Kerala High Court
Uma Sudhan vs The Deputy Director Of Survey & Land Rec on 7 November, 2024
2024:KER:83042
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
THURSDAY, THE 7TH DAY OF NOVEMBER 2024/16TH KARTHIKA, 1946
WP(C) NO. 4865 OF 2011
PETITIONER:
PALLISSERY KIZHAKKE KAYAL SAMITHY,
ARATTUPUZHA VILLAGE, PALLISSERY DESOM,
THRISSUR TALUK,REP.BY ITS PRESIDENT,
CHANDRAN, (REG.NO.262/10).
BY ADV MAHESH V.MENON
RESPONDENTS:
1 DEPUTY DIRECTOR OF SURVEY & LAND RECORDS,
THRISSUR - 680 001.
2 RE-SURVEY SUPERINTENDENT,
CHERPU,THRISSUR 680 005.
3 VILLAGE OFFICER, ARATTUPUZHA VILLAGE
THRISSUR - 680 005.
4 ST.MARYS CHURCH,
PALLISSERY DESOM
ARATTUPUZHA VILLAGE,THRISSUR TALUK,
REP.BY ITS, VICAR.
5 ST.MARYS L.P.SCHOOL, REP.BY ITS MANAGER,
FR.JOY KUTHUR,AGED 36,S/O.VELLATTUKARA,
THOMAS, ST.MARY'S L.P.SCHOOL, PALLISSERY DESOM,
ARATTUPUZHA VILLAGE, THRISSUR TALUK.
BY ADVS.
SRI.HARISH R. MENON
SRI.K.T.SHYAMKUMAR
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
2024:KER:83042
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K.M.RASHMI(SR GP)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.11.2024, ALONG WITH WP(C).9714/2011, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
2024:KER:83042
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
THURSDAY, THE 7TH DAY OF NOVEMBER 2024/16TH KARTHIKA, 1946
WP(C) NO. 9714 OF 2011
PETITIONERS:
UMA SUDHAN,
PANAKKAL, EANGANDIYOOR.P.O.,
EANGANDIYOOR VILLAGE,, CHAVAKKAD TALUK,
THRISSUR.
BY ADVS.
SRI.B.MOHANLAL
SRI.T.PRASAD
RESPONDENTS:
1 THE DEPUTY DIRECTOR OF SURVEY & LAND RECORDS,
AYYANTHOLE.P.O., THRISSUR - 680 003.
2 THE RE-SURVEY SUPERINTENDENT,
CHERPPU.P.O., THRISSUR - 680 561.
3 THE VILLAGE OFFICER, ARATTUPUZHA VILLAGE,
ARATTUPUZHA.P.O., THRISSUR - 680 562.
4 ST. MARYS L.P.SCHOOL,
REPRESENTED BY ITS MANAGER, FR. JOY KUTHOOR,
S/O. THOMAS, ST.MARY'S L.P.SCHOOL, PALLISSERY DESOM,
ARATTUPUZHA VILLAGE, ARATTUPUZHA.P.O.,
THRISSUR - 680 562.
5 ST. MARYS CHURCH, PALLISSERY DESOM
ARATTUPUZHA VILLAGE, THRISSUR.
REPRESENTED BY, ITS VICAR,
FR. JOY KUTHOOR. PIN - 680 562.
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
2024:KER:83042
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BY ADVS.
GOVERNMENT PLEADER
SRI.K.T.SHYAMKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.11.2024, ALONG WITH WP(C).4865/2011, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
2024:KER:83042
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JUDGMENT
(Dated this the 7th day of November, 2024)
Today, when these cases are taken up for
consideration, it is submitted by the learned counsel for the
petitioners that the matters have become infructuous by efflux
of time.
Taking note of the above said submissions, these two
writ petitions are closed, with liberty to the petitioners to
approach the concerned respondents, if at all they have any
surviving grievance in the matter.
Sd/-
SYAM KUMAR V.M.
JUDGE
ADS
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
2024:KER:83042
APPENDIX OF WP(C) 4865/2011
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF REGISTRATION CERTIFICATE NO.R-262/10
ISSUED BY THE REGISTRAR OF SOCIETIES.
EXHIBIT P2 COPY OF ASSIGNMENT DATED NO.6550/07 OF
CHERPU SUB REGISTRY.
EXHIBIT P3 COPY OF BTR REGISTER ISSUED BY THE
RESPONDENT.
EXHIBIT P4 COPY OF BT RECEIPT OF THE VILLAGE OFFICER,
ARATTUPUZHA.
EXHIBIT P5 COPY OF ENCUMBRANCE CERTIFICATE ISSUED BY THE
REGISTRAR OFFICE, CHERPPU.
EXHIBIT P6 COPY OF TAX RECEIPT ISSUED AND REMITTED BY
THE 3RD RESPONDENT.
EXHIBIT P7 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT.
W.P.(C).No.4865 of 2011 and W.P.(C).No.9714 of 2011
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APPENDIX OF WP(C) 9714/2011
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE SALE DEED NO.1236/1987
OF CHERPU SUB REGISTRY DATED 03.06.1987.
EXHIBIT P2 THE TRUE COPY OF TAX RECEIPT ISSUED BY
VILLAGE OFFICER, ARATTUPUZHA FOR THE PERIOD
2009-2010.
EXHIBIT P3 THE TRUE COPY OF THE SALE DEED NO.6550/2007
DATED 31.12.2007 OF CHERPU SUB REGISTRY.
EXHIBIT P4 THE TRUE COPY OF THE ORDER NO.J3-225/09 DATED
18.09.2009 ISSUED BY THE 1ST RESPONDENT.
