T.Balasaraswathy vs The Tahsildar
2024 Latest Caselaw 13357 Ker

Kerala High Court

T.Balasaraswathy vs The Tahsildar on 23 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                         WP(C) NO. 6545 OF 2015
PETITIONER/S:

            T.BALASARASWATHY
            AGED 50 YEARS
            W/O. N. THAKAVELUSWAMI, 134/12,MANALTHODE, K.K. PATHY
            PO,KOZHIKODE TALUK, PALAKKAD DISTRICT

            BY ADVS.
            SRI.BINOY VASUDEVAN
            SMT.P.G.BABITHA



RESPONDENT/S:

    1       THE TAHSILDAR
            TALUK OFFICE, CHITTUR PO, PALAKKAD DISTRICT 678 101

    2       THE VILLAGE OFFICER KOZHIPATHY VILLAGE
            CHITTUR TALUK, PALAKKAD DISTRICT 678 101

    3       THE STATE BANK OF TRAVANCORE
            CHITTUR BRANCH, PALAKKAD DISTRICT, REPRESENTED BY ITS
            MANAGER,678 101

            BY ADVS.
            SRI.K.JAYESH MOHANKUMAR
            SRI.PUSHPARAJAN KODOTH
            SRI.T.SETHUMADHAVAN SR.



OTHER PRESENT:

            SMT. THUSHARA JAMES (SR GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.6545/2015                  -2-

                              JUDGMENT

Learned counsel for the petitioner submits that this writ petition has

become infructuous.

Accordingly this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 6545/2015

PETITIONER EXHIBITS

EXHIBIT P1: TRUE COPY OF THE NOTICE DATED 21.11.2014 ISSUED BY THE THIRD RESPONDENT

EXHIBIT P2: TRUE COPY OF THE NOTICE ISSUED BY THE FIRST RESPONDENT UNDER SECTION 7 OF THE REVENUE RECOVERY ACT

EXHIBIT P3: TRUE COPY OF THE NOTICE ISSUED FIRST RESPONDENT UNDER SECTION 34 OF THE REVENUE RECOVERY ACT