P.M. Abdul Rasak vs The District Collector
2022 Latest Caselaw 6160 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       WP(C) NO. 21702 OF 2013
PETITIONER:

               P.M. ABDUL RASAK, AGED 55 YEARS
               S/O. MOIDEENKUTTY HAJI,
               PULLIYIL MADASSERI HOUSE,
               MELMURI P. O,
               MALAPPURAM DISTRICT - 676 517.

               BY ADV. DR.MATHEW KUZHALANADAN


RESPONDENTS:

    1          THE DISTRICT COLLECTOR
               MALAPPURAM - 676 505.
    2          THE REVENUE DIVISIONAL OFFICER
               PERUNTHALMANNA,
               MALAPPURAM DISTRICT - 676 505.
    3          MALAPPURAM MUNICIPALITY
               REPRESENTED BY ITS SECRETARY,
               MALAPPURAM DISTRICT - 676 505.
    4          KAPPOOR ABU
               S/O. MUHAMMED HAJI,
               KAPPOOR HOUSE, THADAPARAMBA,
               ALATHURPADI, MELMURI,
               MALAPPURAM DISTRICT - 676 517.

               BY ADVS.
               SRI. BABU S. NAIR
               SRI. K.RAKESH
               SRI. K. M. FAISAL - GP
               SRI. E.S.M KABEER



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   01.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) NO.21702 of 2013

                                  2



                             JUDGMENT

When the matter came up for consideration on

07.02.2020, the learned counsel for the petitioner

sought time to get instructions as to whether anything

survives for consideration in the writ petition and the

matter was posted to 18.02.2020. On 18.02.2020 it

was posted as 'post when moved again'.

2. The matter came up for further consideration

today.

3. The writ petition is pending since 2013. No

interim order is granted in the writ petition.

Accordingly, this writ petition is closed with liberty

to the petitioner to approach this Court, if the

petitioner has any surviving grievance.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR W.P(C) NO.21702 of 2013

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION DTD 23/06/2005 BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PLAN ANNEXED TO THE COMMUNICATION.

EXHIBIT P3 TRUE COPY OF THE LETTER OF THE 1ST RESPONDENT DTD 15/10/2005. EXHIBIT P4 TRUE COPY OF THE LETTER DTD 07/05/2013 ISSUED TO THE PETITIONER UNDER RIGHT TO INFORMATION ACT.

RESPONDENTS EXHIBITS: NIL.