V.K.Sasidharan vs The District Collector
2022 Latest Caselaw 10474 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                      WP(C) NO. 17807 OF 2011
PETITIONER:

             V.K.SASIDHARAN S/o KUTTAN PILLAI,
             KUZHIPPATHALIL MOTTACKATTU(SANJITHA
             SADANAM)HOUSE,, ANGADICKAL NORTH, ADOOR,
             PATHANAMTHITTA DISTRICT.

             BY ADV SRI.C.B.SREEKUMAR



RESPONDENTS:

      1      THE DISTRICT COLLECTOR
             PATHANAMTHITTA. - 689 531

      2      DEPUTY TAHSILDAR (RR)
             ADOOR.-691 523

      3      THE VILLAGE OFFICER
             ANGADICKAL VILLAGE.-689 122


OTHER PRESENT:

             SR GP JUSTIN JACOB




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.10.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.17807 of 2011                    2




                    P.V.KUNHIKRISHNAN, J
               ---------------------------------------
                  W.P.(C) No.17807 of 2011
                --------------------------------------
           Dated this the 7th day of October, 2022



                               JUDGMENT

The above writ petition is filed with the following

prayers:-

(i) Call for the records leading to the issuance of Exhibits.P1 to P5 and quash the same by issuing a writ of certiorari;

(ii) To issue a writ of mandamus or such other writ, order or direction against the 1st respondent to consider and dispose of Exhibit.P6 representation by allowing installment facility to the petitioner to clear off the debt;

[SIC]

2. When this writ petition is came up for

consideration on 01.07.2011, this Court directed the

petitioner to implead the complainant in the criminal

case. No impleading petition is filed so far. The main

prayer in this writ petition is against Exhibits P1 to P5.

The writ petition pending before this Court from 2011

onwards. I think nothing survives in this case. The

petitioner prays that, Exhibit P6 representation may be

considered. At this distance of time such a prayer need

not be entertained. If there is any surviving grievance,

the petitioner is free to approach the appropriate

authority. With the above observation, this writ petition

is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE TR

APPENDIX OF CON.CASE(C) 17807/2011

PETITIONERS EXHIBIT

EXHIBIT 1 PHOTOCOPY OF THE DEMAND NOTICE NOD.K2-

25175/09 DATED 21.12.2009 ISSUED BY THE 2ND RESPONDENT

EXHIBIT 2 PHOTOCOPY OF THE DEMAND NOTICE NO.K2-

25176/09 DATED 23.12.2009 ISSUED BY THE 2ND RESPONDENT

EXHIBIT 3 PHOTOCOPY OF THE DEMAND NOTICE NO.K225175/2009 DATED 08.11.2010 ISSUED BY THE 1ST RESPONDENT

EXHIBIT 4 PHOTOCOPY OF THE DEMAND NOTICE NO.K2-

25176/2009 DATED 15.11.2010 ISSUED BY THE 1ST RESPONDENT

EXHIBIT 5 PHOTOCOPY OF HTE NOTICE NO.25169/09 DATED 05.03.2011 RECEIVED BY THE PETITIONER FROM THE TAHSILDAR, ADOOR

EXHIBIT 6 PHOTOCOPY OF THE REPRESENTATION DATED 29.06.2011 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT