Anitha, W/O.Mohanan vs Tahsildar (Revenue Recovery)
2023 Latest Caselaw 7510 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                      WP(C) NO. 22166 OF 2013

PETITIONERS:

     1       ANITHA, W/O.MOHANAN
             AGED 39 YEARS
             "KUTTIYEDATHU PUTHEN VEEDU", VARAVILA,
             CLAPPANA (PO) KARUNAGAPPALY TALUK,
             KOLLAM DISTRICT.
     2       VILASINI WO.RAGHAAN
             AGED 52 YEARS
             "KAROORKANDATHIL", ELIPPUKULAM MURI,
             KULASEKHARAPURAM (PO), KARUNAGAPPALY TALUK,
             KOLLAM DISTRICT.
             BY ADVS.
             SRI.P.V.VENUGOPAL
             SRI.P.R.JAYAKRISHNAN


RESPONDENTS:

     1       TAHSILDAR (REVENUE RECOVERY)
             TALUK OFFICE, KARUNAGAPPALLY, PIN.690518
     2       VILLAGE OFFICER
             KULASEKHARAPURAM (KARUNAGAPPALLY TALUK),
             PIN.690544



             SMT.VINITHA B[SR.GP]



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.07.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C)No.22166 of 2013

                                                 2



                             MOHAMMED NIAS C.P., J
                       ......................................................
                              WP(C)No.22166 of 2013
                   .................................................................
                     Dated this the 7th day of July, 2023


                                        JUDGMENT

None appears for the petitioners.

Learned Government Pleader submits that the revenue recovery

requisition has been recalled and nothing survives for consideration in this writ

petition. This is recorded. Writ petition is closed accordingly.

Sd/-MOHAMMED NIAS C.P., JUDGE

dlk/7.7.2023 WP(C)No.22166 of 2013

APPENDIX OF WP(C) 22166/2013

PETITIONERS EXHIBITS EXT.P1 - TRUE COPY OF THE SUMMONS ISSUED U/S.446 CRPC DATED 11-12-2012 CALLING UP OJN THE PETITIONERS TO PRODUCE AJAYAKUMAR 9-1-2013 EXT.P2 - TRUE COPY OF THE NOTICE ISSUED BY 1ST RESPONDENT TAHSILDAR DATED 27-3-2013.

EXT.P3 - TRUE COPY OF THE NOTICE ISSUED BY 1ST RESPONDENT TAHSILDAR DATED 27-3-2013.

EXT.P4 - TRUE COPY OF THE NOTICE ISSUED BY 1ST RESPONDENT TAHSILDAR DATED 27-3-2013.

EXT.P5 - TRUE COPY OF THE NOTICE ISSUED BY 1ST RESPONDENT TAHSILDAR EXT.P6 - TRUE COPY OF THE JUDGMENT IN WPC.NO.12421/2013 DATED 21-6-2013 EXT.P7 - TRUE COPY OF THE CRLMP 143/2013 APPLICATION TO RECALL THE ORDER OF ISSUANCE OF DISTRESS WARRANT DATED 16-8-

EXT.P8 - TRUE COPY OF THE REPRESENTATION DATED 2-5-2013