M Ayishakutty vs State Of Kerala
2024 Latest Caselaw 15744 Ker

Kerala High Court

M Ayishakutty vs State Of Kerala on 6 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                       WP(C) NO. 13012 OF 2024
PETITIONER:

          M AYISHAKUTTY
          AGED 76 YEARS
          W/O MARAKKAR, THARAMMAL PUTHANPEEDIYEKKAL HOUSE,
          KARIPPOL, ATHAVANAD, MALAPPURAM, PIN - 676552
          BY ADVS.
          P.C.ANIL KUMAR
          MANU.M.THOMAS
          P.SREESHA
          SHIKHA C


RESPONDENTS:

    1     STATE OF KERALA
          DEPARTMENT OF INDUSTRIES, SECRETARIAT,TRVANDRUM
          REPRENTED BY ITS SECRETARY, PIN - 695001
    2     DISTRICT COLLECTOR, MALAPPURAM
          O/O DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION,
          MALAPPURAM, PIN - 676505
    3     *CORRECTED R3, THE DEPUTY TAHSILDAR
          (REVENUE RECOVERY) PONNANI TALUK, PONNANI P.O,
          MALAPPURAM DISTRICT, PIN-679 577. *CORRECTED AS
          DEPUTY TAHSILDAR, TIRUR TALUK, 1ST FLOOR, 2 ND FLOOR,
          TIRUR MINI CIVIL STATION BUILDING, MALAPPURAM
          DISTRICT, 676 101 ( RESPONDENT 3 IS CORRECTED AS PER
          ORDER DATED 11/04/24 IN IA .NO.1/24 IN WP(C)
          13012/2024).
    4     THE DISTRICT INDUSTRIES CENTRE, MALAPPURAM
          OPPOSITE CIVIL STATION,MALAPPURAM PO MALAPPURAM
          DISTRICT REPRESENTED BY GENERAL MANAGER, PIN - 676501


          SMT.C.S.SHEEJA, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13012 OF 2024           2

                           JUDGMENT

When this matter was called today, the learned counsel for the

petitioner - Sri.P.C.Anilkumar submitted that pending this lis his

client has received a letter from the General Manager of the District

Industries Centre dated 08.05.2024 that the Revenue Recovery

action against his client was initiated in error. He handed over a

copy of the said letter bearing No.DICMPM/1712/2023-LM across

the Bar and submitted that a copy of the same has been given to the

learned Senior Government Pleader also.

In the afore circumstances, I close this writ petition recording

the afore communication; however leaving liberty to the petitioner

to seek a rehearing in the event any further causes projected.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/10.6

APPENDIX OF WP(C) 13012/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE DATED 23.02.2024 ISSUED BY THE 3RD RESPONDENT AS PER SEC 7 OF THE KRR ACT Exhibit P2 A TRUE COPY OF THE NOTICE DATED 24.02.2024 ISSUED BY THE 3RD RESPONDENT AS PER SEC 34 OF THE KRR ACT Exhibit P3 A DOWNLOADED COPY OF RRC DETAILS FROM KERALA REVENUE RECOVERY PORTAL