Suresh Menon vs The G.C.D.A
2022 Latest Caselaw 68 Ker

                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. 6316 OF 2012
PETITIONER:

            SURESH MENON
            S/O.K.R.C.MENON, 'SUNITHA',
            KALOOR CROSS ROAD, ERNAKULAM.
            BY ADV. SMT.MEREENA JOSEPH


RESPONDENTS:

    1       THE GREATER COCHIN DEVELOPMENT AUTHORITY,
            REPRESENTED BY ITS SECRETARY, GREATER COCHIN
            DEVELOPMENT AUTHORITY, P.B NO. 2012, KOCHI 682 020.
    2       THE DISTRICT COLLECTOR
            ERNAKULAM.
    3       THE TAHSILDAR
            REVENUE RECOVERY, KANAYANNUR TALUK, ERNAKULAM.
            BY ADVS.
            SMT.K.R.KRISHNAKUMARI, SC, GREATER COCHIN DEVELOPMENT
            AUTHORITY
            SRI.M.K.THANKAPPAN, SC, GCDA
            SRI.K.NARAYANAN, SC, GCDA
            SRI.K.NARAYANAN, SC(GCDA)



     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.6316/2012

                               2




                 P.V.KUNHIKRISHNAN, J
      -----------------------------------------------------
                 W.P.(C)No.6316 of 2012
     ------------------------------------------------------
     Dated this the 03rd day of January,2022

                        JUDGMENT

When this writ petition came up for

consideration, it is submitted that the entire

dispute is settled and the amount due is paid.

In the light of the above submission, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM W.P.(C)No.6316/2012

APPENDIX OF WP(C) 6316/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE COMMUNICATION ISSUED TO THE PETITIONER DATED 15.06.2010.

EXHIBIT P2 TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 08.02.2012.

EXHIBIT P3 TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 08.02.2012.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION ISSUED BY ME TO THE RESPONDENTS DATED 17.05.2010.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE RESPONDENTS DATED 16.07.2010. EXHIBIT P6 TRUE COPY OF THE COMMUNICATION ISSUED TO THE PETITIONER FROM THE OFFICE OF THE 1ST RESPONDENT DATED 06.08.2010.

EXHIBIT P6(A) TRUE COPY OF THE COMMUNICATION ISSUED TO THE PETITIONER FROM THE OFFICE OF THE 1ST RESPONDENT DATED 06.11.2010.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED 07.10.2010.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION ADDRESSED TO THE 2ND RESPONDENT WITH A COPY TO THE 3RD RESPONDENT (BY REGISTERED POST) DATED 12.3.2012.

W.P.(C)No.6316/2012

EXHIBIT P8(A) TRUE COPY OF THE REGISTERED SLIPS PERTAINING TO TRANSMISSION OF EXHIBIT P8.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE