K.Venugopal vs The State Of Kerala
2024 Latest Caselaw 18585 Ker

Kerala High Court

K.Venugopal vs The State Of Kerala on 27 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                        WP(C) NO. 10886 OF 2024
PETITIONER:

            K.VENUGOPAL,
            AGED 58 YEARS
            S/O KRISHNAN NAIR, RESIDING AT SREEVILAS, KAKKAZHOM,
            AMBALAPPUZHA, ALAPPUZHA DISTRICT, PIN - 688005

            BY ADVS.
            C.H.ABDUL RASAC
            K.R.AVINASH (KUNNATH)



RESPONDENTS:

    1       THE STATE OF KERALA,
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
            OF REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001

    2       THE DISTRICT COLLECTOR,
            ALAPPUZHA, CIVIL STATION, ALAPPUZHA, PIN - 688001

    3       THE R.D.O,
            REVENUE DIVISIONAL OFFICE,ALAPPUZHA, PIN - 688013

    4       THE VILLAGE OFFICER,
            EDATHUA VILLAGE,KUTTANADU, ALAPPUZHA DISTRICT, PIN -
            689573




            BY SMT. AMMINIKUTTY K,. SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10886 OF 2024
                                   2


                     MOHAMMED NIAS C.P., J.
             =========================
                    W.P.(C.) No. 10886 of 2024
             =========================
              Dated this the 27th day of June, 2024



                           JUDGMENT

In this writ petition, the petitioner challenges the condition in

Ext.P4 directing him to pay an amount of Rs. 66,770/-.

2. Today when the matter is taken up, the learned

Government Pleader submits that the demand made in Ext.P4 has

been recalled and a revised order was passed on 20.06.2024,

without insisting on payment of any fee. This is recorded.

Accordingly, nothing survives for consideration in this writ

petition and the same is closed.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE DCS WP(C) NO. 10886 OF 2024

APPENDIX OF WP(C) 10886/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED NO. 209/2018 OF AMBALAPPUZHA SRO DATED 24.01.2018

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, EDATHUA VILLAGE DATED 17.05.2023

EXHIBIT P3 TRUE COPY OF THE FORM 6 APPLICATION DATED 12.10.2022 FILED BEFORE THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 02.03.2024 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P5 TRUE COPY OF THE RELEASE DEED DATED 26.09.2007 OF AMBALAPPUZHA SRO.