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Khadeeja vs District Collector
2024 Latest Caselaw 16002 Ker

Citation : 2024 Latest Caselaw 16002 Ker
Judgement Date : 7 June, 2024

Kerala High Court

Khadeeja vs District Collector on 7 June, 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 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                       WP(C) NO. 30298 OF 2017
PETITIONER:
           KHADEEJA
           AGED 47 YEARS, D/O.T.P.MOIDEENKUTTY, NEAR KSEB OFFICE,
           RAYIRIMANGALAM, TANUR P.O., TIRUR.

            BY ADV SRI.L.RAJESH NARAYAN


RESPONDENTS:
     1     DISTRICT COLLECTOR
           COLLECTORATE, MALAPPURAM-676505.

    2       THE VILLAGE OFFICER
            PALLIKKAL VILLAGE, KONDOTTY, MALAPPURAM-673638.

    3       TALUK SURVEYOR
            TIRURANGADI-676306.

    4       CIRCLE INSPECTOR OF POLICE
            KARIPUR POLICE STATION-673642.

    5       T.P.MUHAMMED HAJI
            AGED 62 YEARS, S/O.MOIDEENKUTTY HAJI, THACHARPADIKKAL
            HOUSE, KARIPUR, ERNAD TALUK, KARIPUR P.O., MALAPPURAM-
            673647.

    6       ABOOBACKER
            AGED 50 YEARS, S/O.MOIDEENKUTTY HAJI, THACHARPADIKKAL
            HOUSE,KARIPUR, ERNAD TALUK, KARIPUR P.O., MALAPPURAM-
            673647.

            BY ADVS.
            GOVERNMENT PLEADER
            M.SHAJNA


OTHER PRESENT:

            SRI.B.S.SYAMANTAK, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.30298 of 2017


                               2

                 P.V.KUNHIKRISHNAN,J.
              ---------------------
                 W.P (C) No.30298 of 2017
           ---------------------------
             Dated this the 7th day of June, 2024

                           JUDGMENT

When this writ petition came up for consideration, the

counsel for the petitioner submitted that this writ petition can

be closed granting liberty to agitate the case, if there is any

fresh cause of action. Liberty is granted. Therefore, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

APPENDIX OF WP(C) 30298/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT NO.8499732.

EXHIBIT P1(A) TRUE COPY OF THE BASIC TAX RECEIPT NO.8499731.

EXHIBIT P2 TRUE COPY OF THE SALE DEED DATED 23-12- 2013.

EXHIBIT P3 TRUE COPY OF THE PLAINT.

EXHIBIT P4 TRUE COPY OF THE WRITTEN STATEMENT.

EXHIBIT P5 TRUE COPY OF THE COMMISSION REPORT WITH SKETCH.

EXHIBIT P6 TRUE COPY OF THE REQUEST BEFORE THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE REQUEST BEFORE THE 3RD RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE REQUEST BEFORE THE 4TH RESPONDENT.

 
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