Kerala High Court
K.K.Kunjappan vs Revenue Divisional Officer on 11 April, 2024
IN THE HIGH COURT OF RRRALA AT ERNSRULAN
PRESENT
THR HONOUBARLE NR. JUSTICE ©. V. RUNRIERTSAWAN
THURSDAY, THE 11°" pay OF APRIN. 2024 ¢ 22ND CHATTHRA, 1946
PRET AT IONER:
RR. RONGARRAN
AGED 54 YEARS
RUMRUMASSERIL, RARIMBANA, PALARRUSHA, MUVATTUDRUZHA,.
PIN-GSRHEEZ
SY AQY SEI .M.S. USNTRRISHNAN
RESPONDENTS :
I REVENUE DIVISIONAL OFFICER
MUVATTUBUSEHA, BIN 88séat
= YILRAGE OFFICER
PABARRUSSA, MUVATTURIZHA. PIN<-8S6K3
3 MORANAN
RSSSERAMRUNNEL, BALARRUSRA, MUVATTUBURBA, EIN-88S662
ADDL. 4 TRE DISTRICT GEOLOGIST
OFFICE OF THE REPARTMENT OF MINING AND GEOLOGY,
ERRNARULAN |
ADDE.S TRE OLTSTRICT COLLECTOR
CHAIRMAN OF TRE DISASTER MANAGEMENT
SUTHORITY , RRNARUDAM .
AOOTEIONAL RESPONDENT NOS. 4 AND § ARE SUO MotY
IMBLEADED AS PER ORDER DATED O1.08. 3017 IN wee
NO. 2885/2035 ,
BY ADYS .
GOVERNNENT FLEADER
SRI .DOMSON 7. VATTARUZEY
SRI. MATSEN JOHN &
QIRER PRESENT;
SRI RIYAL DEVASSY, GP
SHES WRIT PRYITION (CIVIL} HAVING COME UP FOR ARMISSTON ON
LL.O8. 2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WLP (C} No. 2585 of ZOis
%
a
PV. RONHUCRISHNAN,).
i i i ee ee ae]
W.P (C) No. 2685 of 2016
Dated this the 11 day of April, 2024
VOGMENT
This writ petition is Aled with the following nrayers:-
"), Quash Ext. PS sroceedings oi racding the pertioner fa
frenginened the remaining portion af the oran
there is Ykelhood of fand slid as the same Hes wi
furisdicNen of campetent ciel court and agair
ac rcuuTistances arises in the case.
Sire woe,
i issue @ writ af mandamus or any other writ a.
direction directing tie 2° respondent to consider and
pass } fresh orders in the petition dated 31.7.2032 j
OFS Hy
which Exhibft PS flegal arder was passed.
if, Pass i
and awn g Ee «by pt ~ o SB wa ay of
icf other further orders as are deemed St anc
EPs justice." Pic}
2, When this writ setition came up for consideration, this
Court referred the case for mediation. Now, it is submitted by
bath sides that the matter is settled and a memorandum of
agreement under Section 89 of the Code of Civil Procedure is
produced anc signed by both parties and their lawyers. In the
Haht of fhe same, this writ petition can be closed,
3. Therefore, this writ petition is disposed of In terms of
the settlement agreement eniered between the parties. In the
agreement, i is stated that the petitioner will assign 10 cents
of Jand to the 3° respondent. The sarne is recorded and the
WP (QC) No. 2685 of 2018
3
agreement wil be part of this judarmment.
Recording agreement dated 08.04.2024, this writ petition
is disposed of, The memorandum of agreement entered
between the parties dated 08.04.2024 will be part of this
judgment.
Sey
POV.RUNKIKRISHNAN
JUDGE
Eatg
WLP CC) No. 2b85 of 2016
PRIITIONER EXEITSITS
EMAL RIT
EXSISI?
BARIBTT
BSHIBIT
EBSHIBIT
EAHIBIT
BANTSIT
BXATREE
PR
Ba
ig
{A
RE
Ba
APPEND IS OF NEiC} S6Bh P2018
TRUE COPY OF THE PRORTROTORY ORDER EFFD
L/8f2018 ISSUED SY THR ZNO RESPONDENT TO
THE PETITIONER
TRUE COPY OF THE FROCESPINGS OTD <€/8/2612
OF TSE 2ND RESPONDENT TO THE TS?
PETITIONER
TRUE COPY OF THE PETITION oOrp 4/8/8014
SUBNITTED BY TRE PETITIONER O YHE eT
RESPONDENT
TRUE COPY OF THER REPORT OFO S/8/S012
FORWARDED THE 2NQ BESPONDENT TQ YRE IST
RESPONDENT
TRUE COPY OF THE PROCEEDINGS xOfFo
L6/LOS2012
PRUE COPY OF TRE NOTICE OTh LYLessais
RECEIVED BY THE PRITTIONER TO TRE
GEOLOGIST, OFSTRICT OFFICKR MINING AND
GEOLOGY DBRARTMENT CIV: STATION ERNARULAM
TRUS COPY OF TRE RECEIPT OTD 6/9/2015
ESSUED BY OFSTRICT GEOLOGIST TONARDS
ROYALTY
TREE QUoSyY oF TRE LETTER NO Alg~
&3L0/12 (2) DTG NIL RECKRIVED THE PRTITIONER
"ope Sor, above | SBR, High Court guneling, Eenakuhan, Kochha
ad .
"(HIGH COURT HALL)
SL EREES QHE G2 BS}
EMC Reg No. a
Fram
Saye
Hes
airy
The NOU Officer,
High Court M adistion Centr
"The Negistrar Gudicial}.
High Court of Kerala, Emekulem.
Sub : Mediation of case referred by the Hon'ble High Court of Kerala ~
fo PEE & sed edkay co
SKM Cae de Sas ee TN NVI_GT SS wtehe ce aren ae ire poees Sees oaks
» oF ie Honored ig Bigh Court of Kerala.
Ref: " Referrs:
"dated ..
SONOS EN IIE BO 180E.
Vary to fons yard herewith Report of the Mediator in the matter along
with the enclosures for information and HSCagsary Action
nek
5 Copy of the Petition.
Yours Faithfully,
ann >
Nodal Officer,
Ernakuiany Madiatc nm Garirys
Se
1 Report ot the Mediator, Settiement ppsen batée
$23
2
Copy of the ssferral order dated Laghh ee Ye of the High Court of Kerala
BEPORE THE HONOURABLE HEGH COURT OF RERALSA
AT ERNARDLARM
WLP IC EN 2bas of 2005
RR. Kunjagpan
Revenue Divisional Officer, Muvattupush ' Reaponedeats
& of CARES
REPORT SUBMIETED BY CHE MEDIATOR
Hated, matter is settled.
mr aye phe hy er
ad comlitians :
Ser
day of Apri, 2224,
BEFORE THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM
RK, Kunianpan ; Patitioner
eyenue Divisional Officer, Muvattupushea
& Others : Respondents
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE
CODE OF CIVIL PROCEDURE READ WITH RULES <4 & 25 OF
THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE E RESOLUTION)
RULES . 2008
The parties Nave agreed ta settle the dispute between them
under the fallawing terms and conditions
1. The petitioner hereby agree that an extent of 1O cents of land
forming part of 26 cents of preperty in Sy No, 2°7/l of Palakusha
Village, Muvattupusha Taluk , more clearly deserbed in this sketch
annexed fo this agreement shall be assigned in favour of the 3°
resoondent free of cost. S is in consideration of the loss suffered
by the 3° respondent on account of the mining of the land which
fed ta the Exhibit 88 order,
é. the expenses for executing the sale deed shall be met by the
3° respondent,
3. tn execution of the sale dead as mentioned above, the entire
disputes sending befbween the parties shall stand setthed fully and
finally and that the 3 respandent agrees that he wil nat make
any further claim against the petitioner in the above regard.
4, The 3° respandent agrees to withdraw the petition dated
30.7. 2012 submitted before the District Office , Mining anc Geology
Department, Ernakulam against the petitioner which has resulted
EXAIDIL PS arder.
Peatihioner
KK. Kunfagpan
Mohanan
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