Kerala High Court
Mathukutty Zavier vs The State Of Kerala on 16 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 27434 OF 2015
PETITIONER:
MATHUKUTTY ZAVIER,AGED 58 YEARS,
S/O.XAVIER, THACHEDATH HOUSE, CHETUKUZHY KARA, KARUNAPURAM VILLAGE,
UDUMBANCHOLA TALUK, IDUKKI DISTRICT
BY ADV SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS:
1 THE STATE OF KERALA,REP. BY THE SECRETARY TO THE GOVT., REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 MONCI VARGHESE,S/O.VARGHESE, PEEDIKAYIL HOUSE, NEDUMKANDAM KARA,
PARATHODU VILLAGE, UDUMBANCHOLA TALUK, IDUKKI DISTRICT, SPECIAL
OFFICER, OFFICE OF THE LAND ASSIGNMENT OFFICE, NEDUMKANDAM, IDUKKI
DISTRICT-685 001.
ADDL.R3 & R4 IMPLEADED
ADDL.R3 THOMAS XAVIOUR,AGED 47 YEARS,
S/O XAVIER, THACHEDATHU HOUSE, CHETTUKUZHYKARA, KARUNAPURAM VILLAGE,
UDUMBANCHOLA TALUK, IDUKKI.
ADDL.R4 ROJAN XAVIER,AGED 45 YEARS,
S/O XAVIER, THACHEDATHU HOUSE, CHETTUKUZHYKARA, KARUNAPURAM VILLAGE,
UDUMBANCHOLA TALUK, IDUKKI.
ADDL.R3&R4 ARE IMPLEADED AS PER ORDER DATED 31.10.16 IN
I.A.NO.16675/16
BY ADVS. GOVERNMENT PLEADER
SRI.GRASHIOUS KURIAKOSE (SR.),SMT.CELINE
JOSEPH,SRI.GRASHIOUS,KURIAKOSE SR.SRI.GEORGE MATHEWS
SRI.T.T.RAKESH
OTHER PRESENT:
SMT.SHINYMOL, GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16.02.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(Civil). No.27434 of 2015 2
VIJU ABRAHAM, J.
..............................................
W.P.(Civil). No.27434 of 2015
...............................................................
Dated this the 16th day of February, 2022
JUDGMENT
Advocate Aamir Sohrab.M.M, representing Advocate
Sri.G.Sreekumar (Chelur) would request for withdrawing the
Writ Petition. Permission granted. The Writ Petition is
dismissed as withdrawn.
sd/-
VIJU ABRAHAM,JUDGE
pm
APPENDIX OF WP(C) 27434/2015
PETITIONER EXHIBITS
EXT.P1- A TRUE COPY OF THE AGREEMENT DATED
17.11.1992
EXT.P2- A TRUE COPY OF COMPLAINT BEFORE
THE DISTRICT COLLECTOR, IDUKKI AT THE
INSTANCE OF THE PETITIONER DATED 12.6.2012
EXT.P3- A TRUE COPY OF THE APPLICATION OF
THE BROTHER OF THE PETITIONER DATED
5.12.2014
EXT.P4- A TRUE COPY OF THE ORDER PASSED BY
THE SPL.TAHSILDAR, LAND ASSIGNMENT,
NEDUMKANDAM DATED 10.8.2012
EXT.P5- A TRUE COPY OF THE ORDER OF
ASSIGNMENT AND THE PATTA GRANTED DATED
21.8.2012
EXT.P6- A TRUE COPY OF THE APPEAL
MEMORANDUM FILED BY THE PETITIONER BEFORE
THE REVENUE DIVISIONAL OFFICER, DEVIKULAM
DATED 5.10.2012
EXT.P7- A TRUE COPY OF THE ADDITIONAL
GROUNDS RAISED BY THE PETITIONER DATED
4.11.2014
EXT.P8- A TRUE COPY OF THE REPLY TO THE
ADDITIONAL GROUNDS RAISED FILED BY THE
SPECIAL TAHSILDAR LAND ASSIGNMENT,
NEDUMKANAM DATD 28.11.2014
EXT.P9- A TRUE COPY OF THE PRIVATE
COMPLAINT FILED AS CMP NO.1175 OF 2013
DATED 9.10.2013
EXT.P10- A TRUE COPY OF THE PROCEEDINGS OF
THE SUB COLLECTOR, DEVILULAM DATED
3.3.2015
EXT.P11- A TRUE COPY OF THE APPLICATION
SUBMITTED DATED 5.12.2014
EXT.P12- A TRUE COPY OF THE REPORT OF THE
ASSIGNING OFFICER DATED 7.6.2012
EXT.P13- A TRUE COPY OF THE ORDER PASSED
BY THE FIRST RESPONDENT DATED 26.6.2015
