Kerala High Court
A.A.Xavier vs State Of Kerala on 23 June, 2022
WP(C) NO. 2459 OF 2013 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
WP(C) NO. 2459 OF 2013
PETITIONER/S:
A.A.XAVIER
AGED 83 YEARS
S/O.APPU, AZHIKKAKATH HOUSE, THAMMANAM,
PALARIVATTOM, KOCHI-25.
BY ADV SRI.M.S.UNNIKRISHNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, LAND REVENUE DEPARTMENT,
THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR
CIVIL STATION, KAKKANAD P.O., ERNAKULAM, PIN-682030.
3 THE REVENUE DIVISIONAL OFFICER
FORT KOCHI, ERNAKULAM, KOCHI-682001.
4 TAHSILDAR
KANAYANNUR TALUK, ERNAKULAM, KOCHI-682016.
5 THE VILLAGE OFFICER
CHERANALLOOR VILLAGE, ERNAKULAM, KOCHI-682034.
6 THE AGRICULTURAL OFFICER
CHERANALLOOR, ERNAKULAM, KOCHI-682034.
7 A.A.PHELIX
S/O.APPU, AZHIKKAKATH HOUSE, CHITTOOR P.O.,
ERNAKULAM, KOCHI-682027.
8 BOBAN
WP(C) NO. 2459 OF 2013 2
S/O.GEORGE, AZHIKKAKATH HOUSE, CHERANALLOOR P.O.,
ERNAKULAM, KOCHI-682034.
9 JOSE PHELIX
S/O.A.A.PHELIX, AGED 43 YEARS, AZHIKKAKATH HOUSE,
CHITTOOR P.O., ERNAKULAM, KOCHI-682027.
BY ADV R.PADMAKUMARI
OTHER PRESENT:
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 2459 OF 2013 3
P.V.KUNHIKRISHNAN, J
--------------------------------------------
W.P.(C.) No. 2459 of 2013
--------------------------------------
Dated this the 23rd day of June, 2022
JUDGMENT
It is reported that the petitioner is no more. There is no
petition filed by the legal heir to pursue this writ petition.
Therefore, this writ petition is closed.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 2459/2013
PETITIONER EXHIBITS
EXHIBIT-P1 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED
18.12.2008 SUBMITTED BY THE PETITIONER BEFORE
RESPONDENTS 2 TO 5
EXHIBIT-P2 A TRUE COPY OF THE REPRESENTATION DATED 20.2.2010
SUBMITTED Y THE PETITIONER BEFORE THE RESPONDENTS 2
TO 5 AGAINST THE ILLEGAL CONVERSION OF PADDY FIELDS
BY THE 7TH RESPONDENT.
EXT.P3 TRUE COPY OF THE REPRESENTATION DATED 20.2.2010
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS
2 TO 5 AGAINST THE ILLEGAL CONVERSION OF PADDY
FIELDS BY THE 8TH RESPONDENT
EXT.P4 TRUE COPY OF THE JUDGMENT DATED 15.7.2010 IN WPC
NO. 10395/2010
EXT.P5 TRUE COPY OF THE REPRESENTATION DATED 16.7.2010
SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT
EXT.P6 TRUE COPY OF THE JUDGMENT DATED 5.10.2010 IN WPC
NO. 30499/2010
EXT.P7 TRUE COPY OF THE REPORT NO.164/2010 DATED 11.9.2010
OF THE 5TH RESPONDENT
EXT.P8 TRUE COPY OF THE SAID ORDER NO.K 1076/10 DATED
3.1.2011 PASSED BY THE 3RD RESPONDENT
EXT.P9 TRUE COPY OF THE APPEAL DATED 22.1.2011 FILED BY
THE PETITIONER BEFORE THE LAND REVENUE
COMMISSIONER, THIRUVANANTHAPURAM
EXT.P10 TRUE COPY OF THE ORDER NO.LRA 1-3509/11 DATED
20.4.2011 PASSED IN EXHIBIT P9 APPEAL BY THE LAND
REVENUE COMMISSIONER
EXT.P11 TRUE COPY OF THE SAID MEMORANDUM OF REVISION DATED
20.5.2011
EXT.P12 TRUE COPY OF THE APPLICATION DATED 20.5.2011
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
EXT.P13 TRUE COPY OF THE REPRESENTATION DATED 28.6.2011
SUBMITTED BY THE PETITIONER BEFORE THE CHIEF
MINISTER OF KERALA.
EXT.P13(A) TRUE COPY OF THE COMMUNICATION FOR DIRECTION FOR
FURTHER ACTION BY THE CHIEF MINISTER
EXT.P14 TRUE COPY OF THE REPRESENTATION DATED 28.6.2011
SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT
EXT.P15 TRUE COPY OF THE NOTICE NO. L10-66280/12 DATED
5.12.2012 SENT FROM THE OFFICE OF THE 2ND
RESPONDENT
EXT.P16 TRUE COPY OF THE ARGUMENT NOTES DATED 17.11.2012
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
EXT.P17 TRUE COPY OF THE NOTICE NO. L10-66280 DATED
5.12.2012 SENT FROM THE OFFICE OF THE 2ND
RESPONDENT
EXT.P18 TRUE COPY OF THE REPRESENTATION DATED 14.12.2012
SENT BY THE PETITIONER TO THE 2ND RESPONDENT
TOGETHER WITH ITS POSTAL RECEIPT.
RESPONDENT'S EXHIBITS : NIL
