George Thomas vs State Of Kerala
2024 Latest Caselaw 13271 Ker

Kerala High Court

George Thomas vs State Of Kerala on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                           WP(C) NO. 11059 OF 2016


PETITIONER:

              GEORGE MATHEW
              THUNDIYIL HOUSE, AZHOOR,
              PATHANAMTHITTA DISTRICT, KERALA

              BY ADVS.
              SRI.GEORGE ABRAHAM PACHAYIL
              SMT.JEBI MATHER HISHAM



RESPONDENTS:

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

     2        DISTRICT COLLECTOR
              PATHANAMTHITTA, PATHANAMTHITTA DISTRICT, PIN - 689 645

     3        THE MUNICIPALITY OF PATHANAMTHITTA
              REPRESENTED BY ITS SECRETARY, PATHANAMTHITTA - 689 645




     BY ADV.

          SRI. RIYAL DEVASSY, GP,

          SRI. V.K. SUNIL - R3




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11059 OF 2016
                                2




               P.V.KUNHIKRISHNAN, J.
           --------------------------------------------
               W.P.(C) No.11059 of 2016
          ----------------------------------------------
        Dated this the 23rd day of May, 2024



                          JUDGMENT

The above writ petition is filed with the following

prayers:

"A) Issue a Writ in the nature of Mandamus directing respondents to deposit the decree amount due in E.P No. 73/2011 in LAR No.364/1988 pending before the Hon'ble Sub Court, Pathanamthitta, within a time limit to be prescribed by this Hon'ble Court.

(B) Issue any other appropriate writ, order or direction as this Hon'ble Court deem fit to grant in the facts and circumstances of the case." SIC

2. The main prayer in this writ petition is to

deposit the decree amount due in E.P No.73/2011 in WP(C) NO. 11059 OF 2016

LAR No.364/1988 pending before the Sub Court,

Pathanamthitta.

3. This writ petition is pending before this

Court from 2016 onwards. There is no representation

also for the petitioner. Probably, the decree amount

might have been deposited and E.P itself might have

been disposed of. Hence, no further order is

necessary in this writ petition.

Therefore, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 11059 OF 2016

APPENDIX OF WP(C) 11059/2016

PETITIONER EXHIBITS

EXHIBIT P1A DECREE OF THE HON'BLE SUB COURT, PATHANAMTHITTA DATED 22/12/1995

EXHIBIT P1B MODIFIED DECREE DATED 23/2/2005

EXHIBIT P2 COPY OF THE EXECUTION PETITON FILED BY THE PETITONER BEFORE THE HON'BLE SUB COURT, PATHANAMTHITTA, DATED 20/6/2011

EXHIBIT P3 COPY OF THE ORDER SHEED OBTAINED FROM THE HON'BLE SUB COURT PATHANAMTHITTA ISSUED ON 30/7/2015

RESPONDENTS EXHIBITS :NIL

// TRUE COPY //

PA TO JUDGE