Kerala High Court
P.R.Danavan vs Taluk Land Board 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. 25634 OF 2022
PETITIONER:
NIRMALA DEVI
AGED 37 YEARS
D/O. LATE KANTHA SWAMY GOUNDER, RESIDING AT 579/7,
MOONGILI MADA KALAM, VINAYAKA NAGAR, VANNAMADA P.O.,
PALAKKAD 678555.
BY ADV P.R.VENKATESH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DISTRICT COLLECTOR,
PALAKKAD DISTRICT-678001.
3 TAHSILDAR,
CHITTUR, PALAKKAD DISTRICT-678 101.
4 VILLAGE OFFICER,
KOZHIPATHY VILLAGE, VANNAMADA, CHITTUR TALUK, PALAKKAD
DISTRICT - 678555.
5 TALUK LAND BOARD,
CHITTUR, PALAKKAD DISTRICT-678101 REPRESENTED BY ITS
CHAIRMAN.
6 STATE LAND BOARD,
LAND REVENUE COMMISSIONERATE, REVENUE COMPLEX, PUBLIC
OFFICE BUILDING, MUSEUM, THIRUVANANTHAPURAM-695 033.
SMT.DEEPA.V-GP
SRI.SAJU J.VALLYARA
SRI.G.HARIHARAN
SRI.PRAVEEN.H.
WP(C) NO. 25634, 25714 & 25919 OF 2022 2
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.10.2022, ALONG WITH WP(C).25714/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25634, 25714 & 25919 OF 2022 3
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. 25714 OF 2022
PETITIONERS:
1 NAGARAJ R.
AGED 45 YEARS
S/O.LATE RAMASWAMY GOUNDER, KOZHYPATHY VILLAGE,
MOONGILMADA KALAM, VANNAMADA P.O., CHITTUR TALUK,
PALAKKAD DISTRICT - 678 555.
2 S.ANITHA
W/O.NAGARAJ, KOZHYPATHY VILLAGE, MOONGILMADA KALAM,
VANNAMADA P.O., CHITTUR TALUK, PALAKKAD DISTRICT -
678 555.
BY ADV P.R.VENKATESH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
REVENUE, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 DISTRICT COLLECTOR
PALAKKAD DISTRICT - 678 001.
3 TAHSILDAR
CHITTUR, PALAKKAD DISTRICT - 678 101.
4 VILLAGE OFFICER
KOZHIPATHY VILLAGE, VANNAMADA, CHITTUR TALUK,
PALAKKAD DISTRICT - 678555.
5 TALUK LAND BOARD
CHITTUR, PALAKKAD DISTRICT - 678 101
REPRESENTED BY ITS CHAIRMAN.
6 STATE LAND BOARD
LAND REVENUE COMMISSIONERATE, REVENUE COMPLEX,
PUBLIC OFFICE BUILDING, MUSEUM, THIRUVANANTHAPURAM
- 695 033.
WP(C) NO. 25634, 25714 & 25919 OF 2022 4
7 SENTHIL KUMAR
S/O.LATE RAMASWAMY GOUNDER, PRESENTLY RESIDING AT
PATHAMNUMBER KALAM FROM MOONBILMADAKALATHIL HOUSE,
VANNAMAD P.O., KOZHIPATY, PALAKKAD DISTRICT - 678
555.
SMT.DEEPA, V.GP
SRI.G.HARIHARAN
SRI.PRAVEEN.H.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.10.2022, ALONG WITH WP(C).25634/2022, 25919/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25634, 25714 & 25919 OF 2022 5
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. 25919 OF 2022
PETITIONER:
P.R.DANAVAN
S/O. LATE RAJAPPAN, PARAMBATHERIL HOUSE,
NEDUVANNUR, CHOWARA.P.O., ALUVA TALUK ERNAKULAM
DISTRICT - 683571.
BY ADVS.
G.HARIHARAN
PRAVEEN.H.
RESPONDENTS:
1 TALUK LAND BOARD
CHITTUR AT CIVIL STATION, PALAKKAD - 678001,
REPRESENTED BY ITS CHAIRMAN.
2 TAHSILDAR,
MINI CIVIL STATION, KACHERIMEDU, CHITTUR, PALAKKAD
DISTRICT - 678101.
3 THE VILLAGE OFFICER,
KOZHIPATHY VILLAGE OFFICE, VANNAMADA, CHITTUR
TALUK, PALAKKAD DISTRICT - 678555.
SMT.DEEPA.V-GP
SRI.P.R.VENKATESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.10.2022, ALONG WITH WP(C).25714/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25634, 25714 & 25919 OF 2022 6
T.R. RAVI, J.
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W.P.(C).Nos.25634, 25714 & 25919 of 2022
--------------------------------------------
Dated this the 21th day of October, 2022
JUDGMENT
When the cases are taken up today, it is submitted on behalf of
the petitioners in W.P.(C).No.25714 of 2022 and W.P.(C).No.25634 of
2022 that the Land Board has already withdrawn the impugned order
and as such, there is no necessity to pursue these writ petitions.
In view of the above order, the prayer in W.P.(C).No.25919 of
2022 has also become infructuous. The three writ petitions are hence
dismissed as infructious, in view of the subsequent events.
Sd/-
T.R.RAVI
JUDGE
LEK
