Hari Kishore vs State Of Kerala
2022 Latest Caselaw 11130 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
SATURDAY, THE 19TH DAY OF NOVEMBER 2022 / 28TH KARTHIKA, 1944
                      WP(C) NO. 23891 OF 2014
PETITIONER:

          HARI KISHORE
          72(15/167) SREE SAILAM,
          KIZHATHADIYOOR PO,
          KANNADIRUMBU, PALA
          BY ADVS.
          SRI.KURIAN GEORGE KANNANTHANAM (SR.)
          SRI.P.A.SALIM
          SRI.TONY GEORGE KANNANTHANAM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          DEPARTMENT OF AGRICULTURE,
          SECRETARIAT, TRIVANDRUM - 695 001.
    2     THE LAND REVENUE COMMISSIONER
          PUBLIC OFFICE, TRIVANDRUM - 695 033.
    3     THE PALA MUNICIPALITY
          REPRESENTED BY ITS SECRETARY, PALA - 686 575.
    4     THE SPECIAL TAHASILDAR(LA),
          GENERAL, PALA - 686 575.
          BY ADVS.
          GOVERNMENT PLEADER SRI.SANGEETH C.U.
          SRI.SUJITH MATHEW JOSE, SC, PALA MUNICIPALITY
          SRI.V.M.KURIAN, SC, PALA MUNICIPALITY



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
  19.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23891 of 2014
                                         2




                           MOHAMMED NIAS. C.P.,J
                         ------------------------
                             WP(C).No.23891 of 2014
                          ------------- ----------
                    Dated this the 19th day of November, 2022


                                  JUDGMENT

The learned counsel for the petitioner has filed a memo

reporting that by the minutes of the third respondent Municipality

(Requisition Authority) dated 29.08.2011 it has resolved to

discontinue the acquisition proceedings. This is recorded. The

respondents also do not dispute the same.

Recording the above minutes, the writ petition is closed.

Sd/-

MOHAMMED NIAS. C.P., JUDGE

dlk/19.11.2022 WP(C).No.23891 of 2014

APPENDIX OF WP(C) 23891/2014

PETITIONER'S EXHIBITS EXHIBIT P1 : TRUE COPY OF THE MINUTES DATED 03.05.2011 ISSUED BY THE MUNICIPAL COURT EXHIBIT P2 : TRUE COPY OF THE MINUTES DATED 06.08.2011 ISSUED BY THE MUNICIPAL COUNCIL EXHIBIT P3 : TRUE COPY OF THE DECISION OF THE COUNCIL HELD ON 10.10.2011 EXHIBIT P4 : TRUE COPY OF THE DESCENDING NOTES BY A FEW MEBERS OF THE MUNICIPAL COUNCIL EXHIBIT P5 : TRUE COPY OF THE LETTER DATED 07.12.2012 TO THE CHIARMAN, WELFARE STANDING COMMITTEE EXHIBIT P6 : TRUE COPY OF THE APPLICATION DATED ISSUED BY THE SECRETARY, PALA MUNICIPALITY EXHIBIT P7 : TRUE COPY OF THE ORDER DATED 29.03.2012 ISSUED BY THE 1ST RESPONDENT EXHIBIT P8 : TRUE COPY OF THE APPLICATION DATED 09.06.2014 GIVEN UNDER THE RIGHT TO INFOMRATION ACT EXHIBIT P9 : TRUE COPY OF THE REPLY DATED 12.06.2014 TO THE PETITIONER EXHIBIT P10 : TRUE COPY OF THE NOTIFICATION DATED 22.04.2013 U/S 4(1) OF THE LAND ACQUISITION ACT EXHIBIT P11 : TRUE COPY OF THE NOTICE ISSUED IN JUNE 2013 BY THE LAND ACQUISITION OFFICER EXHIBIT P12 : TRUE COPY OF THE NOTICE DATED 29.11.2013 ISSUED ON BEHALF OF THE DISTRICT LEVEL PURCHASE COMMITTEE EXHIBIT P13 : TRUE COPY OF THE REPRESENTATION DATED 28.12.2013 FROM THE PETITIONER EXHIBIT P14 : TRUE COPY OF THE JUDGMENT DATED 17.01.2014 IN WP(C) NO.1616/2014 OF THIS HON'BLE COURT EXHIBIT P15 : TRUE COPY OF THE ORDER DATED 12.03.2014 WP(C).No.23891 of 2014

ISSUED BY THE 2ND RESPONDENT EXHIBIT P16 : TRUE COPY OF THE GAZETTE PUBLICATION DATED 23.10.2013

RESPONDENTS EXHIBITS EXHIBIT R4(a) : TRUE COPY OF THE WRITTEN SUBMISSION ADDRESSED TO THE LAND ACQUITION OFFICER. EXHIBIT R3(a) : TRUE COPY OF THE LETTER DATED 18.01.2013 SUBMITTED BY THE PETITIONER.