Madhu M.K vs The District Collector
2023 Latest Caselaw 3048 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                             WP(C) NO. 9128 OF 2021
PETITIONER:

              MADHU M.K.,S/O. LATE KUTTAPPAN, MANDAPATHIL HOUSE,
              VAVVAKKAVU P.O., -690573, KARUNAGAPPALLY, KOLLAM DISTRICT.
              BY ADVS.
              G.HARIHARAN,SRI.PRAVEEN.H.
              SMT.K.S.SMITHA,SRI.V.R.SANJEEV KUMAR


RESPONDENTS:

     1        THE DISTRICT COLLECTOR, KOLLAM-691001.
     2        THE TAHSILDAR,KARUNAGAPPALLY-690544.
     3        THE VILLAGE OFFICER,KULASEKHARAPURAM VILLAGE,
              VAVVAKKAVU PO, -690573, KARUNAGAPALLY TALUK.
     4        THE REVENUE DIVISIONAL OFFICER,KOLLAM-691001.
     5        THE LOCAL LEVEL MONITORING COMMITTEE,
              (CONSTITUTED UNDER THE KERALA CONSERVATION OF PADDY LAND AND
              WET LAND ACT, 2008), REPRESENTED BY ITS CONVENOR
              (THE AGRICULTURAL OFFICER), KRISHI BHAVAN,
              KARUNAGAPALLY-690544, KOLLAM DISTRICT.
     6        KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE (KSREC),
              VIKAS BHAVAN, C BLOCK, THIRUVANANTHAPURAM-695033,
              REPRESENTED BY ITS DIRECTOR.
              BY GP SRI.RIYAL DEVASSY

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   HEARING   ON
13.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.9128 of 2021                                    2




                                VIJU ABRAHAM, J.
                .................................................................
                            W.P.(C) No.9128 of 2021
                .................................................................
                  Dated this the 13th day of March, 2023

                                      JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition.

Permission granted. Writ petition is dismissed as

withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 9128/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.1175/1990 OF SRO, KARUNAGAPPALLY DATED 17.4.1990 EXECUTED IN THE NAME OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE DOCUMENT 760/1993 OF SRO, KARUNAGAPPALLY DATED 4.3.1993 EXECUTED IN THE NAME OF THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE MAHAZAR DATED 4.7.2016 ALONG WITH THE LOCATION SKETCH PREPARED BY THE VILLAGE OFFICER, KULASEKHARAPURAM VILLAGE RELATING TO THE LAND OWNED AND POSSESSED.

EXHIBIT P4 TRUE COPY OF THE APPLICATION 25.7.2016 SUBMITTED BY THE PETITIONER BEFORE THE LOCAL LEVEL MONITORING COMMITTEE. EXHIBIT P5 TRUE COPY OF THE JUDGMENT MADE IN WP(C)NO.35159/2016 DATED 6.4.2017. EXHIBIT P6 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 5TH RESPONDENT IN COMPLIANCE WITH THE DIRECTIONS CONTAINED IN EXHIBIT P5 JUDGMENT.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 1.11.2017 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P8 TRUE COPY OF THE ORDER NO.KDIS-

23716/17/A DATED 12.6.2018 ISSUED 4TH RESPONDENT.