Raphi Antony vs State Of Kerala
2024 Latest Caselaw 12929 Ker

Kerala High Court

Raphi Antony vs State Of Kerala 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. 1964 OF 2023
PETITIONER:
           RAPHI ANTONY
           AGED 62 YEARS
           S/O. PONTHEKAN ANTONY, AGED 62 YEARS,
           CARMEL PARK, MISSION QUARTERS (PO)
           THRISSUR, PIN - 680 001
           BY ADV BINOY VASUDEVAN
RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
           GOVERNMENT, REVENUE DEPARTMENT,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM,, PIN - 695001
     2     THE DISTRICT COLLECTOR
           COLLECTORATE, CIVIL STATION,
           AYYANTHOLE, THRISSUR, PIN - 680 003
     3     THE REVENUE DIVISIONAL OFFICER,
           OFFICE OF THE REVENUE DIVISIONAL OFFICER,
           CIVIL STATION, AYYANTHOLE,
           THRISSUR, PIN - 680 003
     4     THE TAHSILDAR
           THRISSUR TALUK, TALUK OFFICE,
           PALACE ROAD, THRISSUR, PIN - 680 020
     5     THE VILLAGE OFFICER
           ARANATTUKARA VILLAGE, ARANATTUKARA (PO),
           THRISSUR, PIN- 680 618
     6     THE LOCAL LEVEL MONITORING COMMITTEE FOR THRISSUR
           CORPORATION
           REPRESENTED BY ITS CONVENER,
           THE AGRICULTURAL OFFICER, KRISHI BHAVAN,
           AYYANTHOLE, THRISSUR PIN - 680 003
     7     THE AGRICULTURAL OFFICER
           KRISHI BHAVAN, AYYANTHOLE,
           THRISSUR PIN - 680 003
           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. 1964 OF 2023
                               2



                MOHAMMED NIAS C.P., J.
         =========================
               W.P.(C.) No. 1964 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. 1964 OF 2023

APPENDIX OF WP(C) 1964/2023

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.5534OF 2008 DATED 18.09.2008 OF S.R.O AYYANTHOLE. EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.10.2020 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.K.DIS.1916/95/D1 DATED 04.03.1995 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P4 TRUE COPY OF THE ORDER NO.K.DIS-

7138/95/D1 DATED 30.06.1995 ISSUED BY THE 3RD RESPONDENT EXHIBIT P5 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 05.08.2014 FILED ON BEHALF OF THE 3RD RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 21.01.2016 IN W.P.(C)NO.8899 OF 2014. EXHIBIT P7 TRUE COPY OF THE STOP MEMO DATED 04.01.2023 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE LETTER DATED 04.01.2023 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT. EXHIBIT P9 TRUE COPY OF THE MINUTES OF THE MEETING OF THE 6TH RESPONDENT DATED NIL.

             //    True Copy   //    PA To Judge