C.Ramdas vs State Of Kerala
2024 Latest Caselaw 15112 Ker

Kerala High Court

C.Ramdas vs State Of Kerala on 4 June, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                        WP(C) NO. 14891 OF 2014
PETITIONER/S:

            C.RAMDAS, S/O.P.A.KRISHNA MENON,
            CHANDRAKANTHAM, MAN HOUSING COLONY, PONNANI,
            MALAPPURAM-679577.
            BY ADV SRI.T.G.RAJENDRAN


RESPONDENT/S:

    1       STATE OF KERALA, REPRESENTED BY THE SECRETARY,
             LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695001.
    2       THE DISTRICT COLLECTOR
            MALAPPURAM-676505
    3       THE DEPUTY DIRECTOR
            LOCAL FUND AUDIT, MALAPPURAM-676505.
    4       PONNANI BLOCK PANCHAYATH, REPRESENTED BY ITS SECRETARY,
            EDAPPAL P.O., MALAPPURAM-679576.
    5       THE DEPUTY TAHSILDAR, REVENUE RECOVERY, TALUK OFFICE,
            PONNANI, MALAPPURAM-679327.
    6       THE VILLAGE OFFICER
            EZHUVATHURUTHY VILLAGE, PONNANI, MALAPPURAM-679327.
    7       THE SECRETARY, PONNANI BLOCK PANCHAYATH,
             EDAPPAL P.O., MALAPPURAM-679576.
            BY ADVS.
            ADVOCATE GENERAL OFFICE KERALA
            SRI.C.M.MOHAMMED IQUABAL
            SRI. VENUGOPAL V., GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14891 OF 2014              2



                                JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission to

withdraw the writ petition. Accordingly, the writ petition is

dismissed as withdrawn.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF WP(C) 14891/2014

RESPONDENT EXHIBITS Exhibit R3(a) A true copy of the relevant portion of report No.LFM10/1648/06 dated 12.03.2007 PETITIONER EXHIBITS EXHIBIT P1 : TRUE COPY OF THE LETTER DT.21-3-2007 OF R7.

EXHIBIT P8 : TRUE COPY OF THE LETTER SENT BY THE R7 DT.10-10-13.

EXHIBIT P2 : TRUE COPY OF THE RELEVANT PORTION OF THE AUDIT REPORT.

EXHIBIT P3 : TRUE COPY OF THE LETTER SENT BY THE PETITIONER TO R7 DT.7-4-07.

EXHIBIT P3(a) : TRUE COPY OF THE EXPLANATION TO EXT.P2 AUDIT REPORT SUBMITTED ALONG WITH EXT.P3. EXHIBIT P4 : TRUE COPY OF THE LETTER DT.7-4-07 SENT BY THE PETITIONER TO R3.

EXHIBIT P5 : TRUE COPY OF THE LETTER DT.16-2-12 SENT BY THE R7 TO THE PETITIONER.

EXHIBIT P6 : TRUE COPY OF THE LETTER DT.10-2-12 SENT BY THE PETITIONER BEFORE R7.

EXHIBIT P7 : TRUE COPY OF THE G.O(MS)50/90/LSG DT.26-3-

EXHIBIT P8 TRUE COPY OF THE LETTER SENT BY THE 7TH RESPONDENT DATED 10.10.13 EXHIBIT P9 TRUE COPY OF THE EXPLANATION FILED BY THE PETITIONER DATED 2.11.13 EXHIBIT P10 : TRUE COPY OF THE REVENUE RECOVERY PROCEEDINGS DT.26-5-14.