Adv. Parvathi Rajesh vs The State Of Kerala
2024 Latest Caselaw 12671 Ker

Kerala High Court

Adv. Parvathi Rajesh vs The State Of Kerala on 21 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                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. 23475 OF 2020
PETITIONER/S:

            ADV. PARVATHI RAJESH
            AGED 46 YEARS
            NO. 8H, JUPITER, TRINITY WORLD, CHITTETHUKARA POST,
            KAKKANAD 882 038

            BY ADV ADV. PARVATHI RAJESH(Party-In-Person)



RESPONDENT/S:

    1       THE STATE OF KERALA
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001
            REPRESENTED BY THE CHIEF SECRETARY

    2       THE DISTRICT COLLECTOR,
            KUYILIMALA, PAINAV P.O, IDUKKI, KERALA STATE, PIN 685
            602

    3       THE SUB COLLECTOR,
            DEVIKULAM, IDUKKI DISTRICT PIN 685 613

    4       THE SPECIAL TAHSILDAR,
            (LAND CONSERVANCY) TALUK OFFICE, DEVIKULAM 685 613
            IDUKII (DT)

    5       THE VILLAGE OFFICER,
            PULLIVASAL VILLAGE, PULLIVASAL P.O, IDUKKI DIST PIN 685
            565

    6       THE PALLIVASAL GRAMA PANCHAYAT,
            REPRESENTED BY ITS SECRETARY, 2ND MILE, PULLIVASAL,
            IDUKKI DISTRICT PIN 685 565

    7       SUBASH,
            C/O. MARIA SELVAM SAKTHIVEL, FACTORY DIVISION,
            PULLIVASAL ESTATE P.O, PULLIVASAL ESTATE, MUNNAR
 WP(C) NO. 23475 OF 2020



          (KERALA) 685 612

    8     MANIKANDAN,
          S/O. LATE SHRI SAKTHIVEL, MARIA SELVAM SAKTHIVEL,
          FACTORY DIVISION, PULLIVASAL ESTATE P.O, PULLIVASAL
          ESTATE, MUNNAR (KERALA) 685 612

          BY ADVS.
          SRI.K.JAJU BABU (SR.)
          SRI.K.S.FRIJO
          SMT.M.U.VIJAYALAKSHMI
          SRI.S.HIRUSHEEKESAN
          SRI.R.RAJPRADEEP
          SRI.SOLOMAN BABY




     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. 23475 OF 2020




                                   JUDGMENT

Dated this the 21st day of May 2024

A.Muhamed Mustaque, J.

The petitioner, who is an Advocate, approached this Court

challenging illegal occupation of Government land by 7 th and 8th

respondents.

2. It is submitted by the learned Counsel for the Panchayat

that 7th and 8th respondents have encroahced upon the Government

land and they have been evicted.

3. This submission is recorded.

4. If there is further encroachment, petitioner will be at

liberty to approach the concerned authorities and approach this

Court, if circumstances so warrant.

With the above observation, this writ petition is disposed of.

SD/ A.MUHAMED MUSTAQUE JUDGE SD/ S.MANU JUDGE

jm/ WP(C) NO. 23475 OF 2020

APPENDIX OF WP(C) 23475/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SURVEY SKETCH ISSUED BY THE SURVEYOR

EXHIBIT P2 A TRUE COPY OF THE ORDER IN W.P(C) NO.

10652/2013 DATED 12-04-2013

EXHIBIT P3 THE INFORMATION RECEIVED FROM THE 5TH RESPONDENT DATED 22-03-2013

EXHIBIT P4 PHOTOGRAPHS OF THE ILLEGAL ENCROACHMENT BY THE RESPONDENTS NO. 7 AND 8 (6 NOS)

EXHIBIT P5 REPRESENTATION DATED 12-10-2020 MADE BEFORE

EXHIBIT P6 REPRESENTATIONS DATED 19-10-2020 FILED BEFORE

EXHIBIT P7 REPRESENTATION DATED 19-10-2020 FILED BEFORE THE 3RD RESPONDENT

EXHIBIT P8 REPRESENTATION DATED 19-10-2020 FILED BEFORE THE 4TH RESPONDENT

EXHIBIT P9 REPRESENTATION DATED 19-10-2020 FILED BEFORE

EXHIBIT P10 REPRESENTATION DATED 19-10-2020 FILED BEFORE