Ratnamma vs State Of Kerala
2024 Latest Caselaw 15714 Ker

Kerala High Court

Ratnamma vs State Of Kerala on 6 June, 2024

Author: P Gopinath

Bench: P Gopinath

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
   THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                      WP(C) NO. 31468 OF 2016
PETITIONER:

          RATNAMMA
          AGED 52 YEARS
          W/O AYYAPPAN, PALLIPPARAMBIL HOUSE, KONOOR,
          NALUKETTU P.O.-680 308 THRISSUR DIST.

         BY ADV SRI.V.M.KRISHNAKUMAR



RESPONDENT/S:

    1     STATE OF KERALA
          REP. BY ITS CHIEF SECRETARY, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM- 695 001

    2     DISTRICT COLLECTOR
          CIVIL STATION, THRISSUR- 680 003

    3     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE REVENUE DIVISIONAL OFFICER, CIVIL
          STATION, THRISSUR- 680 003

    4     TAHSILDAR
          TALUK OFFICE, CHALKKUDY, THRISSUR- 680 003

    5     THE VILALGE OFFICER
          MURINGAOOR, THEKKUMMURI VILLAGE, THRISSUR DIST- 680
          309

    6     AUGUSTINE JOSE
          PAYYAPPILLIL HOUSE, KALLETTUMKARA, THRISSUR DIST-
          680 683

    7     K.KJ.PAULPAUL KOKKATTU
          KOKKATTU HOUSE, KALLETTUMKARA, THRISSUR DISTRICT -
          680 883
 W.P.(C)No.31468/2016                      2



     8     M.J.BENNY
           S/O JOSE, MANIKKATTUPARMBIL HOUSE, KONOOR,
           NALUKETTU P.O. THRISSUR DIST- 680 308

           BY ADVS.
           SRI.ANAND PARATHARA
           SRI.SHEEJO CHACKO



OTHER PRESENT:

           SRI. VENUGOPAL V (GP)


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.31468/2016                    3

                            JUDGMENT

This writ petition was filed seeking enforcement of Ext.P1

order which directed the removal of certain encroachments by

respondents 7 and 8.

The learned Government Pleader on instructions submits that

the encroachments were removed on 8.11.2016. Taking into

consideration the submission of the learned Government Pleader,

this writ petition is closed making it clear that, if the petitioner has

any subsisting grievance, it will be open to the petitioner to apply for

reopening of the writ petition.

Sd/-

GOPINATH P. JUDGE acd

APPENDIX OF WP(C) 31468/2016

PETITIONER EXHIBITS

EXHIBITP1 TRUE COPY OF THE ORDER OF THE ADDITIONAL TAHSILDAR MUKUNDAPURAM

EXHIBITP2 TRUE COPY OF THE ORDER DATED 24-06-2015 PASSED BY THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 27-1-2016 PASSED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER DATE 6-8-2016 PASSED BY THE 2ND RESPONDENT