E.P.Sainaba vs Union Of India
2024 Latest Caselaw 5589 Ker

Kerala High Court

E.P.Sainaba vs Union Of India on 16 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                  WP(C) NO. 21322 OF 2014
PETITIONER/S:

    1     E.P.SAINABA, AGED 68 YEARS
          W/O.ABDULLA, MADARI HOUSE, MUKKATTA, NILAMBUR
          R.S. P.O., MALAPPURAM DISTRICT-679 330.
    2     K.UMMER, AGED 69 YEARS, KUZHIKATTIL HOUSE,
          MUKKATTA, NILAMBUR R.S. P.O., MALAPPURAM
          DISTRICT-679 330.
    3     P.SAINUDHEEN, PALAPPURAM, MUKKATTA,
          NILAMBUR R.S. P.O., MALAPPURAM DISTRICT-679 330.
    4     ANWAR ALI P, PUTHIYAKATHU VEEDU,
          RAMAN KUTHU, MULAKAD P.O. NILAMBUR R.S,
          MALAPPURAM DISTRICT-679 330.
    5     HASEENA,PAMBADI HOUSE, CHAKKALAKKUTHU,
          NILAMBUR P.O.,MALAPPURAM DISTRICT-679 329.
          BY ADVS.
          SRI.K.ABDUL JAWAD
          SRI.MATHEW A KUZHALANADAN
          SMT.VINEETHA V.KUMAR


RESPONDENT/S:

    1     UNION OF INDIA,
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          MINISTRY OF RURAL DEVELOPMENT, NEW DELHI.
    2     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
    3     THE DISTRICT COLLECTOR,
          MALAPPURAM DISTRICT.
    4     THE SPECIAL TAHSILDAR
          LAND ACQUISITIONS (GENERAL), MALAPPURAM.
          BY ADVS.
                                  -2-
W.P.(C) No. 21322 of 2014



               ASSISTANT SOLICITOR GENERAL
               GOVERNMENT PLEADER


OTHER PRESENT:


               SRI.B.S. SYAMANTAK. GP



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR FINAL
HEARING ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                     -3-
W.P.(C) No. 21322 of 2014



                             P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No. 21322 of 2014
                        =============================================================

                    Dated this the 16th day of February, 2024

                                          JUDGMENT

The learned counsel for the petitioners submitted that the matter

has become infructuous. Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

APPENDIX OF WP(C) 21322/2014

PETITIONER EXHIBITS EXT.P1.TRUE COPY OF THE PRELIMINARY NOTIFICATION PUBLISHED IN THE ESABHIMANI DAILY ON 20/7/2013. EXT.P2.TRUE COPY OF THE FORM 4(A) NOTICE DATED 3/6/2014 ISSUED TO THE 1ST PETITIONER UNDER RULE 7(1) OF THE 1990 RULES.

EXT.P3.TRUE COPY OF THE G.O.(RT) NO.3085/14/RD DATED 5/7/2014.