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M.S.Yoosuf vs State Of Kerala
2022 Latest Caselaw 10703 Ker

Citation : 2022 Latest Caselaw 10703 Ker
Judgement Date : 21 October, 2022

Kerala High Court
M.S.Yoosuf vs State Of Kerala on 21 October, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                       WP(C) NO. 24519 OF 2020
PETITIONER:

          M.S.YOOSUF
          AGED 63 YEARS
          MOOTHEDATHU HOUSE, PERUVANTHANAM,
          IDUKKI DISTRICT-685 532.

          BY ADV BIJU .C. ABRAHAM



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
          REVENUE, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695
          001.

    2     THE TAHSILDAR,
          OFFICE OF THE TAHSILDAR,
          TALUK OFFICE, PEERMADE, IDUKKI DISTRICT.

    3     THE VILLAGE OFFICER, PERUVANTHANAM VILLAGE,
          IDUKKI DISTRICT.

    4     NAZAR.T.M.
          AGED 60 YEARS
          S/O.MEERANNAN, THOTTATHIL PURIYADOM HOUSE, VANDANPATHAL
          KARA, KANJIRAPPILLY TALUK, KOTTAYAM-686 513.

    5     ALSALNA YOOSAF,
          AGED 53 YEARS
          S/O.MAIMBOONABEEVI, PLAMOOTTIL HOUSE, THOOMARAMPARA
          KARA, KANNIMALA PO, KANIRAPPILLY TALUK, KOTTAYAM
          DISTRICT-686 509.

    6     SHAILAJA KAREEM,
          AGED 55 YEARS
          W/O.KAREEM, ANDAMPARAMBIL HOUSE, THOOMARAMPARA KARA,
          KANJIRAPPILLY TALUK, KOTTAYAM DISTRICT-686 509.
 WP(C) NO. 24519 OF 2020               2

     7       RASHEED
             AGED 57 YEARS
             W/O.SHAHUL, AARAMPULICKAL HOUSE, THOOMARAMPARA
             KARA, KANNIMALA P.O., KANJIRAPPILLY TALUK, KOTTAYAM
             DISTRICT - 686 509.

     8       ABDUL SALAM
             AGED 68 YEARS
             S/O.PAREETHKHAN, OTTAPLACKAL HOUSE, VALAKADAVU
             KARA, VANDIPERIYAR P.O., MANJUMALA VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT - 685 533.

     9       SALEENA
             AGED 58 YEARS
             W/O.SULAIMAN, AAYAPARAYIL HOUSE, VIKAS NAGAR,
             VANDIPERIYAR P.O., PERIYAR VILLAGE, PEERMADE TALUK,
             IDUKKI - 685 533.

             SRI.MABLE C. KURIAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.10.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 24519 OF 2020               3


                            T.R. RAVI, J.
             --------------------------------------------
                     W.P.(C).No.24519 of 2020
              --------------------------------------------
              Dated this the 21th day of October, 2022


                            JUDGMENT

Counsel for the petitioner seeks permission to dismiss the writ

petitions as withdrawn, without prejudice to their right to move an

appropriate petition.

Permission granted. The writ petition is dismissed as withdrawn,

without prejudice to the right of the petitioner to move an

appropriate petition.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 24519/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 03.04.2017.

EXHIBIT P2 TRUE COPY OF THE BUILDING TAX RECEIPT DATED 17.03.2016.

EXHIBIT P3 TRUE COPY OF THE NOTICE BEARING NO.H-

9643/18 DATED 15.12.2018 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPORT DATED 06.11.2002 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS BEARING NO.H-9643/18/KDIS DATED 15.2.2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE TAX RECEIPT DATED 19.02.2019.

EXHIBIT P7 TRUE COPY OF THE COMPLAINT DATED 16.03.2020 SUBMITTED BY RESPONDENT NOS.8 AND 9 BEFORE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE COMPLAINT DATED 14.07.2020 SUBMITTED BY RESPONDENT NOS.4 & 8 BEFORE THE PEERMADE TALUK LEGAL SERVICE SOCIETY.

EXHIBIT P9 TRUE COPY OF THE CAVEAT DATED 25/9/2020 SUBMITTED BY THE PETITIONER BEFORE THE MUNSIFF COURT, PEERMADE.

EXHIBIT P10 TRUE COPY OF THE TAX RECEIPT DATED 01/12/2020 ISSUED BY THE 3RD RESPONDENT.

 
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