Kerala High Court
Shyju Parumala John vs The District Collector- ... on 12 April, 2024
WP(C) No.15412/2024 1/3 Order Date : 12-04-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
WP(C) NO. 15412 OF 2024
PETITIONER(S)
SHYJU PARUMALA JOHN, AGED 47 YEARS, S/O. ABRAHAM YOHANNAN,PARUMALA
VATTAKKOOTTATHIL HOUSE, PRAKKANAM P.O., CHENNEERKKARA VILLAGE,
KOZHENCHERRY TALUK, PATHANAMTHITTA, PIN - 689643
RESPONDENT(S):
1. THE DISTRICT COLLECTOR- PATHANAMTHITTA, COLLECTORATE,
PATHANAMTHITTA, PIN - 689645
2. THE DEPUTY COLLECTOR, COLLECTORATE, PATHANAMTHITTA, PIN - 689645
3. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
THIRUVALLA,PATHANAMTHITTA DISTRICT, PIN - 689010
4. THE LOCAL LEVEL MONITORING COMMITTEE , REPRESENTED BY CONVENER, THE
AGRICULTURAL OFFICER,ANICKADU KRISHI BHAVAN, PUNNAVELI
P.O.,KOZHENCHERRY, PATHANAMTHITTA, PIN - 689589
5. THE AGRICULTURAL OFFICER, ANICKADU KRISHI BHAVAN, PUNNAVELI
P.O.,KOZHENCHERRY, PATHANAMTHITTA, PIN - 689589
6. THE TAHSILDAR, TALUK OFFICE, MALLAPPALLY TALUK OFFICE,MALLAPPALLY
P.O., PATHANAMTHITTA, PIN - 689585
7. THE VILLAGE OFFICER, VILLAGE OFFICE- ANICKADU,
KOZHENCHERRY,PATHANAMTHITTA DISTRICT, PIN - 689589
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings in Exhibit P10, pending disposal
of the Writ Petition (Civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.LIJI.J.VADAKEDOM, SHAJI M PHILIP & ATHUL V. VADAKKEDOM, Advocates for
the petitioner, the court passed the following:
WP(C) No.15412/2024 2/3 Order Date : 12-04-2024
MOHAMMED NIAS C. P. , J.
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W. P. (C) No. 15412 of 2024
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Dated this the 12th day of April, 2024
ORDER
The learned Government Pleader takes notice for the respondents
and is directed to file a statement.
2. The operation of Ext.P-10 is stayed to the extent it directs
reclamation of the property.
Post on 25.6.2024.
Sd/-
MOHAMMED NIAS C. P. ,
JUDGE
MMG
WP(C) No.15412/2024 3/3 Order Date : 12-04-2024
APPENDIX OF WP(C) 15412/2024
Exhibit P1 TRUE COPY OF THE SALE DEED NO. 2076/2022 DATED
19.12.2022 OF THE SRO, MALLAPPALLY
Exhibit P2 TRUE COPY OF THE SALE DEED NO. 717/2013 DATED 10.4.2013
OF THE SRO MALLAPPALLY
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 5.4.2024 ISSUED BY
THE VILLAGE OFFICER, ANICKADU
Exhibit P4 TRUE COPY OF THE 3 PHOTOGRAPHS SHOWING THE LIE OF THE
PROPERTY
Exhibit P5 TRUE COPY OF THE CERTIFICATE DATED 26.6.2023 ISSUED BY
THE 5TH RESPONDENT AGRICULTURAL OFFICER
Exhibit P6 TRUE COPY OF THE STOP MEMO NO.01/2023 DATED 9.1.2023
ISSUED BY THE 7TH RESPONDENT VILLAGE OFFICER
Exhibit P7 TRUE COPY OF THE NOTICE NO. DCPTA/1857/2023/C4 DATED
21.6.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 11.7.2023 IN W.P.(C)
22490/2023 BEFORE THE HONOURABLE HIGH COURT OF KERALA
Exhibit P9 TRUE COPY OF THE REPORT NO. DCPTA/1857/2023-C4 DATED
3.7.2023 ISSUED BY THE 1ST RESPONDENT-DISTRICT
COLLECTOR
Exhibit P10 TRUE COPY OF THE ORDER NO. DCPTA/1857/ 2023-C4 DATED
28.3.2024 PASSED BY THE 1ST RESPONDENT
Exhibit P11 THE COPY OF THE UNREPORTED JUDGMENT DATED 18.2.2021 IN
P. V. ALI MUBARAQ VS. THE LOCAL LEVEL MONITORING
COMMITTEE IN WP(C) NO. 13297/2019
