A. Abdul Salam vs M/S. Prasanthi Cashew (P) Ltd. No.21
2023 Latest Caselaw 12770 Ker

Kerala High Court

A. Abdul Salam vs M/S. Prasanthi Cashew (P) Ltd. No.21 on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         RP NO. 1047 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 11843/2015 OF HIGH COURT OF
                                 KERALA
REVIEW PETITIONER/THIRD PARTY:

            A. ABDUL SALAM
            AGED 71 YEARS
            MANAGING PARTNER, M/S. KAIKKARA CONSTRUCTION COMPANY,
            KAITHAVARAM BUNGLOW, KOLLAM WEST VILLAGE,
            THIRUMULLAVARAM P.O., KOLLAM, PIN - 691012
            BY ADVS.
            K.BABU THOMAS
            MARYKUTTY BABU
            DRISYA DILEEP
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3:

    1       M/S. PRASANTHI CASHEW (P) LTD. NO.21
            PRASANTHI NAGAR, MANGAD, KOLLAM, REPRESENTED BY ITS
            MANAGING DIRECTOR, B. MOHANACHANDRAN NAIR, PIN - 691015
    2       THE DISTRICT COLLECTOR
            OFFICE OF THE DISTRICT COLLECTOR,
            COLLECTORATE, KOLLAM, PIN - 691013
    3       THE ADDITIONAL TAHSILDAR
            OFFICE OF THE TAHSILDAR, KOLLAM, PIN - 691001
    4       THE VILLAGE OFFICER
            PERINAD VILLAGE, KOLLAM, PIN - 691101
            SRI.B.UNNIKRISHNA KAIMAL, SR.GP
            SRI.N.D.PREMACHANDRAN
     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 1047 OF 2023

                                     2




                                   ORDER

Dated this the 8th day of December, 2023

It is submitted by the learned counsel for the review petitioner

that the review petitioner has passed away on 03.10.2023.

In the above view of the matter, nothing survives for

consideration in this review petition. This review petition is,

accordingly, closed as abated.

Sd/-

ANU SIVARAMAN JUDGE

NP RP NO. 1047 OF 2023

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF DEMAND NOTICE FOR PAYMENT OF RS.4,34,12,105/- DATED 28-5-2009 Annexure A2 TRUE COPY OF INTERIM ORDER OF STAY IN W.P. (C) NO.31363 OF 2009 PASSED BY THIS HON. COURT DATED 4-11-2009 Annexure A3 TRUE COPY OF INTERIM ORDER OF STAY UNTIL FURTHER ORDERS IN W.P. (C) NO.31363 OF 2009 DATED 14-9-2010 Annexure A4 TRUE COPY OF REVENUE RECOVERY DEMAND NOTICE NO.D4-3865/10 DATED NIL Annexure A4(a) TRUE COPY OF BASIC TAX RECEIPT FOR RS.593/-

DATED 4-12-2017 SHOWING ATTACHMENT OF THE PROPERTY Annexure A4(b) TRUE COPY OF BASIC TAX RECEIPT FOR RS.314/-

DATED NIL SHOWING ATTACHMENT OF THE PROPERTY Annexure A5 TRUE COPY OF JUDGMENT IN W.P. (C) NO.31363 OF 2009 PASSED BY THIS HON. COURT DATED 11-3-

Annexure A6 TRUE COPY OF JUDGMENT IN W.A. NO.695 OF 2022 PASSED BY THIS HON. COURT DATED 15-6-2022 Annexure A7 TRUE COPY OF JUDGMENT IN R.P. NO.577 OF 2022 PASSED BY THIS HON. COURT DATED 23-11-2022 Annexure A8 TRUE COPY OF ORDER IN S,L.P. (C) NO.9376 TO 9378 OF 2012 DATED 2-4-2012 Annexure A9 TRUE COPY OF PROCEEDINGS AND ORDER DATED 11- 10-2019 ISSUED BY THE 2ND RESPONDENT Annexure A10 TRUE COPY OF LETTER OF THE 2ND RESPONDENT DATED 16-10-2019 OBTAINED UNDER RTI ACT Annexure A11 TRUE COPY OF ORDER IN I.A. NO.753 OF 2012 IN S.A. NO.272 OF 2012 DATED 10-4-2012 RESPONDENTS' ANNEXURES: NIL