M.T.Annie vs State Of Kerala
2023 Latest Caselaw 10383 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                         WP(C) NO. 8956 OF 2023
PETITIONER :

          M.T.ANNIE,
          AGED 70 YEARS,
          W/O A.T. SEBASTIN, MANDALATH HOUSE,
          GOPI MENON ROAD, EDAYAKUNNAM,
          SOUTH CHITTOOR P.O., ERNAKULAM,
          PIN - 682 027

          BY ADV M.VANAJA



RESPONDENTS :

    1     STATE OF KERALA,
          REPRESENTED BY SECRETARY OF REVENUE DEPARTMENT,
          THIRUVANANTHAPURAM, PIN - 690 001

    2     THE SECRETARY,
          CHERANALLUR GRAMA PANCHAYATH OFFICE,
          SOUTH CHITOOR.P.O., ERNAKULAM,
          PIN - 682 027

    3     THE REVENUE DIVISIONAL OFFICER,
          FORT COCHI, ERNAKULAM, PIN - 682 001

    4     THE DISTRICT COLLECTOR,
          COLLECTRATE, KAKKANAD, ERNAKULAM,
          PIN - 682 030

    5     SRI. JAMES,
          AGED 53 YEARS
          S/O JOSEPH, PALLIPADATH HOUSE,
          SOUTH CHITTOOR.P.O., EDAYAKUNNAM,
          PIN - 682 027

          BY ADV T.K.AJITHKUMAR (VALATH)
 W.P.(C) No.8956 of 2023
                                       2


             BY SMT.SHEEBA.G., GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.09.2023,   THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.8956 of 2023
                                       3

                     BECHU KURIAN THOMAS, J.
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
                       W.P.(C) No.8956 of 2023
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
              Dated this the 30th day of September, 2023


                                 JUDGMENT

The learned counsel for the 2nd respondent submitted that pursuant

to Ext.P7, the 5th respondent has cut and removed the tree in its entirety.

In view of the above, nothing further survives in this writ petition

and the same is closed. If in case the tree has not been so far cut and

removed as alleged, petitioner is given the liberty to revive this writ

petition by filing an appropriate petition to that effect.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM W.P.(C) No.8956 of 2023

APPENDIX OF WP(C) 8956/2023

PETITIONER'S EXHIBITS :

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 23.08.2022OF THE PETITIONER

Exhibit P2 A TRUE COPY OF THE MEDICAL RECORDS ISSUED FROM THE HOSPITAL RENAI MEDI CITY DATED 08.03.2023

Exhibit P3 A TRUE COPY OF THE PHARMACY BILL DATED 05.01.2023

Exhibit P4 A TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 17/11/2021

Exhibit P5 A TRUE COPY THE THE INTIMATION DATED 30/01/2022 RECEIVED FROM THE OFFICE OF THE 2ND RESPONDENT

Exhibit P6 A TRUE COPY OF THE THE INTIMATION RECEIVED DATED12/05/2022 FROM THE OFFICE OF THE 2ND RESPONDENT

Exhibit P7 TRUE COPY OF THE THE NOTICE DATED 30.11.2022 ISSUED BY THE 2ND RESPONDENTS

Exhibit P8 TRUE COPY OF THE COMPLAINT BEFORE THE 4TH RESPONDENT DATED 03.02.2022

Exhibit P9 THE TRUE COPY OF THE COMPLAINT & RECEIPT ISSUED BY THE 3RD RESPONDENTS OFFICE DATED 15.02.2023

Exhibit P10 THE TRUE COPY OF THE PHOTOGRAPH OF TREES OF THE 5TH RESPONDENTS HOUSE

Exhibit P11 THE TRUE COPY OF THE PHOTOGRAPH OF THE CHARRED LEAVES AND ASHES

Exhibit P12 THE TRUE COPY OF THE PHOTOGRAPH OF THE HEAP OF LEAVES