Mathew Paul vs State Of Kerala
2022 Latest Caselaw 7020 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944

                         WP(C) NO. 24937 OF 2015

PETITIONER/S:

           MATHEW PAUL,
           AGED 54 YEARS
           S/O.POULOSE, VEEPPANATH HOUSE, IRRINGOLE KARA,
           PERUMBAVOOR VILLAGE, KUNNATHUNADU TALUK.
           BY ADVS.
           SRI.V.RAJENDRAN (PERUMBAVOOR)
           SRI.GEORGE VARGHESE KIZHAKKAMBALAM


RESPONDENT/S:

     1     STATE OF KERALA
           REPRESENTED BY PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
           DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
           695 001.
     2     RAYAMANGALAM GRAMA PANCHAYAT
           REPRESENTED BY ITS SECRETARY, PANCHAYAT OFFICE,
           RAYAMANGALAM P.O., KARUPPAMPADY-683 545,
           KURUPPAMPADY,
           R2 BY ADV SRI.BINU PAUL



           R1- SRI.ARAVIND.V.MATHEW,GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.06.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 24937/2015               :2:




                    Dated this the 17th day of June, 2022.
                                 JUDGMENT

The petitioner has filed this writ petition seeking the following

relief:

1. To issue appropriate directions to the 2 nd respondent by way of a writ of mandamus directing the 2 nd respondent that they shall not take any steps to demolish the compound wall of Ext. P1 property of the petitioner without conducting an impartial and proper measurement through concerned authorities.

2. Even though an interim order of stay was granted by this

Court on 17.08.2015 for a period of one month and which was

extended on 16.09.2015 for a further period of one month, the same

was not extended thereafter.

3. Today, when the matter is taken up for consideration, the

learned counsel for the petitioner, Sri. V. Rajendran Perumbavoor,

submitted that the petitioner does not have any subsisting grievance

in the matter and he seeks permission to withdraw the writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

sd/­ SHAJI P. CHALY, JUDGE.

Rv

APPENDIX OF WP(C) 24937/2015

PETITIONER'S EXHIBITS:

EXT.P1: P1 : TRUE COPY OF THE SALE DEED NO.829 DT.17-2-

2003 OF PERUMBAVOOR SUB REGISTRY OFFICE. EXT.P2 P2 : TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE CIRCLE INSPECTOR OF POLICE, KURUPPAMPADY ON 13-2-15.

EXT.P3 P3 : TRUE COPY OF THE NOTICE NO.B4-1073/15 DT.23-

5-15 ISSUED BY R2 TO THE PETITIONER. EXT.P4 P4 : TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER BEFORE R2.

EXT.P5 P5 : TRUE COPY OF THE JUDGMENT IN WPC 15910/15 OF THIS HON'BLE COURT DT.12-6-15.

EXT.P6 P6 : TRUE COPY OF THE NOTICE NO.A2-4863/15 DT.4-8-

15 ISSUED BY R2 TO THE PETITIONER. EXT.P7 P7 : TRUE COPY OF THE LEGAL NOTICE ISSUED BY THE PETITIONER TO R2 ON 8-8-15.

EXT.P8 P8 : TRUE COPY OF THE POSTAL RECEIPT EVIDENCING ISSUE OF EXT.P7 NOTICE TO R2.

RESPONDENTS' EXHIBITS: NIL

/True Copy/

PS To Judge.

rv