K.M. Habeeb vs The District Collector
2023 Latest Caselaw 7354 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                        WP(C) NO. 16591 OF 2014
PETITIONER:

            K.M. HABEEB
            AGED 41 YEARS
            S/O.LATE MUHAMMED SALI, KIZHAKKE MAVUNGAMANNIL KATTOOR
            PETTAH, NARANGANAM NORTH P.O., CHERUKOLE VILLAGE,
            RANNI, PATHANAMTHITTA DISTRICT.
            BY ADVS.
            SRI.S.SHANAVAS KHAN
            SMT.S.INDU


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            CIVIL STATION, PATHANAMTHITTA - 689 645.
    2       THE TAHSILDAR
            RANNI, PATHANAMTHITTA - 689 645.
    3       THE VILLAGE OFFICER
            CHERUKOLE, RANNI, PATHANAMTHITTA - 689 645.
    4       THE CHERUKODE GRAMA PANCHAYAT
            KATTOOR P.O., KOZHENCHERRY, PATHANAMTHITTA, REPRESENTED
            BY ITS SECRETARY - 689 645.
    5       THE SECRETARY
            CHERUKOLE GRAMA PANCHAYAT, KATTOOR P.O., KOZHENCHERRY,
            PATHANAMTHITTA - 689 645.
    6       NAVAS
            AGED 41 YEARS
            S/O.ABDUL WAHAB,KOOTHADIMANNIL, KATTOOR PETTAH,
            NARANGANAM NORTH P.O., CHERUKOLE VILLAGE, RANNI,
            PATHANAMTHITTA DISTRICT -689 645.
            BY ADVS.
            SRI.C.S.MANILAL
            SRI.C.S.MANILAL

            SRI.APPU.P.S-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.16591 OF 2014

                                     2



                       ANU SIVARAMAN, J.
                 =========================
                    W.P.(C) No.16591 of 2014
                 =========================

                   Dated this the 27th day of June, 2023

                            JUDGMENT

This writ petition is filed seeking directions to the

respondents to remove encroachments made by the 6 th

respondent on a public road. Though notice was ordered in

the writ petition, as early as, on 01.07.2014, notice to the 6 th

respondent returned unserved stating that no such address.

In the above view of the matter, this writ petition is

dismissed, without prejudice to the right of the petitioner to

move the respondents afresh, in case of any subsisting

grievance.

Sd/-

ANU SIVARAMAN JUDGE SSK/20/03 WP(C) No.16591 OF 2014

APPENDIX PETITIONER EXHIBITS Exhibit-P1 EXT.P1: TRUE COPY OF THE TAX RECEIPT DATED 20/6/2014 ISSUED BY THE THIRD RESPONDENT.

Exhibit-P2 EXT.P2: TRUE COPY OF THE LETTER DATED 26/4/2014 RECEIVED BY THE PETITIONER FROM THE SECOND RESPONDENT.

Exhibit-P3 EXT.P3: TRUE COPY OF THE BASIC TAX REGISTER ISSUED BY THE THIRD RESPONDENT.

Exhibit-P4 EXT.P4: TRUE COPY OF HTE INFORMATION DATED 12/5/2014 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER'S COUNSEL UNDER RIGHT TO INFORMATION ACT.

Exhibit-P5 EXT.P5: TRUE COPY OF THE SKETCH ISSUED BY THE THIRD RESPONDENT.