Mohammed M.V vs State Of Kerala
2024 Latest Caselaw 8780 Ker

Kerala High Court

Mohammed M.V vs State Of Kerala on 27 March, 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
          WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                            WP(C) NO. 38791 OF 2016


PETITIONER:

              MOHAMMED M.V.
              S/O.M.V.IMBICHIKOYA, SHAHANAS MAHAL,
              OLAVANNA P.O., KOZHIKODE - 673019.

              BY ADVS.
              N.KRISHNA PRASAD
              N.ANAND



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        THE DISTRICT COLLECTOR
              CIVIL STATION, ERANHIPAALAM, KOZHIKODE DISTRICT-600001.

     3        AGRICULTURE OFFICER
              KUNTHAMANGALAM AGRICULTURAL OFFICE,
              KUNNAMANGALAM, KOZHIKODE-673001.



BY ADV.

              SRI.RIYAL DEVASSY, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38791 OF 2016


                                2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
              W.P.(C) No.38791 of 2016
         ----------------------------------------------
      Dated this the 27th day of March, 2024

                          JUDGMENT

This Court as per judgment dated 27.03.2024 in

WP(C) No.26105/2023, allowed the petitioner herein to

file Form 5 application for removing the land from the

data bank, in accordance with law. In the light of the

same, this writ petition need not be retained here.

But, the contentions raised by the petitioner in this

writ petition, are left open.

With the above observation, this writ petition is

disposed of. Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 38791 OF 2016

APPENDIX OF WP(C) 38791/2016

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF SALE DEED NO.2875/2014 DATED 23.08.2014 OF S.R.O.CHATHAMANGALAM.

EXHIBIT P2 TRUE COPY OF CERTIFICATE DATED 21.03.2016 ISSUED BY THE VILLAGE OFFICER, KUTTIKATTOOR.

EXHIBIT P3 TRUE COPY OF BASIC TAX PAID RECEIPT NO. 1551091 OF BOOK NO.15511 DATED 08.04.2016 ISSUED BY THE VILLAGE OFFICER, KUTTIKATTOOR.

EXHIBIT P4 TRUE COPY OF POSSESSION CERTIFICATE NO.1556/2016 DATED 16.6.2016 ISSUED BY THE VILLAGE OFFICER, KUTTIKATTOOR.

EXHIBIT P5 TRUE COPY OF SKETCH OF BUILDING PORPOSED TO BE CONSTRUCTED IN THE PROPERTY.

EXHIBIT P6 TRUE COPY OF LETTER NO.A3-6198/16 DATED 27.06.2016 ISSUED BY THE SECRETARY, KUNNAMANGALAM GRAMA PANCHAYATH.

EXHIBIT P7 REPRESENTATION DATED 23.08.2016 SUBMITTED BY THE PETITIONER TO THE DISTRICT COLLECTOR, KOZHIKODE.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE