Cyriac Joseph vs State Of Kerala
2024 Latest Caselaw 12564 Ker

Kerala High Court

Cyriac Joseph vs State Of Kerala on 21 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
      TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 32600 OF 2023
PETITIONERS:
     1     CYRIAC JOSEPH,
           AGED 53 YEARS
           SRAMPICAL HOUSE, EDAPPALLY NORTH P.O,
           COCHIN, PIN - 682024
     2     BINU CYRIAC,
           SRAMPICALHOUSE,EDAPPALLY NORTH P.O,
           COCHIN, PIN - 682024
           BY ADVS.
           M.GOPIKRISHNAN NAMBIAR
           K.JOHN MATHAI
           JOSON MANAVALAN
           KURYAN THOMAS
           PAULOSE C. ABRAHAM
           RAJA KANNAN
           E.K.NANDAKUMAR (SR.)
RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY THE ADDITIONAL CHIEF
           SECRETARY,DEPARTMENT OF LOCAL SELF GOVERNMENT,
           SECRETARIAT ANNEX, THIRUVANANTHAPURAM, PIN - 695001
     2     THE PRINCIPAL DIRECTOR,
           PRINCIPAL DIRECTORATE, LSGD,SWARAJ BHAVAN,
           NANTHANCODE, 5TH FLOOR,KOWDIAR P.O,
           THIRUVANANTHAPURAM, PIN - 695003
     3     THE SECRETARY, ATHIRAPPALLY GRAMA PANCHAYATH,
           VETTILAPARA P.O,TRICHUR, PIN - 680721
     4     ATHIRAPPALLY GRAMA PANCHAYATH,
           REPRESENTED BY THE SECRETARY,
           VETTILAPARA P.O, TRICHUR, PIN - 680721
     5     THE JOINT DIRECTOR,
           OFFICE OF THE JOINT DIRECTOR,
           CIVIL STATION, AYYANTHOLE, TRICHUR, PIN - 680003
           BY ADVS.
           I.SHEELA DEVI
           BINESH.K.N.
           SMT. DEVI SHRI R - 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. 32600 OF 2023
                                 2



                   MOHAMMED NIAS C.P., J.
             =========================
                  W.P.(C). No. 32600 of 2023
             =========================
             Dated this the 21st day of May, 2024



                         JUDGMENT

In view of the memo filed the writ petition is permitted to be

withdrawn without prejudice to the right of the petitioners to

approach this Court again in case a fresh cause of action arises.

Subject to the above, the writ petition is dismissed as

withdrawn.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 32600 OF 2023

APPENDIX OF WP(C) 32600/2023

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE BUILDING PERMIT DATED 06.03.2014 ISSUED BY THE SECRETARY, ATHIRAMPILLYGRAMAPANCHAYATH INFAVOUR OF SHALLY THOMAS EXHIBIT P2 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS DATED 22.11.2017 EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER DATED 22.02.2021 EXHIBIT P4 TRUE COPY OF THE LETTER OF THE 4TH RESPONDENT DATED 16.09.2023

// True Copy // PA To Judge