Rajini Rajiv vs The District Collector And Others
2022 Latest Caselaw 10917 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                   WP(C) NO. 27823 OF 2011


PETITIONER:

          RAJINI RAJIV
          MULLAVILA HOUSE, KANDACHIRA,
          P.O.PERINAD,, KOLLAM.
          BY ADV SRI.P.CHANDRASEKHAR

RESPONDENTS:

    1    THE DISTRICT COLLECTOR
         KOLLAM, PIN-691 001.
    2    THE GEOLOGIST,
         KOLLAM PIN-691 001.
    3    THE DIVISIONAL FOREST OFFICER
         ARYANKAVU, KOLLAM, PIN-691 316.
    4    THE RANGER FOREST OFFICE
         ARYANKAVU, KOLLAM, PIN-691 316.
    5    SHRI CHACKO RANDAMTHOTTAM
         PANTHAMPALLIL, P.O.ARYANKAVU,,
         KOLLAM, PIN-691 316.
 ADDL.R6 SAJI M MATHEW, S/O.M.P.MATHEW,
         AGED 41, MUTHILAKATTIL HOUSE,
         ARAYANKAVU PO, PATHANAPURAM TALUK,
         KOLLAM - 691316

          ADDL.R6 IS IMPLEADED VIDE ORDER DATED 29.11.11 IN
          IA NO.18752/11.
          BY ADVS.SRI.ANEESH JAMES
          SRI.P.MARTIN JOSE
          SRI.P.PRIJITH
          SRI.S.SREEKUMAR SR.
          SRI.C.N.PRABHAKARAN, SR.GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.27823/2011

                                    2




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                     W.P.(C).No.27823 of 2011
               ----------------------------------------------
           Dated this the 03rd day of November, 2022


                               JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other writ order or direction directing the Respondents 1 to 4 to enquire into the complaint of the petitioner against the 5th Respondent and take appropriate legal action including stopping of illegal quarrying activities of the 5th Respondent.

ii. Pass such further orders as this Honourable Court may be pleased to grant on the facts and circumstances of the case.

(SIC)

2. This writ petition is pending before this Court from

2011 onwards. No interim order is passed in this case.

Probably the prayers in this writ petition might have been

infructuous.

3. If there is any surviving grievance to the petitioner, WP(C).No.27823/2011

she is free to approach the competent authority in accordance

to law.

With the above observation, this writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.27823/2011

APPENDIX OF WP(C) 27823/2011

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF BASIC TAX RECEIPT DATED 4.10.2011 ISSUED BY THE VILLAGE OFFICER, ARYANKAVU.

Exhibit P2 TRUE COPY OF PROPERTY TAX RECEIPT DATED 4.11.2011 ISSUED BY SECRETARY, ARYANKAVU GRAMA PANCHAYAT. Exhibit P3 TRUE COPY OF COMPLAINT DATED 5.10.2011 OF THE PETITIONER AND HER MOTHER TO THE IST RESPONDENT.

Exhibit P4 TRUE COPY OF COMPLAIN DATED 5.10.20211 OF THE PETITIONER AND HER MOTHER TO THE 4TH RESPONDENT.