Citation : 2024 Latest Caselaw 12474 Ker
Judgement Date : 21 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
WP(C) NO. 37901 OF 2023
PETITIONER :-
SAJOMON . C. P, AGED 40 YEARS
S/O LATE CHACKO KUNJUKUNJU RESIDING AT POOVANNAL HOUSE,
PALR, PARATHODE VILLAGE , PALARKARA, PUSHPAKANDAM P.O,
PARATHODE VILLAGE, UDUMBUMCHOLA TALUK,
IDUKKI, PIN - 685554
BY ADV S.SUJINI
RESPONDENTS :-
1 THE DISTRICT COLLECTOR
COLLECTORATE ,CIVIL STATION ROAD, IDUKKI, PIN - 691013
2 THE TAHASILDAR ( LR)
TALUK OFFICE, UDUMBUMCHOLA, PIN - 685554
3 THE SECRETARY
NEDUMKANDAM GRAMA PANCHAYAT,NEDUNKANDAM P.O, IDUKKI, PIN -
685553
4 THE VILLAGE OFFICER
PARATHOD VILLAGE PARATHOD, NEDUNKANDAM P.O, IDUKKI, PIN -
685553
5 SUBHASH
S/O VASU , RESIDING AT AREECKAL HOUSE , PARATHODE
VILLAGE , PUSHPAKANDAM P.O , UDUMBUMCHOLA TALUK, IDUKKI,
PIN - 685554
6 THE TAHASILDAR
TALUK OFFICE, UDUMBUMCHOLA , IDUKKI, PIN - 685554
BY ADV T.B.REMANI
SRI.JAFERKHAN Y, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 37901 OF 2023
2
JUDGMENT
A.MUHAMED MUSTAQUE,J
This writ petition is filed alleging that the 5th respondent is
undertaking construction on a government land illegally. It is to be noted
that the 5th respondent had approached this Court in W.P.(C) No.15193 of
2024, wherein this Court ordered to vacate the land with certain
conditions.
2. In the light of the above, we are of the view that the direction
in the above writ petition will hold the matter and action can be initiated
only in accordance with the directions in the above writ petition.
This writ petition is disposed of in the light of the directions above.
The petitioner is granted liberty to approach this Court, if directions in the
earlier writ petition have not complied with.
Sd/-
A.MUHAMED MUSTAQUE JUDGE Sd/-
S.MANU, JUDGE SMA WP(C) NO. 37901 OF 2023
APPENDIX OF WP(C) 37901/2023
PETITIONER EXHIBITS :-
Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT FOR THE YEAR 2022-23 IN RESPECT OF 39 ARES AND 09 SQUARE METERS LYING IN BLOCK NO. 49 , PARATHOD VILLAGE LYING IN SY. NO. 523/3 AND
Exhibit P2 TRUE COPY OF THE MINUTES TAKEN IN THE MEETING DATED 16.03.2012 OF THE 3RD RESPONDENT PANCHAYAT.
Exhibit P3 TRUE COPY OF THE TRANSFER DEED DATED 23.04.2022.
ExhibitP 4 TRUE PHOTOGRAPHIC VISUALS SHOWING THE POSITION OF BRIDGE, CONSTRUCTION ACTIVITIES AND THE PWD ROAD.
Exhibit P5 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE KERALA LAND REVENUE COMMISSIONER , DATED 07.07.2023.
ExhibitP6 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 07.07.2023
Exhibit P7 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 07.07.2023.
Exhibit P8 TRUE COPY OF THE PLAINT FILED BY THE
/2023 , BEFORE THE MUNSIFF'S COURT, KATTAPPANA
Exhibit P9 TRUE COPY OF THE INTERIM INJUNCTION ORDER
OF MUNSIFF'S COURT, KATTAPPANA
Exhibit P10 TRUE COPY OF THE COMMUNICATION NO. LR-
8231/2023/LRK5 DATED 27.07.2023 ISSUED FROM WP(C) NO. 37901 OF 2023
THE OFFICE OF LAND REVENUE COMMISSIONER
Exhibit P11 TRUE COPY OF THE NOTICE NO. L.C.NO. 06/2023 DATED 16.08.2023 ISSUED TO THE PETITIONER
Exhibit P12 TRUE COPY OF THE AFFIDAVIT FILED BY THE PETITIONER DATED 25.08.2023 BEFORE THE 2ND RESPONDENT
Exhibit P13 TRUE COPY OF THE APPLICATION UNDER RTI DATED 25.08.2023 PREFERRED BY THE PETITIONER , BEFORE THE TALUK TAHASILDAR.
Exhibit P14 TRUE COPY OF THE REPLY DATED 16.09.2023 TO EXHIBIT P13.
Exhibit P15 TRUE COPY OF THE COMPLAINT DATED 25.08.2023 FILED BY THE PETITIONER BEFORE THE CIRCLE INSPECTOR OF POLICE, NEDUMKANDAM POLICE STATION
Exhibit P16 TRUE COPY OF THE RECEIPT OF THE EXHIBIT P15 PETITION DATED 25.08.2023 FILED BY THE PETITIONER.
Exhibit P17 TRUE COPY OF THE REPORT OF THE INSPECTION DATED 13.06.2023 OF THE 4TH RESPONDENT, OBTAINED UNDER RTI ACT .
Exhibit P18 TRUE COPY OF THE REPORT OF THE INSPECTION SUBMITTED BEFORE THE 6TH RESPONDENT BY THE 4TH RESPONDENT DATED 10.07.2023 OBTAINED BY THE PETITIONER UNDER RTI ACT
RESPONDENT EXHIBITS :-
Exhibit R5(a) True copy of the discharge card dated 31-05-
Exhibit R5(b) True copy the discharge summary dated 25-07- 22 from the department of Neurosurgery
Exhibit R5(c) True copy of the scanning reports dated 27-
05-2022 WP(C) NO. 37901 OF 2023
Exhibit R5(d) True copy of the scanning reports dated 12- 08-2022
Exhibit R5(e) True copy of the above gift deed dated 07-03-
Exhibit R5(f) True copy of the eviction notice dated 28-11- 2023 issued by the 2nd respondent
Exhibit R5(g) True copy of the mass representation dated 07-02-2024
Exhibit R5(h) True copy of the notice dated20-02-2024
Exhibit R5(i) True copy of the representation dated 02-03-
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