Reghu Ramachandran vs State Of Kerala
2024 Latest Caselaw 4692 Ker

Kerala High Court

Reghu Ramachandran vs State Of Kerala on 6 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                               WP(C) NO. 231 OF 2024
PETITIONER:

                  REGHU RAMACHANDRAN
                  AGED 45 YEARS
                  SON OF RAMACHANDRA MENON , 'BANK HOUSE', CHITTOOR ROAD,
                  KOCHI, PIN - 682035

                  BY ADV B.SAJEEV KUMAR



RESPONDENTS:

       1          STATE OF KERALA
                  REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE, GOVT.
                  SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

       2          THE DISTRICT COLLECTOR
                  ERNAKULAM, CIVIL STATION, KAKKANAD, KOCHI, PIN - 680003

       3          THE REVENUE DIVISIONAL OFFICER
                  FORT KOCHI, KOCHI, PIN - 680001

       4          THE TAHSILDAR
                  KANAYANNUR TALUK, KANAYANNUR TALUK OFFICE, ERNAKULAM,
                  KOCHI, PIN - 682011

       5          THE VILLAGE OFFICER
                  EDAPPALLY SOUTH VILLAGE OFFICE, ERNAKULAM-680001, PIN -
                  680001

                  SMT.DEVISREE, GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.231 of 2024

                               2

             MURALI PURUSHOTHAMAN,J
            ---------------------
                 W.P (C) No.231 of 2024
         ---------------------------
          Dated this the 6th day of February, 2024

                          JUDGMENT

It is submitted by the learned counsel for the petitioner

that fresh orders have been passed by the Tahasildar in

supersession of Ext.P5. It is also submitted that, pursuant to

the said order, land tax has also been paid. Therefore,

nothing survives to be considered in the writ petition

Accordingly, the writ petition is closed on the basis of

the said submission.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bng

APPENDIX OF WP(C) 231/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 2734 OF EDAPPALLY SRO

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 14.01.2021 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.778/2021.

Exhibit P3 TRUE COPY OF THE ORDER DATED 07.10.2021 PASSED BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER DATED 28.03.2022 PASSED BY THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER DATED 29.07.2023 PASSED BY THE 4TH RESPONDENT

Exhibit P6 TRUE COPY OF THE CERTIFICATE DATED DATED 09.11.2022 ISSUED BY THE 5TH RESPONDENT