Indira @ Indira Devi vs State Of Kerala
2022 Latest Caselaw 764 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                         WP(C) NO. 29113 OF 2021
PETITIONER:

              INDIRA @ INDIRA DEVI
              AGED 59 YEARS
              W/O. RAMANKUTTY, PEECHROAD HOUSE, CHITHALI P.O,
              KUZHALMANNAM VILLAGE, PALAKKAD DISTRICT - 678702.
              BY ADVS.
              BINOY VASUDEVAN,
              SREEJITH SREENATH.
              R.MANIKANTAN


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE GOVERNMENT,
              FOREST AND WILDLIFE DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695001.
     2        THE CUSTODIAN OF ECOLOGICALLY FRAGILE LANDS AND THE CHIEF
              CONSERVATOR OF FORESTS,
              (DEVELOPMENT) FOREST HEAD QUARTERS, VAZHUTHACAUD,
              THIRUVANANTHAPURAM - 695014.
     3        THE CONSERVATOR OF FORESTS AND CUSTODIAN OF VESTED
              FORESTS.
              ARANYA BHAVAN, OLAVAKKODE P.O, PALAKKAD - 678002.
     4        THE DIVISIONAL FOREST OFFICER,
              OFFICE OF THE DFO, NENMARA P.O, PALAKKAD DISTRICT -
              678508.
              BY ADVS.
              SRI. T.P. SAJAN, SPECIAL GOVERNMENT PLEADER(FOREST)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29113 OF 2021                2




                            JUDGMENT

Dated this the 17th day of January, 2022

When this writ petition came up for hearing today,

Smt.Rincy Khader, the learned counsel representing the

petitioner submits that the writ petition can be closed granting

liberty to the petitioner to challenge the EFL Notification.

Accordingly, the writ petition is dismissed as not pressed,

granting liberty to the petitioner to challenge the EFL

Notification.

sd/-

N.NAGARESH JUDGE hmh

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF DOCUMENT NO.1251/1973 OF SRO KUZHALMANNAM DATED 17.11.1973 Exhibit P2 TRUE COPY OF THE ORDER IN OA 267/1980 OF THE FOREST TRIBUNAL, PALAKKAD DATED 20.10.1982 Exhibit P3 TRUE COPY OF THE DEATH CERTIFICATE DATED 06.06.2019 ISSUED BY THE REGISTRAR OF BIRTHS AND DEATHS, KUTHANUR GRAMA PANCHAYAT Exhibit P4 TRUE COPY OF THE WILL EXECUTED AS DOCUMENT NO.116/97 OF S.R.O KUZHALMANNAM Exhibit P5 TRUE COPY OF THE DEATH CERTIFICATE DATED 22.10.2019 ISSUED BY THE REGISTRAR OF THRISSUR CORPORATION Exhibit P6 TRUE COPY OF DOCUMENT NO.66/19 OF SRO KUZHALMANNAM Exhibit P7 TRUE COPY OF I.A.NO.222/2020 IN O.A.NO.267/1980 OF FOREST TRIBUNAL, KOZHIKODE Exhibit P8 TRUE COPY OF THE COUNTER AFFIDAVIT IN O.A.NO.222/2020 IN O.A.NO.267/1980 OF FOREST TRIBUNAL, KOZHIKODE Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 27.11.2018 IN WPC NO.34092 OF 2017 RESPONDENT'S EXHIBITS

ANNEXURE- R4(A) TRUE COPY OF THE NOTIFICATION NO.EFL6-

45796/2016 DATED 25.10.2021