Mohan Joseph vs State Of Kerala
2023 Latest Caselaw 3671 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                       WP(C) NO. 41841 OF 2017

PETITIONER:

          MOHAN JOSEPH
          S/O.MATHAI JOSEPH, MADATHILKALATHIL HOUSE, PALLOM KARA,
          NATTAKAM VILLAGE, KOTTAYAM TALUK, NOW RESIDING AT
          36895, NEW ARK BL VD APT NO.B, NEW ARAK, CALIFORNIYA,
          USA-94560, REP.BY HIS POWER OF ATTORNEY HOLDER, SUNIL
          THOMAS,S/O.THAMPY THOMAS, THEKKEVANCHIPURACKAL,
          KAIPUZHA VILLAGE & POST KOTTAYAM TALUK.

          BY ADV SRI.MATHEW JOHN (K)


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE DISTRICT COLLECTOR, KOTTAYAM 686001.

    2     THE DISTRICT REGISTRAR (AUDIT)
          KOTTAYAM 686001

    3     THE SUB REGISTRAR
          KOTTAYAM PRINCIPAL, KOTTAYAM 686001

    4     THE DEPUTY TAHSILDAR (RR)
          KOTTAYAM 686001.

          BY SMT. PREETHA K.K. SR. GOVT. PLEADER.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.41841/2017                  -2-


                               JUDGMENT

Learned counsel for the petitioner submits that this writ petition may be

dismissed as not pressed.

Accordingly this writ petition is dismissed as not pressed.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 41841/2017

RESPONDENT EXHIBITS

Exhibit R2(a) True copy of the Form 1A notice were issued to the petitioner

Exhibit R2(b) True copy of the Form 11 notices were issued to the petitioner

Exhibit R2(c) True copy of the Form 111 notice along with provisional order under Kerala Stamp Rules 1968

Exhibit R2(d) True copy of the final order (UV 1259/13/KtmPrl/SM) which was thus issued tom the appellant

PETITIONER EXHIBITS

EXHIBIT P4 A TRUE COPY OF THE MEMORANDUM OF APPEAL FILED BEFORE THE DISTRICT COURT, KOTTAYAM

EXHIBIT P1 A TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DTD 18/8/2016

EXHIBIT P6 A TRUE COPY OF THE JUDGMENT IN CMA NO 65 OF 2013, PRL DISTRICT JUDGE, KOTTAYAM DT D17/10/2017

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT IN CMA NO 79 OF 2016 PRL.DISTRICT JUDGE, KOTTAYAM, DTD 9//11/2017

EXHIBIT P2 A TRUE COPY OF THE APPLICATION BY THE POWER OF ATTORNEY HOLDER OF THE PETITIONER DTD 2/11/2016

EXHIBIT P3 A TRUE COPY OF THE FINAL ORDER BY THE 2ND RESPONDENT DTD 14/1/2015

EXHIBIT P7 A TRUE COPY OF THE SALE DEED DTD 15/4/2013.