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Kunjoonjamma Mathai vs District Collector, ...
2022 Latest Caselaw 5682 Ker

Citation : 2022 Latest Caselaw 5682 Ker
Judgement Date : 27 May, 2022

Kerala High Court
Kunjoonjamma Mathai vs District Collector, ... on 27 May, 2022
               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. 16142 OF 2022
PETITIONER:

            KUNJOONJAMMA MATHAI
            AGED 48 YEARS
            W/O. P.M. MATHAI, PALLICKAL THEKETHIL HOUSE,
            NEDUMON P.O, EZHAMKULAM, ADOOR - 691556.
            BY ADV R.KRISHNAKUMAR (CHERTHALA)


RESPONDENTS:

    1       DISTRICT COLLECTOR, PATHANAMTHITTA DISTRICT,
            COLLECTORATE, CHITOOR, PATHANAMTHITTA - 689645.
    2       REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, M.G. ROAD, ADOOR - 691523.
    3       TAHASILDAR
            ADOOR, TALUK OFFICE, ADOOR, PATHANAMTHITTA - 691523.
    4       VILLAGE OFFICER,
            EZHAMKULAM, VILLAGE OFFICE, EZHAMKULAM,
            PATHANAMTHITTA - 691554.
OTHER PRESENT:

            MT MABLE C KURIAN 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. 16142 OF 2022         2

                          JUDGMENT

The petitioner has approached this Court with a singular plea that the 2nd respondent - Revenue Divisional Officer (RDO)

be directed to adjudicate the stamp duty applicable to Ext.P4

Power of Attorney.

2. I notice that, through an interim order dated 25.05.2022,

the petitioner was directed to appear before the RDO, so as to

enable the said Authority to adjudicate the Power of Attorney.

3.Today, when this matter was called, Shri.R.Krishnakumar,

learned counsel for the petitioner, submitted that his client had

already done so and that the Power of Attorney has been

adjudicated.

In the afore circumstances, I close this writ petition without

any further orders; however, clarifying that no other issue has

been considered in this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/28.5

APPENDIX OF WP(C) 16142/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE PASSPORT BEARING NO.

509281751 OF NINIT MATHAI.

Exhibit P2 A TRUE COPY OF PASSPORT BEARING NO.

672040624 OF NISHA PHILIP.

Exhibit P3 A TRUE COPY OF THE PASSPORT BEARING NO.

583371548 OF NITHIN MATHAI.

Exhibit P4 A TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY NINIT MATHAI, NISHA PHILIP AND NITHIN MATHAI IN FAVOUR OF THE PETITIONER DATED 04.03.2022 ALONG WITH APOSTILLE DATED 08.03.2022.

Exhibit P5 A TRUE COPY OF THE BAPTISM CERTIFICATE OF NINIT ISSUED BY MAR THOMAS SYRIAN CHURCH OF MALABAR DATED 16.02.1977.

Exhibit P6 A TRUE COPY OF THE CERTIFICATE OF LIVE BIRTH IN RESPECT OF NITHIN DATED 13.06.1986 ISSUED BY DEPUTY REGISTRAR, MELROSE PARK..

 
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