Arjun Babu R vs State Of Kerala
2022 Latest Caselaw 5681 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944

                             WP(C) NO. 4167 OF 2022

PETITIONER:
              ARJUN BABU R
              AGED 22 YEARS
              S/O. RAJESH, RESIDING AT CHANDRAPALA SADANAM, KALARCODE,
              ALAPPUZHA-688003.

              BY ADV K.C.SUDHEER


RESPONDENTS:
      1      STATE OF KERALA,
             REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

     2        ADDITIONAL THAHAZILDAR,
              TALUK OFFICE, AMBALAPUZHA, ALAPUZHA DISTRICT-688501.

     3        THE VILLAGE OFFICER,
              PAZHAVEEDU VILLAGE, ALAPPUZHA DISTRICT-688504.

     4        SHOBHANA,
              AGED 65 YEARS
              W/O. CHANDRAPALAN, KAMALA NIVAS, SANATHANAPURAM P.O.,
              KALARCODE, ALAPPUZHA-688503.

     5        SUDHIMON,
              AGED 48 YEARS
              S/O. SUGUNAN, SANGEETHA, PUNNAPARA P.O., PARAVOOR VILLAGE,
              ALAPPUZHA-688004.

     6        SURESH KUMAR
              AGED 59 YEARS
              S/O. RETNAKARAN PILLAI, ANI VIHAR, THEVALLI MURIYIL, THEVALLI
              P.O., KOLLAM WEST VILLAGE, KOLLAM-691009.

              BY ADV S.SREEKUMAR (KOLLAM)


OTHER PRESENT:

              SMT K AMMINIKUTTY - SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4167 OF 2022

                                         2




                                  JUDGMENT

When this matter was called today, Sri.K.C.Sudheer - learned

counsel for the petitioner submitted that the disputes between his

client and the party respondents have been settled.

In the afore circumstances, I close this writ petition and

vacating the interim order earlier granted, thus permitting the

petitioner to approach the Tahsildar for necessary consequential

action.

I also leave liberty to the petitioner to approach this Court again,

if so required in future with a fresh writ petition.

SD/-

DEVAN RAMACHANDRAN JUDGE rp WP(C) NO. 4167 OF 2022

APPENDIX OF WP(C) 4167/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE AWARD PASSED BY THE LOK ADALATH ON 26/05/2015.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 15/12/2021 FILED BY THE PETITIONER TO 3RD RESPONDENT.