Cleetus Vincent vs District Collector, Kollam
2024 Latest Caselaw 13535 Ker

Kerala High Court

Cleetus Vincent vs District Collector, Kollam on 24 May, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

            THE HONOURABLE MR. JUSTICE EASWARAN S.

     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946

                   WP(C) NO. 21428 OF 2018

PETITIONER/S:


          CLEETUS VINCENT
          AGE 73 YEARS, CLEVIN MANOR, CHERAI BEACH ROAD SOUTH,
          NEAR AMBEDKHAR STATUTE, VYPEEN ISLAND, ERNAKULAM-683
          514.
          BY ADVS.
          SRI.P.S.SREEDHARAN PILLAI
          SRI.ARJUN SREEDHAR
          SRI.ANEISH RAVINDRA
          SRI.ARUN KRISHNA DHAN
          SRI.ALEX ABRAHAM
          SRI.T.K.SANDEEP


RESPONDENT/S:


    1     DISTRICT COLLECTOR, KOLLAM
          CIVIL STATION, KOLLAM.
    2     TAHSILDAR, KARUNAGAPALLY
          LAND RECORDS, TALUK OFFICE, KARUNAGAPALLY, KOLLAM.
    3     VILLAGE OFFICER THEKKUMBHAGAM VILLAGE
          CHAVARA, KOLLAM DISTRICT.
    4     DIRECTOR CENTRAL SURVEY OFFICE
          VAZHUTHACAUD, THIRUVANANTHAPURAM.
    5     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.


          SRI. K. M. FAISAL, G. P.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.21428 of 2018
                                  2




                         EASWARAN S. , J.
                       -------------------------
                    W.P.(C) No.21428 of 2018
                  -----------------------------------
               Dated this the 24th day of May 2024

                            JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner submitted that his client has

expired, and therefore he prays that the writ petition will be closed

with liberty to the legal heirs to ventilate their grievance, if any,

subsisting.

Recording the aforesaid submission, this writ petition is closed.

Sd/-

EASWARAN S., JUDGE NS

APPENDIX OF WP(C) 21428/2018

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE PATTA NO.20/65 ISSUED BY TAHSILDAR IN FAVOUR OF THE PETITIONER DATED 31.03.1966.

EXHIBIT P2 A TRUE COPY OF THE LETTER NO.A4-5312/07 DATED 07.03.2007 ISSUED BY THE TAHSILDAR KARUNAGAPALLY TO THE PETITIONER. EXHIBIT P3 A TRUE COPY OF ONE SUCH LETTER DATED 02.02.2017 SUBMITTED BY THE PETITIONER. EXHIBIT P4 A TRUE COPY OF THE REVISION PETITION DATED 21.06.2017 FILED BY THE PETITIONER (WITHOUT ENCLOSURES).

EXHIBIT P5 A TRUE COPY OF THE LETTER NO.A7-16813/2017 DATED 21.02.2018.

EXHIBIT P6 A TRUE COPY OF THE ORDER NO.4.29643/17 DATED 09.04.2018 ISSUED BY THE 1ST RESPONDENT U/S 13A OF THE SURVEY AND BOUNDARIES ACT, 1961.

EXHIBIT P7 SERIES A TRUE COPY OF THE CERTIFICATES ISSUED BY THE VILLAGE OFFICER, THEKKUMBHAGAM VILLAGE.

RESPONDENT(S) EXHIBITS :

EXHIBIT R4(a) A TRUE PHOTOCOPY OF THE EXTRACT OF THE SETTLEMENT REGISTER RELATING TO OLD SY.NO.1214/272 OF THEKKUMBHAGAM VILLAGE EXHIBIT R2(a) A TRUE COPY OF THE LETTER DATED 21.02.2018. EXHIBIT R2(B) TRUE COPY OF THE SETTLEMENT REGISTER.