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Ashraf.K vs The Tahsildar
2022 Latest Caselaw 6786 Ker

Citation : 2022 Latest Caselaw 6786 Ker
Judgement Date : 14 June, 2022

Kerala High Court
Ashraf.K vs The Tahsildar on 14 June, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
 TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 3549 OF 2021
PETITIONER    :

            ASHRAF.K, AGED 51 YEARS,
            S/O. K.PACKER, JIAS MANZIL, VETTIPURAM,
            VETTIPURAM P.O., PIN-689 645.
            BY ADVS.E.D.GEORGE &
            LINU G. NATH


RESPONDENTS       :

    1       THE TAHSILDAR,
            KOZHENCHERRY TALUK, MINI CIVIL STATION,
            PATHANAMTHITTA, PIN-689 645.
    2       VILLAGE OFFICER, PATHANAMTHITTA VILLAGE OFFICE,
            PATHANAMTHITTA, PIN-689 645.
    3       ABU NAVAS, THEKKUPURATH HOUSE,
            NEAR KERALA PHARMACY, PATHANAMTHITTA P.O.,
            PATHANAMTHITTA-689 645.
            R3 BY ADVS.JACOB P.ALEX,
                       JOSEPH P.ALEX
                       MANU SANKAR P.
                     & AMAL AMIR ALI
            R1 & R2 BY SMT. V. DEEPA, GP.



     THIS     WRIT      PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON      14.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.3549 of 2021                 2




                                 T.R.RAVI, J.
                ------------------------------------------------
                        W.P(C) No.3549 of 2021
              ----------------------------------------------------
              Dated this the 14th day of June, 2022.

                            JUDGMENT

A memo has been filed stating that the petitioner does not

wish to pursue the writ petition any longer. Hence, the writ petition

is dismissed as not pressed.

Sd/-

                                            T.R.RAVI, JUDGE
amk





                         APPENDIX OF WP(C) 3549/2021



PETITIONER'S       EXHIBITS      :


EXHIBIT P1         TRUE COPY OF THE SALE DEED NO.1139/2020 OF

PATHANAMTHITTA SUB REGISTRY DATED 14.9.2020. EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 7.10.2020.

EXHIBIT P3 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 28.12.2020 ISSUED BY THE SUB REGISTRAR, PATHANAMTHITTA.

EXHIBIT P4 TRUE COPY OF THE SKETCH FOR THE EXTENSION OF THE BUILDING.

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 10.11.2020 SUBMITTED BY THE 3RD RESPONDENT TO THE VILLAGE OFFICER.

EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 12.1.2021 SUBMITTED BY THE PETITIONER BEFORE THE TAHSILDAR.

RESPONDENTS' EXHIBITS :

Exhibit R3(a) TRUE COPY OF THE ORDER DATED 01.12.2021 IN RP NO.801 OF 2020 IN WPC NO. 18402 OF 2019. Exhibit R3(b) TRUE COPY OF THE LAND TAX RECEIPT NO 917892 DATED 11.01.2022 OF VILLAGE OFFICE PATHANAMTHITTA.

Exhibit R3(c) TRUE COPY OF THE POSSESSION CERTIFICATE NO.237/2022 DATED 27.01.2022 ISSUED BY THE VILLAGE OFFICER, PATHANAMTHITTA. Exhibit R3(d) TRUE COPY OF THE PLAINT DATED 20.05.2019 IN OS NO.210 OF 2019 BEFORE THE MUNSIFF'S COURT, PATHANAMTHITTA.

Exhibit R3(e) TRUE COPY OF THE ORDER DATED 26.06.2019 IN OS NO.210 OF 2019 BEFORE THE MUNSIFF'S COURT, PATHANAMTHITTA.

Exhibit R3(f) TRUE COPY OF THE ORDER DATED 04.07.2019 IN IA NO.783/2019 IN OS NO.184/2017 BEFORE THE MUNSIFF'S COURT, PATHANAMTHITTA. Exhibit R3(g) TRUE COPY OF THE IMPLEADING PETITION FILED AS IA NO.2 OF 2021 IN OS NO. 210 OF 2019 BEFORE MUNSIFF'S COURT, PATHANAMTHITTA.

 
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