Sam Kurakaran vs State Of Kerala
2024 Latest Caselaw 17317 Ker

Kerala High Court

Sam Kurakaran vs State Of Kerala on 20 June, 2024

W. P. (C) No. 10856 of 2024

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                              WP(C) NO. 10856 OF 2024
PETITIONER:

              SAM KURAKARAN, AGED 58 YEARS,
              S/O MATHEW KURAKARAN, CHARUVILA WEST HOUSE,
              IYPPALLOOR, KIZHAKETHERUVU P.O, MELILA VILLAGE,
              KOTTARAKKARA TALUK, KOLLAM DISTRICT, PIN -
              691531.

              BY ADVS.M/S.MANU RAMACHANDRAN, R.RAJESH
              (VARKALA), M.KIRANLAL, T.S.SARATH, SAMEER M
              NAIR, SAILAKSHMI MENON, JOTHISHA K.A. & SHIFANA
              M.


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              DEPARTMENT OF LOCAL SELF GOVERNMENT,
              INSTITUTIONS, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695002.

     2        THE DISTRICT COLLECTOR,
              KOLLAM REVENUE DISTRICT CIVIL STATION, KOLLAM,
              PIN - 691013.

     3        THE ASSISTANT DIRECTOR,
              OFFICE OF JOINT DIRECTOR, DEPARTMENT OF LOCAL
              SELF GOVERNMENT INSTITUTIONS, KOLLAM, CIVIL
              STATION, KOLLAM, PIN - 691013.
 W. P. (C) No. 10856 of 2024

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     4        THE MELILA GRAMA PANCHAYAT,
              CHENGAMANAD P.O, KOLLAM,REPRESENTED BY ITS
              SECRETARY, PIN - 691557.

     5        THE SECRETARY,
              THE MELILA GRAMA PANCHAYAT, CHENGAMANAD P.O,
              KOLLAM, PIN - 691557.

              BY ADV SHRI.PREMCHAND R.NAIR, SC, MELILA GRAMA
              PANCHAYAT


              SMT.DEVI SHRI R., GP

                SRI.PREMCHAND R.NAIR, SC




         THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W. P. (C) No. 10856 of 2024

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                        MOHAMMED NIAS C. P. , J.
                      =========================
                         W. P. (C) No. 10856 of 2024
                      =========================
                      Dated this the 20th day of June, 2024

                               JUDGMENT

The learned counsel for the petitioner submits that the matter has

become infructuous.

This is recorded. The Writ Petition is closed as infructuous.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG

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APPENDIX OF WP(C).NO.10856/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT NO. A3-BA(72794)/2024 DATED 27.02.2024 ISSUED BY THE 5TH RESPONDENT-SECRETARY TO THE PETITIONER

EXHIBIT P2 THE TRUE COPY OF THE MINERAL TRANSIT PERMIT VIDE NO.400286/BPT001/GPO/2023/1102 DATED 01.03.2024 ISSUED BY THE 5TH RESPONDENT-SECRETARY TO THE PETITIONER

EXHIBIT P3 THE TRUE COPY OF THE DECISION VIDE NO.

LSGD/JD/1164/2023-C5 DATED 19.09.2023 OF THE 3RD RESPONDENT

EXHIBIT P4 THE TRUE COPY OF THE GOVERNMENT ORDER VIDE. G.O(P) NO. 59/2015/TRANSPORT DATED 29.09.2015

EXHIBIT P5 THE TRUE COPY OF THE COMMON JUDGMENT IN W.P(C) NO.7138/2021 AND ANOTHER MATTER BY THIS HON'BLE COURT