Somasundaram.V vs Revenue Divisional Officer
2022 Latest Caselaw 5672 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                       WP(C) NO. 31427 OF 2013
PETITIONER/S:

               SOMASUNDARAM.V
               S/O. R.VENKITACHALAM, 1/20, ARASU, KAMBALAPETTY
               PO POLLACHI TALUK, TAMIL NADU.
               BY ADV SRI.P.R.VENKATESH


RESPONDENT/S:

    1          REVENUE DIVISIONAL OFFICER
               PALAKKAD DISTRICT 678 001
    2          THE TAHSILDAR RR
               PALAKKAD 678 001
    3          THE DISTRICT COLLECTOR
               PALAKKAD 678 001.
    4          INSPECTOR
               KERALA TODDY WELFARE FUND BOARD, PALAKKAD.
    5          NAGANANDA SWAMY
               S/O.RETHNAMOORTHY GOUNDER, VALLARAKALMEDU,
               KOZHIPATHY VILLAGE, CHITTUR TALUK, PALAKKAD.
               BY ADVS.
               GOVERNMENT PLEADER
               SMT.LIGEY ANTONY


OTHER PRESENT:

               SMT.VIDYA KURIAKOSE, GP


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   27.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31427 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31427 of 2013
                       =============================================================

                    Dated this the 27th day of May, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31427 of 2013

APPENDIX OF WP(C) 31427/2013

PETITIONER EXHIBITS EXT.P1 - TRUE COPY OF THE PROCEEDINGS DATED 9-4-2008 OF THE REVENUE DIVISIONAL OFFICER, PALAKKAD. EXT.P2 - TRUE COPY OF THE ORDER CONFIRMATION DATED 9-4-

EXT.P3 - TRUE COPY OF THE DECLARATION OF LAWFUL SUCCESSION DATED 9-4-2008 OF PURCHASE OF IMMOVABLE PROPERTY IN FORM NO.18 A.

EXT.P4 - TRUE COPY OF THE REPRESENTATION DATED 13-8-2010 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXT.P5 - TRUE COPY OF THE LAWYER NOTICE DATED 28-7-2011 ISSUED TO THE 2ND RESPONDENT EXT.P6 - TRUE COPY OF THE LAWYER5 NOTICE DATED 16-3-2012 TO THE RESPONDENTS EXT.P7 - TRUE COPY OF THE LAND TAX RECEIPT DATED 14-12- 2012 ISSUED TO THE PETITIONER BY THE KOZHIPATHI VILLAGE EXT.P8 - TRUE COPY OF THE POSSESSION CERTIFICATE DATED 14-3-2012 ISSUED TO THE PETITIONER BY THE KOZHIPATHY VILLAGE.

RESPONDENT'S EXHIBITS EXT.R1(A) - TRUE COPY OF THE LETTER DATED 28.08.2009 EXT.R1(B) - TRUE COPY OF THE ACKNOWLEDGEMENT