Marykutty Thomas vs Dist.Collector
2023 Latest Caselaw 2622 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                    WP(C) NO. 12221 OF 2008
PETITIONERS:

    1       MARYKUTTY THOMAS
            W/O.THOMAS, MANJOORAN HOUSE,
            MUTTUCHIRA P.O., KADUTHURUTHY,
            KOTTAYAM DISTRICT.
    2       MARIYAMMA THOMAS, W/O.LATE C.C.THOMAS
            CHAKKALAYIL HOUSE, MUTTUCHIRA P.O.,
            KOTTAYAM DISTRICT.
            BY ADV SRI.M.G.KARTHIKEYAN


RESPONDENTS:

    1       DISTRICT COLLECTOR, KOTTAYAM
    2       THE REVENUE DIVISIONAL OFFICER PALA
            KOTTAYAM DISTRICT.
    3       THE TAHSILDAR RR VAIKOM
            KOTTAYAM DISTRICT.
    4       THE COMMERCIAL TAX OFFICER
            1ST CIRCLE, KOTTAYAM.
    5       XAVIER THOMAS KOTTAYIL HOUSE
            MUTTUCHIRA P.O., KOTTAYAM DISTRICT.
            BY SRI.JOSHY THANNICKAMATTOM, GP




     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   24.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.12221 of 2008

                                    2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.12221 of 2008
                         ------------------
                 Dated this the 24th day of February, 2023


                               JUDGMENT

The matter pertains to the revenue recovery proceedings

initiated in the year 2008. The writ petition is closed without prejudice

to the right of the petitioner to approach the authorities, in case there

is any subsisting grievance.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023