Kerala High Court
Jose Gold Traders & Jewellers Private ... vs State Of Kerala on 24 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
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 14162 OF 2016
PETITIONERS:
1 DANI THOMAS
AGED 38 YEARS, S/O. THOMAS.P.U. ALATHINKAL HOUSE,
CHEROORKARA, PERINJAM, THRISSUR DISTRICT.
2 HIMA DANNY
AGED 34 YEARS, W/O. DANNY THOMAS, RESIDING AT ABOVE
ADDRESS.
BY ADVS.
SRI.K.B.PRADEEP
SRI.MILESH.V.PAVIYALA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY-REVENUE,
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM - 695 001
2 DISTRICT COLLECTOR
ERNAKULAM - 682 001
3 SUB COLLECTOR
FORT KOCHI - 682 016
4 VILLAGE OFFICER
KAKKANAD, ERNAKULAM - 682 018
BY ADV. SRI. B.S. SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH WP(C).14118/2016, 14120/2016 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NOS.14162, 14216, 14120 & 14118 OF 2016
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 14118 OF 2016
PETITIONER:
JOSE P.A.
AGED 68 YEARS, S/O.ANTONY, RESIDING AT
PAYAPILLY HOUSE, VELOREKARA, KOTTAYAM.
BY ADVS.
SRI.K.B.PRADEEP
SRI.MILESH.V.PAVIYALA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY -REVENUE
DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN - 695 001.
2 DISTRICT COLLECTOR
ERNAKULAM, PIN - 682 001.
3 SUB COLLECTOR
FORT KOCHI, PIN - 682 016.
4 VILLAGE OFFICER
KAKKANAD, ERNAKULAM, PIN - 682 018.
BY ADV. SRI. B.S. SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2024, ALONG WITH WP(C).14162/2016 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NOS.14162, 14216, 14120 & 14118 OF 2016
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 14120 OF 2016
PETITIONER:
JOSE GOLD TRADERS & JEWELLERS PRIVATE
LIMITED, REPRESENTED BY ITS MANAGING
DIRECTOR JOSE P.A., AGED 68 YEARS, , S/O. ANTONY,
RESIDING AT PAYYAPILLY HOUSE, VELOORKARA,
KOTTAYAM.
BY ADVS.
SRI.K.B.PRADEEP
SRI.MILESH.V.PAVIYALA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY - REVENUE
DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695 001.
2 DISTRICT COLLECTOR
ERNAKULAM-682 001.
3 SUB COLLECTOR
FORT KOCHI, PIN-682 016.
4 VILLAGE OFFICER
KAKKANAD, ERNAKULAM-682 018.
BY ADV. SRI. B.S. SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2024, ALONG WITH WP(C).14162/2016 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NOS.14162, 14216, 14120 & 14118 OF 2016
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 14216 OF 2016
PETITIONER:
JOSCO JEWELLERS PRIVATE LIMITED,
RERESENTED BY ITS MANAGING DIRECTOR JOSE PA,
AGED 68 YEARS, S/O.ANTONY, RESIDING AT
PAYAPPILLY HOUSE, VELOREKARA, KOTTAYAM
BY ADVS.
SRI.K.B.PRADEEP
SRI.MILESH.V.PAVIYALA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY -REVENUE
DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN 695 001
2 DISTRICT COLLECTOR
ERNAKULAM, PIN - 682 001
3 SUB COLLECTOR
FORT KOCHI, PIN - 682 016
4 VILLAGE OFFICER
KAKKANAD, ERNAKULAM, PIN - 682 018
BY ADV. SRI. B.S. SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2024, ALONG WITH WP(C).14162/2016 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NOS.14162, 14216, 14120 & 14118 OF 2016
5
P.V.KUNHIKRISHNAN, J.
------------------------------------------------
W.P.(C) Nos.14162, 14216, 14120
& 14118 of 2016
--------------------------------------------------
Dated this the 24th day of May, 2024
JUDGMENT
When these writ petitions came up for
consideration, the learned counsel appearing for the
petitioners submitted that, the prayers in these writ
petitions are infructuous. The counsel for the
petitioners also submitted that, if there is any
surviving grievance to the petitioners, the petitioners
may be allowed to re-open these writ petitions. The
liberty is granted.
WP(C) NOS.14162, 14216, 14120 & 14118 OF 2016
Therefore, these Writ Petitions are dismissed as
infructuous.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
