Indira vs The State Of Kerala
2022 Latest Caselaw 5726 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. 12873 OF 2022
PETITIONER:

             INDIRA
             W/O.MANI, PONNOTH HOUSE, CHEERAL P.O., SULTHAN
             BATHERY, WAYANAD PIN 673595
             BY ADV RAFFEEKH.K


RESPONDENTS:

     1       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE,
             GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN 695 001.
     2       THE DISTRICT COLLECTOR, WAYANAD,
             KALPETTA NORTH POST, WAYANAD, PIN 673122.
     3       THE DEPUTY COLLECTOR (LR),
             COLLECTORATE, KALPETTA NORTH POST,
             WAYANAD DISTRICT, PIN 673122.
     4       THE TAHSILDAR, TALUK OFFICE,
             SULTHAN BATHERY, WAYANAD DISTRICT, PIN 673 592.
     5       THE VILLAGE OFFICER, SULTHAN BATHERY VILLAGE OFFICE,
             WAYANAD DISTRICT, PIN - 673 592.
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. 12873 OF 2022         2

                          JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw this writ petition, so as to file a fresh one,

assailing an order that has been issued pending this lis.

In the afore circumstances, this writ petition is dismissed

as having been withdrawn, with the afore requested liberty

being reserved to the petitioner .

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/27.5

APPENDIX OF WP(C) 12873/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO.4142/1988 OF SRO SULTHAN BATHERY DATED 15.11.1988. Exhibit P2 TRUE COPY OF THE MEMO DATED 1942 ISSUED BY THE DEPUTY TAHSILDAR FOR AN AMOUNT OF RS.575/- AND 8 ANNAS.

Exhibit P2(a) TRUE READABLE COPY OF EXHIBIT P2 MEMO Exhibit P3 TRUE COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA REPORTED IN 2000 KHC 259 IN AMMINI ZACHARIAS V DISTRICT COLLECTOR.

Exhibit P4 TRUE COPY OF THE NOTICE DATED 18.03.2022 ISSUED BY THE 2ND RESPONDENT DEMANDING TO PAY THE MARKET VALUE OF THE PROPERTY TO ISSUE OF PURCHASE CERTIFICATE. Exhibit P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS FOR ISSUANCE OF PURCHASE CERTIFICATE WITHOUT MAKING ANY FURTHER PAYMENT.