Thrissur District Citizen ... vs State Of Kerala
2022 Latest Caselaw 11328 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

         FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944

                              WP(C) NO. 7619 OF 2017

PETITIONER/S:

            THRISSUR DISTRICT CITIZENS COOPERATIVE SOCIETY LTD
            NO.R-1405, THOZHUTHUNGAL BUILDING,T.U.D.A ROAD
            KOVILAKATHUMPADAM,THRISSUR-20,REPRESENTED BY ITS PRESIDENT V.
            BALRAM,AGED 68 YEARS S/O RAMAN NAIR,VELUR HOUSE, THRISSUR.

            BY ADV SRI.L.RAJESH NARAYAN


RESPONDENTS:

     1      STATE OF KERALA
            REP. BY SECRETARY & AGRICULTURAL PRODUCTION
            COMMISSIONER,DEPARTMENT OF AGRICULTURE,SECRETARIAT,
            THIRUVANANTHAPURAM.

     2      DISTRICT COLLECTOR
            THRISSUR.-68001.

     3      VILLAGE OFFICER
            THRISSUR-68001

     4      THRISSUR CORPORATION
            REP BY ITS SECRETARY,KURUPPAM, VATTYANNUR,THRISSUR, KERALA 680 001.

     5      SECRETARY
            THRISSUR CORPORATION, KURUPPAM,VELIYANNUR, THRISSUR,KERALA 680 001.

     6      AGRICULTURAL OFFICER
            KRISHI BHAVAN, KODAKARA, THRISSUR-680 684.

     7      THE LOCAL LEVEL MONITORING COMMITTEE
            CONSTITUTED UNDER THE KERALA CONSERVATION OF PADDY LAND AND
            WETLAND ACT,REPRESENTED BY ITS CONVENOR, KRISHI BHAVAN,
            KODAKARA,THRISSUR-680 684.

            BY ADVS.
            ADVOCATE GENERAL OFFICE KERALA

            BY SR.G.P. SMT. SURYA BINOY
            SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
            SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION


      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. 7619 OF 2017
                                  2

                            JUDGMENT

It is submitted by the learned counsel for the petitioner

that the 5th respondent has accepted the request of the

petitioner for change of occupancy of the building. This is

recorded. With regard to other contentions of the petitioner,

the petitioner is free to approach the concerned authorities.

All other contentions of the petitioner are left open.

The writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 7619 OF 2017

APPENDIX OF WP(C) 7619/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 566/2016 DATED 30.4.2016.

EXHIBIT P2 TRUE COPY OF THE BASIC TAX RECIEPT DATED 27-6-16.

EXHIBIT P3 TRUE COPY OF THE RECEIPT DATED 23-1-2017.

EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 1-9-16.

EXHIBIT P5 TRUE COPY OF THE PLAN WITH RESPECT TO THE BUILDING.

EXHIBIT P6 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 27-1-

EXHIBIT P7 FEW PHOTOGRAPHS OF THE SURROUNDING BUILDINGS.