B.Surendradas vs State Of Kerala
2023 Latest Caselaw 257 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                   WP(C) NO. 10971 OF 2012
PETITIONERS:

    1     B.SURENDRADAS
          AGED 55 YEARS
          SREE VISAKH, POONTHURA P.O., THIRUVANANTHAPURAM.
    2     PRATHAPACHANDRA DAS
          REVATHI, PARUTHYKUZHI, POONTHURA P.O.,
          THIRUVANANTHAPURAM.
    3     SRI.VINOD
          MELEPURAM THARISHU PUTHEN VEEDU, PARASHUVACKAL
          VILLAGE, PARASHUVACKAL P.O., THIRUVANANTHAPURAM.
          BY ADV SRI.K.B.PRADEEP

RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, DEPARTMENT OF PORTS,
          GOVERNMENT OF KERALA, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695 001.
    2     THE DISTRICT COLLECTOR
          OFFICE OF DIST.COLLECTOR, COLLECTORATE,
          KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN-695 001.
    3     THE VIZHINJAM INTERNATIONAL SEA PORT LTD.
          TRANS TOWERS, VAZHUTHAKKADU P.O.,
          THIRUVANANTHAPURAM REPRESENTED BY ITS MANAGING
          DIRECTOR/C E O, PIN-695 014.
    4     THE SPECIAL TAHSILDAR LA
          VIZHINJAM INTERNATIONAL PORT, VIZHINJAM P.O.,
          THIRUVANANTHAPURAM, PIN-695 001.
    5     THE TAHSILDAR
          (REVENUE RECOVERY), NEYYATTINKARA TALUK,
          NEYYATTINKARA P.O., PIN-695 121.
          BY ADVS.SRI.RENJITH T.R, GP
          SRI.V.J.MATHEW SR.
          SRI.G.S.REGHUNATH

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.10971/2012

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.10971 of 2012
            ----------------------------------------------
          Dated this the 06th day of January, 2023


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE