Fragrant Nature vs State Of Kerala
2023 Latest Caselaw 3709 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. 5221 OF 2022
PETITIONER:

                  FRAGRANT NATURE,
                  BISON VALLEY ROAD, POTHANMEDU, MUNNAR, KERALA-685612,
                  REPRESENTED BY ITS GENERAL MANAGER, SAJEESH K., AGED 46
                  YEARS, S/O. P.K. KURUP, RESIDING AT KOTTINATTU HOUSE,
                  VARAVILA P.O., VAVAKAVU VIA, KOLLAM-690528.

                  BY ADVS.
                  SAIBY JOSE KIDANGOOR
                  BENNY ANTONY PAREL
                  ANOOP SEBASTIAN
                  PRAMITHA AUGUSTINE
                  IRINE MATHEW
                  ADITHYA KIRAN V.E
                  ANJALI NAIR



RESPONDENTS:

       1          STATE OF KERALA,
                  REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
                  TRIVANDRUM-695001.

       2          THE DISTRICT COLLECTOR,
                  IDUKKI DISTRICT, COLLECTORATE, IDUKKI, KUYILIMALA,
                  KERALA-685603.

       3          THE TAHSILDAR,
                  DEVIKULAM, DEVIKULAM CIRCULAR ROAD, DEVIKULAM-685613.

       4          THE VILLAGE OFFICER,
                  PALLIASAL VILLAGE. KANAN DEVN HILLS, KERALA-685561.

                  SRI. JAFFAR KHAN -SR.G.P.


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.5221/2022                   2

                              JUDGMENT

The petitioner has filed a 'not press memo' in the writ petition. The

learned Senior Government Pleader would submit that there is no

settlement of the issues as stated in the 'not press memo' filed in the writ

petition. He submits that while the State has no objection in the writ

petition being withdrawn, it may not be recorded that the writ petition is

being withdrawn on the basis of settlement. He also prays that it may be

clarified that pending proceedings, if any, can be continued against the

petitioner in accordance with law.

Having regard to the submissions made by the learned counsel for the

petitioner and the learned Senior Government Pleader appearing for the

respondents, the writ petition is dismissed as withdrawn making it clear

that the proceedings, if any, pending or contemplated against the

petitioner, may continue in accordance with law.

sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 5221/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE OWNERSHIP CERTIFICATE NO.

FILE NO.5057701/56/2022 DATED 11/02/2022 OF THE BUILDING OF THE PETITIONER.

Exhibit P2 TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 17/02/2016 ISSUED IN FAVOUR OF THE PETITIONER.

Exhibit P3 TRUE COPY OF THE TAX RECEIPT NO.4693979 DATED 18/11/2020 FOR THE PERIOD 2020-21 REMITTED BY THE PETITIONER.

Exhibit P4 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER DATED 1/02/2022 ALONG WITH THE ACKNOWLEDGMENT RECEIPT.