Varghese George vs State Of Kerala
2022 Latest Caselaw 11877 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                       WP(C) NO. 39081 OF 2022
PETITIONER:

          VARGHESE GEORGE
          AGED 70 YEARS, S/O.LATE K.V.GEORGE
          KANJIRATHUMUTTIL VEEDU
          PAMBARA, MANEED, MULAMTHURUTHY,
          ERNAKULAM -682 314

          BY ADVS.
          RAVI KRISHNAN
          K.VINAYA


RESPONDENTS:

    1     STATE OF KERALA
          REP BY ITS SECRETARY, DEPARTMENT OF REVENUE,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -695 001

    2     LAND REVENUE COMMISSIONER
          LAND REVENUE COMMISSIONERATE,
          REVENUE COMPLEX, MUSEUM JUNCTION,
          THIRUVANANTHAPURAM - 695 033

    3     THE DISTRICT COLLECTOR ERBNAKULAM
          COLLECTORATE, CIVIL STATION
          KAKKANAD, ERNAKULAM 682 030

    4     REVENUE DIVISIONAL OFFICER
          MUVATTUPUZHA, MINI CIVIL STATION,
          MUVATTUPUZHA, ERNAKULAM - 686 669

    5     THE TAHSILDAR, MUVATTUPUZHA,
          TALUK OFFICE MUVATTUPUZHA, ERNAKULAM - 686 669

    6     THE VILLAGE OFFICER, MANEED VILLAGE,
          MANEED VILLAGE OFFICE, MANEED, ERNAKULAM 686 664.

          SMT.C.S.SHEEJA, SR.GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39081 OF 2022
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.39081 of 2022
               --------------------------------------------
              Dated this the 21st day of December, 2022

                              JUDGMENT

The writ petition has been filed praying for a direction to the 4 th

respondent to finalise the proceedings pending as A23336/2020.

2. When the case is taken up today, it is submitted that the

Revenue Divisional Officer, Muvattupuzha has already passed an

order.

In the above circumstances, this writ petition is closed without

prejudice to the rights of the petitioner to move again, if he is in any

manner aggrieved.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 39081 OF 2022

APPENDIX OF WP(C) 39081/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 108/1987 DATED 11.5.1987 OF SRO PIRAVOM EXECUTED IN FAVOUR OF THE PETITIONER

Exhibit P2 TRUE COPY OF THE ORDER DATED 23.3.2020 ISSUED BY THE TAHSILDAR MUVATTUPUZHA.

Exhibit P3 TRUE COPY OF THE ORDER DATED 15.9.2020

Exhibit P4 TRUE COPY OF THE ORDER ISSUED BY THE LAND REVENUE COMMISSIONER ON 10.3.2022