Fr.John Puthooran vs State Of Kerala
2022 Latest Caselaw 6110 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                             WP(C) NO. 4742 OF 2013
PETITIONER:

              FR.JOHN PUTHOORAN
              AGED 49 YEARS,
              MANAGER, ST.THOMAS PUBLIC SCHOOL,
              PERUMBAVOOR
              BY ADVS.
              SRI.SAJAN VARGHEESE K.
              SRI.LIJU. M.P

RESPONDENTS:


     1        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.
     2        AGRICULTURE PRODUCTION COMMISSION (NCA) DEPARTMENT
              SOUTH SAND WICH BLOCK, GOVERNMENT SECRETARIAT
              THIRUVANANTHAPURAM-695 001.
     3        DISTRICT COLLECTOR
              ERNAKULAM COLLECTORATE, CIVIL STATION, KAKKANADU
              ERNAKULAM - 682 030
     4        REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICE KACHERITHAZAM,
              MUVATTUPUZHA P.O., MUVATTUPUZHA - 686661
     5        THE VILLAGE OFFICER
              VILLAGE OFFICE, PERUMBAVOOR - 683 542
     6        VARKEY SO.KURIYAKKO
              PALLACHERY HOUSE, IRINGOLE KARA,
              PERUMBAVOOR VILLAGE - 683 542
     7        KUNJU SO.KURIYAKKO
              PALLACHERY HOUSE, IRINGOLE KARA,
              PERUMBAVOOR VILLAGE - 683 542.
              BY ADVS.
              SRI. RIYAL DEVASSY,GOVERNMENT PLEADER
              SRI.A.S.SHAMMY RAJ
              SRI.K.RAJESH KANNAN



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4742 OF 2013
                                    2




                            JUDGMENT

Dated this the 01st day of June, 2022

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition with liberty to

approach again, if so warranted.

Accordingly, the writ petition is dismissed as

withdrawn, with the liberty sought.

Sd/-

V.G.ARUN

JUDGE NB/1-6 WP(C) NO. 4742 OF 2013

APPENDIX OF WP(C) 4742/2013

PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE PLAINT IN O.S.75/2003. EXHIBIT P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE DECREE DISMISSING EXT.P1. EXHIBIT P4 A TRUE COPY OF THE REPORT OF THE 5TH RESPONDENT DATED 25.1.2010 EXHIBIT P5 A TRUE COPY OF THE REPORT OF THE AGRICULTURAL OFFICER, KEEZHILLAM PERUMBAVOOR, DATED 8.2.2010 EXHIBIT P6 A TRUE COPY OF THE ORDER A4-961/09 DATED 14.1.2011 OF THE 4TH RESPONDENT. EXHIBIT P7 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 21.10.2011 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P8 A TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER.

EXHIBIT P9 A TRUE COPY OF THE ORDER A3-3623/11 DATED 6-1-

2012 OF THE 4TH RESPONDENT.

EXHIBIT P10 A TRUE COPY OF THE ORDER NO.L.5 46032/11 DATED 7.3.2012 EXHIBIT P11 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER UNDER SECTION 28 OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT 2008.

EXHIBIT P12 COPY OF THE STAY PETITION SUBMITTED BY THE PETITIONER ALONG WITH EXT. P11. EXHIBIT P13 A TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT ISSUED FOR THE PURPOSE OF RECOGNITION OF THE SCHOOL.

EXHIBIT P14 A TRUE COPY OF THE JUDGMENT IN W.P.(C) 12426 OF 2012 DATED 30.5.2012 EXHIBIT P15 A TRUE COPY OF THE IMPLEADING PETITION FILED BY THE PETITIONER.

EXHIBIT P16 A TRUE COPY OF THE NOTICE DATED 12.7.2012 RECEIVED BY THE PETITIONER ON 26.7.2012. EXHIBIT P17 A TRUE COPY OF THE COMMUNICATION FORWARDED BY THE PETITIONER.

EXHIBIT P18 A TRUE COPY OF THE POSTAL RECEIPT SHOWING DISPATCH OF EXT. P17.

WP(C) NO. 4742 OF 2013

EXHIBIT P19 A TRUE COPY OF THE ORDER IN REVIEW PETITION 866 OF 2012 DATED 27.9.2012.

EXHIBIT P20 A TRUE COPY OF THE ORDER DATED 29.1.2013 ISSUED BY THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A. TO JUDGE