M.Mani vs State Of Kerala
2022 Latest Caselaw 860 Ker

WP(C) No.29858/2021                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Friday, the 21st day of January 2022 / 1st Magha, 1943
                       WP(C) NO. 29858 OF 2021 (F)
   PETITIONER:
           M.MANI, AGED 55 YEARS, S/O. MARUDHACHALAM, RESIDING AT 5/
           177, EDAKATTIL HOUSE, THAIKKATTUKARA P.O. ALUVA 683 106.
   RESPONDENTS:
      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
           IRRIGATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695
           001.
      2.   CHIEF ENGINEER (IRRIGATION), BAKERI JUNCTION ROAD,
           UNIVERSITY OF KERALA, SENATH HOUSE CAMPUS, PALAYAM,
           THIRUVANANTHAPURAM 695 033.
      3.   THE EXECUTIVE ENGINEER, PERIYAR VALLEY IRRIGATION PROJECT,
           DIVISION NO. 2, THOTTAKKATTUKARA, ALUVA 683 108.
      4.   THE DISTRICT COLLECTOR, OFFICE OF DISTRICT COLLECTOR,
           KAKKANAD, ERNAKULAM 682 030.
      5.   REVENUE DIVISION OFFICER, IST FLOOR, K.B. JACOB ROAD, FORT
           KOCHI, ERNAKULAM 682 001.
      6.   THE SECRETARTIAT, CHOORNIKKARA GRAMA PANCHAYAT, ALUVA 682
           106.
      7.   ASSISTANT COMMISSIONER OF POLICE, ALUVA, ERNAKULAM 683 101.
      8.   THE STATION HOUSE OFFICER, EAST POLICE STATION, ALUVA 683
           101.

        Writ petition (civil) praying inter alia that in the
   circumstances stated in the affidavit filed along with the WP(C)
   the High Court be pleased to pass an order directing the 7th and
   8th Respondent to made an immediate enquiry about any building
   has been constructed recently and to give a status report to the
   Hon'ble Court and pass such other orders as this Honourable
   Court deems fit and necessary in the interest of justice and for
   proper and effective adjudication of the case.


       This petition coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and upon
   hearing the arguments of M/S.ANIL RAVI, JISSMON A. KURIAKOSE,
   K.S.SUDHA & ANN OLIVIA VALLAVANADAN, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.29858/2021                       2/3

                                      ORDER

The learned Government Pleader will inform this Court as to what steps have been taken with respect to the encroachment in Government land as ordered in Ext.P1 judgment.

List on 28.01.2022.

Sd/- DEVAN RAMACHANDRAN, JUDGE

21-01-2022 /True Copy/ Assistant Registrar WP(C) No.29858/2021 3/3

APPENDIX OF WP(C) 29858/2021 Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 24/09/2021 IN WPC 16932/2021.