Jayasree Sreedharan vs State Of Kerala
2022 Latest Caselaw 8300 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
            FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                             WP(C) NO. 21510 OF 2022
PETITIONER:

              JAYASREE SREEDHARAN
              AGED 63 YEARS
              W/O JYOTHI CHANDRA BHANU, RESIDING AT BRINDAVAN,
              T.C NO.24/93, (NEW T.C NO. 28/928), THYCAUD P.O,.
              THIRUVANANTHAPURAM. PIN: 695014.

              BY ADV K.B.PRADEEP


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY,
              DEPARTMENT OF LAND REVENUE, GOVT. OF KERALA,
              THIRUVANANTHAPURAM, PIN -695001
     2        THE DISTRICT COLLECTOR,
              THIRUVANANTHAPURAM, OFFICE OF THE DISTRICT COLLECTOR,
              KUDAPPANAKKUNNU, THIRUVANANTHAPURAM, PIN-695043
     3        THE SPECIAL THAHASILDAR,
              TALUK OFFICE, THIRUVANANTHAPURAM, PIN- 695014
     4        CEO AND MANAGING DIRECTOR,
              VIZHINJAM INTERNATIONAL SEAPORT LIMITED, 9TH FLOOR, KSRTC
              BUILDING, THAMPANOOR, THIRUVANANTHAPURAM, PIN-695014.
     5        THE TAHASILDAR
              (LAND RECORDS), NEYYATTINKARA, OFFICE OF THE TAHASILDAR
              (LR), THIRUVANANTHAPURAM. PIN-695121

              BY ADVS.
              BIMAL K.NATH, GOVERNMENT PLEADER
              VIPIN P.VARGHESE, STANDING COUNSEL FOR R4



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)NO.21510 OF 2022
                                   2




                            JUDGMENT

Dated this the 01st day of July, 2022

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition, with liberty

to move afresh.

The writ petition is accordingly dismissed as

withdrawn.

Sd/-

V.G.ARUN

JUDGE NB/1-7 W.P(C)NO.21510 OF 2022

APPENDIX OF WP(C) 21510/2022

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SALE DEED DTD. 21-06-1982. EXHIBIT P2 TRUE COPY OF THE RELINQUISHMENT DEED DTD. 02-

09-1983.

EXHIBIT P3 TRUE COPY OF REGISTERED SALE DEED IN FAVOUR OF VISL DTD. 09-12-2011.

EXHIBIT P4 TRUE COPY OF THE TAX RECEIPT DATED 05-04-2022 EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 7/4/2022 ISSUED BY SPL. THAHASILDAR LR EXHIBIT P5 TRUE COPY OF THE PETITIONER'S APPLICATION DATED 29-03-2021 RECEIVED BY THE OFFICE OF THE 2ND RESPONDENT DTD. 19-04-2021. EXHIBIT P6 TRUE COPY OF THE LETTER ISSUED BY THE SPECIAL TAHSILDAR TO THE 2ND RESPONDENT DTD. 15-07- 2021.

EXHIBIT P7 TRUE COPY OF THE LETTER ADDRESSED TO THE 2ND RESPONDENT BY THE SPECIAL TAHSILDAR DTD. 20-04-

EXHIBIT P8 TRUE COPY OF THE LETTER DTD. 27-04-2022 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT. EXHIBIT P9 TRUE COPY OF THE LETTER DTD. 27-04-2022 WHERE THE 2ND RESPONDENT HAS SOUGHT FOR A REPORT FROM THE 4TH RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE APPLICATION DTD. 06-05-2022 EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 31/10/2018 IN WPC 27043/2013

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE