Joby Chacko vs The Principal Secretary To ...
2023 Latest Caselaw 6739 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                      WP(C) NO. 27151 OF 2016
PETITIONERS:

    1      JOBY CHACKO
           AGED 46 YEARS, PROPRIETOR, M/S.ST.JOSEPH'S
           TIMBERS, MADAVASSERY HOUSE, ESI ROAD,
           PERUMBAVOOR 683 542.
    2      MRS.MINNET JOBY
           AGED 42 YEARS, PROPRIETOR, M/S.ST.JOSEPH'S
           TIMBERS, MADAVASSERY HOUSE, ESI ROAD,
           PERUMBAVOOR 683 542.
           BY ADVS.
           SRI.JACOB CHACKO
           SRI.C.A.JOJO
           SRI.MATHEWS JOSEPH


RESPONDENTS:

    1      THE PRINCIPAL SECRETARY TO GOVERNMENT
           DEPARTMENT OF INDUSTRIES GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM 695 001.
    2      THE RUBBER PARK INDIA P LTD
           2A, "KAUTILEEYAM", RUBBER PARK,
           VALAYANCHIRANGARA, ERNAKULAM 683 556,
           REPRESENTED BY ITS MANAGING DIRECTOR.
           BY ADVS.
           SMT.MARIAM MATHAI
           SRI.SAJI VARGHESE


        THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY
HEARD ON 20.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P (C) No. 27151 of 2016
                               ..2..




                            JUDGMENT

The learned counsel for the parties are ad idem that this

writ petition has become infructuous by efflux of time and that

they are not pressing the same. The writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR W.P (C) No. 27151 of 2016 ..3..

APPENDIX OF WP(C) 27151/2016

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE LEASE DEED BETWEEN THE FIRST PETITIONER AND THE SECOND RESPONDENT DATED 28.2.2007 REGISTERED AS DOCUMENT NO.2250/2007 OF PUTHENCRUZ SUB REGISTRY EXHIBIT P2 A TRUE COPY OF THE LEASE DEED BETWEEN THE FIRST PETITIONER AND THE SECOND RESPONDENT DATED 21.8.2008 REGISTERED AS DOCUMENT NO.7063/2008 OF PUTHENCRUZ REGISTRY EXHIHIT P3 A TRUE COPY OF THE LEASE DEED BETWEEN THE SECOND PETITIONER AND THE SECOND RESPONDENT DATED 1.9.2008 REGISTERED AS DOCUMENT NO.7064/2008 OF PUTHENCRUZ SUB REGISTRY.

EXHIBIT P4 TRUE COPY OF THE REGISTERED DEMAND NOTICE DATED 30.11.2015 FROM 2ND RESPONDENT TO 1ST PETITIONER EXHIBIT P5 TRUE COPY OF THE REGISTERED DEMAND NOTICE DATED 30.11.2015 FROM 2ND RESPONDENT TO 2ND PETITIONER EXHIBIT P6 TRUE COPY OF TH EREGISTERED REPLY NOTICE DATED 5.2.2016 BY THE FIRST PETIITONER TO THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE REGISTERED REPLY NOTICE DATED 5.2.2016 BY THE SECOND PETITIONER TO THE 2ND RESPONDENT EXHIBIT P8 TRUE COPY OF THE REGISTERED DEMAND NOTICE DATED 25.7.2016 FROM 2ND RESPONDENT TO 1ST PETITIONER EXHIBIT P9 TRUE COPY OF THE REGISTERED DEMAND NOTICE DATED 25.7.2016 FROM 2ND RESPONDENT TO 2ND PETITIONER EXHIBIT P10 TRUE COPY OF THE ORDER DATED 11.3.2016 WPC(C) NO.9382/2016 (W) OF HIGH COURT OF KERALA RESPONDENT EXHIBITS EXHIBIT R2(A) TRUE COPY OF THE APPLICATION FOR SETTLEMENT SUBMITTED BY THE 1ST PETITIONER UNDER THE SCHEME FOR SETTLEMENT OF DEMAND EXHIBIT R2(B) TRUE COPY OF THE APPLICATION FOR W.P (C) No. 27151 of 2016 ..4..

SETTLEMENT SUBMITTED BY THE 2ND PETITIONER UNDER THE SCHEME FOR SETTLEMENT OF DEMAND