V.Chandrasekharan Nair vs State Of Kerala
2024 Latest Caselaw 8903 Ker

Kerala High Court

V.Chandrasekharan Nair vs State Of Kerala on 27 March, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                       WP(C) NO. 40954 OF 2022


PETITIONER:

          V.CHANDRASEKHARAN NAIR,
          AGED 62 YEARS
          S/O. VELAYUDHAN PILLA, T.C. 38/371, "GEETHAM",
          MARUTHAMKUZHI, KANJIRAMPARA P.O., THIRUVANANTHAPURAM-
          695030.
          BY ADVS.
          P.RAVEENDRAN PILLAI
          SANJAY THAMPI


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
    2     STATE OF KERALA,
          REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
    3     STATE OF KERALA,
          REPRESENTED BY SECRETARY, PUBLIC WORKS DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
    4     THE DISTRICT COLLECTOR,
          CIVIL STATION, KUDAPPANAKKUNNU, THIRUVANANTHAPURAM-
          695043.
    5     DEPUTY COLLECTOR (LA),
          CIVIL STATION, KUDAPPANAKUNNU, THIRUVANANTHAPURAM-
          695043.
    6     THE SPECIAL TAHASILDAR (LA),
          KIIFBI UNIT NO.1, LRM CAMP OFFICE BUILDING, KANAKA
          NAGAR, KOWADIAR P.O., THIRUVANANTHAPURAM-695003.
    7     THE EXECUTIVE ENGINEER, KRFB, PMU,
          R.S.P MANDHIR, TC 15/3039(1), EAST PATTOM,
          THIRUVANANTHAPURAM-695004.
    8     THE PROJECT DIRECTOR, KRFB, PMU,
          R.S.P MANDHIR, TC 15/3039(1), EAST PATTOM,
          THIRUVANANTHAPURAM-695004.
    9     THIRUVANANTHAPURAM CORPORATION,
          LMS VELLAYAMBALAM ROAD, OPPOSITE LMS COMPOUND,
 WP(C) No. 40954 of 2022               :2:


             UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PMG,
             THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS
             SECRETARY.
             BY ADV SUMAN CHAKRAVARTHY
             GP - AJITH VISWANATHAN


      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. 40954 of 2022             :3:




                        VIJU ABRAHAM , J.
             ===========================
                    WP(C) No.40954 of 2022
             ============================
              Dated this the 27th day of March, 2024

                            JUDGMENT

A memo has been filed by the learned Counsel for the

petitioner seeking to withdraw the writ petition.

Heard. Allowed.

Accordingly the above writ petition is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 40954/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO.2141/1992 OF SUB REGISTRAR OFFICE, SASTHAMANGALAM DATED 11.07.1992.

Exhibit P2 TRUE COPY OF THE SALE DEED NO. 2162/1992 OF SUB REGISTRAR OFFICE, SASTHAMANGALAM ATD. 16-7-1992.

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DTD.

1.6/.21 Exhibit P4 TRUE COPY OF THE EXTRA ORDINARY GAZETTE NOTIFICATION BEARING NO. SRO NO. 209/2022 DATED 02/03/2022.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 22/09/2022 SUBMITTED BEFORE THE 4TH RESPONDENT.

Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 22/09/2022 SUBMITTED BEFORE THE 6TH RESPONDENT.

Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 22/09/2022 SUBMITTED BEFORE THE 7TH RESPONDENT.

Exhibit P8 THE APPLICATION FOR BUILDING PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 9TH RESPONDENT.

Exhibit P9 :THE TRUE COPY OF THE MEDICAL RECORDS OF THE ELDER SON OF THE PETITIONER. Exhibit P10 TRUE COPY OF THE PHOTOGRAPHS EVIDENCING THE LAY OF STONES IN THE PROPERTY OF PETITIONER.