G.Venugopalan vs State Of Kerala
2022 Latest Caselaw 55 Ker

Citation : 2022 Latest Caselaw 55 Ker
Judgement Date : 3 January, 2022

Kerala High Court

G.Venugopalan vs State Of Kerala on 3 January, 2022

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                         WP(C) NO. 1264 OF 2012
PETITIONER:

            G.VENUGOPALAN
            AGED 51 YEARS
            S/O.LATE GOPALAKRISHNAN NAIR,KALAPPURAKKAL
            HOUSE,KOMANA,AMBALAPUZHA.P.O, ALAPPUZHA.
            BY ADVS.
            SRI.K.S.HARIHARAPUTHRAN
            SRI.DIPU JAMES
            SRI.GEORGE MATHEW
            SRI.M.D.SASIKUMARAN
            SRI.K.P.UNNIKRISHNAN ELOOR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY IRRIGATION
            DEPARTMENT,GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.
    2       REGISTERING AUTHORITY
            DIRECTORATE OF BOATS,
            THIRUVANANTHAPURAM - 695 001.
    3       CANAL OFFICER
            OFFICE OF THE CANAL ENGINEER,
            ALAPPUZHA - 688 001.




            SRI.RAJEEV JYOTHISH GEORGE, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.1264/2012

                                      2




               P.V.KUNHIKRISHNAN, J
     ---------------------------------------------------
              W.P.(C)No. 1264 of 2012
    ----------------------------------------------------
    Dated this the 03rd day of January,2022

                              JUDGMENT

The above writ petition is filed with following

prayers:

"i) to call for the records which lead to the issuance Ext.P2 notice and to issue a writ in the nature of certiorari or any other appropriate writ, order or direction quashing the same;

ii) issue an order staying all further proceedings pursuant to Ext.P2 notice:

iii) to grant such other reliefs as this Hon'ble Court may deem fit and proper to grant in the nature and circumstances of the case."

2. Ext.P2 is an adalath notice for a one time

registration of House boats. When this writ petition

came up for consideration on 19.01.2012, this Court

passed the following order:

"Admit.

Government Pleader takes notice on behalf of the respondents.

W.P.(C)No.1264/2012

The learned Government Pleader submits that Ext.P2 is intended only to those house boats having upper deck, the construction of which was started prior to the formation of Classification Society and only those house boats would be considered for registration in the adalath. This is recorded. However I make it clear that any registration granted pursuant to Ext.P2 would be subject to the result of this writ petition and shall be expressly stated so in the order granting registration, so that persons getting registration may get themselves impleaded in this writ petition."

In the light of the above order, no further order is

necessary in this case. This writ petition is pending

before this Court from 2012 onwards. After the order

dated 19.01.2012, this writ petition was not listed.

From the above, it is clear that the petitioner also

satisfied with the above order. Therefore this writ

petition is closed in terms of the interim order dated

19.01.2012.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM W.P.(C)No.1264/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE A FORM LICENCE NO.192/AP/2011-12 DATED 22.11.2011 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P2        TRUE COPY     OF THE    NOTICE DATED
                  17.12.2011    ISSUED   BY   THE  2ND
                  RESPONDENT.

RESPONDENTS EXHIBIT: NIL




                      //TRUE COPY//
                       PA TO JUDGE