Raji Joseph vs State Of Kerala
2024 Latest Caselaw 11866 Ker

Kerala High Court

Raji Joseph vs State Of Kerala on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                  &
                THE HONOURABLE MR. JUSTICE EASWARAN S.
        FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                       WP(C) NO. 16899 OF 2024
PETITIONER:

            RAJI JOSEPH,
            AGED 56 YEARS
            W/O. BENNY GEORGE, KOLLIKOLAVIL HOUSE,
            KANJIRAMUTTAM.P.O, KOTTAYAM, PIN - 688585
            BY ADVS.
            GISA SUSAN THOMAS
            A.R.DIVYA
            V.VIDJEALATCHOUMY
            ADHITHYA K.


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF REVENUE,GOVERNMENT OF KERALA,
            SECRETARIATE BUILDING,THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE DISTRICT COLLECTOR
            COLLECTORATE IDUKKI IDUKKI PAINAVU P.O.,
            IDUKKI VILLAGE, IDUKKI TALUK, PIN - 685603
    3       THE SETTLEMENT OFFICER,
            CARDAMON SETTLEMENT OFFICE, KUMILY, KUMILY VILLAGE,
            PEERMADU TALUK, PIN - 685509
    4       THE TAHSILDAR,
            UDUMBANCHOLA TALUK OFFICE, MINI CIVIL STATION,
            UDUMBANCHOLA, NEDUMKANDAM, PIN - 68555
    5       THE VILLAGE OFFICER
            PARATHODU VILLAGE, PARATHODU, NEDUMKANDAM,
            PIN - 68555
    6       JESSY CHACKO
            AGED 75 YEARS
            W/O. THOMAS, RESIDING AT KALLIVAYALIL HOUSE,
            CHETTUTHODU KARA, THIDANADU VILLAGE, NOW RESIDING AT
            KADALIKKATTIL HOUSE, THODUPUZHA TALUK,
            IDUKKI DISTRICT, PIN - 685581
    7       SIBI THOMAS @ MATHEW THOMAS
            AGED 57 YEARS
 WP(C) NO. 16899 OF 2024        2

          S/O. TOMY MATHEW, KADALIKKATTIL ESTATE,
          CHANDANAPPARA, MAVADI P.O., NEDUMKANDAM,
          PARATHODU VILLAGE, UDUMBANCHOLA TALUK, PIN - 685553
          GP SUNIL KUMAR KURIAKOSE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16899 OF 2024             3

                              JUDGMENT

DEVAN RAMACHANDRAN,J.

After arguing this matter for some time, the learned counsel for

the petitioner sought permission to withdraw this Writ Petition, with

liberty for her client to approach this Court again if so required in

future.

In the afore circumstances, this Writ Petition is dismissed as

having been withdrawn; with the afore requested liberty being

reserved in favour of the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

EASWARAN S. JUDGE MC/3.5

APPENDIX OF WP(C) 16899/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF POSSESSION CERTIFICATE NO.LWA 315/61 DATED 02/01/2004 ISSUED FROM DEPUTY COLLECTOR (CS), IDUKKI Exhibit P2 THE COMMON JUDGMENT IN MAT.APPEAL NO.838/2018, 898/2018 AND 760/2018 DATED 03/02/2020 PASSED BY THE HON'BLE HIGH COURT Exhibit P3 COPY OF THE ORDER DATED 18/01/2024 IN CRP NO.204/2022 PASSED BY THE HON'BLE HIGH COURT Exhibit P4 COPY OF THE ORDER DATED 18/01/2024 IN CRP NO.198/2022 PASSED BY THE HON'BLE HIGH COURT Exhibit P5 COPY OF THE ORDER DATED 04/01/2024 OF THE ASST. CARDAMOM SETTLEMENT OFFICER Exhibit P6 THE TRUE COPY OF LAND TAX RECEIPT ISSUED BY THE PARATHODU VILLAGE OFFICE DATED 08/04/2024 Exhibit P7 THE NOTICE NO.A5-315/61 DATED 22/03/2024 ISSUED BY 3RD RESPONDENT