Rahul vs The Deputy Tahsildar (Rr)
2024 Latest Caselaw 10877 Ker

Kerala High Court

Rahul vs The Deputy Tahsildar (Rr) on 12 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
 THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA,
                          1946
                WP(C) NO. 5059 OF 2017
PETITIONER/S:

         RAHUL
         AGED 22 YEARS
         S/O.RAJAN, MANJALODY HOUSE, THEKKE
         VAVANNUR, VAKKAPADI, KAVASSER PO, ALATHUR
         TALUK, PALAKKAD 678 531.
         BY ADVS.
         SRI.A.R.GANGADAS
         SRI.M.A.SHAJI


RESPONDENTS:

   1     THE DEPUTY TAHSILDAR (RR)
         TALUK OFFICE, ALATHUR, PALAKKAD DISTRICT 678
         601.
   2     THE VILLAGE OFFICER
         KAVASSERY I VILLAGE, ALTHUR 678 543.
   3     ADDL. R3 . THE ORIENTIAL INSURANCE COMPANY
         LIMITTED,
         DIVISIONAL OFFICE, IIIRD FLOOR, BUILTECH
         FOUNDATION, CHITTOOR ROAD, PALAKKAD. 678
         001. IS IMPLEADED AS ADDL. R3 AS PER ORDER
         DATED 23.02.2017 IN IA NO. 2633/2017.

         BY ADV SRI.TITUS MANI

         BY G.P. SRI. JUSTIN JACOB.



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WPC No.5059 /2017

                                2




                            JUDGMENT

This writ petition is filed challenging Ext.P1 demand

notice. This Court, by order dated 23.2.2017, kept in

abeyance the proceedings pursuant to Ext.P1 for a period

of one month. The said order is not seen extended

further. It appears that the subject matter of the writ

petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

In case the petitioner has any surviving grievance,

the petitioner can approach this Court with appropriate

application.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.12.04.2024.

APPENDIX OF WP(C) 5059/2017

PETITIONER EXHIBITS P1 A TRUE COPY OF THE DEMAND NOTICE NO. 2016/258/9/100 DATED 18.4.2016 ISSUED BY THE FIRST RESPONDENT