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Leo Louis vs The District Collector
2024 Latest Caselaw 12927 Ker

Citation : 2024 Latest Caselaw 12927 Ker
Judgement Date : 22 May, 2024

Kerala High Court

Leo Louis vs The District Collector on 22 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                         WP(C) NO. 847 OF 2023
PETITIONER:

          LEO LOUIS
          AGED 52 YEARS
          S/O. (LATE) E.O. LOUIS, ELUVATHINGAL HOUSE,
          KIZHAKKUMPATTUKARA, EAST FORT P.O.,
          THRISSUR DISTRICT, KERALA-680005., PIN - 680005
          BY ADVS.
          M.R.DHANIL
          SENITTA P. JOJO
RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          CIVIL STATION, AYYANTHOLE,
          THRISSUR DISTRICT, KERALA- 680 003.

    2     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE,
          THRISSUR, KERALA-680 003.

    3     THE TAHASILDAR (LR)
          THRISSUR TALUK,
          THRISSUR DISTRICT, KERALA-680 020

    4     THE VILLAGE OFFICER
          ARANATTUKKARA VILLAGE OFFICE,
          OLARIKKARA, THRISSUR DISTRICT,
          KERALA- 680 012.

    5     THE LOCAL LEVEL MONITORING COMMITTEE
          REPRESENTED BY ITS CONVENER,
          AGRICULTURAL OFFICER, KRISHIBHAVAN,
          AYYANTHOLE, THRISSUR DISTRICT,
          KERALA -680012.
          BY ADVS.
          ANAND KALYANAKRISHNAN
          C.DHEERAJ RAJAN
          SMT. G SHEEBA - GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 847 OF 2023
                               2



                 MOHAMMED NIAS C.P., J.
          =========================
                W.P.(C.) No. 847 of 2023
          =========================
          Dated this the 22nd day of May, 2024



                        JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous. Therefore, the writ petition

is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 847 OF 2023

APPENDIX OF WP(C) 847/2023

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 04/03/1995. EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 30/06/1995. EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 05/05/2012. EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK OF ARANATTUKARA VILLAGE OF THRISSUR MUNICIPAL CORPORATION, DATED 22/01/2021.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 19/12/2022 IN WP(C) NO. 38754/2022. EXHIBIT P6 TRUE COPY OF THE STOP MEMO DATED 04/01/2023 OF THE VILLAGE OFFICER ARANATTUKKARA.

EXHIBIT P7 TRUE COPY OF THE REPLY TO THE STOP MEMO DATED 09/01/2023.

EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK OF ARANATTUKARA VILLAGE OF THRISSUR MUNICIPAL CORPORATION, DATED 22/01/2021.

                   //   True Copy     //


                        PA To Judge
 

 
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