Poker vs Sub Collector & Sub Divisional ...
2023 Latest Caselaw 7652 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                       WP(C) NO. 23100 OF 2023
PETITIONERS:

    1       POKER
            AGED 62 YEARS
            S/O MOITHUPPA, AYINELLI HOUSE,
            PALLADU, KANDAMANGALAM P.O,
            MANNARKKAD TALUK, PALAKKAD DISTRICT, PIN - 678582
    2       ABOOBACKER
            AGED 49 YEARS
            S/O MOITHUPPA, AYINELLI HOUSE,
            PALLADU, KANDAMANGALAM P.O,
            MANNARKKAD TALUK, PALAKKAD DISTRICT, PIN - 678582
            BY ADVS.
            P.T.SHEEJISH
            A.ABDUL RAHMAN (A-1917)
            SANDRA TOM
            HEMANTH H.
            APARNA V. DEVASSIA
            V.SETHUKUTTY AMMA


RESPONDENTS:

    1       SUB COLLECTOR & SUB DIVISIONAL MAGISTRATE
            RDO OFFICE, OTTAPALAM,
            PALAKKAD DISTRICT, PIN - 679101
    2       TAHASILDAR
            MANARKKAD TALUK, MINI CIVIL STATION,
            MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
    3       VILLAGE OFFICER
            KOTTOPPADAM -III VILLAGE, KOTTOPPADAM -III
            VILLAGE OFFICE, KOTTOPPADAM CENTER,
            MANNARKKAD TALUK,
            PALAKKAD DISTRICT, PIN - 678583
 WP(C) NO.23100 OF 2023


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    4      BENNY
           S/O. CHACKO, KALAPPILLY HOUSE,
           KANDAMANGALAM P.O, MANNARKKAD TALUK,
           PALAKKAD DISTRICT, PIN - 678582
           BY ADV.
           SRI.B.S.SYAMANTAK, GOVERNMENT PLEADER



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.23100 OF 2023


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             P.V.KUNHIKRISHNAN, J.
            ------------------------------
            W.P.(C)No.23100 of 2023
    ----------------------------------------------
      Dated this the 14th day of July, 2023


                    JUDGMENT

The impugned order in this case is a

proceedings issued under Section 138 (2) of the

Criminal Procedure Code. The petitioners have got

an alternative remedy against the same.

Granting liberty to the petitioners to challenge

the same, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO.23100 OF 2023

APPENDIX OF WP(C) 23100/2023

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED NO.

736/1995 OF SRO ALANALLUR DATED 10/4/1995 EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 17.04.2023 EXHIBIT P3 TRUE COPY OF THE TITLE DEED NO.

2042/2006 OF SRO ALANALLUR DATED 8/9/2006 EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 12.07.2023 ISSUED TO THE 2ND PETITIONER EXHIBIT P5 TRUE COPY OF THE RELEVANT PHOTOGRAPHS THAT SHOWS THE NATURE OF THE PETITIONER'S PROPERTY EXHIBIT P6 TRUE COPY OF THE ORDER DATED 13.06.2023 PASSED BY THE 1ST RESPONDENT EXHIBIT P7 TRUE COPY OF THE COUNTER STATEMENT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 21/6/2023 EXHIBIT P8 TRUE COPY OF THE ORDER DATED 07.07.2023 PASSED BY THE 1ST RESPONDENT WP(C) NO.23100 OF 2023

EXHIBIT P9 TRUE COPY OF THE ROUGH SKETCH THAT SHOWS THE ACTUAL FACT OF THE PETITIONERS' PROPERTY

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE