Kerala High Court
K.I Issac vs State Of Kerala on 16 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
CRL.MC NO. 8107 OF 2023
AGAINST THE ORDER/JUDGMENT OR 2/2021 and 4/2021 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I (FOREST OFFENCES), THODUPUZHA
PETITIONER:
K.I ISSAC
AGED 63 YEARS,
S/O.K.P.IYPE
KAVIKKUNNEL HOUSE, KUNNACKAL KARA, VALAKAM VILLAGE &
P.O, MUVATTUPUZHA TALUK, ERNAKULAM DIST., PIN - 682316
BY ADV JOHN T.PAUL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 DIVISIONAL FOREST OFFICER
KOTHAMANGALAM FOREST DIVISION, KOTHAMANGALAM,ERNAKULAM
DISTRICT, KERALA, PIN - 686691
3 RANGE FOREST OFFICER
THODUPUZHA RANGE, FOREST RANGE OFFICE, THODUPUZHA,
IDUKKI DISTRICT, KERALA, PIN - 682313
4 THE PUBLIC WORKS DEPARTMENT (PWD), REPRESENTED BY ITS
PRINCIPAL SECRETARY
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - KERALA,
PIN - 695001
5 THE EXECUTIVE ENGINEER
PUBLIC WORKS DEPARTMENT (ROADS DIVISION),PAINAVU P.O,
IDUKKI DIST, KERALA, PIN - 685603
6 THE DEPARTMENT OF LAND REVENUE, REPRESENTED BY ITS
PRINCIPAL SECRETARY
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - KERALA,
PIN - 695001
7 THE TAHASILDAR
THODUPUZHA TALUK OFFICE, THODUPUZHA P.O, IDUKKI DIST -
KERALA, PIN - 685584
8 THE VILLAGE OFFICER
ARAKKULAM VILLAGE OFFICE, ARAKKULAM P.O, IDUKKI DIST -
KERALA, PIN - 685591
OTHER PRESENT:
CRL.MC NO. 8107 OF 2023 2
ARAVIND MATHEW SPL.GP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.10.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 8107 OF 2023 3
P.V.KUNHIKRISHNAN, J.
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Crl.M.C. No.8107 of 2023
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Dated this the 16th day of October, 2023
ORDER
This Criminal Miscellaneous Case is filed to quash OR
No.2/2021 and 4/2021 of Thodupuzha Forest Range Office which
was registered under Sections 27(1) (e)(iv) and (v) of the Kerala
Forest Act, 1961.
2. I do not want to interfere with the above occurrence
report. If any final report is filed, the petitioner is free to
challenge the same by filing a separate Criminal Miscellaneous
Case. Granting liberty to the petitioner to challenge the final
report, if any filed and if the petitioner is aggrieved by the same,
this Criminal Miscellaneous Case is disposed of.
Sd/-
P.V.KUNHIKRISHNAN
ska JUDGE
APPENDIX OF CRL.MC 8107/2023
PETITIONER ANNEXURES
Annexure A- I CERTIFIED COPY OF THE O.R NO.2/2021 DATED
20.3.2021 THODUPUZHA FOREST RANGE OFFICE
Annexure A- II CERTIFIED COPY OF THE O.R NO.4/2021 DATED
29.4.2021 THODUPUZHA FOREST RANGE OFFICE
Annexure A-III THE TRUE COPY OF THE GOVT ORDER NO.
G.O(RT)NO.585/2019/PWD DATED 20.05.2019
Annexure A-IV THE TRUE COPY OF THE RELEVANT BASIC TAX
REGISTER PAGE OF RESURVEY NO.203 THE OF
ARAKKULAM VILLAGE
Annexure A-V THE TRUE COPY OF THE 2ND RESPONDENT LETTER
NO.A3-2120/2021 DATED 17.12.2021
