Karikkakom Shree Chamundi ... vs Sub Collector
2022 Latest Caselaw 2553 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943

                              WP(C) NO. 4077 OF 2022

PETITIONER:

              KARIKKAKOM SHREE CHAMUNDI KSHETHRAM TRUST,
              REPRESENED BY THE SECRETARY, KARIKKAKOM,
              BEACH.P.O, TRIVANDRUM,
              PIN-695007.

              BY ADVS.
              M.R.SUDHEENDRAN
              S.I.SHAH



RESPONDENTS:

     1        SUB COLLECTOR,
              COLLECTORATE, TRIVANDRUM,
              CIVIL STATION BUILDING,
              CIVIL STATION ROAD, TRIVANDRUM-695043.

     2        DISTRICT SURVEY SUPERINTENDENT,
              OFFICE OF THE DISTRICT SURVEY SUPERINTENDENT, CIVIL STATION
              ROAD,KUDAPPANAKUNNU, TRIVANDRUM-695043.

     3        OORMILA DEVI.P.R,
              W/O.ANIL KUMAR.S, JYOTHISH BHAVAN, ARYANAD,
              PANAVOOR.P.O, NEDUMANGAD, TRIVANDRUM-695568.

              BY ADVS.
              P.R.VENKATESH
              G.KEERTHIVAS



              SMT.K.AMMINIKUTTY SR.G.P.



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2



W.P.(C) No. 4077 of 2022




                           JUDGMENT

Dated this the 4th day of March, 2022.

Sri.Keerthivas - learned counsel appearing for the

3rd respondent, today submitted that this writ petition

has become infructuous because the Special Leave

Petition (SLP), referred to by the petitioner and stated to

have been pending before the Hon'ble Supreme Court,

has already been disposed of.

Taking note of the afore submissions, I close this

writ petition without any further orders; however leaving

full liberty to the petitioner to invoke and pursue all other

remedies as are available to them in terms of law; for

W.P.(C) No. 4077 of 2022

which purpose, all the rival contentions of the parties are

left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/04.03.2022.

W.P.(C) No. 4077 of 2022

APPENDIX OF WP(C) 4077/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER DATED 7/8/2020 IN CONTEMPT PETITION NO:391/2020 OF THE HONOURABLE SUPREME COURT OF INDIA.

Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED 15/11/2021 IN WP(C)NO. 19928/2021 Exhibit P3 A TRUE COPY OF THE JUDGMENT DATED 13/12/2021 IN WA N:1666/2021 Exhibit P4 TRUE COPY OF THE SAID NOTICE DATED 13/01/2022 ISSUED BY THE FIRST RESPONDENT.

Exhibit P5 A TRUE COPY OF THE SAID NOTICE DATED 25.01.2022 ISSUED BY THE FIRST RESPONDENT.

Exhibit P6 TRUE COPY OF THE SAID NOTICE DATED 04/02/2022 ISSUED BY THE FIRST RESPONDENT.