Jose Joseph vs The District Collector
2022 Latest Caselaw 11299 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                  WP(C) NO. 15859 OF 2014
PETITIONER/S:

    1    JOSE JOSEPH
         S/O. LATE AVIRAH JOISEPH,
         KOTTUVELITHARAYIL(PONNEZHATH), PATTANAKKAD P.O.,
         CHERTHALA TALUK, ALAPPUZHA DISTRICT.
    2    TOMY JOSEPH
         S/O. LATE AVIRAH JOSEPH,
         KOTTUVELITHARAYIL(PONNEZHATH), PATTANAKKAD P.O.,
         CHERTHALA TALUK, ALAPPUZHA DISTRICT.
    3    SONY JOSEPH
         S/O. LATE AVIRAH JOSEPH,
         KOTTUVELITHARAYIL(PONNEZHATH), PATTANAKKAD P.O.,
         CHERTHALA TALUK, ALAPPUZHA DISTRICT.
         BY ADV SRI.B.PRAMOD
RESPONDENT/S:

    1    THE DISTRICT COLLECTOR
         ALAPPUZHA-688 001.

    2    THE TAHSILDAR
         CHERTHALA TALUK, ALAPPUZHA DISTRICT-688 524.

    3    THE VILLAGE OFFICER
         VAYALAR EAST VILLAGE OFFICE, CHERTHALA TALUK,
         ALAPPUZHA DISTRICT-688 524.
OTHER PRESENT:

         B. UNNIKRISHNA KAIMAL - SENIOR GOVERNMENT PLEADER

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 15859 OF 2014

                                         2




                       MOHAMMED NIAS C.P., J
             ..........................................................
                  W.P. (C ) No. 15859 of 2014 -F
             ............................................................
               Dated this the 2nd day of December, 2022


                                 JUDGMENT

Petitioners submit that the property mentioned in the Writ

Petition has been included in the data bank subsequent to the

filing of the Writ petition and accordingly seek permission to

withdraw this Writ Petition without prejudice to their right to file

appropriate application in Form No. 5 of the Kerala Conservation

of Paddy Land and Wet land Act, 2008. Liberty is granted . The

Writ Petition is closed subject to the above.

Sd/-MOHAMMED NIAS C.P. JUDGE ani/

/true copy/ WP(C) NO. 15859 OF 2014

APPENDIX OF WP(C) 15859/2014

PETITIONER EXHIBITS P1 : COPY OF THE WILL DEED DTD.5.2.2007 REGISTERED IN THE SUB REGISTRAR'S OFFICE WITH REG.NO.26/2007.

P2 : COPY OF THE NOTICE DTD.25.3.2013 ISSUED BY THE 1ST RESPONDENT.

                      P3   :    COPY    OF   THE    APPLICATION
                      DTD.27.3.2013    FILED   BY    THE    2ND
                      PETITIONER.

P4 : COPY OF THE REPLY DTD.27.3.2013 ISSUED BY THE 1ST RESPONDENT.

P5 : COPY OF THE REPLY DTD.5.4.2013.

P6 : COPY OF THE PRINT OUT OF THE WEB PAGE OF THE OFFICIAL WEBSITE.

P7 : COPY OF THE JUDGMENT DTD.11.4.2013 IN WPC NO.10469/2013.

P8 : COPY OF THE JUDGMENT DTD.4.10.2013 IN WPC NO.19424/2013.

P9 : COPY OF THE ORDER DTD.11.5.2014 PASSED BY THE 1ST RESPONDENT.

P10: COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT.