exhibit P2 TRUE COPY OF LAND TAX RECEIPT DATED
02.06.2010 BEARING NUMBER 44787/4478603.
Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 25.09.2013
FILED BY THE 4TH RESPONDENT.
ExhibitP4 TRUE COPY OF NOTICE DATED 06.11.2013
NUMBERED AS S 12751/13 ISSUED BY THE 3RD
RESPONDENT.
ExhibitP5 TRUE COPY OF NOTICE DATED 28.01.2014 IN S
12751/13 ISSUED BY THE 3RD RESPONDENT.
ExhibitP6 TRUE COPY OF WPC 11073/2014.
ExhibitP7 TRUE COPY OF APPLICATION DATED 15.02.2022
FILED BEFORE THE 2ND RESPONDENT.
WP(C) NOS.21733/2022 & 11073/2014
APPENDIX OF WPC 11073/2014.
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE COMPLAINT FILED BY THE
PETITIONER DATED 3-12-2013.
Exhibit P2 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND
RESPONDENT DATED 6-11-2013.
Exhibit P3 TRUE COPY OF THE NOTICE RECEIVED BY THE
PETITIONER FROM THE 2ND RESPONDENT DATED
28-1-2014.
RESPONDENTS' EXHIBITS
Exhibit R(4)1 TRUE COPY OF THE SALE DEED NO.566/01 DATED
03/02/2001.
Exhibit R(4)2 TRUE COPY OF THE REPLY NOTICE DATED
08/10/2013.
