Rajan vs The Local Level Monitoring Committee
2024 Latest Caselaw 298 Ker

Kerala High Court

Rajan vs The Local Level Monitoring Committee on 4 January, 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
  THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                   WP(C) NO. 24419 OF 2014


PETITIONERS:

    1     RAJAN
          AGED 61 YEARS
          S/O VELAYUDHAN, CHILLIYIL HOUSE, KOTTAYI P.O,
          KOTTAYI I VILLAGE, ALATHUR TALUK
    2     JANAKI
          AGED 83 YEARS
          W/O KUNCHANKUTTY, KOTTAMANGALAM HOUSE, KOTTAYI
          P.O, KOTTAYI I VILLAGE, ALATHUR TALUK
    3     MEHABOOB
          AGED 67 YEARS
          W/O MUHAMMED, KOOMANKAD HOUSE, KOTTAYI P.O,
          KOTTAYI I VILLAGE, ALATHUR TALUK
    4     BALASUBRAHMANIAN
          AGED 59 YEARS
          S/O RAGAVANEZHUTHASHAN, IYELETHIL HOUSE, KOTTAYI
          P.O, KOTTAYAI I VILLATGE, ALATHUR TALUK
    5     BHASKARAN
          AGED 55 YEARS
          S/O RAMAN, CHULLIYIL HOUSE, KOTTAYI P.O, KOTTAYAI
          I VILLATGE, ALATHUR TALUK
    6     KUNCHAN
          AGED 53 YEARS
          S/O KARUMAN, CHULLIYIL HOUSE, KOTTAYI P.O,
          KOTTAYAI I VILLATGE, ALATHUR TALUK
    7     PARVATHY
          AGED 52 YEARS
          W/O CHANDRAN, KOTTAYI P.O,
          KOTTAYAI I VILLAGE, ALATHUR TALUK
    8     SOMASUNDARAN
          AGED 58 YEARS
          S/O KUNCHANKUTTY, KOTTAMANGALAM HOUSE,
          KOTTAYI P.O, KOTTAYAI I VILLATGE, ALATHUR TALUK
    9     KRISHNAN
          AGED 68 YEARS
          S/O KANDAY, CHULLIYIL HOUSE, KOTTAYI P.O,
          KOTTAYAI I VILLATGE, ALATHUR TALUK
 WP(C).No.24419/2014

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    10         PREMA
               AGED 56 YEARS
               W/O KRISHNAN, CHULLIYIL HOUSE, KOTTAYI P.O,
               KOTTAYAI I VILLATGE, ALATHUR TALUK
               BY ADV SRI.P.M.ZIRAJ

RESPONDENTS:

    1          THE LOCAL LEVEL MONITORING COMMITTEE
               KOTTAYI, REPRESENTED BY ITS CONVENER,
               AGRICULTURAL OFFICER, KOTTAYI,
               PALAKKAD DISTRICT 678572
    2          THE DISTRICT LEVEL AUTHORIZED COMMITTEE
               PALAKKAD DISTRICT, REPRESENTED BY ITS CHAIRMAN,
               REVENUE DIVISIONAL OFFICER (RDO), PALAKKAD,
               PALAKKAD DISTRICT 678014
    3          THE DISTRICT GEOLOGIST
               DEPARTMENT OF MINING AND GEOLOGY,
               PALAKKAD DISTRICT 678014
               BY ADVS.SRI.RIYAL DEVASSY, GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   04.01.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.24419/2014

                                 3




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.24419 of 2014
            ----------------------------------------------
          Dated this the 04th day of January, 2024


                          JUDGMENT

Today, when the matter came up for consideration,

the counsel for the petitioner submitted that the

representation submitted by the petitioner is already

disposed as per Ext.R1(a) and therefore, this writ petition

may be dismissed as not pressed, with liberty to challenge

the same.

Liberty granted and this writ petition is dismissed as

not pressed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF WP(C) 24419/2014

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOGRAPHS OF THE PROPERTY OF THE PETITIONERS ALONG WITH ADJACENT PADDY FIELDS EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 05-05-2014 SUBMITTED BY THE PETITIONERS BEFORE THE FIRST RESPONDENT RESPONDENT'S EXHIBITS

EXHIBIT R1(A) COPY OF THE PROCEEDINGS DATED 11.08.2014