T. S. Jairaj vs State Of Kerala
2024 Latest Caselaw 12581 Ker

Kerala High Court

T. S. Jairaj 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. 34768 OF 2023
PETITIONER:

          T. S. JAIRAJ, AGED 56 YEARS
          NO. A22, CHOICE GARDEN, TOC-H SCHOOL ROAD,
          VYTTILA P O, VYTTILA DESOM,
          POONITHURA VILLAGE, KANAYANNUR TALUK,
          ERNAKULAM DISTRIST, PIN - 682019

          BY ADV G.SREEKUMAR (CHELUR)



RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY SECRETARY TO THE GOVERNMENT,
          REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DISTRICT COLLECTOR,
          OFFICE OF THE DISTRICT COLLECTOR,
          KAKKANAD P.O ERNAKULAM DISTRICT, PIN - 682020

    3     THE SUB-COLLECTOR,
          OFFICE OF THE SUB-COLLECTOR,
          REVENUE DIVISIONAL OFFICER, FORT KOCHI P.O.,
          ERNAKULAM, PIN - 682001

    4     THE VILLAGE OFFICER, POONITHURA VILLAGE OFFICE,
          POONITHURA VILLAGE OFFICE, KADAVANTHARA P.O
          ERNAKULAM, PIN - 682020




          SMT.AMMINIKUTTY K, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                         -2-
WP(C)No. 34768/2023

                          MOHAMMED NIAS C.P., J.
                        ---------------------

                            WP(C)No.34768 of 2023

                      ---------------------------

                      Dated this the 21st day of May, 2024


                                   JUDGMENT

Both sides submit that orders have been passed in the Form 6 application.

Therefore, nothing remains to be considered in the writ petition. Since a counter

affidavit has been filed, the order directing appearance of the Principal Secretary

of the Government, Revenue Department, Thiruvananthapuram, is recalled.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/21.05.2024

APPENDIX OF WP(C) 34768/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DOCUMENT BEARING NO. 1331 OF 2018 OF THE MARADU SRO DATED 12.06.2018

EXHIBIT P2 TRUE COPY OF THE DOCUMENT BEARING NO. 1559 OF 2018 OF THE MARADU SRO DATED 16.07.2018

EXHIBIT P3 TRUE COPY OF THE RELEVANT ENTRY IN THE BASIC TAX REGISTER OF POONITHURA VILLAGE OF KANAYANNUR TALUK ISSUED DATED 23.12.2022

EXHIBIT P4 A TRUE COPY OF THE REPORT OF THE LOCAL LEVEL MONITORING COMMITTEE BY THE CONVENER, AGRICULTURAL FIELD OFFICER DATED 30.07.2021

EXHIBIT P5 FORM NO.5 SUBMITTED BY THE PETITIONER WAS ALLOWED. A TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED 27.07.2022

EXHIBIT P6 TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI DATED 06.05.2023

EXHIBIT P7 TRUE COPY OF THE REPORT BY THE VILLAGE OFFICER, POONITHURA IN THE NAME OF THE SUB-COLLECTOR, FORT KOCHI DATED 24.09.2021

RESPONDENTS EXHIBITS

EXHIBIT R3(A) TRUE COPY OF THE ORDER NO K12-3418/2023 DTD 02-05-

EXHIBIT R1 (A) TRUE COPY OF THE LETTER NO. REV-P1/69/2022-REV, DATED 07-05-2022

EXHIBIT R1 (B) TRUE COPY OF THE CIRCULAR NO. REV-P1/338/2023-REV, DATED 23-12-2023

EXHIBIT R1 (C) TRUE COPY OF GO(RT) NO.1166/2021/REV, DATED 25-02-