Thankamma Paviyan vs The Revenue Divisional Officer
2024 Latest Caselaw 32488 Ker

Kerala High Court

Thankamma Paviyan vs The Revenue Divisional Officer on 8 November, 2024

                                                      2024:KER:85184
                                   1
WP(C) No.19418 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                       WP(C) NO. 19418 OF 2020

PETITIONERS:

               THANKAMMA PAVIYAN, AGED 78 YEARS
               W/O.PAVIYAN, KONATH HOUSE, PADINJARE
               CHALAKKUDY, THRISSUR, REP. THROUGH POWER OF
               ATTORNEY SRI. JAISON, S/O.DEVESSYKUTTY, AGED 50
               YEARS, PULIKODEN HOUSE, VELLIKULLAM ROAD, NORTH
               CHALAKUDY, THRISSUR DISTRICT, PIN-680 307.

               BY ADVS. SRI.K.M.SATHYANATHA MENON
                        SMT.KAVERY S THAMPI



RESPONDENTS:

    1          THE REVENUE DIVISIONAL OFFICER
               IRINJALAKUDA, THRISSUR - 680 307

    2          STATE OF KERALA
               REP. BY ITS SECRETARY, DEPARTMENT OF REVENUE,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001


OTHER PRESENT:

               SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   08.11.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:85184
                                    2
WP(C) No.19418 of 2020

                             JUDGMENT

Dated this the 8th day of November, 2024

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with liberty to file it

again in the event of any action on the part of the

respondents in future. An application to that effect is also

seen filed.

Therefore, recording the above submission, this writ

petition is dismissed as withdrawn granting liberty as

aforementioned.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:85184

APPENDIX OF WP(C) 19418/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS NO.K.DIS.16448/08/B2 OF THE REVENUE DIVISIONAL OFFICER, TRISSUR DATED 29-

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK PERTAINING TO KODAKARA VILLAGE.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 13-07- 2017 IN W.P.(C).NO.23114 OF 2017 OF THIS HONOURABLE COURT.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS NO.KDK-

21/2018 -19 DATED 19/11/2018 ISSUED BY THE AGRICULTURAL OFFICER, KODAKARA.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 20-12- 2019 IN W.P.(C).NO.35176 OF 2019 OF THIS HONOURABLE COURT.

EXHIBIT P6 TRUE COPY OF THE COMMUNICATION NO.B6- 5316/19 DATED 26/8/2020 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE G.O.(P) NO-

47/2020/TAXES DATED 31.3.2020