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K.M.Paul vs The Sub Collector, Alappuzha
2022 Latest Caselaw 12204 Ker

Citation : 2022 Latest Caselaw 12204 Ker
Judgement Date : 22 December, 2022

Kerala High Court
K.M.Paul vs The Sub Collector, Alappuzha on 22 December, 2022
                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

               THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944

                                 WP(C) NO. 28246 OF 2015

PETITIONERS:

      1        K.M.PAUL
               AGED 65 YEARS
               S/O. MORRIS, KARIMANCHERY HOUSE, EZHUPUNNA SOUTH, ALAPPUZHA 688 537

      2        GEORGE MORRIS
               AGED 63 YEARS
               S/O. MORRIS, KARIMANCHERY HOUSE, EZHUPUNNA SOUTH, ALAPPUZHA 688 537

      3        K.M BENNET
               AGED 59 YEARS
               S/O.MORRIS, KARIMANCHERY HOUSE, EZHUPUNNA SOUTH, ALAPPUZHA 688 537

      4        SUNNY STANLEY
               AGED 48 YEARS
               S/O. K.M STANLEY,S/O. MORRIS,KARIMANCHERY HOUSE, EZHUPUNNA SOUTH,
               ALAPPUZHA 688 537

               BY ADVS.
               SRI.K.R.VINOD
               MS.JENCY SUSAN JOSE
               SRI.V.SRI NATH



RESPONDENTS:

      1        THE SUB COLLECTOR, ALAPPUZHA
               OFFICE OF THE SUB COLLECTOR AND REVENUE DIVISIONAL OFFICE, ALAPPUZHA-
               688001

      2        THE ADDITIONAL TAHSILDAR
               CHERTHALA TALUK, CHERTHALA PIN 688 524

      3        MR. BERLIN CHARLES
               AGED 30 YEARS
               S/O. BRITO, PARAYAKATTIL HOUSE, SOUTH CHELLANAM, PIN 682 008

               BY ADVS.
               SMT.K.P.AMBIKA
               SRI.P.K.IBRAHIM
               SMT.A.A.SHIBI




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.12.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2




W.P.(C) No.28246 of 2015.




                            JUDGMENT

Dated this the 22nd day of December, 2022.

It is submitted by the learned counsel for the

petitioners that the writ petition has become infructuous.

This writ petition is, accordingly, dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

Raj.

22.12.2022.

W.P.(C) No.28246 of 2015.

APPENDIX OF WP(C) 28246/2015

PETITIONER EXHIBITS EXHIBIT P1 THE COPY OF THE RELEASE DEED NO 3528/2007 EXECUTED BY CAIOUS MORRIS IN FAVOUR OF THE PETITIONERS EXHIBIT P2 THE PHOTOGRAPH OF THE RIDGE THAT WAS BEING USED BY THE 3RD RESPONDENT EXHIBIT P3 THE PHOTOGRAPH OF THE PATHWAY CREATED BY THE PETITIONERS ON THE EXTREME SOUTHERN BOUNDARY OF THEIR PROPERTY EXHIBIT P4 THE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 31-08-2015

 
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