K.N.Surendran vs The Village Officer
2022 Latest Caselaw 1277 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943

                         WP(C) NO. 30826 OF 2012

PETITIONER/S:

           K.N.SURENDRAN, AGED 61 YEARS,
           S/O.NARAYANAN, SAIGAL BHAVAN, MELOOR, PATHANAMTHITTA
           DISTRICT.
           BY ADVS.
           SRI.M.N.VEDARAJ
           SRI.K.M.FIROZ


RESPONDENT/S:

     1     THE VILLAGE OFFICER
           PERINGANAD, ADOOR TALUK, PATHANAMTHITTA DISTRICT - 691 523.
     2     THE VILLAGE OFFICER
           KURAMPALA, ADOOR TALUK, PATHANAMTHITTA DISTRICT - 691 523.
     3     THE TAHSILDAR
           TALUK OFFICE, ADOOR, PATHANAMTHITTA DISTRICT - 691 523.
     4     THE REVENUE DIVISIONAL OFFICER
           ADOOR, PATHANAMTHITTA DISTRICT - 691 523.
     5     THE RESURVEY SUPERINTENDENT
           RESURVEY SUPERINTENDENT OFFICE, OFFICE OF REVENUE
           DIVISIONAL OFFICER, ADOOR,
           PATHANAMTHITTA DISTRICT - 691 523.
     6     THE DISTRICT COLLECTOR,
           PATHANAMTHITTA - 689 645.
     7     BHANU
           AGED 45 YEARS
           S/O.MADHAVAN, MADHAVA VILASOM, MELOOTTU MURI, PERINGANAD
           VILLAGE, ADOOR, PATHANAMTHITTA DISTRICT - 691 523.
     8     SHALINI
           W/O.UMESH KUMAR, SHALEENAM, MELOOTTU MRI, PERINGANAD
           VILLAGE, MELOOTTU P.O., ADOOR,
           PATHANAMTHITTA DISTRICT - 691 523.
     9     UMESH KUMAR J., AGED 37 YEARS,
           PULAMOOTTIL THEKKETHIL, PIRAVATHOOR P.O., PATHANAPURAM,
           PUNALOOR, KOLLAM DISTRICT - 689 695.
    10     SHANKAR
           SHALEENAM, CHARIVUPURAYIDATHUVEETIL, MELOOTTU MRI,
           MELOODE P.O., PERINGANAD VILLAGE, ADOOR, PATHANAMTHITTA
           DISTRICT - 691 523.
 W.P.(C) No. 30826/2012                   :2:



   11      SARATH SANKAR
           S/O.SHANKAR, SHALEENAM, CHARIVUPURAYIDATHUVEETIL,
           MELOOTTU MURI, MELOODE P.O., PERINGANAD VILLAGE, ADOOR,
           PATHANAMTHITTA DISTRICT - 691 523.
           BY ADVS.
           SRI.V.N.GOPALAKRISHNAN NAIR
           SRI.K.A.HASSAN
           SMT.JULIA PRIYA RESHMY


           R1- SRI.RIYAL DEVASSY, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.01.2022,

    THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 30826/2012                     :3:



               Dated this the 27th day of January, 2022.

                                JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:

1. To call for the records leading to Ext. P1 to P13 and declare that the change of nature of land from Nilam to Purayidam in Ext. P11 land Revenue records in respect of Re-survey No. 82/3 of Peringanad village, Adoor Taluk by the Resurvey Superintendent, Adoor is illegal and unsustainable and without following the procedures established by law.

2. To set aside Ext. P12 and P13 and the proceedings leading to that and pursuant to that by issuing a writ of certiorari or any other appropriate writ, direction or order.

3. Alternatively to direct the respondents not to permit the filling up of land and other constructions activities other than in the property covered by Ext. P12 and P13 by issuing a writ of mandamus or any other appropriate writ, direction or order.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner, submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/- SHAJI P. CHALY, JUDGE.

Rv