Sebastian vs State Of Kerala
2023 Latest Caselaw 512 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                     WP(C) NO. 30553 OF 2022
PETITIONER:

          SEBASTIAN
          AGED 66 YEARS
          SON OF OUSEPH, KOKKAD HOUSE,
          KALLETTUMKARA P.O, ALOOR,
          MUKUNDAPURAM, THRISSUR - 680683.

          BY ADV PEEYUS A.KOTTAM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          REVENUE DEPARTMENT, SECRETARIAT,
          MAHATHMA GANDHI ROAD, NEAR CENTRAL STADIUM,
          STATUE JUNCTION, PALAYAM,
          THIRUVANANTHAPURAM, PIN - 695001.

    2     REVENUE DIVISIONAL OFFICER
          DISTRICT CT WAY RD, KIDANGAMPARAMP,
          THONDANKULANGARA, THATHAMPALLY,
          ALAPPUZHA, PIN - 688013.

    3     LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY AGRICULTURAL OFFICER,
          KRISHI BHAVAN, KANJIKUZHY,
          ALAPPUZHA DISTRICT, PIN - 686002.

          BY SMT.VIDYA KURIAKOSE GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       2



WP(C) No. 30553 of 2022




                              JUDGMENT

Dated this the 11th day of January, 2023

The petitioner states that due to subsequent events, this writ

petition has become infructuous.

The writ petition is dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE ams

WP(C) No. 30553 of 2022

APPENDIX OF WP(C) 30553/2022

PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE TAX RECEIPT SHOWING PAYMENT OF PROPERTY TAX FOR 4.22 ARES IN RE-SY.NO. 388/2-5, 6.98 ARES IN SY.NO. 388/3-1, 13.10 ARES IN SY.NO.388/4-2 Exhibit P2 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 20.11.2017 BEFORE THE 3RD RESPONDENT LLMC, KANJIKUZHY Exhibit P3 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT ISSUED FROM THE OFFICE OF THE 3RD RESPONDENT TOWARDS ACCEPTANCE OF EXT-P2 REPRESENTATION Exhibit P4 THE TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE DISTRICT COLLECTOR TOWARDS ACCEPTANCE OF THE PETITIONER'S APPLICATION FOR CHANGING THE DESCRIPTION OF THE PROPERTY Exhibit P5 THE TRUE COPY OF THE STATEMENT FILED BY THE TAHSILDAR IN W.P.(C)11382/2022 RESPONDENT'S ANNEXURES Annexure R3(a) A TRUE COPY OF THE MINUTES OF THE LLMC MEETING DATED 02-03-2020 Annexure R3(b) A TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT