S.Najim vs Sheeja Beegum
2024 Latest Caselaw 5933 Ker

Kerala High Court

S.Najim vs Sheeja Beegum on 23 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 15535 OF 2015
PETITIONER:

          S.NAJIM
          AGED 50 YEARS
          KAITHAVILAKATHPUTHEN VEEDU, AMBALLUR, SAINIK SCHOOL
          (PO), KAZHAKKUTTAM, THIRUVANANTHAPURAM
          BY ADV SRI.P.K.MUHAMMED


RESPONDENTS:

    1     SHEEJA BEEGUM
          D/O.ABDUL RAHMAN, KAITHAVILAKATH PUTHEN VEEDU,AMBALLUR,
          THIRUVANANTHAPURAM, PIN 695001
    2     THE TAHSILDAR
          TALUK OFFICE, THIRUVANANTHAPURAM 695001
    3     DISTRICT COLLECTOR
          THIRUVANANTHAPURAM 695001
    4     REVENUE DIVISIONAL OFFICER
          THIRUVANANTHAPURAM 695001
    5     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,DEPARTMENT
          OF REVENUE, GOVERNEMENT SECRETARIAT, THIRUVANNATHAPURAM
          695001


          SRI RIYAL DEVASSY, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.15535/2015


                                      2




                      P.V.KUNHIKRISHNAN, J.
                   ---------------------------------------
                     WP(C) No.15535 of 2015
               ----------------------------------------------
            Dated this the 23rd day of February, 2024


                              JUDGMENT

When this writ petition came up for consideration before

this Court on 10.01.2024, this Court passed the following

order:

"Petitioner will take steps to serve notice on the 1 respondent in the correct address within two st

weeks from today. If no steps are taken, the Registry will take steps to post the matter in the defect list after two weeks."

The Registry informed that no steps are taken to issue

notice on the 1st respondent as on today and moreover there is

no representation for the petitioner also today. If that is the

case, the writ petition need not be retained. The writ petition is

dismissed for default.

Sd/-

P.V.KUNHIKRISHNAN ncd JUDGE

APPENDIX OF WP(C) 15535/2015

PETITIONER EXHIBITS TRUE COPY OF THE REPRESENTATION SUBMITTED BY SAINABA BEEVI BEFORE THE EXHIBIT P1 HONOURABLE REVENUE MINISTER OF KERALA DATED 13.04.2005 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE EXHIBIT P2 THE HONOURABLE REVENUE MINISTER OF KERALA TRUE COPY OF THE DECISION TAKEN BY EXHIBIT P3 THE KAZHAKKOOTTAM GRAMA PANCHAYAT DATED 31.01.1996 TRUE COPY OF THE CONSENT LETTER ISSUED B SECRETARY, KAZHAKKOOTTAM EXHIBIT P4 GRAMA PANCHAYATH TO TAHSILDAR, THIRUVANANTHAPURAM DATED 07.02.1996 TRUE COPY OF THE JUDGMNET IN EXHIBIT P5 WPC.NO.31441/2007 OF THE HONOURABLE HIGH COURT OF KERALA DATED 13.06.2012 TRUE COPY OF THE PETITION SUBMITTED EXHIBIT P6 BY PETITIONER BEFORE THE 4TH RESPONDENT DTD.03.12.2012 TRUE COPY OF THE LETTER ISSUED BY 4TH EXHIBIT P7 RESPONDENT TO THE PETITIONER DTD.

31.12.2012 TRUE COPY OF THE ORDER GO.(MS) EXHIBIT P8 280/2011/RD DATED 27.07.2011